Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com EXPORT OF DRIED FISH (INSPECTION) RULES, 1970 CONTENTS 1. Short title and commencement 2. Definitions 3. Basis of inspection 4. Procedure of inspection 5. Packing and marking for export 6. Place of inspection 7. Inspection fees 8. Appeal SCHEDULE 1 :- THE SCHEDULE EXPORT OF DRIED FISH (INSPECTION) RULES, 1970 S.O. 2138, dated 5th June, 1970 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 Dried Fish (Inspection) Rules, 1970. (2) They shall come into force on the 22nd June, 1970. 2. Definitions :- In these rules, unless the context otherwise requires- (i) "Act" means the Export (Quality Control and Inspection) Act, 1963 (22 of 1963); (ii) "Agency" means any of the Export Inspection Agencies established at Bombay, Calcutta, Cochin, Delhi and Madras under Sec. 7 of the Act; (iii) "dried fish" means any of the trade varieties of dried fish as specified in the Schedule to these rules. 3. Basis of inspection :- Inspection of dried fish intended for export shall be carried out with a view to seeing that the dried fish conforms to the specifications recognised by the Central Government under Sec. 6 of the Act. 4. Procedure of inspection :- (1) An exporter intending to export the dried fish shall submit an application to the nearest office of the Agency, giving particulars of the consignment intended to be exported, to enable it to examine such consignment or cause the same to be examined to see whether the same conforms to the specifications referred to in rule 3. (2) Every application in sub-rule (1) shall be made not less than three days before the anticipated date of despatch of the consignment from the exporter's premises for shipment 1 [ (3) On receipt of the application referred to in sub-rule (2), the Agency shall inspect the consignment as per the instructions issued by the Export Inspection Council in this behalf, from time to time, with a view to satisfying itself that the consignment complies with the requirements of the recognised specifications referred to in rule 3 above. The exporter shall provide all necessary facilities to the Agency to enable it to carry out such inspection.] (4) If, on such inspection of the consignment, the Agency is satisfied that the same conforms to the recognised specifications and has been packed and asked according to these rules, it shall issue a certificate declaring the consignment as export-worthy. 1. Substituted by SO 1069, dated 14th April, 1973. 5. Packing and marking for export :- (1) The dried fish shall be packed as specified in the export contract. (2) In the absence of any agreement referred to in sub-rule (1) the same shall be packed in a manner as may be prescribed by the Export Inspection Council from time to time. (3) Each package shall be marked with indelible ink or labelled with the following particulars- (a) Name and variety of the material; (b) Net weight of contents and the gross weight of the package; (c) Shipping marks; (d) Port of destination. 6. Place of inspection :- (1) Inspection for the purpose of these rules shall be carried out at the exporter's premises at the port of shipment. (2) In addition to the inspection at the premises referred to in sub- rule (1) the Agency may exercise such supervision of the inspected consignment at any place of storage and transit before its actual shipment, as it may consider necessary for satisfying the purposes of these rules. 7. Inspection fees :- A fee at the rate of fifty paise for every one hundred rupees or fraction thereof of the F.O.B. value of the consignment subject to a minimum of ten rupees per consignment shall be paid to the Agency as inspection fee under these rules. 8. Appeal :- (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 persons, appointed for the purpose by the Central Government. (2) The panel will consist of at lest 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 decision of the panel on such appeal shall be final. (5) The appeal shall be disposed of within 15 days of its receipt.] SCHEDULE 1 THE SCHEDULE [See rule 2] 1. Seer (Cybium) 2. Angila (Cybium) 3. Balaya (Tynnus) 4. Parawa (Caranx) 5. Katta (Chorinemus) 6. Koduwa (Sciaena sp.- Pseudosciaena) 7. Lavaya (Serranus) 8. Spratts (Stolephorus) 9. Valainetholi (Stolephorus) 10. Kooney (Penaeus) (Small) 11. Prawns without Shell (Penaeus, Metapenaeus, Parapenaeopsis) 12. Prawns with Shell (Penaeus, Metapenaeus, Parapenaeopsis) 13. Shark (Carcharinus, Sphyrna, Pristis, Galeocerda) 14. Maduwa (Trygon, Myliobatidae, Rhynchobatus, Rhinobatus) 15. Anguluwa (Arius) 16. Anguluwa (Arius) (Tuticorin) 17. Hurulla (Sardinella Sirm) 18. Soodaya (Sardinella gibbosa) 19. Morello (Hemirhamphus) 20. Venganawa (Pellona) 21. Parawa Small (Caranx) 22. Kumbalawa (Rastrelliger Kanagurta) 23. Thondaya Dried (Dussumeria) 24. Chevva Keelam (Lethrinus; Aprion; Lutianus, Gaterina; and Pristipoma) 25. Jeela (Sphyraena) 26. Valaikandam (Chirocentrus) 27. Thalapath (Histiophorus) 28. Magrachen (Carcharinus Sp.) 29. Moothilla (Elacate Sp.) 30. Pulunno (Lactarius Sp.) 31. Thondaya Salted (Dussumeria Sp.) 32. Bolan (Decapterus Sp. Caranx Sp.) 33. Kolli (Exocaetus Sp.) (Unsalted) 34. Kolli (Exocaetus Sp.) (Salted) 35. Salaya (Sardinella Longiceps) (Oil Sardine of Malabar) 36. Salaya (Sardinella gibbosa, Sardinella fimbriata, Sardinella albella, Coilia Sp.) (Sardine of East Coast). [37. Dried Bombay Duck Harpodon nehereus. 38. Laminated Bombay Duck Harpodon nehereus. 39. Angulwa Small (Dubar) (Aries).]