Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com EXPORT OF CRUSHED BONES, HOOVES AND HORNS (INSPECTION) RULES, 1977 CONTENTS 1. Short title and commencement. 2. Definitions. 3. Basis of inspection. 4. Procedure of inspection. 5. Issuance of a certificate. 6. Examination fee, etc. 7. Appeal. EXPORT OF CRUSHED BONES, HOOVES AND HORNS (INSPECTION) RULES, 1977 S.0.2910, dated 10th September, 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 Crushed Bones, Hooves and Horns (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 recognised under Section 7 of the Act at Bombay, Calcutta, Cochin, Delhi and Madras for fumigation of crushed bones, hooves and horns; (c) "Crushed bones, hooves and horns," means the bones, hooves and horns of cattle, sheep, goats and pigs produced in India. Explanation.- For the purposes of this clause the term "cattle" shall include bull, cow or heifer, calf, steer, bullock and buffalo. 3. Basis of inspection. :- Inspection of crushed bones, hooves and horns for export shall be carried out with a view to seeing that crushed bones, hooves and horns conform to standard specifications recognised by the Central Government under Section 7 of the Act. 4. Procedure of inspection. :- (1) An exporter intending to export crushed bones, hooves and horns shall give intimation to the fumigation agency of all consignments of such crushed bones, hooves and horns to enable it to fumigate such consignments, in accordance with this rule. (2) Every intimation under Cl. (1) shall be given to the agency not less than 10 days prior to the expected date of shipment. (3) All fumigation under this rule shall be carried out at the exporter's premises provided that fumigation may also be conducted if the exporter so desires in the dock area, in which case it shall be the responsibility of the exporter to provide necessary space and labour facilities to the agency at the cost of exporter. (4) The fumigation of bags filled with crushed bones, hooves and horns shall be done with methyl bromide by using a dose of 22 gms. per cubic meter (or 1.5 lbs. per 1000 cubic feet) with an exposure period of 24 hours or with an aluminium phosphide using 9 gms. per metric tonne for minimum exposure of 72 hours under gas tight covers, as may be desired by exporter. 5. Issuance of a certificate. :- After satisfying that the consignment of crushed bones, hooves and horns has been properly fumigated, the agency shall, within ten days of the intimation referred to in sub-rule (1) issue a certificate to the effect that the said consignment satisfies the conditions relating to quality control and inspection and is export-worthy: Provided that where the agency is not so satisfied, it shall within the said period often days refuse to issue such certificate and communicate such refusal to the exporter along with the reasons therefor. 6. Examination fee, etc. :- T he following fee shall be charged for issue of examination and fumigation certificate for crushed bones, hooves and horns, namely:- (a) Rs. 7.00 per tonne, if methyl bromide is used as a fumigant. (b) Rs. 5.00 per tonne, if aluminium phosphide is used as fumigant. 7. Appeal. :- Any person aggrieved by the refusal of the agency to issue certificate under sub-rule (5) of rule 4 may, within ten days of the receipt of the communication of such refusal by him, prefer an appeal to a panel of experts consisting of not less than three but not more than seven persons, appointed for the purpose by the Central Government. (2) The panel shall consist of at least two-thirds of non-officials of the total membership of the panel of experts. (3) The quorum of the panel shall be three. (4) The appeal shall be disposed of within fifteen days of its receipt.