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Union of India - Act

The Chemical Weapons Convention Rules, 2016

UNION OF INDIA
India

The Chemical Weapons Convention Rules, 2016

Rule THE-CHEMICAL-WEAPONS-CONVENTION-RULES-2016 of 2016

Published on 30 August 2016
Commenced on 30 August 2016
[This is the version of this document from 30 August 2016.]
[Note: The original publication document is not available and this content could not be verified.]

The Chemical Weapons Convention Rules, 2016Published vide Notification No. G.S.R. 834(E), dated 30th August, 2016Ministry of Chemicals and Fertilizers(Department of Chemicals and Petrochemicals)G.S.R. 834(E). - In exercise of the powers conferred by section 56 of the Chemical Weapons Convention Act, 2000 (34 of 2000) and in supersession of the Chemical Weapons Convention (Criteria for Appointment as Enforcement Officer) Rules, 2014, except as respects things done or omitted to be done before such supersession, the Central Government hereby makes the following rules, namely:-

1. Short title and commencement.

(1)These rules may be called the Chemical Weapons Convention Rules, 2016.

(2)They shall come into force on the date of their publication in the Official Gazette.

2. Definitions.

(1)In these rules, unless the context otherwise requires, -

(i)"Act" means the Chemical Weapons Convention Act of 2000 (34 of 2000);

(ii)"Authority" means the National Authority for Chemical Weapons Convention established under sub-section (1) of section 6 of the Act;

(iii)"Chairperson" means the chairperson of the Authority appointed under sub section (1) of section 6 of the Act;

(iv)"concerned agency" means and includes a Ministry, Department of Central Government or State Government or any autonomous organization, Board, Public Sector Undertaking, university, research organization fully or partly funded by the Central Government or the State Government or any association whether receiving grants from the Central Government or the State Government which may have received or is entitled to receive any information relating to the Convention or the Act and their implementation thereof;

(v)"concerned foreign agency" includes a university or a research organization located outside the territory of India which is directly or indirectly involved in any matter connected with the Convention but does not include the Organization;

(vi)"declarable facility" means either a scheduled chemical facility or a DOC facility of sufficient quantities so as to make it liable to make declaration as specified by the Convention;

(vii)"Director" means the Director of the Authority appointed under sub-section (1) of section 6 of the Act;

(viii)"DOC facility" means a facility which is engaged in the production of any Discrete Organic Chemical including Discrete Organic Chemical containing elements of phosphorous, sulphur or fluorine;

(ix)"form" means form annexed to these rules;

(x)"Scheduled Chemical Facility" means a facility which is engaged in the production, processing, acquisition, consumption, transfer, import, export or use of any Toxic Chemical or Precursor listed in any of the Schedules 1 to 3 in the Annex on Chemicals to the Convention;

(xi)"State Government" in relation to a Union Territory, means the Administrator thereof;

(xii)"Steering Committee" means the Committee constituted by the Central Government under section 11 of the Act.

(2)Words and expressions used in these rules and not defined but defined in the Act shall have the meanings respectively assigned to them in the Act.

3. Chairperson of Authority.

(1)The Central Government shall appoint a Chairperson from amongst persons who have special knowledge of, and professional experience in chemistry, science and technology, industry, environment, public administration, international relations, law or management:Provided that a person who is in the service of Government shall not be appointed as Chairperson unless such person has held the post of an Additional Secretary to the Government of India or any equivalent post in the Central Government or the State Government.

(2)The Chairperson of the Authority shall hold the office for a term of three years and shall be eligible for re-appointment:Provided that no person shall hold office as Chairperson after he has attained the age of sixty years.

(3)The Chairperson shall have the rank equivalent to that of a Secretary to the Government of India and shall be entitled to the same pay, allowances and perquisites.

4. Removal or Resignation of Chairperson.

(1)The Chairperson may resign from his office by giving at least one month's notice in writing to the Central Government.

(2)The Central Government may remove from office, the Chairperson if he

(a)has been adjudged an insolvent; or

(b)has been convicted of an offence which, in the opinion of the Central Government, involves moral turpitude; or

(c)has become physically or mentally incapable of acting as the Chairperson; or

(d)has acquired such financial or other interest as is likely to affect prejudicially his functions as the Chairperson; or

(e)has so abused his position as to render his continuance in office prejudicial to the public interest.

(3)Notwithstanding anything contained in sub-rule (2), the Chairperson shall not be removed from his office on the grounds specified in clause (d) or clause (e) of that sub-section unless the Central Government has caused an enquiry to be done and on the basis of such enquiry, come to the conclusion that the Chairperson ought on such ground or grounds, to be removed.

(4)The Central Government may suspend from office, the Chairperson in respect of whom an enquiry has been ordered under sub-rule (3), until the Central Government has passed an order on receipt of the enquiry report.

5. Other conditions of service of Chairperson.

- The matters relating to the terms and conditions of service of the Chairperson, with respect to which no express provision has been made in these rules, shall be referred by the Authority to the Central Government for its decision and the decision of the Central Government thereon shall be final.

6. Directors of Authority.

(1)The Central Government shall appoint a Director from amongst persons who are in the service of the Central Government or of the State Governments:Provided that a person shall not be appointed as Director unless such person holds the post of a Joint Secretary to the Government of India or has held the post of a Director to the Government of India for not less than three years or any equivalent post in the Central Government or the State Government.

(2)The number of Directors of the Authority shall be such as may be determined by the Central Government from time to time.

(3)The post of Director of the Authority shall be equivalent to a Joint Secretary to the Government of India.

(4)The term of office of a Director shall be such as may be determined by the Central Government:Provided that no person shall hold office of Director for more than five years.

(5)The Director shall assist the Chairperson in the exercise of the functions of the Authority under the Act.

(6)Matters relating to terms and conditions of service of the Directors, with respect to which no expressed provision has been made in these rules, shall be referred by the authority to the Central Government for its decision and the decision of the Central Government thereon shall be final.

7. Other officers and employees of Authority.

(1)The Central Government shall appoint as many technical officers and supporting staff, as the Central Government may determine from time to time, in consultation with the Authority.

(2)The administrative and other supporting staff of the Authority shall be drawn from the respective cadres of Central Government as per the number of posts sanctioned to the Authority.

8. Appointment of enforcement officer.

- The Central Government shall appoint such gazetted officers of the Central Government or officers holding gazetted rank in the Authority, as the enforcement officer under sub section(1) of section 9 of the Act:Provided such officer must have minimum five years' of service in the Government and must hold a graduate degree in any discipline.

9. Other functions of the Authority.

-I. Submission of declarations. -

(1)The Authority, for the purposes of submission of various declarations to the Organization, as obligated under the Convention, shall have the powers to call for any information pertaining to the Act from any person or agency which, in its opinion, is likely to have the information.

(2)The Authority shall submit 'Annual Declarations of Past Activities (ADPA)' to the Organization ninety days after the end of each year.

(3)All declarable facilities shall submit their individual declarations so as to reach the Authority on or before the 15th day of February of the coming year or any other date as may be fixed by the Authority from time to time.

(4)The Authority shall submit the 'Annual Reporting of Information on National Programmes for Protection Against Chemical Weapons for the Previous Calendar Year' to the Organization not later than one hundred and twenty days after the end of each year.

(5)All concerned agencies shall submit the information so as to reach the Authority on or before the last day of February of the year or any other date as may be fixed by the Authority from time to time.

(6)The Authority shall submit the 'Annual Declarations of Anticipated Activities (ADAA)' to the Organization ninety days before the beginning of the following calendar year in case of scheduled chemical facilities belonging to Schedule 1 category and not later than sixty days before the beginning of the following calendar year in case of scheduled chemical facilities belonging to Schedule 2 and Schedule 3 categories.

(7)All declarable facilities belonging to Schedule 1 category and all declarable facilities belonging to Schedules 2 and 3 categories shall submit their individual declarations so as to reach the Authority on or before the 15th day of September and the 10th day of October respectively, or any other dates as may be fixed by the Authority from time to time.

(8)The formats for submission of declarations to the Organization under this rule by the Authority, shall be as notified by the Organization from time to time.

(9)Various types of declarable facilities shall submit additional information to the Authority in the following forms, namely:

(i)Form 2.0 - For Schedule 2 facility

(ii)Form 3.0 - For Schedule 3 facility

(iii)Form 4.0 - For Other Chemical Production facility

(iv)Form 5.0 - For exporters/importers of Schedule 2 and Schedule 3.

(10)Any change in the form specified under sub-rule (9) shall be notified by the Authority in its official website.

(11)The Authority shall endeavor to receive, process and transmit declarations electronically and take necessary steps to achieve complete digitization of all processes relating to declarations in a phased manner.

(12)The concerned agency shall submit to the Authority not later than twenty days, whenever there is any change in the chemicals for use as riot control agents in India.II. Inspections. -

(1)It shall be the general duty of the Authority to conduct inspections of chemical facilities in the country in accordance with the provisions of the Convention and with the mandate given to the inspection team by the Organization.

(2)For the purpose of carrying out inspections under sub rule (1), the Authority shall take necessary steps including. -

(a)immediately acknowledging receipt of the intimation of inspection from the Organization;

(b)intimating the chemical facility to be inspected of the date, duration, purpose and scope of the inspection as well as the rights and responsibilities of the facility thereof;

(c)informing the district administration and the concerned State Government for local support and facilitation;

(d)deputing escort officers for each inspection;

(e)designating the team leader as representative of the Inspected State Party; and

(f)any other action, which in its opinion would be required to conduct the inspection in accordance with the Convention.

(3)The escort officers deputed by the Authority under clause (d) of sub-rule (2) may perform all or any of the following functions, namely:-

(a)receiving the inspection team at the point of entry and accompanying the inspection team throughout its stay in the territory of India including making all logistic and stay arrangements till their departure through the point of exit;

(b)liaising with local officials for ensuring safety and securing necessary assistance for proceeding with the inspection activities;

(c)assisting the inspection team at all stages including pre-inspection briefing, physical inspection, site tour, review of records and writing of the preliminary finding report.

(4)The team leader designated under clause (e) of sub-rule (2) shall perform all or any of the following functions, namely:-

(a)coordinating the interaction between the inspected facility and the inspection team;

(b)advising the inspected facility as to their rights and responsibilities during the inspection;

(c)assist the inspected facility to furnish the documents or clarifications required by the inspection team;

(d)signing of documents as the representative of the inspected State Party; and

(e)ensuring that the inspection does not become unduly intrusive to the inspected facility.

(5)The inspection team shall be allowed to enter and leave the territory of India only through New Delhi which shall be designated as the sole point of entry and exit.Provided that the Authority shall change or add any point of entry or exit only with the prior permission of the Central Government.

(6)The Authority may carry out inspection of any building or place, which in its opinion, is carrying out any activity contrary to the objects and purposes of the Act.

(7)The Authority may depute any official of the Authority or of the Central Government to function as In-Country Escort for the In-Country Period during any inspection.

(8)All concerned agencies shall take necessary steps to ensure that members of the inspection team receive all the privileges and immunities which they are entitled to, under the Convention. Provided that the Authority shall bring to the notice of the Central Government whenever breaches on these immunities and privileges are not acted upon adequately by any concerned agency.III. Training. -

(1)The Authority shall function as the nodal agency for facilitating the participation of its officials and other Indian nationals in the training courses conducted or coordinated with the Organization and also other institutions working in the area related to the Convention.

(2)The Authority may publish training calendar of the Organization, invite applications from eligible persons and select the candidates for the training based on suitability of the training course and the merit of the candidate.

(3)The Authority shall maintain a database of the persons who have received trainings and maintain the reports for future use.IV. Education and outreach. -

(1)It shall be the duty of the Authority to take all necessary steps to create awareness of the Convention and the Act amongst all concerned agencies, other stakeholders and the public at large.

(2)The Authority may organize or conduct meetings, workshops, seminars, conferences at regional, national or international levels, for the effective implementation of the Convention and the Act.

(3)The Authority may approve and fund internships or research projects on any matter connected with the Convention or the Act.V. Miscellaneous functions and powers. -

(1)It shall be the duty of the Authority to provide all information and assistance required by the Steering Committee to discharge its functions under section 11 of the Act.

(2)The Authority shall prepare and submit annual report to the Steering Committee which shall contain the main activities and events of the previous financial year.

(3)It shall be the endeavor of the Authority to have the meeting of the Steering Committee convened at least twice every year.

(4)When called upon to do so, the Authority shall give its inputs and opinion to the Central Government for it to take decision on any matter relating to implementation of the Convention in India or anywhere in the world.

(5)The Authority shall coordinate with all concerned agencies for better compliance to the provisions of the Act by taking appropriate steps in improving quality of annual declarations, carrying out internal inspections of chemical facilities in India, simplifying and enhancing efficiency of Organization inspections, monitoring export and import of scheduled chemicals, enhancing use of electronic systems for collection and processing of information relating to the Act, simplification and standardization of procedure.

(6)The Authority shall communicate to the Organization as soon as possible, of objections, if any, of the Central Government on granting to any person access to India for any purposes related to the Convention.

(7)The Authority may recommend to any concerned agency of relaxation of procedure or waiver of documents, if it is of opinion that such action is necessary or likely to facilitate better implementation of the Convention or the Act.

(8)The Central Government may, by general or special order, from time to time, assign such other functions to the Authority for the purposes of carrying out the provisions of the Act.

(9)The Authority shall decide its own procedure for conducting its business under the Act.

(10)The Authority may invite any outside person as expert to take part in any of its meeting in addition to representative from the concerned agencies.AnnexureForm 2.0[See rule 9 (9)]Declaration of Schedule 2 FacilitiesPlease complete one form for each plant site.Plant Site Code:

1. Name of plant site (Facility): _________________________________________

___________________________________________________________________

2. Location and Address of plant site:

Place/ Street __________________________________________________________Village/ Town/ City ____________________________________________________Tehsil/ Taluk/ P.O. _____________________________________________________District ________________State _____________________ Pin _______________________Latitude & longitude _______________________(if known)Tele Nos. ______________ FAX Nos. _____________Mobile No. _______________E-mail address ___________________________ Web site _____________________

3. Name of Owner/ Enterprise/ Company/ Organization: __________________________

___________________________________________________________________Address of Head/ Regd office: __________________________________________________________________________________________________________________________________________________________ PIN ___________________Tele Nos. _________________ FAX Nos. ____________ Mobile No. ___________E-mail address ___________________Web site __________________________

4. Names of contact persons with their office/ residential/ mobile telephone numbers:

(i)___________________________________________________________

(ii)___________________________________________________________

5. Address for communications: Plant Site or Company

(tick √ whichever is applicable)

6. Type of Organization:

Private Ltd. Company Public Ltd. CompanyCentral Govt. Undertaking State Govt. Undertaking Others

7. Activities of the plant site (tick √ those that are applicable)

Producer Processor ConsumerManufacturer Exporter Manufacture importer

8. Whether register under factory Act 1948 ? Yes No

If Yes, provideFactory License No. And date __________________________________________Importer/ Exporter code (IEC code) ______________________________________

9. Product manufactured

(i)

(ii)

(iii)

(iv)

(v)10. Chemical of Export/import.

	Export	Import
	(i)	(i)
	(ii)	(ii)
	(iii)	(iii)
	(iv)	(iv)
	(v)	(v)

11. Scheduled chemicals produced, processed or consumed by the plant site (list all chemicals).

S.No.	Chemical (IUPAC name, Common or trade name)	CAS Registry number	Schedule and Entry No. In Schedule	Type of activity (tick √ what is applicable)
Production	Processing	Consumption	Export	Import
(i)
(ii)
(iii)
(iv)
(v)

12. (i) No. of schedule 3 plants at plant site__________________________________

(ii)No. of schedule 2 plants at plant site__________________________________

13a. Did the plant site produce, process or Consume during any of the three previous years or is anticipated to produce, process or consume in the succeeding year a quantity of a schedule 2 chemical which is: Yes No

(i)greater than 10 kg. of a schedule 2A * chemical, or

(ii)greater than 1 tonne of any schedule 2 A chemical, or

(iii)greater than 10 tonnes of any schedule 2B chemical.

13b. Does at any reacting step the plant site produces Unavoidable Schedule 1 by products

Yes No

13c. If yes

Concentration of Schedule 1 by products________________________________

13d. Configuration of plants and production (tick √ which is applicable)

Types of plants/ plant site	Production process
Multipurpose		Continuous
Dedicated		Batch
Both		Both

14. Annual approximate Turnover of the plant site______________________________

(Rs. In Crores)

15. Membership of Apex/National Chemical industry Association:

Name of Association/Council

(i)___________________________________________________________

(ii)___________________________________________________________

VerificationI, ________________son/daughter of _________________do hereby solemnly affirm and declare that all particulars furnished in the form are true and complete to the best of my knowledge and belief. I further declare that I am competent to furnish this declaration.Date:____________Place:____________Signaturewith seal.Name and designationOwner/Occupier/Authorised signatoryInstructions/Guidelines

1. Sl.No.5: Indicate the preferred address for communication.

2. Sl.No.11: If there is any doubt about CASRN or Entry Number of any chemical, you may leave it blank. All Schedule 2 chemicals are to be listed irrespective of volume of production, processing, consumption, export or imports.

3. Sl.No. 12: 'Plant' refers to a self contained production facility or area. A plant site/factory may have several plants.

Sl.No.13a: 2A* chemical refers to chemical listed in entry A (3) of Schedule 2. 2A chemicals to entries A(1) and A(2) in schedule 2. 2B chemical refers to chemicals listed under 'B' of schedule2.Form 3.0[(See rules 9(9)]Declaration of Schedule 3 FacilitiesPlease complete one form for each plant sitePlant site code

1. Name of plant site (Facility) _________________________________________

_______________________________________________________________

2. Location and Address of plant site:

Place/ Street _______________________________________________________Village/ Town/ City _________________________________________________Tehsil/ Taluk/ P.O. __________________________________________________District__________________________State____________________________ PIN_______________________Latitude & longitude_______________________________(if known)Tele Nos.__________________________FAX Nos______________________Mobile No______________________________E-Mail address_______________________ Website _____________________

3. Name of Owner/ Enterprise/ Company/ Organization_______________________

________________________________________________________________Address of Head/ Regd Office:_____________________________________________________________________________________________________________________________________________PIN_______________________Tele Nos. _________________________FAX Nos. ________________________Mobile No_________________________E-Mail address_____________________Web site________________________

4. Names of contact persons with their office/ residential/ mobile telephone numbers

(i)___________________________________________________________

(ii)___________________________________________________________

5. Address for communications: Plant Site or Company

(tick √ whichever is applicable)

6. Type of Organization:

Private Ltd. Company Public Ltd. CompanyCentral Govt. Undertaking State Govt. Undertaking Others

7. Activities of the plant site (tick √ those that are applicable)

Producer Manufacturer ExporterManufacturer importer

8. Whether registered under Factory Act 1948? Yes No

If Yes, provideFactory Licence No. and date ________________________________________Importer/ Exporter code (IEC Code) ____________________________________

9. Products manufactured

(i)

(ii)

(iii)

(iv)

(v)10. Chemicals of Export/ Import

	Export	Import
	(i)	(i)
	(ii)	(ii)
	(iii)	(iii)
	(iv)	(iv)
	(v)	(v)

11. Scheduled chemicals produced at the plant site (list all chemicals)

S.No.	Chemical (IUPAC name, common or trade name)	CAS Registry number	Schedule and Entry No. in Schedule	Type of activity (tick √ what is applicable)
	Production	Export	Import
(i)
(ii)
(iii)
(iv)
(v)

12. (i) No. of schedule 3 plants at plant site________________________

(ii)No. of schedule 2 plants at plant site_______________________

13a. Did the plant site produce during previous calendar Yes No

year or is anticipated to produce in the next calendaryear more than 200 tonnes of a schedule 3 chemical

13b. Does at any reaction step the plant site produces Yes No

Unavoidable Schedule 1 by products

13c. If yes

concentration of Schedule 1 by products_____________________

13d. Configuration of plants and production process (tick √ which is applicable)

Types of plants/ plant site	Production process
Multipurpose		Continuous
Dedicated		Batch
Both		Both

14. Annual approximate Turnover of the plant site _____________________

(Rs. in Crores)

15. Membership of Apex/National Chemical Industry Association:

Name of Association/Council

(i)______________________________________________________

(ii)______________________________________________________

VerificationI,_______________________son/ daughter of____________________do hereby solemnly affirm and declare that all particulars furnished in the form are true and complete to the best of my knowledge and belief. I further declare that I am competent to furnish this declaration.Date: ____________Place: ____________Signaturewith seal.Name and designationOwner/ Occupier/ Authorized signatoryInstructions/ Guidelines

1. Indicate your preferred address of communication at Sl.No. 5.

2. At Sl.No. 11, you may leave the CAS RN and Schedule Entry Number blank, if there is doubt. The chemicals name may be IUPAC name or common trade name. All Schedule 3 chemicals are to be listed even if their production/ exports/ imports are less than 30 tonnes.

3. At Sl.No. 12, 'plant' means a self contained production facility or area. A plant site (factory) may have several plants.

Form 4.0[See rule 9(9)]Declaration of "Other Chemical Production Facilities"(DOC/ PSF Facilities)Please complete one form for each plant sitePlant Site Code:

1. Name of plant site (Facility):

________________________________________________________________

2. Location and Address of Plant site:

Place/ Street_____________________________________________________________________Village/ Town/ City ______________________________________________________Tehsil/ Taluk/ P.O. __________________________________________________District_____________________________ State _________________________ PIN _______________________Latitude/ longitude (if known)____________________________________________Tele Nos. __________________________FAX Nos. _______________________Mobile No. ________________________________E-mail address _______________________Website______________________

3. Name of Owner/ Enterprise/ Company/ Organization

________________________________________________________________Complete Address _______________________________________________________________________________________ PIN ________________________Tele Nos. ___________________________FAX Nos. _______________________Mobile No._________________________ __________________________E-Mail address__________________________Website____________________

4. Names of contact persons with telephone numbers:

(i)______________________________________________________________

(ii)______________________________________________________________

5. Address for communications: Plant Site or Company

(tick √) whichever is applicable

6. Type of Organization

a. Private Ltd. Company b. Public Ltd. Companyc. Central Govt. Undertaking d. State Govt undertaking e. Others

7. Activities of the plant site (tick √ ) those are applicable

Producer

8. Whether registered under Factory Act 1948? Yes No

If yes, provideFactory Licence No. and date____________________________________________Importer/ Exporter code (IEC Code)____________________________________

9. Products manufactured

(i)

(ii)

(iii)

(iv)

(v)10. Did the plant site import/ export (directly or through trader) any schedule 2 or any schedule 3 chemical during past three years? Yes No

If yes, name of chemical, IUPAC name, CAS Number, quantity of import/ export in MT, name of country, date of import and details of import. Form No. 5.1 is to be filed if it is a direct import/export.

11. DOC and PSF chemicals produced at the plant site (list those chemicals where annual production is more than 200 Metric Tonnes and those PSF chemicals where annual production is more than 30 Metric Tonnes):-

DOC chemicals(not more than five in descending order ofproduction)	PSF chemicals(not more than five in descending orderof production)
(i)	(i)
(ii)	(ii)

12. List Remaining PSF Docs/ & Non PSF Docs Produced, separated by commas:

13a. Approximate Number of plants and aggregate production of Non PSF DOC/PSF DOC chemicals.

No. of Non PSF DOC plants at plant site _________________	No. of PSF DOC plants at plant site _________________
Approximate aggregate annual production of Non PSF DOC chemicals (in tonnes) _______	Approximate aggregate annual production of PSF DOC chemicals (in tonnes) _______

13b. Does at any reaction step the plant site produces

Unavoidable Schedule 1 products Yes No

13c. If yes,

Concentration of Schedule 1 by products_____________________________________

13d. Configuration of plants and production process (tick ₲ which is applicable)

Types of plants/ plant site	Production process
Multipurpose		Continuous
Dedicated		Batch
Both		Both

14. Annual approximate Turnover of the plant site _____________________

(Rs. in Crores)

15. Membership of Apex/National Chemical Industry Association:

Name of Association/Council

(i)______________________________________________________

(ii)______________________________________________________

Plant site code:

Calendar Year.............................

1	Name of the enterprise/ company/ organization
2	Address of Head/ registered office



	Tele.No.	FAX No.
	Mobile No.	E-mail ID
3 Activities of the enterprises (tick √) those that areapplicable
ExporterManufacturerExporter	ImporterManufacturer Importer
4	(i) IEC No. and date
	(ii) RCMC No. and date (of CAPEXIL)
	(iii) RCMC No. and date (of CHEMEXIL)
5	Annual approximate turn over (Rs. in lakhs)
6	(i) Name of schedule chemical
	(ii) ITC(HS) Code of Schedule Chemical
	(iii) Schedule and Entry Number in the Schedule of CWC
7	Aggregate annual Export of chemical in (MT)
8	Aggregate annual Import of chemical (in MT)

9.	Details of Exports:

S.No	Country to	End User Company	Export Bill of entry No. and date	Quantity (MT)	Value (in Rs. lakhs)
1
2


Total

10.	Details of Imports:

S.No	Country to	Company imported from	Import Bill of landing, No. and date	Quantity (MT)	Value (in Rs. lakhs)
1
2


Total

Verification:I, _________________________ son/ daughter of___________________________do hereby solemnly affirm that all particulars in the form are true and complete to the best of my knowledge and belief. I further declare that I am competent to furnish this declaration.Date: _____________Place: _____________SignatureWith sealName and designationOwner/ Occupier/ AuthorizedSignatoryInstructions:i. At S.No. 6(i), the trade name or IUPAC name of chemical be givenii. At S.No. 6(ii), Schedule (whether 2 or 3) be indicated and its entry number given as per schedule listiii. The total of export and import at S.No. 7 and 8 should tally with the total of S.No. 9 and 10 respectively.iv. At S.No. 9 and 10, all export and import transactions are to be listed for the calendar year.

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