Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com EXPORT OF DE-OILED RICE BRAN (QUALITY CONTROL AND INSPECTION) RULES, 1966 CONTENTS 1. Short title and commencement. 2. Definition. 3. Quality control and inspection. 4. Procedure of fumigation. 5. Place of fumigation. 6. Fees. 7. Appeal. EXPORT OF DE-OILED RICE BRAN (QUALITY CONTROL AND INSPECTION) RULES, 1966 S.0.969, dated 25th March, 1966- In exercise of the powers conferred by Sec. 17 of the Export (Quality Control and Inspection) Act, 1963 (22 of 1963), and in supersession of the Notification of the Government of India in the Ministry of Commerce, No. S.0.3607, dated the 16th November, 1965, the Central Government hereby makes the following rules, namely:- 1. Short title and commencement. :- (1) These rules may be called the Export De-oiled Rice Bran (Quality Control and Inspection) Rules, 1966. (2) They shall come into force on the 1st April, 1966. 2. Definition. :- In these rules "de-oiled rice bran" means rice bran from which oil has been extracted. 3. Quality control and inspection. :- (1) The quality of de-oiled rice bran intended to be exported shall be ensured by means of fumigation carried out in accordance with rule 4. [(2) The inspection of de-oiled rice bran intended to be exported shall be carried out as per the instructions issued by the Export Inspection Council in this behalf from time to time with a view to seeing that the de-oiled rice bran complies with the standards applicable to it. The exporter shall provide all necessary facilities to the Agency to enable it to carry out such inspection.] 4. Procedure of fumigation. :- (1)An exporter intending to export de-oiled rice bran shall give intimation in writing of his intention so to do to the agency recognised by the Central Government under Sec. 7 of the Export (Quality Control and Inspection) Act, 1963 (22 of 1963), (hereinafter referred to as the fumigation agency) in respect of all consignments of such de-oiled rice bran to enable it to fumigate such consignments in accordance with these rules. 1[(2) Every intimation under sub-rule (1) shall be given not less than eight days before the expected date of shipment. (3) The fumigation agency shall first impregnate the empty bags intended for packing de-oiled rice bran with Malathion by preparing an emulsion of 50 per cent. Premium Grade Malathion Emulsion Concentrate diluted with water in the proportion of 1:50. This emulsion shall be applied on the surface of the bags at the rate of 3 litres per 1000 sq. ft. or 3.25 litres per 100 sq. metres of bag surface. Thereafter the impregnated bags shall be filled with de- oiled rice bran and fumigated with either- (i) Methyl Bromide by using a does of 3 Ib. per 1,000 cu. ft. or 48g/cu. metre with an exposure period of 24 hours under gas-tight covers, or 2[(ii) Aluminium Phosphide by using a dose of 9 grams/tonne with an exposure period of 72 hours under gas-tight covers.]]. 3 [(4) If after the inspection the fumigation Agency is satisfied that the consignment of de-oiled rice bran to be exported complies with the requirements of rule 3, it shall within 8 days issue a certificate declaring the consignment as export-worthy: Provided that where the Agency is not so satisfied it shall within the said period of 8 days refuse to issue such certificate and communicate such refusal to the exporter along with the reasons therefor.] 1. Substituted by S.0. 2537, dated 12th July, 1968. 2. Substituted by S.0. 1934, dated 3rd August, 1974. 3. Substituted by S.0.1631, dated 9th June, 1973. 5. Place of fumigation. :- All fumigation under these rules shall be carried out at the site of the extraction unit or at the exporter's godown: Provided that fumigation may also be conducted, if the exporter so desires, in the dock area, in which case the exporter shall be responsible for providing the necessary space and labour facilities at his cost to the fumigation agency. 6. Fees. :- 1 A fee at the rate of- (i) eight rupees per tonne if Methyl Bromide is used as fumigant; (ii)six rupees per tonne if Aluminium Phosphide is used as a fumigant, shall be charged by the fumigation Agency for carrying out fumigation under these rules.] 1. Substituted by S.O. 157, dated 3rd January, 1976. 7. Appeal. :- 1 (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 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 will consist of at least two-third of non-officials of the total membership of the panel of experts. (3) The quorum for the panel shall be three. (4) The appeal shall be disposed of within 15 days of its receipt.] 1. Substituted by S.O 1537, dated, 1st May, 1976.