Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com EXPORT OF CUMIN SEEDS (QUALITY CONTROL AND INSPECTION) RULES, 1979 CONTENTS 1. Short title and commencement. 2. Definitions. 3. Basis of inspection. 4. Procedure of inspection. 5. Place of inspection. 6. Payment of charges for agmark labels. 7. Re-examination of the test or check sample. 8. Appeals. EXPORT OF CUMIN SEEDS (QUALITY CONTROL AND INSPECTION) RULES, 1979 S.0.2719, dated 11th August, 19791- In exercise of powers conferred by Sec. 17 of the Export (Quality Control and Inspection) Act, 1963 (22 of 1963), and in supersession of the Export of Cumin Seeds (Inspection) Rules, 1973 the Central Government hereby makes the following rules, namely:- 1. Short title and commencement. :- (1) These rules may be called the Export of Cumin Seeds (Quality Control and Inspection) Rules, 1979. (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,:- (1) "Act" means the Export (Quality Control and Inspection) Act, 1963 (22 of 1963); (2) "Agricultural Marketing Adviser" means the Agricultural Marketing Adviser to the Government of India; (3) "authorised packer" means the person or body of persons who has been granted a certificate of authorisation; (4) 'certificate of authorisation" means the certificate issued by the Agricultural Marketing Adviser to a person or body of persons, desirous of grading cumin seeds, as per standard specifications recognised under Sec. 6 of the Act; (5) "cumin seeds" mean the seeds obtained from cuminun cyminum L whole or powdered, produced in India; (6) "Inspecting Officer" means the agency established or recognised under Sec. 7 of the Act. 3. Basis of inspection. :- Inspection of cumin seeds shall be carried out with a view to see that the same conforms to the standard specifications recognised by the Central Government under Sec. 6 of the Act. 4. Procedure of inspection. :- (1) Cumin seeds meant for export shall be graded and packed only by the authorised packer in accordance with the instructions issued in this behalf by the Agricultural Marketing Adviser. (2) An authorised packer intending to export cumin seeds shall give intimation in writing along with such details as may be specified by the Agricultural Marketing Adviser to the nearest Inspection officer to enable him to grade and mark cumin seed lots in accordance with rule 3. (3) Every intimation under sub-rule (2) shall be given: (a) not less than two days before the grading and marketing is to be carried out at the packing centres situated at the head quarters of the inspecting officers; (b) not less than ten days before the grading and marketing is to be carried out at other places which are not situated at the headquarters of the Inspecting Officers. (4) On receipt of the intimation referred to in sub-rule (3), the Inspection Officer shall inspect the consignments of cumin seeds as per the instruction issued by the Agricultural Marketing Adviser with a view to check up that the same comply with the requirements of the recognised specifications referred to in rule 3. (5) The Inspecting Officer shall issue agmark labels for affixing the same on the containers of cumin seeds as per instructions issued by the Agricultural Marketing Adviser, in case he is satisfied that the consignment is as per specifications referred to in rule 3: Provided that if the Inspecting Officer is not so satisfied, he shall refuse to issue the said agmark labels and convey the fact immediately in writing to the authorised packer along with the reason therefor. (6) An authorised packer intending to export the graded and labelled consignment of cumin seeds shall apply to the nearest office of the Inspection Officer for a certificate of grading in token of its export-worthiness in writing along with such details as specified by the Agricultural Marketing Adviser in accordance with rule 3 to enable him to issue such certificate. (7) Every intimation under sub-rule (6) shall be given: (a) not less than two days before the certificate referred to in sub-rule (6) is to be issued at the packing centers situated at the headquarters of the Inspecting Officer; (b) not less than three days before the certificate referred to in sub-rule (6) is to be issued at other places which are not situated at the headquarters of the Inspecting Officers. (8) If, after check sampling of the consignments referred to in sub- rule (6) and after examination of the check samples, the Inspecting Officer is satisfied that the grade assigned is as per recognised specifications, he shall issue a certificate of grading in respect of such consignments in token of their export worthiness: Provided that the Inspecting Officer is not so satisfied, he shall immediately intimate the fact in writing to the authorised packer along with the reasons and shall not issue the said certificate. 5. Place of inspection. :- Initial inspection for the purpose of these rules shall be carried out at the authorised premises mentioned in the certificate of authorisation and check inspection or check sampling can be done at any point before export. 6. Payment of charges for agmark labels. :- The authorised packer shall pay the agmark label charges which are notified by the Government of India from time to time in the manner specified by the Agricultural Marketing Adviser. 7. Re-examination of the test or check sample. :- (1) If the packer is not satisfied with the result of the Inspecting Officer, he shall be entitled to request the concerned Inspecting Officer in writing to arrange for re-examination of the consignment and one more test sample or a check sample, shall, thereafter, be drawn and tested. (2) The results of analysis under sub-rule (1) shall be averaged with those of the previous sample and average results shall be taken for determining the grade designation. 8. Appeals. :- If any authorized packer is aggrieved by the refusal of the Inspecting Officer to grade a consignment or to issue a certificate under sub-rule (5) or sub-rule (8) of rule 4; he may request the Inspecting Officer in writing latest by 5 p.m. on the following working day to refer the matter to the Agricultural Marketing Adviser who may constitute an advisory panel to advise him on the dispute in accordance with the procedure laid down by him. Agricultural Marketing Adviser shall give his decision.