Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com EXPORT OF AIR COMPRESSORS (QUALITY CONTROL AND INSPECTION) RULES, 1974 CONTENTS 1. Short title and commencement 2. Definitions 3. Quality control and inspection 4. Procedure of inspection 5. Place of inspection 6. Inspection fee 7. Appeal EXPORT OF AIR COMPRESSORS (QUALITY CONTROL AND INSPECTION) RULES, 1974 S.O. 2502, dated 21st September, 1974.'-In exercise of the powers conferred by Sec. 17 of the Export (Quality Control and Inspection) Act, 1963 (22 of 1963) the Central Government hereby makes the following rules, namely:- 1. Short title and commencement :- (1) These rules may be called the Export of Air Compressors (Quality Control and Inspection) Rules, 1974. (2) They shall come into force on the 21 st October, 1974. 2. Definitions :- In these rules, unless the context otherwise requires- (a) "Act" means the Export (Quality Control and Inspection) Act, 1963 (22 of 1963); (b) "Agency" means any of the Export Inspection Agencies established by the Central Government at Cochin, Madras, Calcutta, Bombay and Delhi under Section 7 of the Act; (c) "air compressor" means a machine which draws in air from an initial near atmospheric pressure and delivers it at a higher pressure, but shall not include gas compressor exhauster, vacuum pump and components or spares of an air compressor. 3. Quality control and inspection :- (1) The quality of the air compressor shall be ensured by exercising the controls at differents stages of manufacture specified in sub- rule (2) together with the levels of control specified in the Table annexed to these rules. (2) The controls at different stages of manufacture mentioned in sub-rule (1) shall be the following controls, namely:- (i) Bought out materials and components control.-The manufacturer shall lay down purchase specifications for important raw materials and components and shall have adequate means of inspection/testing to ensure conformity to the incoming lots. (ii) Process control.-Equipment/instrumentation facilities shall be adequate to control the quality of components to the specifications laid down by the manufacturer. (iii) Product control.- The manufacturer shall either have his own testing facili- ties or shall have access to such testing facilities existing elsewhere to test the product as per the standard specifications. (iv) Meteorological control.-Gauges and instruments used in the production and inspection shall be periodicaly checked/calibrated and records shall be maintained in the form of history cards. (3) Inspection.-The inspection of air compressors intended for export shall be carried out with a view to seeing that the above mentioned controls have been exercised at the relevant levels satisfactorily by the manufacturer and the air compressors conform to the standard specifications. 4. Procedure of inspection :- (1) The exporter intending to export a consigment of air compressors shall give intimation in writing to the Agency indicating the details of the specifications stipulated in the export contract concerned and submit along with such intimation a declaration that the consignment of air compressors intended for export has been manufactured by exercising quality controls laid down in rule 3 and that the consigment conforms to the requirements of the specification recognised for this purpose. The exporter shall at the same time endorse a copy of such intimation to the nearest officer of the Export Inspection Council given below, namely- Head Office: Export Inspection Council, World Trade Centre, 14/1B, Ezra Street, 7th Floor Calcutta-1. Regional Offices : 1. Export Inspection Council, Aman Chambers, 4th floor, 113 Maharshi Karve Road, Bombay-4. 2. Export Inspection Council, Manohar Buildings, Mahatma Gandhi Road, Emakulam Cochin-11. 3. Export Inspection Council, 13/37 Western Extention Area, Arya Samaj Road, New Delhi-5. (2) The exporter or manufacturer shall also furnish to the Agency the shipping marks of identifcation applied on the consigment. (3) Every intimation and declaration under sub-rule (1) shall reach the officer of the Agency not less than ten days prior to the despatch of the consigments from the manufacturer's premises. (4) On receipt of the intimation and declaration under sub-rules (1) and (2), the Agency on satisfying itself that during the process of manufacture adequate levels of quality control specified in rule 3 have been exercised, shall within 7 days issue a certificate that the consigment satisfies the conditions relating to quality control and inspection and is export-worthy. The Agency shall, however, as far as possible, ensure through periodic inspections that adequate controls are exercised at the manufacturing premises : Provided that where the Agency in not so satisfied, it shall within the said period of 7 days refuse to issue such certificate and communicate such refusal to exporters along with reasons therefor. 5. Place of inspection :- Every inspection under these rules shall be carried out at the premises of the manufacturer. 6. Inspection fee :- A fee at the rate of 0.5 per cent off.o.b. value subject to a minimum of rupees one hundred shall be paid by the exporter to the Agency as inspection fee. 7. Appeal :- (1) Any person aggrieved by the refusal of the Agency to issue a certificate under sub-rule (4) of rule 4 may, within 10 days of the receipt of the communication of such refusal by him, prefer an appeal to a pane! of experts consisting of not less than three persons, appointed for the purpose by the Central Government. (2) The said panel shall consist of at least two-thirds of non-officials of the total membership of the panel of experts. (3) The quorum for the panel shall be three. (4) The decision of the panel on such appeal shall be final. (5) The appeal shall be disposed of within 15 days of its receipt. rule 3) *(1) These tests would apply only for electrically driven stationary air compressor of and up to 5 00 CFM. *(2) These tests would be applicable only for air compressors of a capacity of and below 7.5 KW.