Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com EXPORT OF ELECTRIC CABLES AND CONDUCTORS (INSPECTION) RULES, 1968 CONTENTS 1. Short title and commencement 2. Definition 3. Basis of inspection 4. Procedure of inspection 5. Procedure for affixation of recognised mark 6. Place of inspection 7. Inspection fee 8. Appeal EXPORT OF ELECTRIC CABLES AND CONDUCTORS (INSPECTION) RULES, 1968 S.O. 3493, dated 27th September, 1968 1.- 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 O 836, dated the 10th March, 1967, the Central Government hereby makes the following rules, namely - 1. Short title and commencement :- (1) These rules may be called the Export of Electric Cables and Conductors (Inspection) Rules, 1968 (2) They shall come into force on 21st October, 1968 2. Definition :- In these rules, "electric cables and conductors" shall mean any metallic conductor, insulated or otherwise, used for carrying electric current and does not include scraps of cables and conductors, that is to say, cables and conductors not more than three metres in length 3. Basis of inspection :- Inspection of electric cables and conductors shall be carried out with a view to seeing that the same conforms to the specifications recognised by the Central Government under Sec 6 of the Export (Quality Control and Inspection) Act, 1963 (hereinafter referred to as the standard specification) 4. Procedure of inspection :- (1) An exporter intending to export electric cables and conductors shall give intimation in writing of his intention so to do and submit along with such intimation the declaration as to the agreed specification of the export contract, to any one of the Inspection Agencies recognised under Sec 7 of the Export (Quality Control and Inspection) Act, 1963 (22 of 1963), hereinafter referred to as the Agency, to enable it to carry out the inspection in accordance with rule 3 and shall simultaneously forward a copy of the intimation for inspection to the nearest office of the Export Inspection Council either at "World Trade Centre" 14/1-B Ezra Street, Calcutta-1 or at 'Mani Mahal' 11/21, Mathew Road, Bombay-4 (2) Every intimation and declaration under sub-rule (1) shall be given not less than ten days before the expected date of shipment The consignment of electric cables and conductors shall be kept ready for inspection without being packed wherever agreed to by the exporter and the Agnecy (3) On receipt of the intimation and declaration under sub-rule (2), the Agency shall carry out the inspection of electric cables and conductors in accordance with rule 3 and the instructions in this behalf issued by the Export Inspection Council from time to time (4) (i) If on inspection, the Agency is of opinion that the electric cables and conductors do not comply with the requirements of rule 3 and the instructions issued in this behalf by the Export Inspection, Council, it shall intimate the exporter accordingly and may give an option to the exporter to again present the same for inspection, after making good the deficiencies or defects, within a period not exceeding thirty days from the date of such intimation and shall simultaneously forward a copy of such intimation to the nearest office of the Export Inspection Council. (ii) The exporter may present the electric cables and conductors for re-inspection to the Agency after giving advance intimation of not less than seven days before the expected date of shipment The exporter shall also forward copies of such intimation for re- inspection to the nearest office of the Export Inspection Council. 1 [ (5) After satisfying itself that the electric cables and conductors conform to the requirements of rule 3, the agency shall within three 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 three days refuse to issue such certificate and communicate such refusal to the exporter along with the reasons therefor. ] 1. Substituted by S.O. 453, dated 17th February, 1973. 5. Procedure for affixation of recognised mark :- The provisions of the Indian Standards Institution (Certification Marks) Act, 1952 (36 of 1952), the Indian Standards Institution (Certification Marks) Rules, 1955 and the Indian Standards Institution (Certification Marks) Regualtions, 1955, shall, so far as may be, apply to the procedure of affixing recognised marks on electric cables and conductors. 6. Place of inspection :- Inspection of electric cables and conductors for the purposes of these rules shall be carried out either- (a) at the premises of the manufacturer, or (b) at the premises at which the goods are offered by the exporter, provided adequate facilities for the purpose exist therein. 7. Inspection fee :- Subject to a minimum of rupees ten, a fee at the rate of twenty paise for every hundred rupees of F.O.B. value of each consignment shall be paid by the exporter to the Agency as inspection fee for inspection of Electric Cables and Conductors. No separate inspection fee, however, shall be required to be paid for such products as are already affixed with the recognised mark or seal in accordance with the provisions of the Indian Standards Institution (Certification Marks) Act. 1952 (36 of 1952), the Indian Standards Institution (Certification Marks) Rules, 1955 and the Indian Standards Institution (Certification Marks) Regulations, 1955.] 8. Appeal :- (1) Any person aggrieved by the refusal of the inspection agency to issue a 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 panel of experts consisting of not less than three but not more than seven persons, appointed for the purpose by the Central Government. (2) At least two-thirds of the total membership of the panel of experts shall consist of non- officials. (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.]