Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com EXPORT OF AUTOMOBILE SPARES, COMPONENTS AND ACCESSORIES (QUALITY CONTROL AND INSPECTION) RULES, 1973 CONTENTS 1. Short title and commencement 2. Definitions 3. Quality control 4. Procedure of inspection 5. Place of inspection 6. Inspection fee 7. Appeal SCHEDULE I :- I SCHEDULE II :- II EXPORT OF AUTOMOBILE SPARES, COMPONENTS AND ACCESSORIES (QUALITY CONTROL AND INSPECTION) RULES, 1973 S.O. 459, dated 17th February, 1973.-In exercise of the powers conferred by Sec. 17of the Export (Quality Control and Inspection) Act, 1963 (22 of 1963), and in supersession of the notifications of the Government of India in the late Ministry of Commerce, Nos. S.O. 3225,3226 and 3227, dated the 8th September, 1967, the Central Government hereby makes the following rules, namely:- 1. Short title and commencement :- (1) These rules may be called the Export of Automobile Spares, Components and Accessories (Quality Control and Inspection) Rules, 1973. (2) They shall come into force on the 17th March, 1973. 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 one of the Export Inspection Agencies, established at Bombay, Calcutta, Cochin, Delhi and Madras under Section 7 of the Act. (c) "automobile" means by self-propelled two, three or more wheeled, single or multi axled vehicle. (d) "automobile spares, components and accessories" means the manufactured products used in automobile and trailers (whether attached to the vehicle or not) including that used as a replacement part for the original product, given in the Schs. I and II to these rules. 3. Quality control :- (1) The quality of the automobile spares, components and accessories intended for export shall be ensured by effecting the following controls at different stages of manufacture together with the levels of control as given in the Annexure to these rules, namely :- (i) Bought out materials and components control.- (a) Purchase specifications shall be laid down by the manufacturer incorporating the properties of the materials/components to be used and the detailed dimensions thereof with tolerances. (b) The accepted consignments shall be either accompanied by suppliers test/ inspection certificates corroborating the requirements of the purchase specificatons, in which case occasional checks at least once in three months shall be conducted by the purchaser for a particular supplier to verify the correctness of the aforesaid test/inspection certificates, or the purchased materials/components shall be regularly inspected/tested either in laboratory within the factory or in an outside laboratory or test house. (c) The sampling for inspection/test to be carried shall be based on a recorded investigation. (d) After the inspection/test is carried out systematic method shall be adopted in segregating the accepted or rejected materials/components and in disposal of rejected materials/components. (e) Adequate records in respect of the above mentioned controls shall be maintained systematically. (ii) Process control.- (a) Detailed process specifications shall be laid down by the manufacturer for different processes of manufacture. (b) Equipment/Instrumentation facilities shall be adequate to control the process as laid down in the process specifications. (c) Adequate records shall be maintained to ensure the verification of the controls exercised during the process of manufacture. (iii) Product control.- (a) The manufacturer shall have his own adequate testing facilities or shall have access to such testing facilities existing elsewhere to test the product as per specifications recognised under Section 6 of the Act. (b) Sampling for test/inspection shall be based on a recorded investigation. (c) Adequate records in respect of test/inspection carried out shall be maintained systematically. (iv) Preservation control.- (a) A detailed specification shall be laid down by the manufacturer to safeguard the product from adverse effect of weather conditions. (b) The product shall be well preserved both during storage and during transit. (v) Packing control.-Packing specification shall be laid down with a view to satisfy the controls mentioned in the Annexure to these rules for packing the aforesaid product and shall be rigidly implemented, (2) Inspection.-The inspection of automobile spares, components and accessories 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 and that the automobile spares, components and accessories conform to the standard specifications recognised for the purpose. 4. Procedure of inspection :- (1) The exporter shall give intimation in writing to any one of the Agencies recognised under Section 7 of the Act and submit alongwith such intimation a declaration that the consignment of the automobile spares, components and accessories has been or is being manufactured by exercising quality control measures as per controls referred to under rule 3 and that the consignment conforms to the requirements of the specifications recognised for the purpose. (2) The exporter shall also furnish to the Agency the identification marks applied on the consignment. (3) Every intimation and declaration under sub-rule (1) shall reach the office of the Agency not less than 7 days prior to the despatch of the consignment from the manufacturer's/ exporter's premises. (4) On receipt of the intimation and declaration under sub-rule (1), the agency shall, within 48 hours issue a certificate that the consigment satisfies the conditions relating to quality control and inspection and is export-worthy : Provided that where the agency is not so satisfied it shall within the said period of 48 hours refuse to issue such certificate and communicate such refusal to the exporter alongwith the reasons therefor. 5. Place of inspection :- Inspection under these rules shall be carried out at the premises of the manufacturer only. 6. Inspection fee :- Subject to a minimum of Rs. 20 (Rupees twenty) a fee at the rate of 20 (twenty) paise for every hundred rupees of F.O.B. value of each such consignment shall be paid by the exporter to the Inspection Agency as inspection fee under these rules. 7. Appeal :- 1 (1) Any person aggrieved by the refusal of the inspection agency to issue a certificate under sub-rule (4) of rule 4, may within ten days of the receipt of the communication of such refusal by him, prefer an appeal to a panel of experts consisting of not less than three but not more than seven persons, appointed for the purpose by the Central Government. (2) At least two-thirds of the total membership of the panel of experts shall consist of non-officials. (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.] 1. Substituted by S.O, 3365, dated 21st December, 1974. SCHEDULE I I [See rule 2(d)} 1. Piston pin 2. Inlet and exhaust valves for internal combustion engines 3. Connecting rod including its nuts and bolts 4. Single cylinder fuel injection pump 5. Automobile electric horn (vibrating type and wind tone type) 6. Ignition coil 7. Starter motor and its armature (upto 24 vols D.C. only) 8. Sparking plug 9. Automobile dynamo, its armature and field coils [10 Headlight assembly (with or without automobile lamp, that is to say bulb)] 11. Automobile lamp (bulb) 12. Axle shaft 13. Automotive brake lining 14. Brake drum 15. King pin 16. Leaf spring and its leaves 17. Shackle pin 18. Helical spring for automobile suspension 19. Ammeter 20. Automotive hydraulic shock absorber 21. Wiper assembly including its arm and blade. SCHEDULE II II [See rule 2(d)] 1. Piston, Piston rings, Circlips 2. Crankshaft 3. Camshaft 4. Rocker-arm 5. Valve springs, Valve guides. Valve locking pins. Valve Seat, Valve Push rod 6. Cylinder head, Cylinder block 7. Liners for cylinder 8. Clutch assembly. Clutch pressure plate, Clutch facing. Clutch disc, Clutch spring, Clutch levers 9. Nozzles, Atomizer, Filter elements. Pump elements. Suction valve. Delivery valve, Governor diaphragm, Hand priming pump diaphragm and Pipes with nuts and nipples for Fuel injection pump 10. Air Filter assembly and its filter elements 11. Fuel pump. Lubricating oil pump, Oil filter assembly, Fuel filter assembly and their parts 12. Water pump including its parts 13. Speedometer, Oil Pressure gauge, Fuel gauge, Thermometers, 14. Cables for Speedometer, Clutch and Brake 15. Brake assembly, Master cylinder. Wheel cylinder, their parts and repair kits, Brake springs. 16. Carburettor assembly and its components 17. Radiator and its core 18. Distributor and its parts 19. Carbon brushes and Springs for Starter Motor and Dynamo 20. Horn relay, Horn diaphragm and Horn contract 21. Flasher units 22. Voltage regulator 23. Propeller shaft 24. Universal joint and its parts 25. Transmission chains 26. Hubs 27. Hanger brackets, Shackles for front and rear spring 28. Shock absorber link 29. Leather washer, Springs, Packings and Connections and Cylinder repair kit for Brake Booster 30. Piston, Piston rings. Valve disc and Suction valve cap for Booster compressor type 31. Front axle tie rod ends. Drag link ends, King pin repair kit 32. Wheel rim and disc assembly 33. Throttle control and Throttle control tube 34. Door locks 35. Lifting jacks 36. Grease nipples 37. All types of gaskets 38. All types of oil seals 39. All types of bearings 40. All types of gears 41. All types of metal and rubber bushings 42. All types of fasteners i.e., bolts, studs, screws, nuts and washers.