TO BE PUBLISHED IN THE GAZETTE OF INDIA EXTRAORDINARY

(PART-I, SECTION-I)

GOVERNMENT OF INDIA

MINISTRY OF COMMERCE AND INDUSTRY

DEPARTMENT OF COMMERCE

PUBLIC NOTICE No. 195(RE-2008)/2004-09

NEW DELHI the 18^th AUGUST, 2009

In exercise of powers conferred under Para 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.1) (RE-2008):

1. Paragraph 4.19.2 stands deleted.

2. Paragraph 4.19.3 stands amended as follows:

For imports from Airport / Sea Port / ICD /LCS other than the Port of Registration, a TRA shall be issued by the Customs Authority at the Port of Registration to Customs Authority at the Port of Import.

This issues in public interest.

Sd/-

(R.S. Gujral)

Director General of Foreign Trade

and ex-officio Additional Secretary to the Govt. of India

(F. No. 01/94/180/PN- Port of Regn./EDI/AM 10/PC 4)