TO BE PUBLISHED IN THE GAZETTE OF INDIA EXTRAORDINARY

 (PART-1, SECTION-1)

 

GOVERNMENT OF INDIA

MINISTRY OF COMMERCE&INDUSTRY

 

PUBLIC NOTICE NO.    39            (RE-00)/1997-2002

NEW DELHI ,  the    1st      November, 2000

 

                  In exercise of powers conferred under Paragraph 4.11 of the Export and Import Policy 1997-2002,  as notified in the Gazette of India extraordinary, Part-II-Section 3 – Sub- section (ii) vide S.O.No.283(E) dated 31.3.97, the Director General of Foreign Trade hereby makes the following amendment in Handbook (Vol.1). (RE-00), 1997-2002.

 

(1)           Paragraph 4.37 shall be amended to read as under:-

 

“The applicant shall furnish a self addressed envelop of 40X15 cm with postal stamp affixed on the envelope as follows:-

 

(i)      For all documents required to be sent by Speed Post.

        

                   (a) Within local area                                         Rs. 15.00/-

                      (b) Up to 200 Kms.                                      Rs. 20.00/-

                   (c) Between 200 to 500 Kms                               Rs. 30.00/-

                      (d) Beyond 500 Kms.                                    Rs. 45.00/-

   

            (ii)      For all documents required to be sent by Registered post.

 

(a)   For licence                                     Rs. 25.00/-

                  (b) For other documents                         Rs. 20.00/-

 

 

2.       The following shall be added after the 2nd sentence, at the 6th line, of paragraph 7.8:-

 

Import of fuel may also be allowed under SION by ALC subject to the following: -

 

(a)    It may be allowed only when it constitutes not less than 15% of the total cost of manufacture of the export product. The cost of manufacturing has to be determined taking into account the ex-factory value production of the resultant product as well as the international price of fuel used in the manufacture of such product.

 

(b) Fuel should be allowed only under SION and in no case should it be allowed either under paragraph 7.5 or under ad-hoc norms.

 

(c)      Fuel should be allowed only against an actual user licence and therefore, fuel shall not be allowed for imports against DERC, which is transferable in nature.

 

(d)  Even where fuel is included as an input under SION, it  should not be taken into account while fixing the DEPB rate for the resultant product against which fuel has been allowed as an input.

 

(3)      The following shall be added as paragraph 10.15(ii)(A):-

 

“ In case of supplies under paragraph 10.2(d),(e),(f) and (g), the indigenous supplier shall produce  documentary evidence substantiating the realisation of proceeds from the recipient through the normal banking channel or  should receive the payment through an account payee cheque”.

 

(4)        The following amendments/corrections shall be made in the Appendix– 28A:-

 

(A)Product Group : Engineering (Product Code: 61)

 

(i)      The following shall be added after S l. No: 599: -

 

 

Sl. No:

 

                 Description

 

 DEPB     rates       

 

Value caps

 

 

600

 

 

 

Paper punches

 

 

 

10%

 

 

 

 

 

 

 

 

(ii)      The description of the export production at Sl. No: 581 shall amended to read as under:-

 

 

 

“Non alloy steel forged (machined) Hammers up to 10 kg. Piece wt. without handle or with handle made of steel/wood/rubber griped steel pipe”.

 

(B)      Product Group : Chemical (Product Code: 62)

 

(i)             The following shall be added after Sl. No: 987:-

 

 

S.No:

Description

DEPB rates

Value cap

988

Vinyl Pyridine Latex with 40% Solid Content

18%

Rs. 50/- per kg.

989

Metaformin HCL BP.

12%

 

990

Ketoconazole

8%

 

991

Guaifenesin

18%

Rs. 380/- per kg.

992

D(-)Dihydro Phenyl Glycine Base

15%

Rs. 1570/- per kg.

993

3-Cyanopyridine

18%

Rs. 155/- per kg.

994

Tartaric Acid

17%

Rs. 70/- per kg.

995

Poly Vinyl Acetate (Solid)

14%

 

996

CEPHRADINE USP/BP

18%

Rs. 3900/- per kg.

997

CEPHARDINE ARGININE STERILE

18%

Rs. 4200/- per kg.

998

AMPICILLIN SODIUM STERILE

18%

Rs. 2300/- per kg.

 

(ii)           The description of the Export product at Sl. No: 58  shall be amended to read as “ Paracetamon / Paracetamol Granules DC Grade 77%”.

(iii)          The description of the export product at Sl. No: 65 shall be amended to read as “ S-Methoxy Morphinane HCL/(+)-3-Methoxy Morphinane HCL”.

 

(C)     Product Group: Electronics (Product Code: 83).

 

(i)    The entry at Sl. No: 66 of, shall be corrected to read as under:-

 

 

Sl.

No:

                        Description

DEPB rates

Value cap

*66

(i)             Colour picture tube for TV

 

 

 

 

 

(ii)           Black & White (Monochrome) Picture Tube for TV

 

 

 

 

 

(iii) Monitor tube, vacuum interrupter Tube and Gas discharge tube.

 

17%

 

 

 

 

 

17%

 

 

 

 

 

 

 

6%

(a)Rs. 1350/- per pc. for size16” and below.

(b) Rs. 2300/- per pc. for size above 16” (excluding 16”)

 

(a) Rs. 370/- per pc. for size

14” and below.

(b) Rs. 585/- per pc. for size above14” (excluding 14”) .

 

 

 

 

 

 

 

 

 

 

 

 

        

 

*        The Note, as appearing at the end of DEPB entries for Product Group: Electronics at page “App 249” shall be made applicable to entry at Sl. No: 66 also besides the already existing entries at Sl. Nos. 27, 28 and 57.

 

(D) Product Group: Miscellaneous Items(Product Code:90)

 

(i)             The following shall be added after Sl. No: 23:-

Sl.No:

Description

DEPB rates

Value cap

 

24.

        

      White Sugar

 

5%

 

(iii)          The entry at Sl. No: 22 shall be amended to read as under:-

 

Sl.No:

 

Description

 

DEPB rates

 

Value cap

 

22.

Export products, covered under Standard Input Output Norms and for which no Specific DEPB rates have been notified, packed in the following packaging material:

 

(a) Plastic and/or paper packaging material or any Combination thereof

(b) Any other packaging material or combination thereof except at (a) above.

 

 

 

 

 

 

 

2%

 

 

1%

 

 

 

 

 

 

 

 

 

 

(5)      The entries at Sl. No: 92 and 100 of Appendix– 41 shall be amended to read as under:-

 

S.No:

 

Goods Manufactured

 

Imported Goods used

 

Percentage of scrap or waste on imported goods.

 

 

92

 

 

a) Upto 24s carded yarn

 

b) 24s-60s carded yarn

 

Cotton

 

Cotton

 

14%

 

13%

 

 

100

 

a) Combed cotton yarn        below 40s

b) Combed cotton yarn 41s and above

 

Cotton

 

Cotton

25%

 

30%

        

(6)      The following amendments shall be made in the Appendix– 48:-

 

(i)      The Section 3(2)(i) of the Foreign Trade (Exemption from application of Rules in certain cases) order, 1993, as appearing at page “App,355”  shall be amended to read as under:-

 

                  “Products approved for manufacture in and export or trading from the respective free Trade Zones/Export Processing Zones/Special Economic Zones and Export Oriented Units, except textile item covered by bilateral agreements, exports to Rupee Payment countries under the Annual Trade Protocol and Exports against payment in Indian Rupees to former Rupee payment countries.

 

Provided that conditions imposed in the letter of approval/letter of indent on an Export Oriented Unit or Export Processing Zone/Special Economic Zone unit will be binding on such a Unit”.

 

(ii)      The entry at Sl. No: 7 of the Notification No: S.O.24(E) dated the 20th Jan., 1999, as inserted vide Notification No: S.O.194(E) dated the 6th March, 2000 shall be amended to read as under:-

 

(1)

                     (2)

                            (3)

“7

 

Development Commissioner, Export Processing Zone/Special Economic Zone

Without limit in respect of Export Oriented Units and units in Export Processing Zone/Special Economic Zone under their jurisdiction.

 

 

(iii)     The entry at Sl. No: 6 of the Notification No: S.O.1059(E) dated the 31st Dec., 1993 as inserted vide Notification No: S.O.193(E) dated the 6th March, 2000 shall be amended to read as under:-

 

 

 (1)

                            (2)

                                      (3)

“6

Development Commissioner, Export Processing Zone/Special Economic Zone

Additional Secretary in the Ministry of Commerce aided by two Joint Secretaries and a Director of that Ministry”

 

 

(iv)     The entry at Sl. No: 7 of the Order No: S.O.1060E) dated the 31st Dec., 1993  shall be amended to read as under:-

 

(1)

 

                             (2)

                              

                        (3)

 

“7

The Development Commissioner/Joint Development Commissioner/Deputy Development Commissioner/Assistant Development Commissioner of a Free Trade Zone of Export Processing Zone or Special Economic Zone.

Respective territorial jurisdiction of such authority”

 

(v)      The entry at Sl. No: 7 of the Order No: S.O.1061E) dated the 31st Dec., 1993  shall be amended to read as under:-

 

  (1)

                                 (2)

                               (3)

“7

The Development Commissioner/Joint Development Commissioner/Deputy Development Commissioner/Assistant Development Commissioner of a Free Trade Zone or Export Processing Zone or Special Economic Zone.

Respective territorial jurisdiction of such authority”.

 

 

7.       The following shall be added after serial no. 4 under the head “ Rajsthan” in the Appendix– 51B:

 

5.  Marwar Chamber of Commerce & Industry

                    5-Haider Building, Sojati gate

                    Jodhpur-342001, Rajsthan

 

 

This issues in public interest.

 

(N.L.Lakhanpal)

                                    Director General of Foreign Trade

Copy to all concerned:-

By orders etc.

 

(A. K. Srivastva)

Dy. Director General of Foreign Trade