TO BE PUBLISHED IN THE
GAZETTE OF
SECTION 3, SUB SECTION
(ii)
GOVERNMENT OF
MINISTRY OF COMMERCE &
INDUSTRY
DEPARTMENT OF COMMERCE
NOTIFICATION NO. 58/2009-14
NEW DELHI, DATED 17th AUGUST, 2010
S.O. (E) In
exercise of the powers conferred by Section 5 of the Foreign Trade (Development
& Regulation) Act, 1992 (No.22 of 1992) read with Para 1.3 and 2.1 of the
Foreign Trade Policy, 2009-14, and also read with Notification No. 26 (RE
2008)/2004-09 dated 22.7.2008 and Notification No. 44/2009-14 dated 21.05.2010,
the Central Government hereby makes the following amendments in the Schedule 2,
Table B of ITC HS Classifications of Export and Import Items as under:-
2. With
immediate effect, existing entries against S. No. 161 A of the table at the end
of Para 2 of Notification No. 44 /2009-14 dated 21.05.2010 shall be substituted
as follows:
“Chapter 52
|
S. No. |
Tariff Item Code |
Unit |
Item of Description |
Export
Policy |
Nature of Restriction |
|
161 A |
5201 5201 00 5201 00 11 5201 00 12 5201 00 13 5201 00 14 5201 00 15 5201 00 19 5201 00 20 |
|
Cotton, not carded or combed Cotton, not carded or combed Indian cotton: Indian cotton of staple lengths 20.5 mm (25/32”)
and below (e. g. oomras, yellow
picking, Assam Comillas) Indian cotton of staple length exceeding 20.5mm
(26/32") and but not exceeding 24.5mm (30/32") Indian cotton of staple length over 24.5 mm
(31/32”) to 28 mm Indian cotton of staple length 28.5 mm (14/32”)
and above but below 34.5 mm Indian cotton of all staple length 34 5 mm and
above (112/32”) Cotton, other than Indian, of all staple lengths |
Free Free Free Free Free Free Free Free |
The contracts for export
of cotton shall be registered with
the Textile Commissioner prior to
shipment. Clearance of cotton consignments by Customs should be after
verifying that the contracts have been registered. |
|
|
5202 5202 10 00 5202 91 00 5202 99 00 |
|
Cotton waste (including yarn
waste and garnetted stock) Yarn waste (including thread waste) Other: Garnetted stock Other |
Free Free Free |
The
contracts for export of cotton shall
be registered with the Textile Commissioner
prior to shipment. Clearance of cotton consignments by Customs should
be after verifying that the contracts have been registered. |
|
|
5203 5203 00 00 |
|
Cotton, carded or combed Cotton, carded or combed |
Free |
The contracts for export
of cotton shall be registered with
the Textile Commissioner prior to
shipment. Clearance of cotton consignments by Customs should be after
verifying that the contracts have been registered. |
3. The above shall come into effect from 1st
October, 2010.
4. This issues in public interest.
(P.K.
Chaudhery)
Director General of Foreign Trade
And Additional Secretary to the Govt. of
(Issued from File No.
01/91/180/1194/AM10/Export Cell)