Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com EXPORT OF HUMAN HAIR (INSPECTION) RULES, 1968 CONTENTS 1. Short title and commencement 2. Definition 3. Basis of inspection 4. Procedure of inspection 5. Certificate of inspection 6. Place of inspection 7. Inspection fee 8. Appeal EXPORT OF HUMAN HAIR (INSPECTION) RULES, 1968 S.O.1609, dated 3rd May, 1968.- In exercise of the power 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 Human Hair (Inspection) Rules, 1968. (2) They shall come into force on the 10th of May, 1968. 2. Definition :- In these rules, unless the context otherwise requires, 'Agency' means the Export Inspection Agencies established at Calcutta, Delhi, Bombay, Madras and Cochin under Sec. 7 of the Export (Quality Control and Inspeciton) Act, 1963 (22 of 1963). 3. Basis of inspection :- Inspection of human hair, intended for export shall be carried out with a view to seeing that the human hair 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). 4. Procedure of inspection :- (1) An exporter intending to export human hair 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 the nearest office of the Agency to enable it to carry out the inspection in accordance with rule 3. (2) Every intimation and declaration under sub-rule (1) shall be submitted not less than five days before the despatch of the consignment. 1 [(3) On receipt of the intimation and declaration under sub-rule (2), the Agency shall inspect the consignment of human hair in accordance with 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 the recognised specifications referred to in rule 3, and the exporter shall provide all necessary facilities to the Agency to enable it to carry out such inspection.] (4) If on inspection, the material is found to comply with the requirements of rule 3, it shall be packed and sealed in the presence of the inspector authorised in this behalf by the Agency. 1. Subs by S.O. 1929, dated 14th July, 1973. 5. Certificate of inspection :- If after inspection, the Agency is satisfied that the consignment of human hair to be exported complies with the requirements of rule 3, it shall within four days of receipt of the intimation and declaration of the specifications under sub-rule (2) of rule 4 issue a certificate to the exporter declaring the consignment export- worthy: 1 [Provided that where the agency is not so satisfied it shall within the said period of four days refuse to issue such certificate and communicate such refusal to the exporter alongwith the reason therefor.] 1. Ins by S 0 274, dated 3rd February, 1973. 6. Place of inspection :- Every inspection of human hair under these rules shall be carried out at the premises of the exporter preferably prior to the packing of goods or at the port of shipment. 7. Inspection fee :- Subject to a minimum of Rs. 10/- for each consignment, a fee at the rate of fifty paise for every one hundred rupees in the F.O.B. value of each such consignment shall be paid as inspection fee under these rules. 8. Appeal :- (1) Any exporter aggrieved by the refusal of the Agency to issue certificate under `rule 5 may, within ten days of receipt of communication of such refusal by him, prefer an appeal to a panel of experts consisting of not less then three persons as may be appointed for the purpose by the Central Government. (2) The decision of the said panel on such appeal shall be final.