Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com EXPORT OF COIR YARN (INSPECTION) RULES, 1966 CONTENTS 1. Short title and commencement 2. Definitions. 3. Basis of inspection. 4. Procedure of inspection. 5. Place of inspection. 6. Labelling after inspection 7. Certificate of inspection. 7A. Inspection fee. 8. Appeal. EXPORT OF COIR YARN (INSPECTION) RULES, 1966 S.0.2843, dated 23rd September, 19661. - 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 Coir Yarn (Inspection) Rules, 1966. (2) They shall come into force on the 1st October, 1966. 1 1. Substituted by S.0. 3135, dated 4th September, 1968. 2. Definitions. :- In these rules, unless the context otherwise requires- (a) '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); (b) 'coir yarn' means all yarn spun from coir fibres and includes the trade varieties of yarn as given in the Annexure to these rules.] 3. Basis of inspection. :- Inspection of coir yam intended for export shall be carried out with a view to seeing that the coir yarn conforms to the specifications recognised by the Central Government under Sec. 6 of the 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 yarn 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 the recognised specifications referred in rule 3.] (2) Every intimation under sub-rule (1) shall be given not less than 72 hours before the expected time of loading the consignment of coir yarn for shipment. 2 [(3) On receipt of the intimation referred to in sub-rule (2), the Agency shall inspect the consignment of coir yarn 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.] 1. Substituted by S.0. 3135, dated 4th September, 1968. 2. Substituted by S.0 1930, dated 14th July, 1973. 5. Place of inspection. :- Every inspection under these rules shall be carried out at the press house before baling. 6. Labelling after inspection :- 1 - After inspection of the consignment each bale of the coir yarn shall be affixed with the label prescribed by the Agency in accordance with the instructions issued by it.] 1. Substituted by S.0. 3135, dated 4th September, 1968. 7. Certificate of inspection. :- 1 - After satisfying itself that the consignment of Coir Yarn conforms to the recognised specifications and has been packed and labelled in accordance with the instructions issued in this behalf, 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 that the consignment conforms to the recognised specification 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. Substituted by S.0 626, dated 3rd March, 1973. 7A. Inspection fee. :- 1 - A fee at the rate of Rs. 2.25 per bale, subject to a minimum of Rs. 22.50 per consignment, shall be paid as inspection fee for Coir Yarn. Provided that the minimum fee prescribed shall not apply to re-pressed bales.] 1. Substituted by S.O. 2309, dated 12th August, 1978. 8. Appeal. :- (1) Any person aggrieved by the refusal to issue a certificate under rule 7, may, within ten days of receipt of the communication of such referred by him, 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 on such appeal shall be final.