Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com EXPORT OF GUM KARAYA (INSPECTION) RULES, 1966 CONTENTS 1. Short title and commencement. 2. Definitions. 3. Basis of inspection. 3A. Preparation of consignment for export. 4. Procedure of inspection 4A. Packing and marking. 5. Appeal. 6. Inspection fee. EXPORT OF GUM KARAYA (INSPECTION) RULES, 1966 S.O. 358, dated, 28th January, 19661- 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 Gum Karaya (Inspection) Rules, 1[1966]. (2) They shall come into force of 1st March, 1 [1966]. 1. Subs by SO 162, dated 13th January, 1973. 2. Definitions. :- 1 In these rules, unless the context otherwise requires,- (a) "Agency" means any one of the Export Inspection Agencies established at Bombay and Delhi under Sec. 7 of the Export (Quality Control and Inspection) Act, 1963 (22 of 1963); (b) "Gum Karaya" means the gum obtained from the plant Sterculia Urens, and meant for food and pharmaceutical uses.] 1. Substituted by S.O. 2454, dated 12th August, 1966. 3. Basis of inspection. :- Inspection of gum karaya, intended for export shall be carried out with a view to seeing that the gum karaya is clean and free from rodent hair, rodent filth and rodent excreta. 3A. Preparation of consignment for export. :- 1 -Any person desiring to export gum karaya shall make it clean and free from rodent hair, rodent filth and rodent excreta.] 1. Inserted by S.O. 2454, dated 12th August, 1966. 4. Procedure of inspection :- 1 (1) Any exporter intending to export gum karaya shall submit an application to the Agency, or an officer of the Agency authorised in this behalf by the Agency, giving particulars of the consignment intended to be exported. (2) Where the exporter desires that the inspection of the consignment of gum karaya to be exported may be conducted- (a) by the Agency at Bombay, he shall submit the application under sub-rule (1) not less than three days prior to shipment, (b) by the Agency at Delhi, he shall submit the application under sub-rule (1) not less than seven days prior to shipment. 2[(3) On receipt of the application referred to in sub-rule (2), the Agency shall inspect the consignment of gum karaya as per the instructions issued by the Export Inspection Council in this behalf from time to time with a view to seeing that the same complies with the requirements of rule 3 above. The exporter shall provide all necessary facilities to the Agency to enable it to carry out such inspection.] (4) Inspection shall be carried out either- (i) before the gum karaya is packed in the gunny bags, or (ii) after the gum karaya has been packed in the gunny bags and the material is ready for export. 3 [(5) If after inspection the Agency is satisfied that the consignment of gum karaya to be exported complies with the requirements of rule 3, it shall issue a certificate declaring the consignment-wise as export-worthy,- (i) within three days of the receipt of intimation in case of inspection conducted by the Agency at Bombay, and (ii) within seven days of the receipt of intimation in case of inspection conducted by the Agency at Delhi : Provided that where the Agency is not so satisfied, it shall within the said period of three days in the case of inspection conducted by the Agency at Bombay and of seven days in the case of inspection conducted by the Agency at Delhi refuse to issue such certificate and communicate such refusal to the exporter alongwith the reasons therefor.] 1. Substituted by S.O. 2454, dated 12th August, 1966. 2. Substituted by S.O. 1630, dated 9th June, 1973. 3. Subs by S.O. 1630. dated 9th June, 1973. 4A. Packing and marking. :- 1 The gum karaya shall be packed in clean and new double gunny bags and the outer bag shall be marked : "Gum Karaya for food and pharmaceutical use".] [ 1. Subs by S.O. 1719-A, dated 12th May, 1967. 5. 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 at 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.] 2 [ 1. Subs by SO. 1538, dated 1st May, 1976. 2. Subs by SO. 162, dated 13th January, 1973. 6. Inspection fee. :- The fees chargeable for inspection under these rules shall be 0.75 paise for every 50 kg. or part thereof of the gum karaya, subject to a minimum of Rs. 20 for each consignment.]