Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com EXPORT OF FOOTWEAR (INSPECTION) RULES, 1967 CONTENTS 1. Short title and commencement. 2. Definitions. 3. Basis of inspection. 4. Procedure of inspection. 5. Place of inspection. 6. Inspection fee. 7. Appeal. SCHEDULE 1 :- Types of Footwear EXPORT OF FOOTWEAR (INSPECTION) RULES, 1967 S.O. 2385, dated 17th July, 19671 1n 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 Footwear (Inspection) Rules, 1967. (2) They shall come into force on 1st September, 1967. 2. Definitions. :- In these rules, unless the context otherwise requires,- (a) "Agency" means any one of the Export Inspection Agencies established by the Central Government at Delhi, Calcutta, Madras, 1[Bombay and Cochin] under Sec. 7 of the Exoprt (Quality Control and Inspection) Act, 1963 (22 of 1963); 2 [(b) "footwear" means any type of footwear and its components (fabricated and pre-fabricated) as specified in the Schedule to these rules.] 1. Substituted by SO. 312, dated 17th Jaunary, 1968. 2. Substituted by S.O. 2129, dated 19th June, 1976. 3. Basis of inspection. :- Inspection of footwear for export shall be carried out with a view to seeing that footwear conforms to the specifications stipulated in the export contract or the sample approved by the buyer, as,the case may be, as declared by the exporter. 4. Procedure of inspection. :- (1) An exporter intending to export footwear shall give intimation, in writing, of his intention so to do and submit alongwith such intimation a declaration of the specifications stipulated in the contract relating to such export to any one of the agencies to enable it to carry out the inspection in accordance with rule 3. (2) In case the specifications stipulated in the export contract are in the form of a sample approved by the buyer, the exporter shall submit accordingly a declaration alongwith the approved sample and its characteristics to the Agency. (3) Every intimation under sub-rule (1) or the sample declared under sub-rule (2) shall be submitted not less than four days before the expected date of shipment. 1 [(4) On receipt of the intimation and declaration referred to in sub-rule (3) the Agency shall inspect the consignment of footwear as per the instructions issued by the Export Inspection Council from time to time with a view to seeing that the same conforms to the 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.] (5) If after inspection, the Agency is satisfied that the consignment of footwear to be exported complies with the requirements of rule 3, it shall within four days of the receipt of the intimation and declaration of the specifications or the approved sample, as the case may be, under sub-rule (3), issue a certificate to the exporter declaring the consignment export- worthy : [Provided that where the Agency is not so satisfied, it shall within the said period of 4 days refuse to issue such certificate and communicate such refusal to the exporter alongwith reasons therefor.] 1. Substituted by S.O. 1070, dated 14th April, 1973. 5. Place of inspection. :- Every inspection of the footwear under these rules shall be carried out either at the premises of the exporter where the goods are offered for inspection, provided adequate facilities exist therein for inspection or at the port of shipment. 6. Inspection fee. :- 1Subject to a minimum of rupees ten, a fee at the rate or 2 [fifty paise] for every one hundred rupees or fraction thereof of the F O B value of every consignment produced for inspection at one time and at one place under these rules shall be paid by the exporter to the Agency as Inspection fee ] 1. Subs by SO 3274, dated 5th October, 1970 2. Subs by SO 2583, dated 13th August, 1977 7. Appeal. :- 1 (1) Any person aggrieved by the refusal of the 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 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 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. Subs by SO 1536 dated 1st May, 1976 SCHEDULE 1 Types of Footwear 1 Slippers (a) Felt (fo) Leather (c) Part Leather (d) Sandals (e) Other slippers 2 Leather Footwear 3 Footwear with leather soles and part leather uppers 4 Footwear, rubber-soled and with leather uppers 5 Footwear, leather-soled and with fabricated uppers 6 Footwear, rubber-soled and with canvas uppers 7 Footwear, rubber-soled and with other textile uppers 8 Footwear with other textile materials 9 Rubber footwear 10 Others sorts of footwear [ 11 Footwear components (a) Clicked upper components (b) Clicked bottom components including Toe-puff and stifferner (all materials) (c) Closed upper of Leather/Synthetic/Fabnc (d) Moulded sole, insole and other components ofPVC/Micro-Cellular/ Rubber/Neolite/Leather, etc (e) PVC/Neolite/Volex/Leather straps of chappals/sandals including bottom components (f) Wooden logs with rubber or leather soling or without soling materials along with its straps and fasterners 12 Others sorts of footwear components ]