Export Of Minerals And Ores-Group Ii (Inspection) Rules, 1965

C Central 2025

Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com EXPORT OF MINERALS AND ORES-GROUP II (INSPECTION) RULES, 1965 CONTENTS 1. Short title and commencement 2. Definition 3. Basis of inspection 4. Procedure for inspection 5. Place of inspection 6. Appeal 7. Fees SCHEDULE 1 :- Minerals and Ores-Group II EXPORT OF MINERALS AND ORES-GROUP II (INSPECTION) RULES, 1965 S.O. 3980, dated 20th December, 1965.1-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. 3151, 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 II (Inspection) Rules, 1965. (2) They shall come into force on 1st January, 1966. 2. Definition :- 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 that the minerals or ores conform to the specifications stipulated in the export contract as declared by the exporter. 4. Procedure for 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 specifications stipulated in the export contract, to any of the agencies recognised for the purpose of inspection 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 give not less than seven days, before the expected date of shipment. 1[(3) On receipt of the intimation and declaration under sub-rule (2), the inspection agency 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 same minerals or ores conform to the specification stipulated in the export contract.] (4) If, after inspection the inspection agency is satisfied that the same consignment of minerals or ores 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 to consignment export-worthy :- 2 [Provided that where the inspection 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 reasons therefor.] 1. Subs by S.O 1124, dated, 21th April, 1973 2. Ins by SO. 1124, 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 .- (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 experts consisting of not less than three persons, appointed for the purpose the Central Government. (2) The panel will consist of atleast 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.] 1. Subs by SO. 1392, dated, 8th June, 1974 7. Fees :- A fee at the rate of 30 paise per tonne of the minerals or ores shall be charged as inspection fee under these rules, subject to a minimum for each consignment thereof as indicated below :- SCHEDULE 1 Minerals and Ores-Group II 1. Manganese Dioxide. 2. Chrome ore, including Chrome concentrates. 3. Kyanite. 4. Sillimanite. 5. Zinc ores, including zinc concentrates. 6. Magnesite, including dead-burnt and calcined magnesite. 7. Barytes. 8. Red Oxide. 9. Yellow Ochre. [10. Steatite. 11. Feldspar.]

Act Metadata
  • Title: Export Of Minerals And Ores-Group Ii (Inspection) Rules, 1965
  • Type: C
  • Subtype: Central
  • Act ID: 10232
  • Digitised on: 13 Aug 2025