Section 24(4) in The Customs Tariff (Determination of Origin of Products under the Duty Free Tariff Preference Scheme for Least Developed Countries) Rules, 2015
(4)Pursuant to a request received for consultation, the issue shall be resolved at the earliest in the form of,-(a)restoration of preferential benefit to the product with retrospective effect; or(b)restoration of preferential benefit to the product with prospective effect, subject to implementation of any mutually agreed measures by one or both parties; or(c)denial of preferential benefits to the product.Annexure-A[See rules 11 and 12]The authority in the Central Board of Excise and Customs, Department of Revenue, Ministry ofFinance, Government of India is as follows:-The Director (International Customs),Central Board of Excise and Customs,Department of Revenue,Ministry of Finance, Government of India,Room No. 49, North Block,New Delhi 110001,India.Telephone: +91 11 2309 3380Fax: +91 11 2309 3760e-mail: [email protected]Annexure - B[See rule 13]
