(TO BE PUBLISHED IN THE GAZETTE OF INDIA EXTRAORDINARY PART II SECTION 3, SUB SECTION (ii))

GOVERNMENT OF INDIA

MINISTRY OF COMMERCE & INDUSTRY

DEPARTMENT OF COMMERCE

DIRECTORATE GENERAL OF FOREIGN TRADE

NOTIFICATION NO. 100(RE-2008)/2004-2009

NEW DELHI, THE 16^th APRIL,2009

S.O.(E) In exercise of the powers conferred by Section 5 read with Section 3(2) of the Foreign Trade (Development & Regulation) Act, 1992 (No.22 of 1992) and also read with Para 1.3 and Para 2.1 of the Foreign Trade Policy, 2004-2009, the Central Government hereby makes the following amendments to Notification No.59 (RE-2008)/2004-2009 dated 18^th November, 2008:-

2. The table in Para 2 of the Notification No. 59(RE-2008)/2004-09, Dated 18.11.08 is substituted as following:-

Name of 100% EOU & LOP No.	Quantity of Non-basmati rice	Minimum Export Price
M/s Venkatachalapathi Modern Rice Mill, Abhishagapakkam, Pondicherry LoP No. PER: A/1999/041/EOU-PDY Dated 03.11.1999	12,500 tonnes	US $ 1000/tonne
M/s Bharath Exporters, R.R District, Hyderabad, Andhra Pradesh. LoP No. PER: 350/EOU/VSEZ/2006 Dated 12.05.2006	12,500 tonnes	US $ 1000/tonne

3. All other provisions of the Notification No. 59(RE-2008)/2004-09 Dated 18.11.08 shall remain unchanged.

4. This issues in public interest.

( R.S. Gujral)

Director General of Foreign Trade

And Ex-Officio Additional Secretary to the Govt. of India

(Issued from F. No. 01/91/180/846/AM08/Export Cell)(Vol. VI)

( £ÉÉ®iÉ BÉEä ®ÉVÉ{ÉjÉ +ɺÉÉvÉÉ®hÉ, £ÉÉMÉ-1, JÉhb-1 àÉå |ÉBÉEɶÉxÉÉlÉÇ )

£ÉÉ®iÉ ºÉ®BÉEÉ®

´ÉÉÉÊhÉVªÉ A´ÉÆ =tÉÉäMÉ àÉÆjÉÉãɪÉ

´ÉÉÉÊhÉVªÉ ÉÊ´É£ÉÉMÉ

ÉÊ´Énä¶É BªÉÉ{ÉÉ® àÉcÉÉÊxÉnä¶ÉÉãɪÉ

+ÉÉÊvɺÉÝSÉxÉÉ ºÉÆ0 100 (+ÉÉ® <Ç 2008)/2004-2009

xÉ<Ç ÉÊnããÉÉÒ, ÉÊnxÉÉÆBÉE 16 +É|ÉèãÉ, 2009

ºÉÉÆ0+ÉÉ0 (+É0)- ÉÊ´Énä¶É BªÉÉ{ÉÉ® xÉÉÒÉÊiÉ, 2004-2009 BÉEä {Éè®É 1.3 +ÉÉè® 2.1 BÉEä ºÉÉlÉ {ÉÉÊ~iÉ ÉÊ´Énä¶É BªÉÉ{ÉÉ® (ÉÊ´ÉBÉEÉºÉ +ÉÉè® ÉÊ´ÉÉÊxɪÉàÉxÉ) +ÉÉÊvÉÉÊxɪÉàÉ, 1992 (1992 BÉEÉÒ ºÉÆ0 22) BÉEÉÒ vÉÉ®É 3(2) BÉEä ºÉÉlÉ {ÉÉÊ~iÉ vÉÉ®É 5 uÉ®É |ÉnkÉ ¶ÉÉÎBÉDiɪÉÉå BÉEÉ |ɪÉÉäMÉ BÉE®iÉä cÖA BÉEäxp ºÉ®BÉEÉ®, +ÉÉÊvɺÉÚSÉxÉÉ ºÉÆ0 59/(+ÉÉ® <Ç-2008)/2004-2009 ÉÊnxÉÉÆBÉE 18 xÉ´Éà¤É®, 2008 àÉå AiÉnÂuÉ®É ÉÊxÉàxÉÉÊãÉÉÊJÉiÉ ºÉƶÉÉävÉxÉ BÉE®iÉÉÒ cè :-

2. +ÉÉÊvɺÉÚSÉxÉÉ ºÉÆ0 59 (+ÉÉ® <Ç-2008)/2004-09 ÉÊnxÉÉÆBÉE 18.11.08 BÉEä {Éè®É 2 àÉå iÉÉÉÊãÉBÉEÉ BÉEÉä ÉÊxÉàxÉÉxÉÖºÉÉ® |ÉÉÊiɺlÉÉÉÊ{ÉiÉ ÉÊBÉEªÉÉ VÉÉiÉÉ cè&-

100± <Ç +ÉÉä ªÉÚ +ÉÉè® AãÉ +ÉÉä {ÉÉÒ ºÉÆ0	MÉè®-¤ÉɺÉàÉiÉÉÒ SÉÉ´ÉãÉ BÉEÉÒ àÉÉjÉÉ	xªÉÚxÉiÉàÉ ÉÊxɪÉÉÇiÉ àÉÚãªÉ
àÉèºÉºÉÇ ´ÉåBÉE]ÉSÉãÉ{ÉlÉÉÒ àÉÉbÇxÉ ®É<ºÉ ÉÊàÉãÉ, +ÉÉʣɶÉMÉ{ÉBÉDBÉEàÉ, {ÉÉÆbÉÒSÉä®ÉÒ AãÉ +ÉÉä {ÉÉÒ ºÉÆ0 {ÉÉÒ <Ç +ÉÉ®: A /1999/ 041/<Ç +ÉÉä ªÉÚ -{ÉÉÒ bÉÒ ´ÉÉ<Ç ÉÊnxÉÉÆBÉE 03.11.1999	12, 500 ]xÉ	1000 +ÉàÉäÉÊ®BÉEÉÒ bÉìãÉ®/ ]xÉ
àÉèºÉºÉÇ £ÉÉ®iÉ ABÉDºÉ{ÉÉä]ǺÉÇ, +ÉÉ® +ÉÉ®. ÉÊVÉãÉÉ, cèn®É¤ÉÉn, +ÉÉxwÉ |Énä¶É AãÉ +ÉÉä {ÉÉÒ ºÉÆ0 {ÉÉÒ <Ç +ÉÉ®: 350/<Ç +ÉÉä ªÉÚ/´ÉÉÒ AºÉ <Ç VÉäb/2006 ÉÊnxÉÉÆBÉE 12.5.2006	12,500 ]xÉ	1000 +ÉàÉäÉÊ®BÉEÉÒ bÉìãÉ®/]xÉ

3. +ÉÉÊvɺÉÚSÉxÉÉ ºÉÆ0 59 (+ÉÉ® <Ç-2008)/2004-09 ÉÊnxÉÉÆBÉE 18.11.08 BÉEä +ÉxªÉ ºÉ£ÉÉÒ |ÉÉ´ÉvÉÉxÉ +É{ÉÉÊ®´ÉÉÌiÉiÉ ®cåMÉä *

4. <ºÉä ãÉÉäBÉEÉÊciÉ àÉå VÉÉ®ÉÒ ÉÊBÉEªÉÉ VÉÉiÉÉ cè *

( +ÉÉ®. AºÉ. MÉÖVÉ®ÉãÉ )

ÉÊ´Énä¶É BªÉÉ{ÉÉ® àÉcÉÉÊxÉnä¶ÉBÉE

A´ÉÆ {ÉnäxÉ +É{É® ºÉÉÊSÉ´É, £ÉÉ®iÉ ºÉ®BÉEÉ®

({ÉEÉ<ãÉ ºÉÆ0 01/91/180/846/A AàÉ 08/ABÉDº{ÉÉä]Ç ºÉèãÉ(´ÉÉäãªÉÚ. 6) ºÉä VÉÉ®ÉÒ)