TO BE PUBLISHED IN THE GAZETTE OF INDIA EXTRAORDINARY

(PART I, SECTION 1)

GOVERNMENT OF INDIA

MINISTRY OF COMMERCE & INDUSTRY

DIRECTORATE GENERAL OF FOREIGN TRADE

NEW DELHI

PUBLIC NOTICE No. 18/(RE-2008) 2004-09

Dated May 22^nd’ 2008

In exercise of power conferred under paragraph 2.4 of the Foreign Trade Policy 2004-09, the Director General of Foreign Trade hereby makes the following amendments in the Handbook of Procedures (Vol.I):

Clause (k) of para I in Appendix 14-I-H shall be substituted by the following :-

“DTA sale of instant tea will be allowed upto 30% of FOB value of exports”.

This issues in Public interest

Sd/-

(R.S. GUJRAL)

DIRECTOR GENERAL OF FOREIGN TRADE

EX-OFFICIO ADDITIONAL SECRETARY TO THE GOVT OF INDIA

(Issued from file No F.No. 01/92/180/253/AM08/PC-VI )

£ÉÉ®iÉ BÉEä ®ÉVÉ{ÉjÉ +ɺÉÉvÉÉ®hÉ £ÉÉMÉ-1, JÉhb-1 àÉå |ÉBÉEɶÉxÉÉlÉÇ

£ÉÉ®iÉ ºÉ®BÉEÉ®

´ÉÉÉÊhÉVªÉ A´ÉÆ =tÉÉäMÉ àÉÆjÉÉãɪÉ

ÉÊ´Énä¶É BªÉÉ{ÉÉ® àÉcÉÉÊxÉnä¶ÉÉãɪÉ

xÉ<Ç ÉÊnããÉÉÒ

ºÉÉ´ÉÇVÉÉÊxÉBÉE ºÉÝSÉxÉÉ ºÉÆ. 18 /(+ÉÉ® <Ç-2008)/2004-09

ÉÊnxÉÉÆBÉE& 22 àÉ<Ç, 2008

ÉÊ´Énä¶É BªÉÉ{ÉÉ® xÉÉÒÉÊiÉ, 2004-09 BÉEä {Éè®ÉOÉÉ{ÉE 2.4 BÉEä iÉciÉ |ÉnkÉ ¶ÉÉÎBÉDiɪÉÉå BÉEÉ |ɪÉÉäMÉ BÉE®iÉä cÖA àÉcÉÉÊxÉnä¶ÉBÉE, ÉÊ´Énä¶É BªÉÉ{ÉÉ®, AiÉnÂuÉ®É, |ÉÉʵÉEªÉÉ {ÉÖºiÉBÉE (JÉhb-1) àÉå, ÉÊxÉàxÉÉÊãÉÉÊJÉiÉ ºÉƶÉÉävÉxÉ BÉE®iÉä cé:-

{ÉÉÊ®ÉʶÉÞ] 14-I-VÉ àÉå {Éè®É 1 BÉEÉÒ vÉÉ®É (]) BÉEÉä ÉÊxÉàxÉÉÊãÉÉÊJÉiÉ uÉ®É |ÉÉÊiɺlÉÉÉÊ{ÉiÉ ÉÊBÉEªÉÉ VÉÉAMÉÉ&-

"<xº]èx] SÉÉªÉ BÉEÉÒ bÉÒ]ÉÒA ÉʤɵÉEÉÒ ÉÊxɪÉÉÇiÉÉå BÉEä {ÉÉäiÉ {ɪÉÇxiÉ ÉÊxÉ&¶ÉÖãBÉE àÉÝãªÉ BÉEä 30 |ÉÉÊiɶÉiÉ iÉBÉE +ÉxÉÖàÉiÉ cÉäMÉÉÒ"*

<ºÉä ãÉÉäBÉEÉÊciÉ àÉå VÉÉ®ÉÒ ÉÊBÉEªÉÉ VÉÉiÉÉ cè *

(+ÉÉ®.AºÉ. MÉÖVÉ®ÉãÉ)

àÉcÉÉÊxÉnä¶ÉBÉE ÉÊ´Énä¶É BªÉÉ{ÉÉ® A´ÉÆ

{ÉnäxÉ +É{É® ºÉÉÊSÉ´É, £ÉÉ®iÉ ºÉ®BÉEÉ®

({ÉEÉ.ºÉÆ. 01/92/180/253/AAàÉ08/{ÉÉÒºÉÉÒ-VI ºÉä VÉÉ®ÉÒ)