A.P. (DIR Series) Circular No.30

October 21, 2003

To
All Authorised Dealers in Foreign Exchange

Madam/Sirs,

Attention of Authorised Dealers is invited to A.P. (DIR Series) Circulars No.6 dated September 24, 2001, No.2 dated July 4, 2002 and No.33 dated October 23, 2002, in terms of which manufacturer exporters/merchant exporters/traders of certain products and having export contracts of Rs.100 crore and above in value terms in one year, have been allowed a period upto 365 days from the date of shipment for realisation and repatriation of full value of the export of products specified therein.

2. On a review, it has been decided to extend this facility for realisation of export proceeds upto 365 days from the date of shipment, for a further period of one year i.e. for shipment made upto September 30, 2004 of the products listed in the Annexure.

3. Authorised Dealers may please bring the contents of this circular to the notice of their constituents concerned.

4. The directions contained in this circular have been issued under Section 10(4) and Section 11(1) of the Foreign Exchange Management Act, 1999 (42 of 1999).

Yours faithfully,

[A.P.(DIR Series) Circular No.30
dated October 21, 2003]

1. Pharmaceuticals (including drugs, fine chemicals)
2. Agro-chemicals (including inorganic and organic chemicals)
3. Transport equipment (including commercial vehicles, two and three wheelers, tractors, railway wagons, locomotives)
4. Cement (including glass, glassware, ceramics and refractories)
5. Iron & Steel (including iron & steel bars/rods and primary and semi-finished iron & steel)
6. Electrical machinery (including transmission line towers, switch gear, transformers)
7. Leather and leather products
8. Textiles
9. Products of aluminium
10. Petroleum products
11. Sugar
12. Foodgrains