Export Of Inorganic Chemicals (Inspection) Rules, 1966

C Central 2025

Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com EXPORT OF INORGANIC CHEMICALS (INSPECTION) RULES, 1966 CONTENTS 1. Short title and commencement 2. Definition 3. Basis of inspection 4. Procedure of inspection 5. Place of inspection 6. Inspection fee 7. Appeal SCHEDULE 1 :- 1 EXPORT OF INORGANIC CHEMICALS (INSPECTION) RULES, 1966 S.O.1271, dated 25th April, 1966.-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 Inorganic Chemicals (Inspection) Rules, 1966. (2) They shall come into force on 15th May, 1966. 2. Definition :- In these rules "inorganic chemical" means any of the inorganic chemicals specified in the Schedule annexed hereto. 3. Basis of inspection :- (1) Inspection of an inorganic chemical shall be carried out with a view to seeing that the inorganic chemical conforms to the specifications stipulated in the export contract as declared by the exporter. 4. Procedure of inspection :- (1) An exporter intending to export an inorganic chemical 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 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 be given not less than seven days before the expected date of shipment. (3) 1[On receipt of the intimation and declaration under sub-rule (2) the agency shall inspect the consignment of the inorganic chemicals 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 stipulated in the export contract.] (4) If after such inspection, the Agency is satisfied that the consignment of the inorganic chemical to be exported, conforms to the specifications stipulated in the export contract, it shall, within seven days of the receipt of intimation and declaration under sub- rule (2), issue a certificate to the exporter declaring the consignment exportworthy : 2 [ Provided that where the agency is not so satisfied, it shall within the said period of seven days refuse to issue such certificate and communicate such refusal to the exporter alongwith reason therefor.] 1. Substituted by S.O. 432, dated 17th February, 1973. 2. Inserted by S.O 432, dated 17th February, 1973. 5. Place of inspection :- Every inspection under these rules shall be carried out either- (a) at the premises of the manufacturer of such products; or (b) at the premises at which the goods are offered by the exporter, provided adequate facilities for the purpose exist therein. 6. Inspection fee :- 1 Subject to a minimum of Rs. 50 for each consignment, a fee at the rate of twenty paise for every one hundred rupees of P.O.B. value for each such consignment shall be paid as inspection fee under these rules.] 1. Substituted by S.O 3732. dated 10th September, 1969. 7. Appeal :- 1 (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 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 appeal shall be disposed of within 15 days of its receipt.] 1. Subs by SO 2559, dated 10th July, 1976 SCHEDULE 1 1 1. Sodium Dichromate. 2. Sodium Sulphate. 2 [ * * *] 3[3.] Hydrogen Peroxide. 3[4.] Manganese Dioxide (other than natural). 3[5.] Hydrochloric Acid. 3[6.] Copper Sulphate. 3[1.] Sodium Carbonate. 3[8.] Ferric Alum. 3[9.] Aluminium Sulphate (non-ferric). 3[10.] Ammonium Chloride. 3[11.] Potassium Dichromate. 4[12.] Manganese Sulphate. 4[ 13.] Mercuric Oxide. 4[14.] Sodium Bicarbonate. 5[4[15.]AlummoFernc.] 6[4[ 16.] Aluminium Chloride. 4[17.] Barium Chloride. 4[18.] Calcium Carbonate. 4[19.] Potassium Permanganate.] 7[4[20.] Zinc Sulphate.] 8[9[21.] Ammonium Alum. 9[22.] Potash Alum.] 10[23. Aluminium Oxide. 24. Bleaching Powders. 25. Borax. 26. Caustic Soda. 27. Caustic Potash. 28. Potassium Carbonate. 29. Potassium Chlorate. 30. Sodium Silicate. 31. Sodium Hydrosulphate.]

Act Metadata
  • Title: Export Of Inorganic Chemicals (Inspection) Rules, 1966
  • Type: C
  • Subtype: Central
  • Act ID: 10222
  • Digitised on: 13 Aug 2025