Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com EXPORT OF COMMON SALT (INSPECTION) RULES, 1977 CONTENTS 1. Short title and commencement. 2. Definitions. 3. Basis of inspection. 4. Procedure of inspection. 5. Place of inspection. 6. Appeal. EXPORT OF COMMON SALT (INSPECTION) RULES, 1977 S.O.2191, dated 2nd July, 19771-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 Common Salt (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 the Inspection Agency recognised under Section 7 of the Act; (c) "Common Salt" means the salt obtained from sea- brine, borewell-brine or lake-brine either in the crude or refined form. (d) "Council" means the Export Inspection Council, established under Section 3 of the Act. 3. Basis of inspection. :- 1 Inspection of common salt shall be carried out with a view to ensuring that the quality of the same conforms to the specifications as recognised by the Central Government under Sec. 6 of the Act, and published with the order of the Government of India in the Ministry of Commerce No. S.0. 2190, dated the 2nd July, 1977.1 1. Substituted by S.0. 1921, dated 1st July, 1978 4. Procedure of inspection. :- (1) The exporter intending to export common salt shall give intimation in writing of his intention to do so to the Agency and submit along with such intimation a copy of the export contract to the nearest office of the Agency to enable it to carry out the inspection in accordance with rule 3. (2) Every intimation under sub-rule (1) shall be given not less than twenty days before the expected date of shipment. (3) On receipt of the intimation under sub-rule (2), the Agency shall carry out the inspection in accordance with rule 3 and instructions issued by the Council from time to time. (4) If, after the inspection, the Agency is satisfied that the consignment of common salt to be exported complies with the requirements of rule 3, it shall, within twenty days of the receipt of the intimation under sub-rule (2), issue a certificate to the exporter declaring the consignment as export-worthy: Provided that where the Agency is not so satisfied, it shall within the said period of twenty days refuse to issue such certificates and communicate such refusal to the exporter along with the reasons therefor. 5. Place of inspection. :- (1) Every inspection under these rules shall be carried out either at the premises of the manufacturer or at the premises at which the goods are offered by the exporter provided adequate facilities for the purpose exist therein. (2) The analysis of such common salt shall be conducted at the laboratory of the Agency. 6. 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 the communication of such refusal by him, prefer an appeal to a panel 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 of experts shall consist of non-officials. (3) The quorum for the panel shall be three. (4) The appeals shall be disposed of within fifteen days of its receipt.