Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com EXPORT OF BRIGHT STEEL BARS (QUALITY CONTROL AND INSPECTION) RULES, 1973 CONTENTS 1. Short title and commencement 2. Definitions 3. Basis of inspection 4. Procedure of inspection 5. Place of inspection 6. Inspection fee 7. Appeal EXPORT OF BRIGHT STEEL BARS (QUALITY CONTROL AND INSPECTION) RULES, 1973 S.O.1662, dated 9th June, 1973.- 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 Bright Steel Bars (Quality Control and Inspection) Rules, 1973. (2) They shall come into force on 9th July, 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 Cochin, Madras, Calcutta, Bombay or Delhi under Section 7 of the Act; (c) "Council" means the Export Inspection Council established under Sec. 3 of the Act. (d) "Bright Steel Bar" means steel bars and shaftings produced by cold drawing, cold rolling, turning or grinding for general engineering purposes. 3. Basis of inspection :- Inspection of Bright Steel for export shall be carried out when the consignment is ready with a view to seeing that the same conforms to the standard specification recognised by the Central Government under Sec. 6 of the Act. 4. Procedure of inspection :- (1) Any exporter intending to export Bright Steel Bars shall give intimation in writing of his intention so to do and submit along with such intimation a declaration of the specification stipulated in the export contract giving details of the technical characteristics to any of the Export Inspection Agencies to enable it to carry out inspection in accordance with rule 3. They shall at the time endorse a copy of such intimation for inspection to the office of the Export Inspection Council, either at "World Trade Centre", 7th Floor, 14/lB,Ezra Street, Calcutta-1, or "Aman Chamber", 113, Maharshi Karve Road, Bombay-4 or at Manohar Building, Mahatma Gandhi Road, Emakulam, Cochin-11 or at 13/37, Arya Samaj Road, Western Extn. Area, New Delhi-5. (2) Every intimation and declaration under sub-rule(l) shall reach the office of the Agency and the Council not less than ten days before the stipulated date of shipment. (3) The Agency shall carry out the inspection of Bright Steel Bars in accordance with rule 3 and the instructions, if any, issued by the Council in this regard within 7 days of receipt of the intimation and declaration under sub rule (2). (4) After completion of inspection, the Agency shall immediately seal the packages in the consignment in a manner as to ensure that the sealed goods cannot be tampered with. In case of rejection of a consignment if the exporter so desires, the consignment may not be sealed by the Agency. In such cases, however, the exporter shall not be entitled to prefer any appeal against the rejection. (5) When the Agency is satisfied that the consignment of Bright Steel Bars complies with the requirement of rule 3, it shall issue within 3 days of completion of inspection, a certificate to the exporter declaring that the consignment is export-worthy; Provided that where the agency is not so satisfied, it shall within the said period of three days refuse to issue such certificate and communicate such refusal to the exporter along with the reasons therefor. 5. Place of inspection :- Inspection of Bright Steel Bars for the purposes of these rules shall be carried out- (a) at the premises of the manufacturer; or (b) at the premises at which, the Bright Steel Bars are offered by the exporter, provided adequate facilities for the purpose exist therein. 6. Inspection fee :- A fee at the rate ofRs.4 per tonne subject to a minimum of Rs. 50 shall be paid by the exporter to the agency as inspection fee under these rules. 7. Appeal :- 1 (1) Any person aggrieved by the refusal of the agency to issue a certificate under sub-rule (5) 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 persons, appointed for the purpose by the Central Government. (2) The panel will consist of at least two-third 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.] 1. Substituted by S.O. 1171, dated 11th May, 1974.