Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Import of Wheat (Stock Declaration) Order, 2006 CONTENTS 1. Short title, extent, commencement and application 2. Definitions 3. Return relating to import of wheat into India 4. Declaration relating to particulars of wheat imported 5. Monthly return relating to movement of stock Import of Wheat (Stock Declaration) Order, 2006 In exercise of the powers conferred by Sec. 3 of the Essential Commodities Act, 1955 (10 of 1955), the Central Government hereby makes the following order, namely;- 1. Short title, extent, commencement and application :- (1) This order may be called the Import of Wheat (Stock Declaration) Order, 2006. (2) It extends to the whole of India. (3) It shall come into force on the date of its publication in the Official Gazette. (4) It shall not apply to any wheat imported by or on behalf of the Food Corporation of India. 2. Definitions :- In this order, unless the context otherwise requires,- (a) "Food Corporation of India" means the Food Corporation of India established under Section 3 of the FOOD CORPORATIONS ACT, 1964 (37 of 1964); (b) "Form" means a form annexed to this order; (c) "importer" means an individual or body corporate authorised to import goods under the Foreign Trade Development and Regulation Act, 1992 (22 of 1992); and (d) "wheat" means wheat covered by the Exim codes 1001 10 90 (Durum Wheat : Other) and 1001 90 20 (Other Wheat) as given in the ITC HS classifications on import of items. 3. Return relating to import of wheat into India :- The Deputy Commissioner of Customs at every port or any other officer of customs duly authorised by him in this behalf shall, immediately on receipt of any cargo containing wheat imported into India through that port, furnish to the Central Government a return in Form I. 4. Declaration relating to particulars of wheat imported :- Every importer of wheat shall declare to the Central Government the particulars of wheat imported and received by him within seven days from the date of receipt of the wheat imported in Form II. 5. Monthly return relating to movement of stock :- (1) Every importer shall on the tenth day of every month submit to the Central Government a return of stock of wheat imported, released and retained in Form III. (2) The monthly return in Form III shall also be furnished to the Secretary, Department of Food of the concerned State Government.