Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com EXPORT OF CORIANDER (INSPECTION) RULES, 1971 CONTENTS 1. Short title and commencement. 2. Definition. 3. Procedure of inspection of coriander prior to export. EXPORT OF CORIANDER (INSPECTION) RULES, 1971 S.0.2908, dated 5th August, 1971- 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 Coriander (Inspection) Rules, 1971 (2) They shall come into force on the 1st September, 1971. 2. Definition. :- In these rules "Coriander" means Coriander (Coriandrum Sativum .L.), whole and powder, produced in India. 3. Procedure of inspection of coriander prior to export. :- (1) The provisions of the Agricultural Produce (Grading and Marking) Act, 1937 (1 of 1937), the General Grading and Marking Rules, 1937, and the Coriander Grading and Marking Rules, 1964, shall so far as may be, apply to the inspection of Coriander prior to export (2) If on inspection of the consignment of such Coriander, the Agricultural Marketing Adviser to the Government of India, Directorate of Marketing and Inspection or any other Officer of that Directorate authorised by him in this behalf, is satisfied that the same complies with the standard specifications and has been labelled and packed according to these rules, he shall issue a Certificate of Grading in token of its export-worthiness.