GOVERNMENT
OF INDIA
MINISTRY
OF CONSUMER AFFAIRS, FOOD & PUBLIC DISTRIBUTION
DEPARTMENT
OF FOOD AND PUBLIC DISTRIBUTION
RAJYA
SABHA
STARRED
QUESTION NO. 120
TO
BE ANSWERED ON 8th AUGUST,
2011
Export of foodgrains
·
120. SHRIMATI SHOBHANA BHARTIA:
Will the Minister of CONSUMER
AFFAIRS, FOOD AND PUBLIC DISTRIBUTION miHkksDrk
ekeys] [kk/k vkSj lkoZtfud forj.k ea=h be pleased to state:
(a) whether Government has recently decided to export foodgrains
instead of distributing the excess stock among the
poor;
(b) if so, under what pressing circumstances Government has
taken this step;
(c) whether Government has allowed traders to export foodgrains;
and
(d) if so, the
details thereof?
A
N S W E R
MINISTER
OF STATE (INDEPENDENT CHARGE) FOR CONSUMER AFFAIRS, FOOD & PUBLIC
DISTRIBUTION
(PROF.
K.V. THOMAS)
----------------------------------------------------------------------------------------------------------------
(a) to (d): A statement is laid on the Table of the
House.
STATEMENT REFERRED TO IN REPLY TO PARTS (a) TO (d)
OF THE STARRED QUESTION NO.120 DUE FOR ANSWER ON 08.08.2011 IN THE RAJYA SABHA.
Taking into account the availability of
foodgrains stocks in the Central pool and considering the requests of States
for additional allocations of foodgrains, Government has been making, from time
to time, additional allocations of foodgrains to States / Union Territories
(UTs) for distribution to the beneficiaries under the Targeted Public
Distribution System. During 2010-11, the
Government made 105.66 lakh tons of rice and wheat as additional allocation
including 50 lakh tons for Below Poverty Line (BPL) families at BPL
prices. Similarly, during the current
year, the Government made an adhoc additional allocation of 50 lakh tons of
rice and wheat for distribution to BPL families at BPL issue prices in all
States and Union Territories. Further 50
lakh tons was allocated during the current year to APL families.
Pursuant to the orders of the
Hon’ble Supreme Court to reserve 5 million tons of foodgrains for distribution
to the 150 poorest districts or the extremely poor and vulnerable sections of
our society and the recommendations received in that regard from the Central
Vigilance Committee on Public Distribution System, the Government has made
additional allocation of 2.57 lakh tons of rice and wheat for three months to
45 districts in eight states on 21st July 2011.
However, because of the record production and procurement of rice and
wheat this year, 280.07 lakh tons of rice
and 373.12 lakh tons of wheat was available in the Central Pool stocks as on 1.7.2011. The estimated opening balance of wheat in Central
Pool as on 1st April 2012 is 156.95 lakh tons against the buffer
norm and strategic reserve of 70 lakh tons as on 1st April. The estimated balance of rice as on 1st
October 2011 in Central pool rice budget
is 183.91 lakh tons against the buffer norm and strategic reserve of 72
lakh tons as on 1st October.
Due to the availability of surplus
stocks, far in excess of buffer norms and strategic reserve and constraints of
storage space, the Department of Food & Public Distribution had proposed to
the Department of Commerce for export of 20 lakh tons of wheat and 10 lakh tons
of non basmati rice. The Department of Commerce had accordingly, placed a
proposal before EGOM in its meeting held on 11.7.2011 and EGOM while approving
the proposal to allow export of 10 lakh tons of non basmati rice from Private
Account at an MEP of US$400, deferred the decision on export of wheat.
After approval by the EGOM in its
meeting held on 11.7.2011. the DGFT,
vide notification no. 60(RE-2010)/2009-14 dated 19.7.2011 published the
modalities for allowing the export of 10 lakh tons of non basmati rice on
private account and invited applications from private traders subject to
various conditions mentioned therein. The copy of the notification is placed at
Annex-1.
A list for allocation of quantities of
export of rice to various exporters numbering 82 and a waiting list containing
exporters was notified by DGFT vide Trade Notice No.13 dated 27.7.2011. Copy of
Trade notice no.13 may be seen at Annex-II.
Consequent upon a stay order by the
Hon’ble High Court of Delhi in W.P.No.5237/2011 filed by Kannu Aditya
(India) Limited Vs. Union of India,
the operation and implementation
of the allocation made in terms of Trade Notice no.13 dated 27.7.2011, was
stayed. Subsequently, DGFT published
Trade notice no.14 dated 29.7.2011 stating that the Trade Notice No.13 has been
stayed and the same is subject to the outcome of the writ petition. The DGFT is
seeking further directions in the matter, since the process of allotment was
already completed by the time the interim order had been received. Copy of the
Trade Notice No.14 dated 29/7/2011 is placed at Annex-III.
*****
Annexure-I
ANNEXURE
REFERRED TO IN REPLY TO PARTS (a) TO (d) OF THE STARRED QUESTION NO.120 DUE FOR
ANSWER ON 08.08.2011 IN THE RAJYA SABHA
(To be published in the
Gazette of India Extraordinary Part II Section 3, Sub Section (ii)
Government of India
Ministry of Commerce & Industry
Department of Commerce
Directorate General of Foreign Trade
Udyog Bhawan
Notification No. 60
(RE-2010)/2009-2014
New Delhi, 19th July,2011
Subject: Exemption for export of 10 lakh MT non basmati rice
on private A/C – regarding
S.O.(E)
In exercise of the powers conferred by Section 5 of Foreign Trade (Development
& Regulation) Act, 1992 (No.22 of 1992) read with Para 2.1 of the Foreign
Trade Policy, 2009-2014, the Central Government hereby makes, with immediate
effect, the following amendment to Notification No. 38 (RE-2007)/2004-2009,
dated 15.10.2007 read with Notification No. 93 (RE-2007)/2004-2009 dated
1.4.2008, as amended from time to time.
2.
Through Notification No. 21 (RE-2010)/2004-2009 dated 10.2.2011 sub para 2.1.14
was added in Notification No. 93 (RE-2007)/2004-2009 dated 1.4.2008. Now
another sub-para 2.1.15 is added as under:
“2.1.15
Ten lakh MT of non-Basmati rice is allowed for export subject to the following
conditions;
i)
Prior Registration of contracts with DGFT on a
first-come-first-served basis subject to:
(a) Export shall be made from privately held stocks.
(b) Applications for allotment must be
accompanied with irrevocable and confirmed letter of credit,
(c)
An applicant must submit a performance bank guarantee, along with the
application for a value equivalent to a value of 10% of applied quantity. In
case of non-completion of exports, within the stipulated time frame, this bank
guarantee is liable to be confiscated. A flexibility of + or – 5% in
performance is allowed.
(d) An application can be for a maximum of 12,500 MT.
(e) This export will be subject to an MEP of US$400 per
MT.
ii) Applications
for intent to export will be sent to riceexport-dgft@nic.in
. The modalities for allocation and the format in which e mails are to be sent
is attached as Annexure I and Annexure II respectively, to this Notification.
3. All
other provisions of the Notification No.93 (RE-2007)/2004-09 dated 1st
April, 2008, as amended from time to time, shall remain unchanged.
4.
Effect of this notification:
Export of 10 lakh MT of Non Basmati rice has been permitted on private account
subject to conditions under para 2.1.15 and modalities for registration of
contracts as per Annexure 1 to this notification .
(Anup K. Pujari)
Director General of Foreign Trade
e-mail: dgft@nic.in
(Issued from
F.No.01/91/180/775/AM10/Export Cell)
...2/-
...2...
Annexue-1. Contd....
Annexure-I
to Notification No:60(RE-2010)/2009-14 Dated 19th
July,2011
MODALITIES FOR REGISTRATION OF CONTRACTS
1.Applications
for intent to export will be sent to riceexport-dgft@nic.in
2.List
of successful allottees will be declared on 27th July 2011, by
applying cut wherever the quantity of 10 lakh MT is exhausted on a first –come-
first – served basis. List of remaining applicants will be maintained in case
any of the successful allottees is unable to produce complete documents and
hence unable to obtain Registration Certificate. Any leftover quantity in this
situation will be allocated to the next applicant(s) in chronological order
from the list. Such list will be displayed on the DGFT website.
3.
A time of 3 weeks will be given to the successful applicants for submitting
required documents as per para 2(i) of Notification no:60, to
the concerned jurisdictional RA of DGFT or to DGFT (Hqrs) office for obtaining
Registration Certificates. A calendar of events specifying the starting and
closing dates and time for receipt of applications etc is attached as Annexure
III to this Notification.
4.
The applicant must not be in the DEL (Denied Entities List) of DGFT at the time
of making application for grant of Registration Certificate. Such applicants
will not be issued Registration Certificate.
5.
Only one RC will be issued against one IEC.
6.
After allocation of quantities by DGFT (HQRS) , RC will be issued from
concerned jurisdictional RA of DGFT/ DGFT HQRS (as per choice of applicant).
Annexure
II to Notification No: 60 (RE-2010)/2009-2014
dated 19th
July, 2011
SAMPLE
FORMAT FOR SENDING APPLICATION BY E-MAIL TO (riceexport-dgft@nic.in)
Subject
header of E-mail : IE
Code- Name of the Firm/Applicant-Quantity applied for
(Example : 0500030001-ABC Exports-10,000 MT)
(Fill this in the “Subject” field)
Message
Body (Content of E-mail)
Line
1 : IE Code (Example : 0500030001)
Line
2 : Name (Example : ABC
Exports)
Line
3 : Quantity applied for (In MT, both in figure and words).(Example
10,000 MT, Ten Thousand Metric tonnes)
Line
4 : Blank
Line
5 : Blank
Lines
6-13 :Any information that the applicant
wishes to submit.
Lines
14-24 : Details of Applicant
Line
14 : Name of the Applicant (in whose name IEC has been issued)
(Example : ABC Exports)
Line
15 : l Exact Postal Address
Line
16 : l (Example: D-402, 1st Floor, Karim Nagar, New
Delhi- 110010)
Line
17 : l
...3/-
...3...
Annexue-1. Contd....
Line 18 : Phone Number(s) with STD Code
(Example: 011-23456789)
Line 19 : Fax Number (Example:
011-23456793)
Line 20 : E-mail (Example :
abcexports@yahoo.com)
Line 21 : Alternative E-mail (Example :
ashokbhalla@gmail.com)
(Application must be from one of these two E-mails)
Line 22 : Name of the authorised person sending the
application
(Example : Ashok Bhalla)
Line 23 : E-mail of the authorised person(Example :
ashokbhalla@gmail.com)
Line 24 : Phone No of the authorized person (Landline
& Cell phone)
_____________________________________________________________
...........................................................End
of E-mail..........................................
Note 1
: After allocation, eligible applicant shall submit hard copies of above
application, duly signed by authorised person alongwith following declaration
on the official letter head of applicant firm.
DECLARATION / UNDERTAKING
1.
I / We hereby declare that the particulars and the statements made in this
application are true and correct to the best of my / our knowledge and belief
and nothing has been concealed or held there from.
2.
I / We fully understand that any information/document furnished with the
application if found incorrect or false will render me / us liable for any
penal action or other consequences as may be prescribed in law or otherwise
warranted.
3.
I / We undertake to abide by the provisions of the FT (D & R) Act, 1992, as
amended, the Rules and Orders framed there under, FTP, HBP v 1 and HBP v2 and
ITC (HS). I also undertake that in the event of non-performance
after grant of Registration Certificate for export of rice by the Directorate
General of Foreign Trade, I shall be liable to Penal Action under
Section 11(2) of Foreign Trade(Development & Regulation) Act, 1992, (as
amended), including forfeiture of performance Bank Guarantee submitted to DGFT.
4.
I hereby certify that I am authorised to verify and sign this declaration.
Signature of the Applicant
Place
Name
Date
Designation
Official Address
Telephone No.
Cell Phone No.
Fax No.
Email
Residential Address
_______________________________________________________________________
Note 2 :
Required documents for submission by eligible applicants for obtaining RC (In
addition to documents prescribed in Note 1 above)
(a)
Export Contract alongwith a copy of confirmed and irrevocable Letter of
Credit(LC),
(b)
Copy of IEC
(c)
Bank guarantee for 10% of the applied value.
...4/-
....4....
Annexue-1. Contd....
Annexure-III
to Notification No: 60
(RE-2010)/2009-14
Dated 19th July, 2011
CALENDAR OF EVENTS
|
1. |
Date
of Notification |
19th
July 2011 |
|
2 |
Receipt
of Application
Start Date:
Close Date: |
1000
hours, 21st July 2011 1700
hours, 22nd July 2011 |
|
3 |
Processing
of Applications |
25th
-26th July 2011 |
|
4 |
Declaration
of Allocation |
Wednesday
27th July 2011 |
|
5 |
Document
submission, Scrutiny & Issue of RC
Start Date:
Close Date: |
1000
hours, Thursday 28.7. 2011 1700
hours, Thursday18.8.2011 |
|
6 |
Last
Date to Export |
Friday,
18th November, 2011 |
Note
1: E-mails received by DGFT HQrs. before 1000 hrs on 21.07.2011 and after
1700 hrs. on 22.07.2011 will not be taken into account.
Note 2: In case more than one application
(e-mail) is received from same IEC number or same applicant, only first e-mail
will be taken into account. Subsequent e-mails will be ignored
*****
Annexure-II
ANNEXURE REFERRED TO IN REPLY TO PARTS (a) TO (d) OF
THE STARRED QUESTION NO.120 DUE FOR ANSWER ON 08.08.2011 IN THE RAJYA SABHA.
Government of India
Ministry of Commerce & Industry
Department of Commerce
Directorate General of Foreign Trade
Udyog Bhawan, New Delhi
Trade Notice No. 13 dated
27th July, 2011
To,
Members of Trade
All Regional Authorities of DGFT
All Custom Authorities
Subject
: Allocation of quantities of non-Basmati rice for export in terms of
Notification No. 60 dated 19.07.2011.
The allocation of 10,00,000 MTs of non-Basmati rice for exports as notified in
Notification No. 60 dated 19.07.2011 alongwith the 1st waiting list
is attached as Annexure to this Trade Notice.
2.
The document submission, scrutiny and issue of registration certificates by the
Regional Authorities of DGFT / DGFT(Head Quarters) (depending upon the choice
of the allottees) would commence at 1000 Hrs on Thursday 28.07.2011 and will
close at 1700 Hrs. on Thursday 18.08.2011, as mentioned in the notification No.
60 dated 19.07.2011 subject to conditions mentioned therein.
Annexure 1 List of 82 successful allottees with IEC Code and quantity
allocated ( 03 pages).
Annexure-2 1st Waiting list
(Hardeep Singh)
Joint Director General
of Foreign Trade
E-mail: hardeep.singh@nic.in
(F.No
: 01/91/180/775/AM10/EC)
....2/-
...2...
Annexure-II.
Contd....
ANNEXURE-1 TO TRADE
NOTICE NO.13 Dated 27.7.2011
|
Sl.No. |
IEC No. |
Name of Firm |
Quantity applied (MT) |
Quantity allotted (MT) |
|
1. |
301051283 |
Sunshine Exports |
5000 |
5000 |
|
2. |
510095976 |
Magnum Sugar and Allied Products Pvt. Ltd. |
12500 |
12500 |
|
3. |
210000295 |
Interglobe Overseas Ltd. |
12500 |
12500 |
|
4. |
203023404 |
LMJ Overseas Ltd. |
12500 |
12500 |
|
5. |
296006653 |
Soubhik Exports Ltd. |
12500 |
12500 |
|
6. |
595051774 |
DHARAMVIR EXPORTS PVT. LTD. |
12500 |
12500 |
|
7. |
210025964 |
BALA TECHNO GLOBAL LTD. |
12500 |
12500 |
|
8. |
901012190 |
ACALMAR OILS & FATS LTD. |
12500 |
12500 |
|
9. |
204014123 |
NORMAN STEWART & CO. PVT. LTD. |
12500 |
12500 |
|
10. |
910012709 |
HEMADRI IMPEX PVT. LTD. |
12500 |
12500 |
|
11. |
3406003435 |
MADHUKANT TRADERS |
12500 |
12500 |
|
12. |
589027972 |
LEKHRAJ NARINDER KUMAR |
1000 |
1000 |
|
13. |
911004424 |
SRI LALITHA IMPEX |
12500 |
12500 |
|
14. |
397039867 |
SUMOMEDEXIM LTD. |
12500 |
12500 |
|
15. |
910018740 |
BLS IMPEX PVT. LTD |
12500 |
12500 |
|
16. |
904014487 |
SRI VENKATESWARA RICE INDUSTRIES |
12500 |
12500 |
|
17. |
299013341 |
TEXAS TEXTILE & IND |
12500 |
12500 |
|
18. |
589011057 |
AMIR CHAND JAGDISH KUMAR(EXPORTS) LTD. |
12500 |
12500 |
|
19. |
211009172 |
LMJ COMMERCIALS PVT. LTD. |
12500 |
12500 |
|
20. |
307002616 |
ETC COMMODITIES (INDIA) PVT. LTD |
12500 |
12500 |
|
21. |
305044265 |
LOGISTICA TRADING COMPANY |
12500 |
12500 |
|
22. |
288027434 |
OCTAVIUS TEA & INDUSTRIES LTD. |
12500 |
12500 |
|
23. |
207008752 |
LMJ LOGISTICS LTD. |
12500 |
12500 |
|
24. |
388074302 |
MEDI PHARMA DRUG HOUSE |
12500 |
12500 |
|
25. |
288031741 |
PREMIERS TEA LTD. |
12500 |
12500 |
|
26. |
904018211 |
SATYANARAYAN SWAMY PARBOILED MODERN RICE MILL |
12500 |
12500 |
|
27. |
310088348 |
ETG AGRO PVT. LTD |
12500 |
12500 |
|
28. |
309068665 |
ETC AGRO PROCESSING (INDIA) PVT. LTD. |
12500 |
12500 |
|
29. |
1196000298 |
VIJAY RICE MILL |
12500 |
12500 |
|
30. |
1102001597 |
VIJAY SHREE FATS & OIL PRODUCT (P) LTD. |
12500 |
12500 |
|
31. |
211009199 |
LMJ CONSTRUCTION PVT. LTD. |
12500 |
12500 |
|
32. |
288048270 |
MEHRA TRADERS |
12500 |
12500 |
|
33. |
902006118 |
MAHATEJA RICE MILLS PVT. LTD. |
12500 |
12500 |
|
34. |
202008860 |
INDRA KUMAR KOTHARI |
12500 |
12500 |
35. |
302033491 |
GREEN FIELD IMPEX PVT. LTD. |
12500 |
12500 |
|
36. |
1104000431 |
ANURAG OVERSEAS |
12500 |
12500 |
|
37. |
509005284 |
SUVIDHI FOODS |
12500 |
12500 |
|
38. |
1295000458 |
PUNJAB RICE LAND PVT. LTD. |
12500 |
12500 |
|
39. |
1104005565 |
A.B. INTERNATIONAL |
12500 |
12500 |
|
40. |
1800000545 |
NUPUR CARPETS |
12500 |
12500 |
|
41. |
507037537 |
SILIGURI ASSOCIATES |
12500 |
12500 |
|
42. |
210025816 |
TRADIUS CORP |
12500 |
12500 |
|
43. |
906008212 |
SURYA INDUSTRIES |
12500 |
12500 |
|
44. |
909011630 |
MANIKANTA AGROTECH |
12500 |
12500 |
|
45. |
1192001087 |
BAGADIYA BROTHERS PVT. LTD. |
12500 |
12500 |
...3/-
...3...
Annexue-ii. Contd....
|
46. |
590022113 |
ANTIQUE – ART – EXPORTS PVT. LTD. |
12500 |
12500 |
|
47. |
511031629 |
NET AGRI COMPANY PVT. LTD. |
12500 |
12500 |
|
48. |
210026430 |
BENGAL FOOD PARK LTD. |
12500 |
12500 |
|
49. |
207002126 |
SUSHIL KUMAR AGARWAL |
12500 |
12500 |
|
50. |
396027318 |
G.N. EXPORTS |
12500 |
12500 |
|
51. |
503033219 |
IDHA ENTERPRISES PVT. LTD. |
12500 |
12500 |
|
52. |
703015311 |
ILC INDUSTRIES LTD. |
10000 |
10000 |
|
53. |
1104007622 |
P.D. RICE UDYOG |
12500 |
12500 |
|
54. |
1104005425 |
NOBLE EXPORTS |
12500 |
12500 |
|
55. |
998001911 |
MAHENDRA RICE INDUSTRIES |
12500 |
12500 |
|
56. |
2699000841 |
ASIA PACIFIC COMMODITIES LTD. |
12500 |
12500 |
|
57. |
9100253355 |
MEENAKSHI SUPER FOODS |
12500 |
12500 |
|
58. |
511032102 |
INTERNET VALLI LTD. |
12500 |
12500 |
|
59. |
288033434 |
VEER PRAB HU MARKETING LTD. |
12500 |
12500 |
|
60. |
3309002888 |
YBROS OVERSEAS PVT. LTD. |
12500 |
12500 |
|
61. |
1104000628 |
BHARAT FOOD PRODUCTS AND BISCUITS CO. PVT. LTD. |
12500 |
12500 |
|
62. |
294004866 |
LMJ SERVICES LTD. |
12500 |
12500 |
|
63. |
288017048 |
LGW LTD. |
12500 |
12500 |
|
64. |
398054819 |
AL-GYAS RICE SORTEX MILLS PVT. LTD. |
12500 |
12500 |
|
65. |
300030924 |
ZAK TRADING COMPANY |
12500 |
12500 |
|
66. |
297025503 |
LGW INDUSTRIES |
12500 |
12500 |
|
67. |
294014331 |
SMC INDIA LTD. |
12500 |
12500 |
|
68. |
398010340 |
SHAH NANJI NAGSI EXPORTS PVT. LTD. |
12500 |
12500 |
|
69. |
508054770 |
INDIAN COMMODITIES FOR WORLD INC |
12500 |
12500 |
|
70. |
588094412 |
THE STATE TRADING CORPORATION OF INDIA LTD.(STC) |
12500 |
12500 |
|
71. |
910026173 |
MANCHUKONDA AGRO TECH PVT. LTD. |
12500 |
12500 |
|
72. |
408014644 |
ISP EXPORTS INDIA LTD. |
12500 |
12500 |
73. |
295015179 |
L. MADANLAL (ALMUNIUM) LTD. |
12500 |
12500 |
|
74. |
596038518 |
MARUBENI INDIA PVT. LTD. |
12500 |
12500 |
|
75. |
899000363 |
ADANI WILMAR LTD. |
12500 |
12500 |
|
76. |
3009008902 |
VAISHNO RICE MILLS |
12500 |
12500 |
|
77. |
311008852 |
H.K. LIFTERS |
12500 |
12500 |
|
78. |
905004159 |
MAHENDRA INDUSTRIES |
12500 |
12500 |
|
79. |
296019798 |
REMO EXPORTS ENTERPRISE |
12500 |
12500 |
|
80. |
396057896 |
ASHWIN TRADING COMPANY |
12500 |
12500 |
|
81. |
1197003886 |
GURUDEO CORPORATION |
12500 |
12500 |
|
82. |
206011105 |
RAJESH KUMAR PATNI* |
12500 |
9000 |
|
|
|
Total |
|
1000000 |
*Allottee at Sl.No.82 had applied 12,500 MT but since the quota of 10 Lakhs MT was exhausted after allocating 9000 MT’s to him. Therefore, this allottee with a balance quantity of 3500 MT has been placed at Sl.No.1 of Wait List – I.
****
...4/-
...4...
Annexure-II. Contd....
ANNEXURE-2 to Trade
Notice No.13 dated 27/07/2011
RICE ALLOCATION -1ST
WAITING LIST
|
Sl No. |
IEC |
Name of the firm |
Quantity Applied(MT) |
|
1. |
206011105 |
RAJESH KUMAR PATNI |
3500 |
|
2. |
205030688 |
J.P.RICE MILL |
1000 |
|
3. |
2610001495 |
ISP AGRO INDUSTRIES |
12500 |
|
4. |
395001773 |
VIJAY VISHNU RICE MILL |
4500 |
|
5. |
2600000623 |
SRI LALITHA ENTERPRISES INDUSTRIES
PVT. LTD. |
12500 |
|
6. |
309046017 |
L.N.BIOMASS & FUEL |
10000 |
|
7. |
3310005691 |
HRMM AGRO OVESEAS PVT. LTD |
4000 |
|
8. |
210028963 |
BHAGWATI TRACON PVT. LTD. |
12500 |
|
9. |
202005372 |
SHRADDHA OVERSEAS PVT LTD. |
12500 |
|
10. |
295018780 |
B.GHOSE & CO. PVT. LTD. |
12500 |
|
11. |
211008851 |
MAHALAKSHMI VINIMAY PVT. LTD. |
12500 |
|
12. |
1103004883 |
SHREE SIT AGRO FOODS PVT LTD. |
12500 |
|
13. |
390007650 |
SHREE LAKSHMI TRADING CORPORATION |
12500 |
|
14. |
306065606 |
PREM NARAYAN KABRA & BROS. |
12500 |
|
15. |
306063930 |
PAWAN CORPORATION |
10000 |
|
16. |
488015880 |
FOODS FATS & FERTILISERS LTD. |
12500 |
|
17. |
3009006110 |
HARMAN EXPORTS PVT.LTD. |
12500 |
|
18. |
3796000509 |
FRIENDS MERCANTILE PVT.LTD. |
12500 |
|
19. |
306019132 |
SHREE VIJAY LAKSHMI TRADING CO. |
12500 |
|
20. |
399003703 |
SHREE LTC AGRO SALES LTD. |
12500 |
|
21. |
1288028725 |
DEVA SINGH SHAM SINGH AMRITSAR EXPORTS |
12500 |
|
22. |
398023786 |
R.K.SALES CORPORATION |
10000 |
|
23. |
398024375 |
SHREE LTD EXPORT INDIA PVT. LTD |
12500 |
|
24. |
910007411 |
NAZISH EXIMS |
12500 |
|
25. |
306065363 |
KABRA & BROS |
10000 |
|
26. |
331000704 |
H.M.AGRIEXPORTS PVT. LTD. |
5000 |
|
27. |
296002186 |
RATHI TRADERS |
12500 |
|
28. |
3399000235 |
MASTANA FOODS PVT.LTD. |
12500 |
|
29. |
2604001993 |
MANSA QUALITY ENTERPRISES |
12500 |
|
30. |
306049350 |
LAXSONS IMPEX |
7500 |
****
Annexure-III
ANNEXURE
REFERRED TO IN REPLY TO PARTS (a) TO (d) OF THE STARRED QUESTION NO.120 DUE FOR
ANSWER ON 08.08.2011 IN THE RAJYA SABHA
Government of India
Ministry of Commerce & Industry
Department of Commerce
Directorate General of Foreign Trade
Udyog Bhawan, New Delhi
Trade Notice No. 14 dated
29th July, 2011
To,
Members of Trade
All Regional Authorities of DGFT
All Custom Authorities
Subject
: Stay on operation of Trade Notice No. 13 dated 27.07.2011 for
export of non-Basmati rice.
Division
Bench of the Hon’ble High Court of Delhi (Justice S.K. Kaul and Justice Rajiv
Shakdher) in their interim order in Writ Petition No. 5237/2011 Kannu Aditya
(India) Ltd. Vs. Union of India, made on 26th July, 2011 have
ordered:
“It
is directed that no allotment shall be made till the next date of hearing”.
2.
This order was delivered in the Office of DGFT at 3.00 p.m. on 27th
July, 2011, by which time the allocation of quantities for export of rice had
already been made vide Trade Notice No. 13 of 27th July, 2011.
Since the process of allotment was already completed by the time the interim
order had been received, we are seeking further directions in the matter.
3.
In the meantime, operation and implementation of the allocation made in terms
of Trade Notice No. 13 of 27.07.2011 is stayed in view of the order passed by
Honble High Court in the above writ petition and will be subject to outcome of
the case.
4.
This issues with the approval of DGFT.
(Daya Shankar)
Deputy Director General
of Foreign Trade
E-mail: daya.shankar@nic.in
(F.No : 01/91/180/775/AM10/EC)
****