GOVERNMENT OF INDIA

MINISTRY OF COMMERCE

NOTIFICATION NO. 3 (RE-99) 1997-2002

NEW DELHI: 06.04.1999

 

S.O (E) - In exercise of powers conferred under section 5 of the Foreign Trade (Development and Regulation) Act, 1992 read with paragraph 1.3 and 4.1 of the Export and Import Policy, 1997-2002, the Central Government hereby makes the following amendments in the ITC(HS) Classifications of Export and Import Items , 1997-2002 published on 31st March, 1997 (RE-98) as amended from time to time, namely –

 

After amendment, column 5 (Import under SIL/Public Notice) of the following will read as under:-

1

690790 00

Other

Import permitted against Special Import Licence (SIL) provided C.I.F. value is US $ 25 per square metre and above.

2

690890 02

Ceramic mosaic tiles

Import permitted against Special Import Licence (SIL) provided C.I.F. value is US $ 15 per square metre and above.

This issues in public interest.

 

Sd/-

(N.L.Lakhanpal)

Director General of Foreign Trade and ex-officio

Additional secretary to the Government of India

Copy to all concerned:

(Pratima Dikshit)

Jt. Director General of Foreign Trade

 

 

(File No. 01/89/214/00001/AM-00)