Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com EXPORT OF POWER TRANSFORMERS (QUALITY CONTROL AND INSPECTION) RULES, 1977 CONTENTS 1. Short title and commencement. 2. Definitions. 3. Quality control and inspection. 4. Basis of inspection. 5. Procedure of inspection. 6. Place of inspection. 7. Inspection fee. 8. Appeal. EXPORT OF POWER TRANSFORMERS (QUALITY CONTROL AND INSPECTION) RULES, 1977 S.O.2275, dated 9th July, 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 Power Transformers (Quality Control and Inspection) Rules, 1977. (2) They shall come into force on the date of 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); (V) "agency" means any one of the agencies established at Cochin, Madras, Calcutta, Bombay and Delhi under Sec. 7 of the Act; (c) "Power Transformers" means a piece of apparatus without continuously moving parts, which by electromagnetic induction transforms alternating voltage and current in one winding into alternating voltage and current in one or more windings usually at different values of voltage and current and at the same frequency and includes Transformers of 1 KVA and above for single phase and 25 KVA and above for Poly phase operation, and Distribution Transformers but shall not include; (a) Motor-Starting Transformers. (b) Mining Transformers, (c) Welding Transformers, (d) Testing Transformers, (e) Earthing Trasformers, (f) X-ray Transformers, (g) Reactors, (h) Furance type Transformers, (i) Booster Transformers, and (j) Other special types of Transformers. 3. Quality control and inspection. :- (1) The quality of Power Transformers shall be ensured by the manufacturer by exercising the controls at different stages of manufacture specified in sub-rule (2) together with the levels of controls specified in the Table annexed to these rules. (2) The controls at different stages of manufacture mentioned in sub-rule (1) are as follows:- (i) Bought out materials and components control.-(a) Purchase specifications shall be laid down by the manufacturer incorporating the properties of materials or components to be used and the detailed dimensions thereof with tolerances. (b) Supplier's test certificates shall be produced by raw material like core Sheets, Winding Wires, Transformers Oil, and Press Board, and for components like Bushings, Oil T.C., Pumps, Fans, Radiators, Instruments/or Relays. When supplier's test certificates are obtained for raw materials or components, no counter checking of the supplier's test reports shall be required. In the absence of supplier's test report, samples from each consignment shall be regularly tested to check up its conformity to the purchase specifications. (c) The incoming components other than those mentioned in Cl. (B) shall be inspected and tested for ensuring conformity to purchase specifications against statistical sampling plan. (d) After the inspection or tests or both are carried out, systematic methods shall be adopted for proper segregation and disposal of defectives. (e) Adequate records in respect of the above mentioned controls shall be systematically maintained by the manufacturer. (ii) Process Control.- (a) Detailed process specifications shall be laid down by the manufacturer for various process of manufacture. (b) Equipment or instrumentation facilities shall be adequate to control the process as laid down in the process specifications. (c) Adequate records shall be maintained by the manufacturer to enable the verification of the controls, exercised during the process of manufacture. (iii) Product Control.- (a) The manufacturer shall either have his own testing facilities or shall have access to such testing facilities existing elsewhere to test the product as per the standard specifications. Adequate records thereof shall be maintained by the manufacturer. (b) Each and every assembly shall be checked against a laid down inspection check list prior to despatch. (iv) Meteorological Control.- Electrical measuring instruments used in testing, and critical instruments used for process controls shall be periodically checked or calibrated and records shall be maintained by the manufacturer in the form of history cards. 4. Basis of inspection. :- The inspection of Power Transformers intended for export shall be carried out with a view to seeing that the controls specified in rule 3 have been exercised at the relevant levels satisfactorily and Power Transformers conform to the standard specifications. 5. Procedure of inspection. :- (1) The exporter intending to export consignments of Power Transformers shall give intimation in writing to the agency indicating the details of the contractual specification and submit alongwith such intimation a declaration that the consignment of Power Transformers intended for export has been manufactured by exercising the quality controls as laid down in rule 3, and that the consignment conforms to the requirements of the specification recognised for this purpose. The exporter shall at the same time endorse, a copy of such intimation to the nearest office of the Export Inspection Council. The addresses of the Council offices are as under:- Head Office - Export Inspection Council, 'World Trade Centre', 14/1B, Ezra Street, 7th Floor, Culcutta-700001. Regional Offices - Export Inspection Council, 'Aman Chambers', 4th Floor, 113, M. Karve Road, Bombay-400004. Export Inspection Council, Manohar Buildings, Mahatma Gandhi Road, Ernakulam, Cochin-682011. Export Inspection Council, 3, Saraswati Marg, Munkipal Building 4th Floor, Karol Bagh, New Delhi-110005. (2) The exporter shall also furnish to the agency the indentification marks applied on the consignment. (3) Every intimation and declaration under sub-rule (1) shall reach the office of the agency and the Export Inspection Council not less than ten days prior to dispatch of the consignment from the premises of the manufacturer. (4) On receipt of the intimation and declaration under sub-rule (3), the agency, on satisfying itself that during the process of manufacture, adequate quality control as provided in rule 3 have been exercised and the instructions if any, issued by the Export Inspection Council in this regard have been observed, shall carry out the inspection of Power Transformers to ensure conformity of the consignment to the recognised specification and the exporter shall provide all necessary facilities to the agency to enable it to carry out such inspection. (5) After completion of inspection, the agency shall immediately punch their approval of the consignment of Power Transformers on each rating plate of the Transformers when packed in wooden cases, the cases may be sealed so as to ensure that the goods cannot be tampered with. In case of rejection of a consignment if the exporter so desires, the consignment may not be punched or sealed by the agency. In such cases however, the exporter shall not be entitled to prefer any appeal against the rejection. (6) When the agency is satisfied that the consignment of Power Transformers complies with the requirements of the recognised specifications, 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 in this regard and is export-worthy: Provided that where the agency is not 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. Place of inspection. :- Inspection under these rules shall be carried out at the6 premises of the manufacturer only. 7. Inspection fee. :- 1 Subject to a minimum of rupees one hundred, a fee at the rate of twenty paise for every hundred rupees of F.O.B. value of each consignment shall be paid by the exporter to the Agency as inspection fee.] 1. Substituted by S O 603, dated 4th March, 1978 8. Appeal. :- (1) Any person aggrieved by the refusal of the agency to issue a certificate under sub-rule (6) of rule 5, 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) The panel shall consist of at least two-thirds of non-officials of the total membership of the panel of experts. (3) The quorum for the panel shall be three. (4) The appeal shall be disposed of within fifteen days of its receipt. The TABLE Levels of Control