Government of
Ministry of Commerce
Directorate General of Foreign Trade
Udyog Bhavan,
To
All
Licensing Authorities;
All
Commissioners of Customs;
Sub : Guidelines for import of Rough Marble Blocks/Slabs for the
year 2008-09.
Attention is invited to Policy
Circular No.13 (RE-08)/2004-2009 dated 30.6.2009 on the subject mentioned
above. Representations have been
received from trade and industry, who have been
granted licences for import of rough marble
blocks/slabs for the year 2008-09 and for the first three months of the year
2009-10 under the aforementioned Policy Circular. The representations request for release of
the balance quota of 75% for the year 2009-10.
2. The
representations have been examined and with the approval of competent
authority, it is informed that it has been decided to grant another 25% of the
quota to the erstwhile licencees under the
aforementioned Circulars.
3. Accordingly,
all licence holders of rough marble blocks/slabs
issued to them under the provisions of Policy Circular No.13 (RE-08)/2004-2009,
may apply to concerned RA of DGFT for enhancing the quantity in their licence by upto another 25% of
the quantity granted to them in the year 2008-09. The import of enhanced quantity shall be
subject to all the conditions applicable on import of rough marble blocks/slabs
indicated in relevant Circulars.
.
4. This
issues with the approval of Competent Authority.
Sd/-
(O. P. Hisaria)
Joint Director General of Foreign Trade
(Issued from File No. 01/89/180/Misc-06/AM
08/ PC-I A)