Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com EXPORT OF CURRY POWDER (INSPECTION) RULES, 1973 CONTENTS 1. Short title and commencement 2. Definition 3. Procedure of inspection of curry powder prior to export EXPORT OF CURRY POWDER (INSPECTION) RULES, 1973 S.0.1128, dated 21stApril,1973 1.- 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 Curry Powder (Inspection) Rules, 1973. (2) They shall come into force on the 21st June, 1973. 2. Definition :- In these rules "Curry Powder" means powder obtained by grinding clean, dried and sound spices and condiments which may contain added starch and edible common salt, but does not include curry paste. 3. Procedure of inspection of curry powder 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 Curry Powder Grading and Marking Rules, 1956, shall, so far as may be, apply to the inspection of Curry Powder prior to export. (2) If on inspection of the consignment of such Curry Powder, 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.