Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com EXPORT OF CAST IRON SPUN PIPES (QUALITY CONTROL AND INSPECTION) RULES, 1977 CONTENTS 1. Short title and commencement 2. Definitions 3. Quality control 4. Inspection 5. Affixation of recognised mark and procedure thereof 6. Place of inspection 7. Inspection fee 8. Appeal EXPORT OF CAST IRON SPUN PIPES (QUALITY CONTROL AND INSPECTION) RULES, 1977 S.O.1270, dated 30th April, 1977.- 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 Cast Iron Spun Pipes (Quality Control and Inspection) Rules, 1977. (2) They shall come into force on the date of their publication in the Official Gazette. 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 of the agencies established at Cochin, Madras, Calcutta, Bombay and Delhi under Section 7 of the Act; (c) "Cast Iron Spun Pipes" means centrimgally Cast (Spun) iron pipes for pressure main lines for water, gas, sewage and the like purposes. 3. Quality control :- (1) The quality of the Cast Iron Spun Pipes shall be ensured by effecting the following controls at different stages of manufacture together with the levels of control specified in the Table annexed hereto. (i) Bought out materials control. -A suitable sampling scheme shall be laid down to check various characteristics and records thereof maintained by the manufacturer concerned. (ii) Process control.- (a) Detailed process specifications shall be laid down by the manufacturer concerned for different proceses of manufacture; (b) Equipment or instrumentation facilities shall be adequate to control the processes as laid down in the process specifications; (c) Adequate records shall be maintained to verify the controls exercised during the process by the manufacturer concerned. (iii) Product control.- (a) The manufacturer concerned shall have adequate testing facilities to test the product as per the specifications recognised under Section 6 of the Act. (b) Adequate records in respect of tests carried out shall be regularly and systematically maintained by the manufacturer concerned. (iv) Preservation control.- (a) The manufacturer concenered shall comply with the - relevant provisions, if any, of the standard specifications; (b) If nothing is provided for in the standard specifications, the products shall be well preserved against adverse effects of weather conditions during storage and transit. (v) Packing control.- (a) Packing shall be in line with buyer's stipulation or as per normal trade practice. (b) The spigot ends shall be suitably protected against damage during transit. (2) The inspection of Cast Iron Spun Pipes intended for export shall be carried out with a view to seeing that the consignment of Cast Iron Spun Pipes offered for inspection conforms to the specifications recognised under Section 6 of the Act. 4. Inspection :- (1) An exporter intending to export Cast Iron Spun Pipes shall give intimation in writing to the agency and submit along with such intimation a declaration that the consignment of Cast Iron Spun Pipes intended for export has been manufactured by exercising quality controls laid down in rule 3, and that the consignment conforms to the requirements of the specification recognised for this purpose and the exporter shall at the same time endorse a copy of such intimation to any of the following offices of the Council, which is nearest to the place of inspection, namely.- Head Office: Export Inspection Council, "World Trade Centre", 14/1B, Ezra Street,7th Floor, Calcutta-700001. Regional Offices: 1. Export Inspection Council, Aman Chambers, 4th floor, 113,M.KarveRoad, Bombay-400004. 2. Export Inspection Council, Manohar Buildings, Mahatma Gandhi Road, Emakulam, Cochin-11. 3. Export Inspection Council, 6P Sector 16-A Mathura Road, Faridabad. (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 and the Council not less ten days prior to the despatch of the consignment from the premises of the manufacturer. (4) On receipt of the intimation and declaration referred to in sub- rule (1), the agency:- (a) In the case of an exporter who is himself the manufacturer on satisfying itself that during the process of manufacturing he had exercised adequate quality control as provided under rule 3 and the instructions, if any, issued by the Council in this regard to manufacture the product according to the standard specifications applicable to it shall within three days issue a certificate declaring the consignment of Cast Iron Spun pipes as export-worthy; (b) In the case of an exporter who is not himself the manufacturer, on satisfying itself that during the process of manufacturer the manufacturer had exercised adequate quality control as provided under rule 3 and the instructions, if any, issued by the Council in this regard to manufacture the product according to the standard specifications applicable to it, shall within three days of carrying out the inspection, issue a certificate declaring the consignment of Cast Iron Spun Pipes as 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. Affixation of recognised mark and procedure thereof :- The provisions of the Standards Institution (Certification Marks) Act, 1952 (36 of 1952), the Indian Standards Institution (Certification Marks) Rules, 1955, and the Indian Standards Institution (Certification Marks) Regulations, 1955, shall apply in relation to the procedure of affixation of the recognised mark or seal on Cast Iron Spun Pipes manufactured and exported against the relevant Indian Standard Specifications as per the contractual specifications, prior to export and Cast Iron Spun Pipes so marked shall not be subjected to any inspection under rule 4. 6. Place of inspection :- Inspection under these rules shall be carried out at the premises of the manufacturer only. 7. Inspection fee :- A fee at the rate of twenty paise for every hundred rupees of f.o.b. value subject to a minimum of rupees one hundred shall be paid as inspection fee by the exporter to the agency. 8. Appeal :- (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 receipt of communication of such refusal by him, prefer an appeal to the panel of experts consisting of not less than three but not more than seven (such experts) as may be appointed for the purpose by the Central Government. (2) At least two-thirds of the total membership of the panel shall consist of non-officials. (3) The quorum of the panel shall be three. (4) The appeal shall be disposed of within fifteen days of its receipt. TABLE [See rule 3(1)]