Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com EXPORT OF PIPE FITTINGS (INSPECTION) RULES, 1977 CONTENTS 1. Short title and commencement. 2. Definitions. 3. Basis of inspection. 4. Procedure of inspection 5. Place of inspection. 6. Inspection fee. 7. Appeal. SCHEDULE 1 :- SCHEDULE EXPORT OF PIPE FITTINGS (INSPECTION) RULES, 1977 S.O.62, dated 1st January, 1977.1-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 Pipe Fittings (Inspection) Rules, 1977 (2) They shall come into force on the date of their publication in the Official Gazette 2. Definitions. :- In these rules, unless the context otherwise requires - (a) 'Act' means the Export (Quality Control and Inspection) Act, 1963 (22 of 1963), (b) 'Agency' means any one of the Agencies established at Cochin, Madras, Calcutta, Bombay and Delhi under Sec 7 of the Act, (c) 'Pipe Fittings' means fittings manufactured from steel or malleable cast iron used on tubes and pipes suitable for conveying fluid, solids and for mechanical and structural purposes and also used in electrical conduits It shall not include fittings manufactured from stainless steel Note.- Some of the common fittings are given in Sch I to this notification 3. Basis of inspection. :- Inspection of pipe fittings for export shall be carried out when the consignment is ready with a view to seeing that the same conforms to the specifications recognised by the Central Government under Sec 6 of the Act 4. Procedure of inspection :- (1) Any exporter intending to export pipe fittings shall give intimation in writing of his intention so to do and submit alongwith such intimation a declaration of the specifications stipulated in the export contract giving details of all the technical characteristics to any one of the agencies to enable it to carry out inspection in accordance with rule 3 He shall at the same time endorse a copy of such intimation for inspection to the office of the Council nearest to the office of the Agency The addresses of the Council are as under - Head office: Export Inspection Council, 'World Trade Centre' (7th Floor), 14/1B, Ezra Street, Calcutta - 700001 Regional Offices : 1 Export Inspection Council 'Aman Chambers' (4th floor), 113,M KarveRoad, Bombay - 400004 2 Export Inspection Council, "Manohar Building" Mahatma Gandhi Road, Ernakulam, Cochm-II 3 E xport Inspection Council, 6P, Sector 16-A, Mathura Road, Fandabad (2) Every intimation and declaration under sub-rule (1) shall reach the offices of the agency and the Council not less than ten days before the scheduled date of shipment (3) On receipt of the intimation and declaration under sub-rule (2) the agency shall carry out the insepction of pipe fittings 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 so as to ensure that the sealed goods cannot be tampered with. In case of rejection, 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 pipe fittings complies with the requirement of rule 3, it shall within three days of completion of inspection, issue a certificate to the exporter declaring that the consignment is export-worthy : 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 the reasons therefor. (6) As and when required by the agency, the exporter shall supply free of charge samples of pipe fittings from the export consignment. The samples shall, however, be returned by the agency after necessary inspection and testing. 5. Place of inspection. :- Inspection of pipe fittings for the purpose of these rules shall be carried out- (a) at the premises of the manufacturer, or (b) at the premises at which the pipe fittings are offered by the exporter, provided adequate facilities for the purpose exist therein. 6. Inspection fee. :- A fee at the rate of fifty paise for every hundred rupees of f.o.b. value subject to minimum of rupees fifty shall be paid by the exporter to the agency as inspection fee under these rules. 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 10 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 but not more than seven persons appointed for the purpose by the Central Government. (2) The said panel shall consist of at least two-thirds of non-officials out of the total membership of the panrel of experts. (3) The quorum for the panel shall be three. (4) The appeal shall be disposed of within 15 days of its receipt. SCHEDULE 1 SCHEDULE 1. Sockets 2. Pieces 3. Long Screws or Connectors 4. Bends 5. Springs 6. Return Bends 7. Nipples 8. Elbows 9. Tees 10. Crosses 11. 'Y'Pieces 12. Caps 13. Plugs 14. Back Nuts 15. Unions 16. Bushes 17. Reducers.