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

 

NOTIFICATION NO.   10   (RE-2008)/2004-2009

NEW DELHI, THE  15th MAY, 2008

 

Subject :  Exemption in Prohibition on export of Pulses – regarding.

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 (as amended from time to time), the Central Government hereby makes, with immediate effect, the following amendments to Notification No.15 (RE-2006)/2004-2009, dated 27.6.2006, read with Notification No. 91, dated 1st April, 2008, as amended from time to time:

 

2.         Prohibition imposed vide Para 3 (i) of this Notification shall not apply to export of 1000 MTs of pulses to Bhutan.

 

3.         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.01/91/180/304/AM07/PC-III)

£ÉÉ®iÉ BÉEä ®ÉVÉ{ÉjÉ +ɺÉÉvÉÉ®hÉ £ÉÉMÉ-2, JÉhb-3, ={É JÉhb  (2) àÉå |ÉBÉEɶÉxÉÉlÉÇ

 

£ÉÉ®iÉ ºÉ®BÉEÉ®

´ÉÉÉÊhÉVªÉ A´ÉÆ =tÉÉäMÉ àÉÆjÉÉãɪÉ

´ÉÉÉÊhÉVªÉ ÉÊ´É£ÉÉMÉ

 

+ÉÉÊvɺÉÚSÉxÉÉ ºÉÆ0  10 (+ÉÉ® <Ç -2008)/2004-2009

xÉ<Ç ÉÊnããÉÉÒ, ÉÊnxÉÉÆBÉE   15 àÉ<Ç, 2008

 

       Éʴɭɪɠ :   nÉãÉÉå BÉEä ÉÊxɪÉÉÇiÉ {É® ÉÊxÉ­ÉävÉ àÉå UÚ] BÉEä ºÉƤÉÆvÉ àÉå *

  

 

       ºÉÉÆ. +ÉÉ. (+É) ÉÊ´Énä¶É BªÉÉ{ÉÉ® xÉÉÒÉÊiÉ, 2004-2009  (ºÉàÉªÉ - ºÉàÉªÉ {É® ªÉlÉÉ ºÉƶÉÉäÉÊvÉiÉ) BÉEä {Éè®ÉOÉÉ{ÉE 1.3 +ÉÉè® 2.1 BÉEä ºÉÉlÉ {ÉÉÊ~iÉ ÉÊ´Énä¶É BªÉÉ{ÉÉ® (ÉÊ´ÉBÉEÉºÉ A´ÉÆ ÉÊ´ÉÉÊxɪÉàÉxÉ) +ÉÉÊvÉÉÊxɪÉàÉ, 1992, (1992 BÉEÉÒ ºÉÆJªÉÉ 22) BÉEÉÒ vÉÉ®É 3(2) BÉEä ºÉÉlÉ {ÉÉÊ~iÉ vÉÉ®É 5 uÉ®É |ÉnkÉÉÉÎBÉDiɪÉÉå BÉEÉ |ɪÉÉäMÉ BÉE®iÉä cÖA BÉEäxp ºÉ®BÉEÉ®, AiÉnÂuÉ®É ºÉàÉªÉ - ºÉàÉªÉ {É® ªÉlÉÉ ºÉƶÉÉäÉÊvÉiÉ +ÉÉÊvɺÉÚSÉxÉÉ ºÉÆJªÉÉ 91 ÉÊnxÉÉÆBÉE 1.4.2008 BÉEä ºÉÉlÉ {ÉÉÊ~iÉ +ÉÉÊvɺÉÚSÉxÉÉ ºÉÆJªÉÉ 15 (+ÉÉ® <Ç-2006)/ 2004-2009 ÉÊnxÉÉÆBÉE 27.6.2006 àÉå iÉiBÉEÉãÉ |É£ÉÉ´É ºÉä ÉÊxÉàxÉÉÊãÉÉÊJÉiÉ ºÉƶÉÉävÉxÉ BÉE®iÉÉÒ cè :

 

 

2.     <ºÉ +ÉÉÊvɺÉÚSÉxÉÉ BÉEä {Éè®É 3(i) uÉ®É ãÉMÉɪÉÉ MɪÉÉ ÉÊxÉ­ÉävÉ £ÉÚ]ÉxÉ BÉEÉä 1,000 àÉÉÒ0]xÉ nÉãÉÉå BÉEä ÉÊxɪÉÉÇiÉ {É® ãÉÉMÉÚ xÉcÉÓ cÉäMÉÉ *

 

 

3.     <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®

 

( {ÉEÉ0ºÉÆ0 01/91/180/304/A AàÉ 07/{ÉÉÒºÉÉÒ 3 ºÉä VÉÉ®ÉÒ)