Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com EXPORT OF EXPANDED METAL STEEL SHEETS (INSPECTION) RULES, 1967 CONTENTS 1. Short title and commencement 2. Definition 3. Basis of inspection 4. Procedure of inspection 5. Procedure of affixation of recognised mark 6. Place of inspection 7. Inspection fee 8. Appeal EXPORT OF EXPANDED METAL STEEL SHEETS (INSPECTION) RULES, 1967 S.O. 4575, dated 19th December, 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 Expanded Metal Steel Sheets (Inspection) Rules, 1967 (2) They shall come into force on the 22nd January, 1968 2. Definition :- In these rules "expanded metal steel sheets" shall mean a steel sheet metal that has been slit and expanded to form a mesh. 3. Basis of inspection :- Inspection of expanded metal steel sheets shall be carried out with a view to seeing that the expanded metal steel sheets conform 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) or, as the case may be, any other additional requirements as stipulated by the foreign buyer in the export contract. 4. Procedure of inspection :- (1) An exporter intending to export expanded metal steel sheets shall give intimation in writing of his intention so to do and submit alongwith such intimation a declaration as to the agreed specification of the export contract to any one of the inspection agencies (hereinafter referred to as the agency) recognised under Sec 7 of the Export (Quality Control and Inspection) Act, 1963 (22 of 1963), to enable it to carry out the inspection in accordance with rule 3. (2) Every intimation and declaration under sub-rule (1), shall reach the office of the agency not less than ten days before the expected date of shipment. (3) On receipt of intimation and declaration under sub-rule (2), the agency shall carry out the inspection of expanded metal steel sheets in accordance with rule 3 and the instructions issued by the Export Inspection Council in this regard from time to time. (4) If after inspection, the agency is satisfied that the consignment of expanded metal steel sheets to be exported complies with the requirements of rule 3 and instructions issued by the Export Inspection Council in this regard, it shall, within seven days of the receipt of intimation and declaration under sub-rule (2), but not later than two days after the completion of the inspection, issue a certificate to the exporter declaring the consignment as conform2 to the specifications referred to in rule 3 1 [ Provided that where the agency is not so satisfied, it shall within the said period of two days refuse to issue such certificate and communicate such refusal to the exporter alongwith the reasons therefor ] 1. Ins by SO 451 dated 17th February 1973. 5. Procedure of affixation of recognised mark :- The provisions of the Indian Standards Institution (Certification) 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 to the procedure of affixation of the recognised mark or seal on expanded metal steel sheets prior to export denoting its conformity to the standard specifications 6. Place of inspection :- Inspection of expended metal steel sheets for the purposes of these rules, shall be carried out either- (a) at the premises of the manfacturer, or (b) at the premises at which the goods are offered by the exporter, provided that adequate facilities for the purpose exist therein. 7. Inspection fee :- Subject to a minimum of rupees twenty for each consignment, a fee at the rate of twenty paise for every one hundred rupees of the F.O.B. value of each such consignment shall be paid by the exporter to the agency as inspection fee under these rules. 8. Appeal :- (1) Any person agrieved by the refusal of the inspection 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) 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. ]