Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com EXPORT OF ELECTRIC FANS (QUALITY CONTROL AND INSPECTION) RULES, 1967 CONTENTS 1. Short title and commencement 2. Definitions 3. Quality control and inspection 4. Procedure of inspection 5. Affixation of recognised mark and procedure thereof 6. Place of inspection 7. Inspection fee 8. Appeal SCHEDULE 1 :- THE SCHEDULE EXPORT OF ELECTRIC FANS (QUALITY CONTROL AND INSPECTION) RULES, 1967 S.O. 3215, dated 7th September, 1967 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 Electric Fans (Quality Control and Inspection) Rules, 1967. (2) They shall come into force on 3rd October, 1967. 2. Definitions :- In these rules, unless the context otherwise requires:- (a) "Agency" means any one of the Export Inspection Agencies established at Cochin, Madras, Calcutta, Bombay and Delhi under Sec. 7 of the Export (Quality Control and Inspection) Act, 1963 (22 of 1963). (b) "Electric fans" shall mean any of the electric fans meant for creating displacement of air and operated by electric power as given in the Schedule to these rules and shall include the parts, spares and accessories of such fans. 3. Quality control and inspection :- (1) The quality of the electric fans intended for export shall be ensured by exercising controls at different stages of their manufacture together with the levels of control as given in the Annexure hereto- (i) Bought out Materials and Components Control:- (a) Purchase specifications shall be laid down by the manufacturer incorporating the properties of materials or components to be used and the detailed dimensions there of with tolerances. (b) The accepted consignments shall be either, accompanied by a supplier's test or inspection certificate corroborating the requirements of the purchase specification, in which case occasional checks shall be conducted by the purchaser for a particular supplier t o verify the correctness of the aforesaid test or inspection certificates or the purchased materials or components shall be regularly inspected or tested either in a laboratory within the factory or in some other laboratory or test house. (c) The sampling for inspection or test to be carried out, shall be based on recorded investigation. (d) After the inspection or test is carried out, systematic methods shall be adopted in segregating the accepted and rejected materials or components and for disposal of rejected materials or components. (e) Records in respect of the controls exercised shall be regularly and systematically maintained. (ii) Process Control.- (a) Process specifications shall be laid down by the manufacturer for different processes of manufacture. (b) Equipments/Instrumentation and facilties shall be adequate to control the processes as laid down in the process specifications. (c) Records shall be maintained to enable the verifications of the controls exercised during the process of manufacture. (iii) Product Control.- (a) Adequate testing facilities to perform the tests as stipulated in the specifications recognised under Sec. 6 of the Export (Quality Control and Inspection) Act, 1963 (22 of 1963), shall either be available with the manufacturer in his own premises or be available by arrangement with some other testing house. (b) Records in respect of tests carried out shall be regularly and systematically maintained. (iv) Packing Control.- A Packing specification safeguarding against adverse effects of weather conditions shall be laid down with a view to satisfying the requirements mentioned in the Annexure for packing the aforesaid product. (2) Inspection.- The inspection of electric fans intended for export shall be carried out with a view to seeing that the aforesaid controls have been exercised at the relevant levels satisfactorily and that the electric fans conform to the standard specifications applicable to it. 4. Procedure of inspection :- (1) The exporter shall give intimation in writing to any one of the Agencies recognised under Sec. 7 of the Export (Quality Control and Inspection) Act, 1963 (22 of 1963), and submit along with such intimation a declaration that the consignment of electric fans has been or is being manufactured by be exercising quality control measures as provided under rule 3 and that the consignment conforms to the requirements of the specifications recognised for the purpose. (2) The exporter shall also furnish to the Agency the identification mark applied on the consignment. (3) Every intimation and declaration under sub-rule (1) shall reach the Agency not less than seven days prior to the despatch of the consignment from the premises of the manufacturer/exporter. (4) On receipt of the intimation and declaration under sub-rules (1) and (2), the Agency,- (a) in the case of an exporter, who is himself the manufacturer on satisfying itself that during the process of manufacture he had exercised adequate quality control as provided under rule 3 and the instructions, if any, issued by the Export Inspection Council in this regard to manufacture the product according to the standard specifications applicable to it, shall within three days, issue a certificate declaring the consignment of electric fans as export- worthy ; (b) in the case of an exporter, who is not himself the manufacturerer on satisying itself that during the process of manufacture the manufacturer had exercised adequate quality control as provided under rule 3 and the instructions, if any, issued by the Export Inspection Council in this regard to manufacture the product according to the standard specifications applicable to it, shall within three days of carrying out the inspection issue a certificate declaring the consignment of electric fans as export- worthy : 1 [ 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. Ins by S.O. 446, dated 17th February, 1973. 5. Affixation of recognised mark and procedure thereof :- 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, shall, so far as may be, apply in relation to the inspection of electric fans prior to export and electric fans so marked shall not be subjected to any inspection under rule 4 of these rules. 6. Place of inspection :- Every inspection under these rules shall be carried out at the premises of the manufacturer, or at the premises of the exporter at the port of shipment. 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.] 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 not less than three but not more than seven such experts as may be appointed by the Central Government for the purpose of hearing, and deciding appeals arising out of the matters under these rules. (2) At least two-thirds of the total membership of the 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 fifteen days of its receipt. SCHEDULE 1 THE SCHEDULE (See rule 3) 1. Table fans. 2. Ceiling fans. 3. Pedestal fans. 4. Propeller fans. 5. Centrifugal fans. 6. Air Circulators. 7. Railway Carriage fans. 8. Exhaust fans. 9. Portable Blower fans. 11. Hot Air fans. 12. All purpose fans.