[TO BE PUBLISHED IN THE GAZETTE OF INDIA, EXTRAORDINARY, PART II, SECTION 3, SUB-SECTION (i)]                    

GOVERNMENT OF INDIA

MINISTRTY OF FINANCE

(DEPARTMENT OF REVENUE)

  New Delhi, dated  the  8^th May, 2007

NOTIFICATION No. 50/2007-CUSTOMS (N.T.)

          G.S.R.334 (E). - In exercise of the powers conferred by section 11 of the Customs Act, 1962 (52 of 1962), and in supersession of the notification of the Government of India, in the Ministry of Finance(Department of Revenue) No 135/1960-Customs, dated the  31^st December,1960, published in the  Gazette of India, Extraordinary, Part II, Section 3, Sub-section (i) vide G.S.R.1540, dated the 31^st December,1960, except as respects things done or omitted to be done  before such supersession , the Central  Government being satisfied that it is necessary in the  public interest so to do , for the purposes specified in  sub-section (2) of that section, hereby prohibits export of  the goods, namely:-

(i)                  which are required  by a notification under  section 139 of the Trade Marks Act, 1999 (47 of 1999), to have applied to them an indication of the country or place  in which they were made or produced or of the  name  and address of the manufacturer or the person for whom the goods were manufactured,  but which have not  applied to them such indication  in the manner specified in the notification;

(ii)                any goods which are required to be stamped under  section 81 of the Trade  Marks Act,1999 (47 of 1999) but which have not been stamped in the manner specified  in  the Trade Marks Rules,2002

[F.No 305/159/2005-FTT]

( S.P.RAO),

Under Secretary to the Government of India