APPENDIX - 39

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THE FOREIGN TRADE (DEVELOPMENT AND REGULATION) ACT, 1992 No.22

OF 1992

                                                  
     (7th August, 1992)

                                    CHAPTER I

                                 PRELIMINARY

Short title and commencement

1.  (1) This  Act  may  be called the Foreign Trade  (Development  and

        Regulation) Act, 1992.

    (2) Sections  11  to  14  shall come into force at  once  and  the

        remaining  provisions of this Act shall be deemed to have come

        into force on the 19th day of June 1992.

Definitions.

    2.   In this Act, unless the context otherwise requires:-

        (a)   "Adjudicating  Authority" means the authority  specified

              in, or under, section 13;

        (b)   "Appellate Authority" means the authority specified in ,

              or under, sub-section (1) of section 15;

        (c)   "conveyance"  means any vehicle, vessel, aircraft or any

              other means of transport including any animal;

        (d)   "Director General" means the Director General of Foreign

              Trade appointed under section 6;

        (e)   "import"  and "export" means respectively bringing into,

              or taking out of, India any goods by land.  sea or air;

        (f)   "Importer-exporter  Code  Number" means the Code  Number

              granted under section 7;

        (g)   "licence"  means  a  licence  to import  or   export  and

              includes  a  customs  clearance  permit  and  any  other

              permission issued or granted under this Act;

        (h)   "Order"  means any order made by the Central  Government

              under section 3;  and

        (i)   "Prescribed"  means prescribed by rules made under  this

              Act.

                                    CHAPTER II

          POWER OF CENTRAL GOVERNMENT TO MAKE ORDERS AND ANNOUNCE EXPORT

                                 AND IMPORT POLICY

Powers to make provision relating to imports and exports.

3.      (1)     The  Central Government may by Order published in  the

                Official  Gazette, make provision for the  development

                and  regulation  of  foreign    trade  by  facilitating

                imports and increasing exports.

        (2)     The Central Government may also, by Order published in

                the  Official Gazette, make provision for prohibiting.

                restricting  or otherwise regulating, in all cases  or

                in  specified  classes  of cases and subject  to  such

                exeptions,  if  any,  as may be made by or  under  the

                Order, the import or export of goods.

        (3)     All  goods  to which any Order under  sub-section  (2)

                applies  shall  be  deemed to be goods the  import  or

                export  of which has been prohibited under section  11

                of  the  Customs Act, 1962 and all the  provisions  of

                that Act shall have effect accordingly.

Continuance of existing orders

        4.      All   Orders   made  under   the  Imports  and  Exports

                (Control)  Act,  1947 and in force immediately  before

                the commencement of this Act shall, so far as they are

                not  inconsistent   with  the provisions of  this  Act,

                continue  to  be in force and shall be deemed to  have

                been made under this Act.

Export and import policy.

        5.      The  Central  Government  may,   from  time  to  time,

                formulate and announce by notification in the Official

                Gazette, the export and import policy and may also, in

                the like manner, amend that policy.

Appointment of Director General and his functions.

        6.  (1)   The  Central Government may appoint any person to be

                  the  Director  General  of  Foreign  Trade  for  the

                  purposes of this Act.

            (2)   The  Director  General  shall   advise   the  Central

                  Government  in  the  formulation of the   export  and

                  import  policy and shall be responsible for carrying

                  out that policy.

            (3)   The  Central  Government may, by Order published  in

                  the   Official   Gazette  direct   that   any    power

                  exercisable  by  it under this Act (other  than  the

                  powers  under sections 3,5,15,16 and 19) may also be

                  exercised,  in  such  cases   and  subject  to  such

                  conditions,  by  the Director General or such  other

                  officer  subordinate to the Director General, as may

                  be specified in the Order.

                                      CHAPTER III

                       IMPORTER-EXPORTER CODE NUMBER AND LICENCE

Importer-exporter Code Number.

        7.      No person shall make any import or export except under

                an  Importer-exporter   Code  Number   granted   by  the

                Director  General  or  the officer authorised  by  the

                Director  General  in this behalf, in accordance  with

                the procedure specified in this behalf by the Director

                General.

Suspension and cancellation of Importer-exporter Code Number.

        8.      (1)  Where :-

                (a)  any  person  has contravened any law relating  to

                     Central  excise or customs or foreign exchange or

                     has  committed  any other economic offence  under

                     any  other law for the time being in force as may

                     be  specified  by  the   Central  Government    by

                     notification in the Official Gazette, or

                (b)  the  Director General has reason to believe  that

                    any  person  has  made an export or import  in  a

                     manner gravely prejudicial to the trade relations

                     of  India  with  any foreign country   or  to  the

                     interests  of other persons engaged in imports or

                     exports or has brought disrepute to the credit or

                     the goods of the country,

                the  Director  General may call for the record or  any

                other  information  from  that person and   may,  after

                giving  to  that person a notice in writing  informing

                him  of the grounds on which it is proposed to suspend

                or cancel the Importer-exporter Code Number and giving

                him   a    reasonable    opportunity    of    making   a

                representation  in writing within such reasonable time

                as  may be specified in the notice and, if that person

                so  desires, of being heard, suspend for a period,  as

                may  be  specified  in  the   order,   or  cancel   the

                Importer-exporter Code Number granted to that person.

                  (2) where  any Importer-exporter Code Number granted

                      to  a  person  has been suspended   or  cancelled

                      under  sub-section (1), that person shall not be

                      entitled  to  import or export any goods  except

                      under a special licence, granted, in such manner

                      and  subject  to  such   conditions  as  may  be

                      prescribed,  by  the  Director General   to  that

                      person.

Issue, suspension and concellation of licence.

    9.   (1) The  Central  Government  may levy fees, subject  to  such

            exceptions,  in respect of such person or class of persons

            making  an application for a licence or in respect of  any

            licence  granted  or  renewed  in such manner  as   may  be

            prescribed.

        (2) The  Director General or an officer authorised by him may,

            on  an application and after making such inquiry as he may

            think  fit,  grant or renew or refuse to grant or renew  a

            licence to import or export such class or classes of goods

            as  may  be  prescribed, after recording  in  writing  his

            reasons for such refusal.

        (3) A licence granted or renewed under this section shall -

            (a) be in such form as may be prescribed;

            (b) be  valid for such period as may be specified therein;

                and

            (c) be  subject to such terms, conditions and restrictions

                as  may  be prescribed or as specified in the  licence

                with   reference    to  the   terms,    conditions   and

                restrictions so prescribed.

        (4) The  Director  General  or the  officer  authorised  under

            sub-section  (2) may, subject to such conditions as may be

            prescribed for good and sufficient reasons, to be recorded

            in  writing  suspend or cancel any licence  granted  under

            this Act:

            Provided  that no such suspension or cancellation shall be

            made  except  after  giving the holder of  the  licence  a

            reasonable opportunity of being heard.

        (5) An  appeal against an order refusing to grant, or renew or

            suspending  or  cancelling,  a licence shall lie   in  like

            manner  as  an  appeal against an order  would  lie  under

            section 15.

                                   CHAPTER IV

                   SEARCH, SEIZURE, PENALTY AND CONFISCATION

Power relating to search and seizure

    10. (1) The  Central  Government  may,  by  notification   in   the

            Official Gazette, authorise any person for the purposes of

            exercising  such  powers  with respect   to  entering  such

            premises  and  searching  inspecting and seizing  of  such

            goods,  documents, things and conveyances subject to  such

            requirements and conditions, as may be prescribed.

        (2) The  provisions  of the Code of Criminal  Procedure,  1973

            relating to searches and seizures shall, so far as may be,

            apply to every search and seizure made under this section.

Contravention  of  provisions of this Act, rules,  orders  and

export and import policy.

    11. (1) No  export or import shall be made by any person except in

            accordance  with the provisions of this Act, the rules and

            orders  made  thereunder and the export and import  policy

            for the time being in force.

        (2) Where  any  person makes or abets or attempts to make  any

            export or import in contravention of any provision of this

            Act  or any rules or orders made thereunder or the  export

            and  import  policy, he shall be liable to a  penalty  not

            exceeding  one thousand rupees or five times the value  of

            the goods in respect of which any contravention is made or

            attempted to be made, whichever is more.

        (3) Where  any person, on a notice to him by the  Adjudicating

            Authority,  admits  any  contravention,   the  Adjudicating

            Authority  may,  in such class or classes of cases and  in

            such  manner  as may be prescribed, determine, by  way  of

            settlement, an amount to be paid by that person.

        (4) A  penalty imposed under this Act may, if it is not  paid,

            be  recovered  as  an  arrear  of  land  revenue  and  the

            Importer-exporter  Code  Number of the  person   concerned,

            may, on failure to pay the penalty by him, be suspended by

            the Adjudicating Authority till the penalty is paid.

        (5) Where any contravention of an provision of this Act or any

            rules  or orders made thereunder or the export and  import

            policy  has been, is being or is attempted to be made, the

            goods  together  with any package, covering or  receptacle

            and  any  conveyances shall, subject to such  requirements

            and  conditions  as  may  be   prescribed,   be  liable  to

            confiscation by the Adjudicating Authority.

        (6) The  goods or the conveyance confiscated under sub-section

            (5) may be released by the Adjudicating Authority, in such

            manner   and  subject  to  such   conditions   as  may   be

            prescribed,  on  payment  by the person concerned  of  the

            redemption  charges equivalent to the market value of  the

            goods or conveyance, as the case may be.

Penalty or confiscation not  to  interfere   with    other punishments.

    12. No   penalty imposed or confiscation made under this Act  shall

        prevent  the  imposition of any other punishment to which  the

        person  affected thereby is liable under any other law for the

        time being in force.

Adjudicating Authority

    13. Any penalty may be imposed or any confiscation may be adjudged

        under  this  Act by the Director General or, subject  to  such

        limits  as  may  be specified, by such other  officer  as  the

        Central  Government  may  by   notification  in  the  Official

        Gazettte, authorise in this behalf.

Giving of opportunity to the owner of the goods, etc.

    14. No order imposing a penalty or of adjudication of confiscation

        shall  be made unless the owner of the goods or conveyance  or

        other person concerned, has been given a notice in writing -

        (a)  informing  him of the grounds on which it is proposed  to

             impose  a  penalty  or  to   confiscate   such  goods   or

             conveyance;and

        (b)  to   make  a  representation  in  writing   within    such

             reasonable time as may be specified in the notice against

             the  imposition  of  penalty  or  confiscation   mentioned

             therein,  and,  if he so desired, of being heard  in  the

             matter.

                                           CHAPTER V

                               APPEAL AND REVISION

    15. (1)   Any person aggrieved by any decision or order made by the

             Appeal.  Adjudicating Authority under this Act may prefer

             an appeal:-

             (a)   where   the  decision or order has been made by  the

                   Director General, to the Central Government,

             (b)    where  the  decision or order has been made  by  an

                   officer subordinate to the Director General, to the

                   Director  General or to any officer superior to the

                   Adjudicating  Authority authorised by the  Director

                   General to hear the appeal,

        within  a period of forty-five days from the date on which the

        decision or order is served on such person:

        Provided  that the Appellate Authority may, if it is satisfied

        that  the  appellant  was prevented by sufficient  cause  from

        preferring  the appeal within the aforesaid period, allow such

        appeal to be preferred within a further period of thirty days:

        Provided  further  that  in the case of an   appeal  against  a

        decision or order imposing a penalty or redemption charges, no

        such  appeal shall be entertained unless the amount of penalty

        or redemption charges has been deposited by the appellant;

        Provided  also  that,  where  the Appellate  Authority  is  of

        opinion  that the deposit to be made will cause undue hardship

        to the appellant, it may, at its discretion dispense with such

        deposit  either unconditionally or subject to such  conditions

        as it may impose.

        (2)  The   Appellate  Authority  may,   after  giving  to  the

             appellant  a reasonable opportunity of being heard, if he

             so  desires, and after making such further inquiries,  if

             any, as it may consider necessary, make such orders as it

             thinks  fit,  confirming,  modifying    or  reversing  the

             decision  or order appealed against, or may send back the

             case  with  such  directions as it may think fit,  for  a

             fresh adjudication or decision, as the case may, be after

             taking additional evidence if necessary:

        Provided  that  an  order enhancing or imposing a  penalty  or

        redemption  charges  or confiscating goods of a greater  value

        shall  not be made under this section unless the appellant has

        been  given an opportunity of making a representation, and  if

        he so desires of being heard in his defence.

        (3)  The order made in appeal by the Appellate Authority shall

             be final.

Revision.

        16.  The  Central  Government in the case of any  decision  or

             order,  not being a decision or order made in an  appeal,

             made  by the Director General, or the Director General in

             the  case  of any decision or order made by  any  officer

             subordinate  to  him,  may on its or his   own  motion  or

             otherwise,  call  for  and  examine the  records   of  any

             proceeding  in  which a decision or an order  imposing  a

             penalty   or    redemption     charges   or    adjudicating

             confiscation  has  been made and against which no  appeal

             has  been preferred, for the purpose of satisfying itself

             or  himself,  as the case may be, as to the  correctness,

             legality  or propriety of such decision or order and make

             such orders thereon as may be deemed fit:

             Provided  that no decision or order shall be varied under

             this  section  so as to prejudicially affect  any  person

             unless such

             (a)  has,  within a period of two years from the date  of

                  such  decision  or order, received a notice to  show

                  cause  why  such  decision  or order  shall   not  be

                  varied, and

             (b)  has  been  given a reasonable opportunity of  making

                  representation and, if he so desires, of being heard

                  in his defence.

Powers of Adjudicating an other Authorities.

    17. (1)   Every  authority  making any adjudication or hearing  any

             appeal  or  exercising any powers of revision under  this

             Act  shall have all the powers of a civil court under the

             Code  of  Civil Procedure, 1908, while trying a suit,  in

             respect of the following matters, namely:-

             (a)  summoning and enforcing the attendance of witnesses;

             (b)  requiring  the  discovery  and   production   of  any

                  document;

             (c)  requisitioning   any  public record or  copy  thereof

                  from any court or office;

             (d)  receiving evidence on affidavits;  and

             (e)  issuing commissions for the examination of witnesses

                  or documents.

        (2)  Every  authority  making any adjudication or hearing  any

             appeal  or  exercising any powers of revision under  this

             Act  shall be deemed to be a civil court for the purposes

             of  sections  345  and  346  of  the  Code  of   Criminal

             Procedure, 1973.

        (3)  Every  authority  making any adjudication or hearing  any

             appeal  or  exercising any powers of revision under  this

             Act  shall  have  the  power to make such  orders  of  an

             interim  nature  as  it may think fit and may  also,  for

             sufficient  cause,  order  the stay of operation  of  any

             decision or order.

        (4)  Clerical  or  arithmetical   mistakes in any  decision  or

             order  or errors arising therein from any accidental slip

             or omission may at any time be corrected by the authority

             by  which  the decision or order was made, either on  its

             own motion or on the application of any of the parties:

             Provide  that  where any correction proposed to  be  made

             under   this    sub-section  will   have  the  effect    of

             prejudicially  affecting  any person, no such  correction

             shall  be  made  except  after giving to  that   person  a

             reasonable  opportunity of making a representation in the

             matter  and  no such correction shall be made  after  the

             expiry  of two years from the date on which such decision

             or order was made.

CHAPTER VI

MISCELLANEOUS

Protection of action taken in good faith

        18.  No  order made or deemed to have been made under this Act

             shall  be  called in question in any court, and no  suit,

             prosecution  or other legal proceeding shall lie  against

             any person for anything in good faith done or intended to

             be  done  under this Act or any order made or  deemed  to

             have been made thereunder.

Power to make rules.

        19.  (1) The  Central  Government may, by notification in  the

                 Official  Gazette,  make rules for carrying  out  the

                 provisions of this Act.

             (2) In   particular,   and  without   prejudice    to   the

                 generality  of  the foregoing power, such  rules  may

                 provide  for  all  or any of the   following  matters,

                 namely:-

                 (a) the manner in which and the conditions subject to

                     which  a  special  licence may  be  issued  under

                     sub-section (2) of section 8;

                 (b) the exceptions subject to which and the person or

                     class  of persons in respect of whom fees may  be

                     levied  and the manner in which a licence may  be

                     granted  or  renewed  under  sub-section  (1)  of

                     section 9;

                 (c) the class or classes of goods for which a licence

                     may be granted under sub-section (2) of section-9;

                 (d) the  form in which and the terms, conditions  and

                     restrictions  subject  to  which licence   may  be

                     granted under sub-section (3) of section 9;

                 (e) the  conditions subject to which a licence may be

                     suspended  or cancelled under sub-section (4)  of

                     section 9;

                 (f) the   premises,  goods,    documents,  things  and

                     conveyances   in  respect  of   which   and    the

                     requirements  and  conditions  subject  to  which

                     power  of  entry, search, inspection and  seizure

                     may be exercised under sub-section (1) of section

                     10;

                 (g) the  class or classes of cases for which and  the

                     manner  in which an amount by way of  settlement,

                     may  be  determined  under sub-  section  (3)  of

                     section 11;

                 (h) the  requirements and conditions subject to which

                     goods   and  conveyances  shall   be  liable    to

                     confiscation under sub-section (5) of section 11;

                 (i) the manner in which and the conditions subject to

                     which  goods  and conveyances may be released  on

                     payment  of redemption charges under  sub-section

                     (6) of section 11;  and

                 (j) any  other   matter  which is to be,  or  may  be,

                     prescribed,  or in respect of which provision  is

                     to be, or may be, made by rules.

             (3) Every  rule  and  every  Order made  by   the  Central

                 Government  under this Act shall be laid, as soon  as

                 may  be  after  it  is made,  before   each  house  of

                 Parliament,  while  it  is in session,   for  a  total

                 period  of thirty days which may be comprised in  one

                 session  or  in two or more successive sessions,  and

                 if,  before  the  expiry of the   session  immediately

                 following  the  session  or the  successive  sessions

                 aforesaid,   both    Houses  agree   in    making   any

                 modification  in the rule or the Order or both Houses

                 agree  that the rule or the Order should not be made,

                 the  rule  or  the Order, as the case may  be,  shall

                 thereafter  have effect only in such modified form or

                 be  of  no effect as the case may be;   so,  however,

                 that  any  such  modification or annulment  shall  be

                 without  prejudice  to  the   validity  of   anything

                 previously done under that rule or the Order.

Repeal and saving

         20. (1) The  Imports and Exports (Control) Act, 1947 and  the

                 Foreign Trade (Development and Regulation) Ordinance,

                 1992 are hereby repealed.

             (2) The  repeal of the Imports and Exports (Control) Act,

                 1947 shall however, not affect -

                 (a)    the   previous operation of the Act so repealed

                        or  anything duly done or suffered thereunder;

                        or

                 (b)    any   right, privilege, obligation or liability

                        acquired  accrued or incurred under the Act so

                        repealed;  or

                 (c)    any    penalty,  confiscation   or    punishment

                        incurred in respect of any contravention under

                        the Act so repealed;  or

                 (d)    any   proceeding  or remedy in respect  of  any

                        such  right, privilege obligation,  liability,

                        penalty,   confiscation   or    punishment   as

                        aforesaid,

                 and  any such proceeding or remedy may be instituted,

                 continued   or  enforced  and   any   such    penalty,

                 confiscation  or punishment may be imposed or made as

                 if that Act had not been repealed.

Ord.  11 of 1992.

             (3) Notwithstanding  the  repeal  of  the  Foreign  Trade

                 (Development  and  Regulation)    Ordinance,    1992,

                 anything  done  or  any action taken under  the  said

                 Ordinance shall  be deemed to have been done or taken

                 under the corresponding provisions of this Act.

                              APPENDIX -  39A
                           -----------------------------------

                        MINISTRY OF COMMERCE

                     (Director General of Foreign Trade)

                                         ORDER

                    New Delhi the 31st December,1993

S.O.   1056(E)- in exercise of the powers conferred by section 3, read

with section 4, of the Foreign Trade (Development and Regulation) Act,

1992  (22 of 1992) and in supersession of the Imports (Control) Order,

1955 and the Exports (Control) Order, 1988, except as respects things

done  or  omitted  to be done before such  supersession,   the  Central

Government hereby makes the following order, namely:-

1.      Short title and commencement.

        (1)     This  Order may be called the Foreign Trade (Exemption

                from  application   of Rules in certain  cases)  Order,

                1993,

        (2)     It   shall  come  into  force  on  the  date  of   its

                publication in the Official Gazette.

2.      Definitions.

In this order, unless the context otherwise requires:-

                (a)     "Act" means the Foreign Trade (Development and

                        Regulation) Act, 1992 (22 of 1992);

                (b)     "Import  Trade Regulations" means the Act  and

                        the  rules  and order made thereunder and  the

                        export and import policy;

                (c)     "Rules"  means the Foreign Trade  (Regulation)

                        Rules, 1993;

                (d)     Words  and expressions used in this Order  and

                        not  defined but defined in the Act shall have

                        the  meanings respectively assigned to them in

                        the Act.

3.      Exemption from the application of rules.-

        (1)     Nothing  contained  in  the Rules shall apply  to  the

                import of any goods,

                (a)     by   the  Central   Government   or   agencies,

                        undertakings  owned  and   controlled   by  the

                        Central Government for Defence purposes;

                (b)     by  the  Central  Government    or  any   State

                        Government  Statutory Corporation, public body

                        or Government Undertaking run as a joint Stock

                        Company  through  the agency of  the   Purchase

                       Organisations  of the Ministry of Supply, that

                        is  India  Supply  Mission, London   and  India

                        Supply Mission, Washington;

                (c)     by   the    Central   Government,   any    State

                        Government  or  any statutory  corporation  or

                        public body or Government Undertaking run as a

                        joint  Stock  Company,  orders in  respect  of

                        which  are  placed   through   the  Directorate

                        General, Supplies and Disposals, New Delhi;

                (d)     by  transshipment   or imported and  bonded  on

                        arrival  for re-export as ships stores to  any

                        country  outside India except Nepal and Bhutan

                        or   imported   and  bonded   on  arrival   for

                        re-export   as  aforesaid   but    subsequently

                        released  for  use  of  Diplomatic  personnel,

                        Consular  Officers in India and the  officials

                        of  the  United Nations Organisation  and  its

                        specialised  agencies  who   are  exempt  from

                        payment  of duty under the notification of the

                        Government of India in the Ministry of Finance

                        (Department  of  Revenue)  No.   3  dated  8th

                        January,   1957    and   the   United    Nations

                        (Privileges  and Immunities) Act, 1947 (46  of

                        1947) respectively;

                (e)     imported  and  bonded on arrival for  sale  at

                        approved  duty-free shops, whether to outgoing

                        or  incoming  passengers, against payments  in

                        free foreign exchange;

                (f)     which  are in transit through India by post or

                        otherwise,  or  are  redirected    by  post  or

                        otherwise  to  a  destination  outside  India,

                        except  Nepal  and Bhutan provided  that  such

                        goods while in India are always in the custody

                        of the postal or customs authorities;

                (g)     for  transmission   across  India   by  air  to

                        Afghanistan  or by land, to any other  country

                        outside  India, except Nepal and Bhutan  under

                        claim for exemption from duty or for refund of

                        duty either in whole or in part:

                        Provided that such goods are imported by or on

                        behalf   of  the  Government    or  a   country

                        bordering  on  India  or   that  the  importer

                        undertakes  to  produce   within   a  specified

                        period  evidence that such goods have  crossed

                        the borders of India or in default to pay such

                        penalty  as the proper officer of customs  may

                        deem fit to impose on such goods: provided  
                        further  that nothing   contained  in this item

                           will  exempt any  goods  from  the Import Trade

                           Regulations;

                (h)     by  the  person  as passenger baggage  to  the

                        extent  admissible under the Baggage Rules for

                        the  time  being  in   force  except    quinine

                        exceeding  five  hundred  tablets  or  1/3  lb

                        powder or one hundred ampoules:

                        Provided  that  in  the case of imports   by  a

                        tourist, articles of high value whose reexport

                        is  obligatory  under  rule 7 of  the  tourist

                        Baggage  Rules,  1978 shall be re-exported  on

                        his  leaving  India, failing which such  goods

                        shall  be  deemed  to be goods  of  which  the

                        import  has been prohibited under the  Customs

                        Act, 1962 (52 of 1962);

                        Provided  further  that the import of gold  in

                        any  form  including ornaments (but  excluding

                        ornaments  studded with stones or pearls) will

                        be allowed as part of baggage by passengers of

                        Indian  origin or a passenger holding a  valid

                        passport  issued under the passports Act, 1967

                        (15   of  1967)  subject    to  the   following

                        conditions namely:-

                        (a)     that  the passenger importing the gold

                                is  coming to India after a period  of

                                not  less  than  six  months  of  stay

                                abroad;

                        (b)     the  quantity  of gold imported  shall

                                not exceed 5 kilograms per passenger;

                        (c)     import  duty on gold shall be paid  in

                                convertible foreign currency;  and

                        (d)     there  will be no restriction on  sale

                                of such imported gold.

                (i)     by  any  person through the post or  otherwise

                        for his personal use, or by any institution or

                        hospital for its use except-

                        (a)     vegetable  seeds exceeding one lb.  in

                                weight;

                        (b)     bees;

                        (c)     tea;

                        (d)     books,   magazines,      journals   and

                                literature which are not allowed to be

                                imported under the policy for the time

                                being in force;

                        (e)     goods,   the    import  of   which    is

                                canalised under the Policy;

                        (f)     alcoholic beverages;

                        (g)     fire arms and ammunition;

(h)     consumer   electronic    items  (except

                                hearing   aids     and    life   saving

                                equipments,  apparatus and   appliances

                                and  parts thereof ) :   Provided  that

                                the  c.i.f value of goods imported  as

                                aforesaid  at  any one time shall  not

                                exceed rupees two thousand.

                (j)     by  or  on  behalf  of  diplomatic  personnel,

                        consular  officers and Trade Commissioners  in

                        India who are exempted from payment of Customs

                        duty  under Notification No.  3 dated the  8th

                        January,  1957  of the Government of India  in

                        the   Ministry   of   Finance  (Department    of

                        Revenue);

                (k)     from  any  country,  which are  exempted  from

                        Customs  duty on re- importation under section

                        20  of  the Customs Act, 1962 (52 of 1962)  or

                        under  Customs  Notification Nos.   113   dated

                        16th  May,  1957, 103 dated 25th March,  1958,

                        260   and  261  dated   11th  October,    1958,

                        269,271,273,274,275,   and  276   dated    25th

                        October,  1958 and 204 dated 2nd August, 1976,

                        of  the  Government  of   India,  Ministry  of

                        Finance    (Department   of     Revenue),    or

                        Notification   No.     174   dated   the    24th

                        September, 1966 or Notification No.  103 dated

                        the  16th  May,  1978, of  the  Government  of

                        India,  Ministry  of  Finance  (Department  of

                        Revenue and Insurance) or Notification No.  80

                        dated 29th August, 1970;

                (l)     of  Indian manufacture and foreign made  parts

                        of  such goods, exported and received back  by

                        the  manufacture from the consignee for repair

                        and re-export:  Provided that

                        (i)     the  customs authorities are satisfied

                                that  the  goods received back by  the

                                said  manufacturers are the same which

                                were so exported;  and

                       (ii)    in   the case of goods other than those

                                exempted   from    customs    duty   on

                                re-importation     under       Customs

                                Notification   No.    132    dated  9th

                                December,  1961 a bond is executed  by

                                the   importer    with    the   customs

                                authority at the port concerned to the

                                effect  that  the goods thus  imported

                                will  be  re-exported   after    repair

                                within six months;

                (m)     by   officials    of     the   United    Nations

                        Organisation  and its specialised agencies who

                        are  exempted  from  payment of  Customs  duty

                        under  the  United  Nations (  Privileges  and

                        Immunities) Act, 1947 (46 of 1947);

                (n)     by  the  Ford Foundation who are  exempt  from

                        payment  of  Customs duty under  an   Agreement

                        entered  into between the Government of  India

                        and the Ford Foundation;

                (o)     being  vehicles as defined in Article I of the

                        Customs    Convention   on     the    Temporary

                        Importation  of  Private Road Vehicles or  the

                        component parts thereof referred to in Article

                        4  of  the  said   Convention  and  which  are

                        exempted  from  payment of customs duty  under

                        the notification of the Government of India in

                        the   Ministry   of   Finance  (Department    of

                        Revenue) No.  296 dated the 2nd August, 1976:

Provided that

                        (i)     such  vehicles or component parts  are

                                reexported within the period specified

                                in  the  said notification  or  within

                                such  further  period as  the  customs

                                authorities may allow;

                        (ii)    the     provisions   of     the    said

                                notification  or of the "triptyque  or

                                Carnel-De-Passage"   permit    are  not

                                contravened   in  relation   to   such

                                vehicle or component parts;

                        Provided  further  that nothing  contained  in

                        this  item shall prejudice the application  to

                        the  said  vehicles or component parts of  any

                        other  prohibition or regulation affecting the

                        import  of  goods that may be in force at  the

                        time of import of such goods;

                (p)     being  goods imported temporarily for  display

                        or use in fairs, exhibitions or similar events

                        specified in Schedule I to the notification of

                        the  Government  of India in the  Ministry  of

                        Finance    (Department   of     Revenue)    No.

                        157/90/CUSTOMS,  dated  the 28th  March,   1990

                        against   ATA    carnets   under  the   Customs

                        Convention  on  the ATA Carnets for  temporary

                        admission  of  goods (ATA Convention) done  at

                        Brussels on the 30th July, 1963;

Provided that

                        (i)     such  goods  are   exported   within  a

                                period  of six months from the date of

                                clearance  or such extended period  as

                                the  Central  Government may allow  in

                                each case;  and

                        (ii)    the     provisions   of     the    said

                                notification  or of the ATA convention

                                are not contravened:

                        Provided  further  that nothing  contained  in

                        this  item shall prejudice the application  to

                        the  said  goods of any other  prohibition  or

                        regulation  affecting the import of goods that

                        may  be in force at the time of import of such

                        goods;

                (q)     covered  by  an import licence issued  by  His

                        Majesty's Government of Nepal and the importer

                        furnishes  a  bond  to the proper   officer  of

                        customs in the form prescribed by such officer

                        with  a Scheduled Bank as surety to the effect

                        that  he  shall pay the duty and  pay  penalty

                        imposed   for    contravening    Import   Trade

                        Regulations  in  respect of the whole  or  any

                        portion  of  the goods which is not proved  to

                        have entered the territory of Nepal;

                (r)     of  Indian  manufacture  or   by  the  central

                        Government  or any State Government for repair

                        and re-export to Indian Embassies abroad or to

                        any  other office of the Central Government or

                        State Government in a foreign country;

                (s)     being  food grains, by    Food  Corporation  of

                        India:    Provided  that  at   the    time   of

                        clearance,  a  declaration to the effect  that

                        the  import  in question has been approved  by

                        the  Central  Government, is furnished by  the

                        importer to the Customs authorities;

                (t)     being  articles  of food and edible  material,

                        which  are  supplied  as   free  gift  by  the

                        agencies   approved   by   the  United    Nation

                        Organisation  and  which   are  exempted  from

                        payment of customs duty under the Notification

                        of  Government  of  India in the   Ministry  of

                        Finance  (Department of Revenue) No.  GSR  766

                        dated 21st June, 1975.

        (2)     Nothing contained in the Rules shall apply to -

                (a)     any  goods exported by or under the  authority

                        of the Central Government;

                (b)     any goods  other than food-stuffs constituting

                        the stores or equipment of any outgoing vessel

                        or conveyance;

                (c)     any  goods constituting the bona fide personal

                        baggage  of any person, including a  passenger

                        or  member  of  a  crew   in  any  vessel    or

                        conveyance, going out of India:

                        Provided  that  the Wild Life (dead, alive  or

                        part  thereof or produce therefrom) shall  not

                        be treated as part of such personal baggage;

                (d)     any goods exported by post or by air under the

                        conditions  specified in postal notice  issued

                        by the Postal Authorities;

                (e)     any goods transhipped at a port in India after

                        having  been manifested for such  transhipment

                        at  the  time of despatch from a port  outside

                        India;

                (f)     any  goods  imported and bonded on arrival  in

                        India  for  re-export to any  country   outside

                        India, except Nepal and Bhutan;

                (g)     any  goods in transit through India by post or

                        any   goods    re-  directed  by  post   to    a

                        destination  outside  India except  Nepal   and

                        Bhutan;

                        Provided  that  such  goods while in India are

                        always   in    the  custody   of    the   postal

                        authorities;

                (h)     any  goods  imported  without a  valid  import

                        licence  and  exported in accordance  with  an

                        order for the export of such goods made by the

                        proper officer of Customs;

                (j)     export  of  Blood group Oh (Bombay  Phonotype)

                        meant  for  scientific research  or   emergency

                        medical  treatment  as life saving measure  on

                        humanitarian grounds by the Director, National

                        Blood  Group  Reference Laboratory, Bombay  on

                        the  basis  of a certificate issued by him  to

                        this effect in each case;

(k)     export   of    samples   of   lubricating    oil

                        additives,  Lube  Oil,  crude  oil  and  other

                        related  petroleum products and raw  materials

                        used   to    manufacture   Lube  Additives    by

                        Lubrizols  India Limited, Hindustan  Petroleum

                        Corporation  Limited,  and   Bharat   Petroleum

                        Corporation  Limited, from their   installation

                        in  India  to Lubrizol's Laboratories  in  the

                        United  States  of America   and   the  United

                        Kingdom for evaluation and testing purposes.

                                                                                          [File No.  21/11/92-LS]

DR. P. L. SANJEEV REDDY,

Director General of Foreign Trade and

Ex-Offcio Addl. Secy.

                            NOTIFICATION

                 New Delhi, the 31st December, 1993

S.O.   1057(E)- In exercise of the powers conferred by sub- section(1)

of  section 10 of the Foreign Trade (Development and Regulation)  Act,

1992  (22  of  1992),  the Central government  hereby  authorises  the

officers  specified in the Table below to exercise powers with respect

to  entering  such premises and searching, inspecting and  seizing  of

such goods, documents, things and conveyances as are specified in rule

17  of  the  Foreign Trade (Regulation) Rules, 1993,  subject  to  the

requirements prescribed therein.

                                TABLE

_____________________________________________________________________

S.No.                    Designation of officer

_____________________________________________________________________

1.                       Director General of Foreign Trade

2.                       Additional Director General of Foreign Trade

3.                       Joint Director General of Foreign Trade

4.                       Deputy Director General of Foreign Trade

5.                       Assistant Director General of Foreign Trade

6.                       Controller of Imports and Exports

_____________________________________________________________________

[File No. 21/11/92-LS]

DR. P. L. SANJEEV REDDY, Director General of Foreign Trade and

Ex-Offcio Addl. Secy.

                                                          NOTIFICATION

                                            New Delhi, the 20th January, 1999

S.O.24(E,   In exercise of the powers conferred by section 13 of the Foreign Trade (Development and Regulation)Act, 1992 (22 of 1992) and in  supersession  of  Notification of the Government of India  in  the Ministry   of  Commerce No.  S.O.  145(E), dated 24^th February 1998 published in Gazette of India(Extraordinary) Part-ii, Section 3, Sub-section (ii)   except  as respects  things done or omitted to be done before such  supersession,the  Central  Government hereby authorises the officers  specified  in column  2  of  the Table below for the purposes of  exercising  powers under section 13 read with section 11, subject to the limits specified against  such  officers in the corresponding entry in column 3 of  the said Table, namely:-

                                                                TABLE

_____________________________________________________________________  

Sl.No.    Designation of officer                Value of the goods in relation

                                                                   to which the power may be     

                                                                   exercised.                     

_____________________________________________________________________ 

[File No. 18/9/97/ECA-III]

N.L.Lakhanpal, Director General of Foreign Trade and

Ex-Offcio Addl. Secy.

NOTIFICATION

New Delhi,the 6^th March, 2000

S.O.194(E).--  In exercise of the powers conferred by section 13 of the Foreign Trade (Development and Regulation) Act, 1992 (22 of 1992), the Central Government hereby authorises the officers specified in the column (2) of the Table below for the purposes of exercising powers under section 13 read with section 11, subject to the limits specified against such officers in the corresponding entry in column (3) of the said Table and makes the following amendments in the notification of the Government of India in the Ministry of Commerce (Director General of Foreign Trade)No.S.O.24(E), dated the 20^th January, 1999, namely :-

In the said notification in the table, after serial number 6 and the entries relating thereto, the following serial number and the entries shall be inserted, namely :-

                                                                    NOTIFICATION

                                                      New Delhi, the 31st December,1993

                    S.O.   1059(E),   In exercise of the powers conferred by   clause(b)  of

                    sub-section(1)  of  section 15 of the Foreign Trade  (Development  and

                    Regulation)  Act,  1992  (22 of 1992), the Central  Government  hereby

                    authorises  the  officers specified in column 3 of the Table below  to

                        function  as  Appellate  Authority against the orders  passed  by  the

                    Adjudicating  Authorities  authorised by the Central Government  under

                    section  13  of  the said Act and specified in column 2  of  the  said

                Table.

                                                            TABLE

_____________________________________________________________________ 

 S.No.    Designation of Adjudicating                    Appellate 
                       authority                                          authority      
_____________________________ ________________________________________

 1.    Foreign Trade Development Officer          ___
                                                                                          |
2.     Assistant Director General of                             |
        Foreign Trade                                                        |    Additional Director General of                            
                                                                                                                         |         Foreign Trade    
3.     Deputy Director General of                               |
          Foreign Trade                                                      |   
4.     Joint Director General of                                     |
          Foreign Trade                                               ___|

5.     Additional Director General of                             Additional Secretary in
          Foreign Trade                                                       the Ministry of Commerce
                                              aided by two Joint Secretaries
                                                           and a Director of that Ministry.
                                                                                                    ______________________________________________________________________

[File No. 21/11/92-LS]

DR. P. L. SANJEEV REDDY, Director General of Foreign Trade and Ex-Offcio

Addl. Secy.

NOTIFICATION

New Delhi, the 6^th March, 2000

S.O.193(E).- In exercise of the powers conferred by clause (b) of sub-section(1) of section 15 of the Foreign Trade (Development and regulation) Act,1992 (22 of 1992), the Central Government hereby authorises the officers specified in column (3) of the table below to function as Appellate Authority against the orders passed by the Adjudicating Authorities authorised by the Central Government under section 13 of the said Act and specified in column (2) of the said Table, and makes the following amendments in the notification of the Government of India in the Ministry of Commerce No.S.O.1059(E), dated the 31^st December, 1993, namely :-

______________________________________________________________________________________________ 

[F.No. 18/9/97-98/ECA-III/I]
N.L.Lakhanpal, Director General of
Foreign Trade & Ex-Officio Addl.Secretary.

                                ORDER

                 New Delhi, the 31st December, 1993

S.O.  1060(E), In exercise of the powers conferred by sub-sections (2)

and (4) of section 9 of the Foreign Trade (Development and Regulation)

Act,  1992 (22 of 1992), the Director General authorises the  officers

mentioned  in the Table below to grant or renew or refuse to grant  or

renew  or to suspend or to cancel a licence for the purposes of import

or export of goods.

                                TABLE

_____________________________________________________________________  

S.NO.     The Designation of the Officers                          The Territorial areas in

                                                                                            respect of which the juris-

                                                                                            diction is to be  exercised

_____________________________________________________________________ 

1.     Additional Director General of                                  Throughout India

       Foreign Trade

2.     The Export Commissioner                                          Throughout India                

3.     The Joint Director General of

       Foreign Trade:                                                 

       (a) In the Headquarters Office                                   Throughout India

           of the Director General of

           Foreign Trade, New Delhi.