India imposed Anti-dumping duty on 99 Chinese products to protect domestic players from cheap imports

February 4, 2019:

Chinese products on which the duty was imposed include chemicals & petrochemicals, fibres & yarn, machinery items, pharmaceutical, rubber & steel.

To protect domestic players from cheap imports, India has imposed anti-dumping duty on as many as 99 Chinese products as on January 28 this year, Parliament was informed Monday.

"As on 28.01.2019, anti-dumping duty is in force on 99 products imported from China," Minister of State for Commerce & Industry C R Chaudhary said in a written reply to the Lok Sabha.

Chinese products on which the duty was imposed include chemicals & petrochemicals, fibres & yarn, machinery items, pharmaceutical, rubber & steel items, he said.

Countries carry out anti-dumping probe to determine whether their domestic industries have been hurt because of a surge in cheap imports.

As a counter measure, they impose duties under the multilateral regime of the World Trade Organization.

The duty is aimed at ensuring fair trade practices & creating a level-playing field for domestic producers with regard to foreign producers & exporters.

The minister also said that the government has been taking continuous & sustained steps to bridge trade deficit by lowering the trade barriers for Indian exports to China.

Various meetings have been held with Chinese counterparts as a part of ongoing efforts to seek market access for various Indian agricultural products, animal feeds, oil seeds, milk & milk products, & pharmaceuticals.

During April-December 20181-19, imports from China stood at USD 53.87 billion as against USD 76.38 billion in 2017-18.

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