To be published in the Gazette of India Extra-ordinary, Part-II, Section-3, Sub-section (ii)

GOVERNMENT OF INDIA

MINISTRY OF COMMERCE

Notification No. 28(RE-99)/1997-2002

New Delhi, Dated 23rd September, 1999

 

In exercise of the powers conferred by Section 5 of the Foreign Trade (Development and Regulation) Act,1992 (No.22 of 1992) read with paragraph 4.11 of the Export and Import Policy,1997-2002, the Central Government hereby, in partial modification of the Notification No. 20(RE-99)/97-2002 dated 9.7.99, makes the following amendment in the entry at Code No. 1207 relating to export of Niger Seeds, in Schedule 2 Table B of the book titled "ITC(HS) Classifications of Export and Import items 1997-2002."

Code No.

ITEM

POLICY

NATURE OF RESTRICTION

1207

Niger Seeds

Canalised

Exports through TRIFED (to all permissible destinations other than the USA) in accordance with the directions issued by DGFT from time to time.

For export of Niger Seeds to USA , the following canalising agencies may undertake exports directly or may register qualified exporters to whom permits may be granted for undertaking export of Niger Seeds :

1.The National Agricultural Co-operative Marketing Ferderation of India(NAFED).

2.The National Dairy Development Board (NDDB).

3.The Madhya Pradesh State Co-operatives Oil Seeds Growers Federation Ltd.

4.The Karnataka State Agricultural Produce Processing and Export Corporation ; and

5.Bihar and Andhra Pradesh Government nominated agencies.

This issues in Public Interest.

(N.L.LAKHANPAL)

DIRECTOR GENERAL OF FOREIGN TRADE

EX-OFFICIO ADDITIONAL SECRETARY TO THE GOVERNMENT OF INDIA

( Issued from file No. 01/91/162/51/AM-99 )