TO BE PUBLISHED IN THE GAZETTE OF INDIA EXTRAORDINARY         

(PART-I, SECTION-1)

 

GOVERNMENT OF INDIA
MINISTRY OF COMMERCE AND INDUSTRY

DEPARTMENT OF COMMERCE


PUBLIC NOTICE No.    88   / 2009-14

NEW DELHI: the     4th  August, 2010

 

Subject:  Amendment in Appendix 11B for Value addition (notified vide Public Notice No. 42 dated 16.2.2010).

 

In exercise of powers conferred under Paragraph 2.4 of the Foreign Trade Policy, 2009-14, the Director General of Foreign Trade hereby makes the following amendments in the Handbook of Procedures (Vol.1), 2009-14 with immediate effect.

 

1.            Sl. No. 2 shall be added in Appendix 11B in the HBP v.1, as follows:

 

     

Sl. No.

Export product

Minimum value addition

2.

Petroleum product(s) covered under SION Sl. No. A-2688, A-2689 and A-2690 of the product Group “Chemicals & Allied Products” i.e.:

 

(i) Light Ends (LE) viz., Naphtha, Motor Spirit, Gasoline, Solvents, Reformate, Hexane, TAME, excluding C3, C4 Hydrocarbons and mixtures thereof;

 

(ii) Middle Distlliates (MD) viz., ATF, SKO, HSD, Gas Oil, MTO, LABFS, AROMEX, JBO, LDO, VGO, Solvents; and

 

(iii) Heavy Ends (HE) viz. FO, Furnace Oil, Fuel Oil, LSHS, HPS, Puch, Asphalt, Petroleum Bitumen, Raw Petroleum Coke & Calcined Peroleum Coke, Slack Wax, Paraffin Wax, Microcrystalline Wax, CBFS, RPO, Sulphur.

 

(Excluding lubricating oils and petrochemical products like Benzene, Toluene, MTBE etc.)

8%

 

This issues in public interest.                                                                                                        

                                                                            

Sd/-                

            (P.K. Chaudhery)

Director General of Foreign Trade and

                               Ex-Officio Additional Secretary to the Government of India

 

(Issued from File No. 01/94/180/Value Addition/AA/AM11/PC4)