Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com EXPORT OF CAST IRON SOIL PIPES AND FITTINGS (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 SOIL PIPES AND FITTINGS (INSPECTION) RULES, 1971 S.O.1916, dated 6th May 1971-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 notification of the Government of India in the late Ministry of Commerce No. S.0.2426, dated the 2nd August, 1965, the Central Government hereby makes the following rules, namely:- 1. Short title and commencement :- (1) These rules may be called the Export of Cast Iron Soil Pipes and Fittings (Inspection) Rules, 1971. (2) They shall come into force on 6th 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 by the Central Government under Sec. 7 of the Act; (c) "Cast iron soil pipes and fittings" means cast iron soil pipes used for sanitation and drainage purposes and their fittings, namely bends, tees, elbows, offsets, branches, sockets, collars and traps; (d) "Council" means the Export Inspection Council established under Sec. 3 of the Act. 3. Basis of Inspection :- Inspection of cast iron soil pipes and fittings for export shall be carried out with a view to seeing that the cast iron soil pipes and fittings conform to the specifications recognised by the Central Government under Section 6 of the Act. 4. Procedure of Inspection :- (1) Any exporter intending to export cast from soil pipes and fittings aforesaid 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 giving details of all the technical characteristics to any one of the Agencies to enable it to carry out inspection in accordance with rule 3. They shall at the same time endorse a copy of such intimation for inspection to the office of the Export Inspection Council at 14/1 B.Ezra Street (7th floor), Calcutta-1 or at'ManiMahal', 11/21, Mathew Road, Bombay-4 or at 6B/9, Northern Extension Area, RajinderNagar, New Delhi-5. (2) Every intimation and declaration under sub-rule (1), shall reach the officer of the Agency and the Council not less than two weeks before the expected dated of shipment. (3) On receipt of the intimation and declaration under sub-rule (2) the Agency shall carry out the inspection of cast iron soil pipes and fittings in accordance with rule 3 and the instructions, if any, issued by the Council in this regard. (4) After completion of the inspection, when the Agency is satisfied that the consignment of cast iron soil pipes and fittings 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. 454, dated 17th February, 1978. 5. Place of Inspection :- Inspection of cast iron soil and fittings 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 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 0.5 per cent. of the fee on board value of each consignment shall be paid by the exporter to the Agency as inspection fee under these rules.] 1. Subs, by S.O, 2866, dated 30th September, 1978 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 on 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. 3360, dated 21st December, 1974