Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com EXPORT OF INORGANIC PIGMENTS (INSPECTION) RULES, 1966 CONTENTS 1. Short title and commencement 2. Definition 3. Basis of inspection for certification 4. Procedure of inspection 5. Procedure regarding affixation of recognised mark 6. Place of inspection 7. Inspection fee 8. Appeal SCHEDULE 1 :- THE SCHEDULE EXPORT OF INORGANIC PIGMENTS (INSPECTION) RULES, 1966 S.O. 2674, dated 1st September, 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 Pigments (Inspection) Rules, 1966. (2) They shall come into force on the 15th September, 1966. 2. Definition :- In these rules "inorganic pigment" means any of the pigments specified in the Schedule annexed hereto. 3. Basis of inspection for certification :- Inspection of inorganic pigments for purpose of issuing certificate of export-worthiness for export, shall be carried out with a view to seeing that the inorganic pigments conform to the specifications stipulated in the export contract as declared by the exporter. 4. Procedure of inspection :- (1) (a) An exporter intending to export any inorganic pigment, not bearing the mark recognised under Sec. 8 of the Export (Quality Control and Inspection) Act, 1963, 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. (b) In case the specification stipulated in the export contract is in the form of a sample approved by the buyer, the exporter shall submit a declaration accordingly alongwith the approved sample and its characteristics to the Agency. (2) Every intimation and declaration of approved sample under sub-rule (1) shall be submitted not less than seven days before the expected date of shipment. (3) 1[On receipt of the intimation and declaration of the approval sample under sub-rule (2) the agency shall inspect the consignment of inorganic pigments 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 inspection, the Agency is satisfied that the said consignment of inorganic pigment 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 to be export- worthy : 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. 434, dated 17th February, 1973. 2. Inserted by S.O. 434, dated 17th February, 1973. 5. Procedure regarding affixation of recognised mark :- The provisions of the Indian Standards Institution (Certification Marks) Act, 1952 (36 of 1952), the Indian Standards Institution (Certification Marks) Rules, 1955 and the Indian Standards Institution (Certificate Marks) Regulations, 1955, shall so far as may be, apply to the procedure relating to the affixation of recognised mark on inorganic pigment prior to export, denoting conformity to the standard specifications. 6. 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. 7. 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 F.O.B. value for each such consignment shall be paid as inspection fee under these rules.] 1. Substituted by S.O. 3744, dated llth September, 1969. 8. 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 decision of the panel on such appeal shall be final. (5) The appeal shall be disposed of within 15 days of its receipt. 1. Substituted by S.O. 2804, dated 26th October, 1974. SCHEDULE 1 THE SCHEDULE (See rule 2) 1. Zinc Oxide 2. Red Lead 3. White Lead