TO BE PUBLISHED IN THE GAZETTE OF INDIA EXTRAORDINARY

PART-II, SECTION—3, SUB SECTION (ii)

GOVERNMENT OF INDIA

MINISTRY OF COMMERCE AND INDUSTRY

DEPARTMENT OF COMMERCE

NOTIFICATION No. 120 (RE-2008) / 2004-2009

NEW DELHI, DATED 6^th AUGUST, 2009

S.O. (E) - In exercise of powers conferred by Section 5, read along with Section 3(2) of the Foreign Trade (Development and Regulation) Act, 1992, also read along with paragraph 2.1 of the Foreign Trade Policy – 2004-09, the Central Government hereby amends Schedule-I of the ITC (HS) Classification of Export and Import Items, 2004-09 as under:

“Import of refined or white sugar (Code No.17019100 or 17019990) allowed to be imported at ‘Nil’ rate of customs duty, vide Notification No.84/2009-Cus dated 31.7.2009, shall be permitted only through EDI ports/locations”.

This issues in public interest.

Sd/-

(R. S. GUJRAL)

DIRECTOR GENERAL OF FOREIGN TRADE

AND EX-OFFICIO ADDITIONAL SECRETARY TO THE GOVT. OF INDIA

(Issued from File No. 01/89/180/Misc-13/AM07/PC-2 A)