ADVANCE COPY
TO BE PUBLISHED IN THE GAZETTE OF INDIA EXTRAORDINARY
PART-II, SECTION-3, SUB SECTION (ii)
GOVERNMENT OF INDIA
MINISTRY OF COMMERCE
NOTIFICATION NO. 9(RE-99) 1997-2002
NEW DELHI, 19 th May 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 – In the Import Licensing Notes, appearing in Chapter 50 of the said ITC(HS) Classifications of Export and Import Items 1997-2002(HS) Classification, the following clause shall be inserted in the end:
2 "(3) Agencies referred to in the licencing note 2 for issue of certificate for grade of Silk are as under:
Control and Consumer Service,
The Ministry of Agriculture,
Forestry and Fisheries,
Japan Government,
5-67, kiyanakadori, Naka-ku
Yokohama, Kanagawa Prefecture, 231
The Ministry of Agriculture,
Forestry and Fisheries,
Japan Government,
1-4, Onohemacho, Chuo-ku
Kobe, Hyogo Prefecture- 651
Inspection Institute, P.R.C
142, Muzi-Ting Qing yang Road,
Wuxi Jiangsu
BP 60
69132 Ecully Cedex
France
Postfach 585
8027 Zurich
Switzerland
Via G.Colombo 81
Italy
China
(8) Central Silk Board, Bangalore, India"
This issues in public interest.
Sd/-
( RATHI VINAY JHA )
Director General of Foreign Trade and
Additional secretary to the Government of India
Copy to all concerned:
(N.P.S.Monga)
Jt. Director General of Foreign Trade
(Issued from file No. 01/93/214/00001/AM 99)