Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com EXPORT OF MINERALS AND ORES-GROUP I (INSPECTION) RULES, 1965 CONTENTS 1. Short title and commencement. 2. Definitions. 3. Basis of inspection 4. Procedure of inspection. 5. Place of inspection. 6. Appeal. 7. Fees. SCHEDULE 1 :- Minerals and Ores Group 1 EXPORT OF MINERALS AND ORES-GROUP I (INSPECTION) RULES, 1965 S.O. 3977, dated 20th December, 1965.1-In exersice 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. 3153, dated the 30th 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 Minerals and Ores- Group I (Inspection) Rules, 1965. (2) These rules shall come into force on 1st January, 1966. 2. Definitions. :- In these rules "minerals or ores" means any of the minerals or ores specified in the Schedule annexed hereto. 3. Basis of inspection :- Inspection of minerals or ores intended for export shall be carried out with a view to seeing whether the said minerals or ores conform to the specifications stipulated in the export contract as declared by the exporter. 4. Procedure of inspection. :- (1) The exporter shall give intimation of the name and expected date of arrival of the vessel in which he intends to make shipment of the minerals or ores and also submit a declaration of the specification stipulated in the export contract to any of the agencies recognised for the purpose under Sec. 7 of the Export (Quality Control and Inspection) Act 1963 (22 of 1963), (hereinafter referred to as the inspection agency) to enable it to carry out the inspection in accordance with these rules. (2) Every intimation and declaration under sub-rule (1) shall be given no less than two days before the expected date of commencement of loading. 1 [(3) On receipt of the intimation and declaration under sub-rule ( 2 ) , the inspection agecny shall inspect the consignment of minerals or ores to be exported in accordance with the instructions issued by the Export Inspection Council from time to time in this regard, with a view to seeing that the said minerals or ores conform to the specifications stipulated in the export contract.] (4) Within ten days of the completion of inspection of the minerals of ores at the last port of loading, the inspection agency shall send to the exporter in duplicate, a report containing the results of its inspection and send a copy thereof to the local Customs authority and the Export Inspection Council Ministry of Commerce, Calcutta- 1. 1. Subs by S.O. 1123, dated, 21st April, 1973 5. Place of inspection. :- Every inspection of the minerals or ores under these rules shall be carried out at the port of shipment. 6. Appeal. :- (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 persons, appointed for the purpose by the Central Government. (2) The panel will consist of at least two-third of non-officials of the total membership of the panel of experts. (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.] 7. Fees. :- The following fees shall be charged for inspection of the minerals or ores under these rules :- SCHEDULE 1 Minerals and Ores Group 1 1. Manganese Ore, excluding manganese dioxide. 2. Iron Ore. 3. Ferromanganese, including ferromanganese slag. 4. Bauxite, including calcined bauxite.