Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com EXPORT OF COIR PRODUCTS (INSPECTION) RULES, 1965 CONTENTS 1. Short title and commencement. 2. Definitions. 3. Basis of inspection. 4. Procedure of inspection. 5. Place of inspection. 5A. Inspection fee. 6. Appeal. EXPORT OF COIR PRODUCTS (INSPECTION) RULES, 1965 S.0.1892, dated 15th June, 19651- 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. :- (i) These rules may be called the Export of Coir Products (Inspection) Rules, 1965 (ii) They shall come into force on the 1st August, 1965 2. Definitions. :- 1I n these rules, unless the context otherwise requires- (1) "Agency" means any one of the Export Inspection Agencies recognised under Sec 7 of the Export (Quality Control and Inspection) Act, 1963 (22 of 1963), 2 [(2)"coir products" means coir door mats and coir mats of the following types, namely - (i) Coir door mats (a) Creel (b) Bit (c) Fibre (d) Rod (e) Loop (ii) Coir mats (a) Gymnasia (b) Smnet (c) Corridor]] 1. Subs by S 0 3132, dated 4th September, 1968 2. Subs by S 0 2595, dated 29th July, 1970 3. Basis of inspection. :- Inspection of coir products intended for export shall be carried out with a view to seeing that the coir products conform to the specifications recognised by the Central Government under Sec 6 of Export (Quality Control and Inspection) Act, 1963 (22 of 1963) (hereinafter referred to as the recognised specifications) 4. Procedure of inspection. :- 1 [(1) Any exporter intending to export coir products shall give intimation in writing of his intention so to do to the Export Inspection Agency under Sec 7 of the Act, or to an officer of the Agency authorised in this behalf by the Agency, giving particulars of the consignment intended to be exported, to enable it or him to examine or cause to be examined such consignment to see that it conforms to recognised specifications, referred to in rule 3 ] (2) Every intimation under sub-rule (1) shall be given not less than 72 hours before the scheduled time of loading the consignment of coir products for shipment 2[(3) On receipt of the intimation referred to in sub-rule (2), the Agency shall inspect the consignment of coir products in accordance with the instructions issued by the Export Inspection Council in this behalf from time to time, with a view to seeing that the same complies with the requirements of the recognised specifications referred to in rule 3, and the exporter shall provide all necessary facilities to the Agency to enable it to carry out such inspection ] 3 [(4) After satisfying itself that the consignment of Coir Products conforms to the recognised specifications the agency shall within three days of the receipt of the intimation and the particulars of the consignment under sub-rule (1) of rule 4, issue a certificate to the exporter declaring the consignment as conforming to the recognised specifications and 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.] 1. Subs by S 0 3132, dated 4th September, 1968 2. Subs by SO 1931, dated 14th July, 1973 3. Substituted by S.O. 625, dated 3rd March, 1973 5. Place of inspection. :- Every inspection under these rules shall be carried out either- (a) at the premises at which the consignments of coir products are offered by the exporter for inspection, provided adequate facilities for the purpose exist therein; or 1 [(b) such other place as may be specified by the Agency for the purpose]. 1. Subs by S.O. 3132, dated 4th September, 1968. 5A. Inspection fee. :- 1 A fee at the rate of Re. 0.60 per bundle, subject to a minimum of Rs. 6 per consignment shall be paid as inspection fee for inspections of coir products. 1. Subs by S.O. 2311, dated 12th August, 1978 6. Appeal. :- (1) Any person aggrieved by the refusal to issue a certificate under rule 4 may, within ten days of receipt of the communication of such refusal, prefer an appeal to such appellate panel consisting of not less than three persons as may be constituted by the Central Government for the purpose. (2) The decision of the appellate panel in such appeal shall be final.