Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com EXPORT OF CARPETS (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 CARPETS (QUALITY CONTROL AND INSPECTION) RULES, 1973 S.O.1488, dated 26th May, 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 Carpets (Quality Control and Inspection) Rules, 1973. (2) They shall come into force on 1st 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 Inspection Agencies recognised under Section 7 of the Act; 1 [(c) "Carpet" means Indian Hand Knotted, Washable, Woollen Carpet Manufactured with wool pile yarn having up to 32,000 knots per square metre and shall include Persian, Mobarik, Indo-Berber and other designs.] 1. Substituted by S.O. 825, dated 19th March, 1977. 3. Basis of inspection :- Inspection of carpets shall be carried out with a view to see that the same conforms to the specifications recognised by the Central Government under Section 6 of the Act. 4. Procedure of inspection :- (1) An exporter intending to export carpets shall give intimation in writing of his intention so to do to any one of the Agencies to enable it to carry out the inspection in accordance with rule 3. (2) Every intimation under sub-rule (1) shall reach the office of the Agency not less than seven days before the expected date of shipment. (3) On receipt of the intimation under sub-rule (2) the Agency shall inspect the consignment of carpets with a view to see that the same conform to the specifications recognised under Section 6 of the Act. (4) If after inspection, the Agency is satisfied that the consignment of carpets to be exported complies with the requirement of rule 3, it shall within seven days of the receipt of intimation under sub-rule (2), issue a certificate to the exporter declaring the consignment export-worthy: Provided that where the agency is not so satisfied it shall within the said period of seven days refuse to issue such certificate and communicate such refusal to the exporter alongwith the reason therefor. 5. Place of inspection :- 1 Inspection of carpets for the purpose of this rule shall be carried out either at the premises of the manufacturer, or at the premises of the exporter, and in the absence of adequate facilities for inspection at both those premises, such inspection shall be carried out at the premises of the Agency. ] 1. Substituted by S.O. 1815, dated 14th June, 1975. 6. Inspection fee :- A fee of 50 paise every one hundred rupees off.o.b.value of the consignment shall be paid as inspection fee under these rules alongwith the application. 7. Appeal :- 1 (1) Any person aggrieved by the refusal of the 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 not less than three but not more than seven such experts as may be appointed by the Central Government for the purpose of hearing and deciding appeals arising out of the matters under these rules. (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 fifteen days of its receipt.] 1. Substituted by S.O. 2272, dated 19th July, 1975.