Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com EXPORT OF LAUNDRY SOAP (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. EXPORT OF LAUNDRY SOAP (INSPECTION) RULES, 1966 S.O. 1772, dated 7th June, 1966.1-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 Laundry Soap (Inspection) Rules, 1966. (2) They shall come into force on the 1 st July, 1966. 2. Definition. :- In these rules "laundry soap" means laundry soap in the form of bar, cake, powder or in any other physical state, used for the purpose of laundering. 3. Basis of inspection. :- Inspection of laundry soap for export shall be carried out with a view to seeing that the laundry soap conforms to the specifications recognised by the Central Government under Sec. 6 ofthe Export (Quality Control and Inspection) Act, 1963 (22 of 1963).] 4. Procedure of inspection. :- (1) An exporter intending to export laundry soap shall give intimation in writing of his intention so to do and submit alongwith such intimation a declaration ofthe specifications stipulated in the contract relating to such export to any one ofthe 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. Note.-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 to the Agency. (2) Every intimation an declaration of apporved sample under sub- rule (1) shall be submitted not less than seven days before the expected date of commencement of loading. 1 [(3) On receipt ofthe intimation and declaration of the approved sample under sub- rule (2), the Agency shall inspect the consignment of laundry soap with a view to seeing that the conforms to the specifications recognised by the Central Government under Sec. 6 ofthe Export (Quality Control and Inspection) Act. 1963. (4) If after inspection, the Agency is satisfied that the consignment of laundry soap to be exported complies with the requirements of rule 3, it shall, with in 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 : 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 the reasons therefor.] 1. Substituted by S.O. 429, dated 17th February, 1973 (w.e.f. 10th March, 1973). 5. Place of inspection. :- Every inspection under these rules shall be carried out either- (a) at the premises ofthe manufactuer 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. 30 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. Subs by SO 3628, dated 9th 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, perfer 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. Subs by S O 2806, dated 26th October, 197