Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com EXPORT OF CAST IRON MANHOLE COVERS AND FRAMES (INSPECTION) RULES, 1971 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 CAST IRON MANHOLE COVERS AND FRAMES (INSPECTION) RULES, 1971 S.O.2155, dated 28th May, 1971.'- In exercise of the powers conferred by Sec. 17 of the Export (Quality Control and Inspection) Act, 1963 (22 of 1963) and in supersession of the notification of the Government of India in the late Ministry of Commerce No. S.0. 1689,dated the 3rd June, 1966 the Central Government hereby makes the following rules, namely:- 1. Short title and commencement :- These rules may be called the Export of Cast Iron Manhole Covers and Frames (Inspection) Rules, 1971. (2) They shall come into force on 28th June, 1971. 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; (c) "Cast Iron Manhole Covers and Frames" means all types of cast iron manhole covers and frames intended for use in connection with sanitary works; (d) "Council" means the Export Inspection Council established under Section 3 of the Act. 3. Basis of inspection :- Inspection of cast iron manhole covers and frames intended for export shall be carried out with a view to seeing that the cast iron manhole covers and frames conform to the standard specifications recognised by the Central Government under Section 6 of the Act. 4. Procedure of inspection :- (1) An exporter intending to export cast iron manhole covers and frames shall give intimation in writing of his intention so to do and submit along with such intimation a declaration of the specifications, stipulated in the export contract relating to such export to any of the Agencies to enable it to carry out the inspection in accordance with rule 3. (2) Every intimation and declaration under sub-rule (1) shall reach the office of the Agency not less than two weeks before the expected date of shipment and a copy of the intimation shall simultaneously be endorsed to the nearest office of the Council either at 14/1-B, Ezra Street (7th floor), Calcutta 1 or at Mani Mahal (2nd floor), 11/21 Mathew road Bombay-4 at 6B/9, Nortnern Extension Area, RajinderNagar, New Delhi-5. (3) On receipt of the intimation and declaration under sub-rule (2), the agency shall carry out the inspection of the cast iron manhole covers and frames in accordance with rule 3 and the instructions, if any, issued by the Council in this regard. (4) After completion of inspection, if the agency is satisfied that the consignment of manhole covers and frames comply with the requirements of rule 3, it shall mark each article legibly with its seal and shall issue, within two days of completion of inspection, a certificate to the exporter declaring that the consignment satisfies the conditions relating to quality control and inspection and is export-worthy : 1 [Provided that where the agency is not so satisfied, it shall within the said period of two days refuse to issue such certificate and communicate such refusal to the exporter along with the reasons therefor.] 1. Inserted by S.0. 455, dated 17th February, 1973. 5. Place of inspection :- Inspection of cast iron manhole covers and frames for the purpose of these rules, shall be carried out either : (i) at the premises of the manufacturer, or (ii) at the premises at which the goods are offered by the exporter, provided adequate facilities for the purpose exist therein. 6. Inspection fee :- 1 Subject to a minimum of rupees ten, a fee at the rate of one per cent of F.O.B. value of each consignment shall be paid by the exporter to the Agency as inspection fee.] 1. Subs by S.O. 3418, dated 25th September, 1976. 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. Subs by S.O. 3361, dated 21st December, 1974.