Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com EXPORT OF LIGHT ENGINEERING PRODUCTS (INSPECTION) RULES, 1976 CONTENTS 1. Short title and commencement. 2. Definitions. 3. Basis of inspection. 4. Procedure. 5. Place of inspection. 6. Inspection fee. 7. Appeal. SCHEDULE 1 :- Light engineering products SCHEDULE 2 :- Sampling Table SCHEDULE 3 :- Sampling Table EXPORT OF LIGHT ENGINEERING PRODUCTS (INSPECTION) RULES, 1976 S.O. 894, dated 21st February, 1976.1-In exercise of the powers conferred by Sec. 17 of the Export (Quality Control and Inspection) Act, 1963 (22 of 1963), and in supersession of the notification of the Government of India in the Ministry of Commerce No. S.O. 3031, dated the 20th September, 1965, the Central Government hereby makes the following rules, namely: - 1. Short title and commencement. :- (1) These rules may be called the Export of Light Engineering Products (Inspection) Rules, 1976. (2) They shall come into force on the date of their publication in the Official Gazettee. 2. Definitions. :- In these rules,- (a) 'Act' means the Export (Quality Control and Inspection) Act, 1963 (22 of 1963); (b) 'Agency' means any one of the Inspection Agencies recognised under Sec. 3 of the Act; (c) 'Council' means the Export Inspection Council established under Sec. 3 of the Act; (d) 'light engineering products' means any of the articles mentioned in Sch. I to these rules. 3. Basis of inspection. :- Inspection of light engineering products for export shall be carried out with a view to seeing that the light engineering products conform to the standard specifications recognised by the Central Government under Sec. 6 of the Act. Sampling shall generally by done as per the Table mentioned in Sch. II or Sch. Ill to these rules. If, however, in the opinion of the Agency, the consignment is not of uniform quality, the scale of sampling may be increased at the discretion of Agency. 4. Procedure. :- (1) The exporters intending to export any of the light engineering products shall give intimation in writing of their intention so to do and submit alongwith such intimation a declaration as to the agreed specification of the export contract giving details of all the technical characteristics to any one of the Agencies, to enable it to carry out the inspection in accordance with rule 3. They shall, at the same time, endorse a copy of such intimation for inspection to the nearest office of the Export Inspection Council. The addresses of the Council are as under:- (a) Head Office: Export Inspection Council, "World Trade Centre", 7th floor, 14 /1 - B, Ezra Street, Calcutta-1. (b) Regional Offices : (i) Export Inspection Council, "Aman Chambers", 4th floor, 113, Maharshi Karve Road, Bombay-4. (ii) Export Inspection Council, Manohar Buildings, Mahatma Gandhi Road, Ernakulam, Cochin-II. (iii) Export Inspection Council, 13/37, W.E.A., Arya Samaj Road, New Delhi-5. (2) Every intimation and declaration under sub-rule (1) shall reach the office of the Agency not less than ten days before the expected date of shipment. (3) On receipt of the intimation and declaration under sub-rule (2), the Agency shall carry out the inspection of light engineering products in accordance with rule 3 and the instructions, if any, issued by the Council in this regard. (4) After completion of inspection, the Agency shall immediately seal the packages in the consignment in a manner as to ensure that the sealed goods cannot be tampered with. In case of rejection of a consignment, if the exporter so desires, the consignment may not be sealed by the Agency. In such cases, however, the exporter shall not be entitled to prefer any appeal against the rejection. (5) When the Agency is satisfied that the consignment of light engineering products comply with the requirements of rule 3, it shall issue within three days after the completion of inspection a certificate to the exporter declaring that the consignment satisfies the conditions relating to quality control and inspection and is exportworthy. The Agency shall simultaneously endorse a copy of such certificate to the Council provided that where the Agency is not so satisfied, it shall within the said period of three days refuse to issue such certificate and communicate such refusal to the exporter alongwith reasons therefor. 5. Place of inspection. :- Inspection of light engineering products for the purposes of these rules, shall be carried out- (a) at the premises of the manufacturer' or (b) at the premises at which the goods are offered by the exporter provided that adequate facilites for the purposes exist therein. 6. Inspection fee. :- Subject to a minimum of rupees twenty-five, a fee at the rate of twenty paise for every hundred rupees of the f.o.b. value shall be paid by the exporter to the Agency as Inspection fee for one or more consignments of any particular article offered at one time and at one premises. 7. Appeal. :- (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) 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. SCHEDULE 1 Light engineering products I. Household Articles 1. Brass utensils 2. Blow lamp including burner 3. Copper utensils 4. Mild steel buckets 5. Oil pressure stove including burner 6. Oil pressure lantern 7. Scissors 8. Umbrellas II. Builder's Hardware 1. Drawer locks, cupboard locks, box locks, suitcase locks, profolio locks and briefcase locks. 2. Galvanised steel barbed wire for fencing 3. Ghamellas 4. Hinges 5. Mild steel wire nails 6. Mortice locks (verticle type) 7. Padlocks 8. Sliding door bolts for use with padlocks 9. Tower bolts 10. Wire gauze III. Cutlery 1. Forks 2. Knives 3. Spoons SCHEDULE 2 Sampling Table (Applicable only for blow lamp, oil pressure stove and oil pressure lanterns) SCHEDULE II (Applicable only for blow lamp, oil pressure stove and oil pressure lanterns) Sampling Table (1) (2) (3) Permissible No. of Consignment size For visual and dimensional All inspection other defectives and Air pressure test tests For A of For B of column column 2 2 A B Up to 50. . . 3 1 0 51 to 100 5 1 0 51 to 100 . . 5 1 0 101 to 150 . , 8 1 0 151 to 300 . 13 1 0 Nil 301 to 500 . 20 1 1 501 to 1000 . 32 2 2 1001 and above . 50 3 3 SCHEDULE 3 Sampling Table (Articles other than blow lamp, oil pressure stove and oil pressure lanterns) SCHEDULE III (Articles other than blow lamp, oil pressure stove and oil pressure lanterns) Sampling Table (1) (2) (3) Consignment size For visual and dimen- sional inspection and leak test for buckets All other tests Permissible No. of defectives For A of column For B of column 2 2 A B Upto 15 . . . . 16 to 25 . 2 3 1 1 0 0 26 to 50. . . . 5 1 0 51 to 100 ... 5 1 0 101 to 150 . 8 2 0 151 to 300 13 2 0 151 to 300 . 13 2 0 301 to 500 . . . 20 3 1 Nil 501 to 1000 . . . 32 3 2 1001 to 3000 . . 50 4 3 3001 to 10000 . 80 5 5 10001 and above. 125 6 7