Export Of Organic Chemicals (Inspection) Rules, 1966

C Central 2025

Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com EXPORT OF ORGANIC CHEMICALS (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. SCHEDULE 1 :- THE SCHEDULE EXPORT OF ORGANIC CHEMICALS (INSPECTION) RULES, 1966 S.O. 481, dated 9th February, 19661.-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 Organic Chemicals (Inspection) Rules, 1966. (2) They shall come into force on 1st April, 1966. 2. Definition. :- In these rules "organic chemical" means any of the organic chemicals specified in the Schedule annexed hereto. 3. Basis of inspection. :- Inspection of organic chemicals shall be carried out with a view to seeing that the organic chemicals conform to the specifications recognised under Section 6 of the Act.] 4. Procedure of inspection. :- (1) The exporter intending to export any of the organic chemicals shall give intimation and submit a declaration of the specifications, stipulated in the export contract, to any one of the inspection agencies recognised 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 rule 3. (2) Every intimation and declaration under sub-rule (1) shall be given not less than 7 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 the organic chemicals to be exported with a view to seeing that the same conforms to the specifications recognised under Sec. 6 of the Act. (4) It after inspection, the inspection agency is satisfied that the consignment of the organic chemicals to be exported conform to the specifications recognised under Section 6 of the Act, it shall within 7 days of the receipt of the intimation and declaration under sub- rule (2), issue a certificate to the exporter declaring the consignment as export-worthy : Provided that where the inspection agency is not so satisfied, it shall within the said period of 7 days, refuse to issue such certificate and communicate such refusal to the exporter along with reasons therefor.] 1. Substituted by S.O. 92, dated 11th January, 1975 (w.e.f. 11th February, 1975). 5. 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. 6. Inspection fee. :- 1 Subject to a minimum of Rs. 50 and a maximum of Rs. 500 for each consignments, a fee at the rate of twenty paise for every one hundred rupees of the F.O.B. value for each such consignment shall be paid as inspection fee under these rules.] 1. Substituted by S.O. 1718-C. dated 10th May, 1967. 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, prefer an appeal to a panel of experts consisting of not less than three but more than seven persons, appointed for the purpose by the Central Government. (2) The panel of experts shall consist of at least two-third of non- officials of the total membership of the panel of experts. (3) The quorum for the panel of experts shall be three. (4) The decision of the panel of experts on such appeal shall be final. (5) The appeal shall be disposed of by the panel of experts within fifteen days of its receipt.] 1. Substituted by S.O. 92, dated 11th January, 1975 (w.e.f. 11th February, 1975). SCHEDULE 1 THE SCHEDULE 1. Acetic Acid . Hydroquinone [* * *] [3]. Oxalic acid [4]. Napthalene [5]. Benzene [6]. Anthracene [7]. Telune [8]. Ethyl alcohol [9] Xylene [l0]. Sodium Citrate (non-pharmacopial).]

Act Metadata
  • Title: Export Of Organic Chemicals (Inspection) Rules, 1966
  • Type: C
  • Subtype: Central
  • Act ID: 10234
  • Digitised on: 13 Aug 2025