Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com EXPORT OF P.V.C. LEATHER CLOTH (INSPECTION) RULES, 1966 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. EXPORT OF P.V.C. LEATHER CLOTH (INSPECTION) RULES, 1966 S.O.2377, dated 6th August, 1966.-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 Export of P.V.C. Leather Cloth (Inspection) Rules, 1965 published with the notification of the Government of India in the Ministry of Commerce, No. S.O. 1325, dated the 26th April, 1965, the Central Government hereby makes the following rules, namely :- 1. Short title and commencement. :- (1) These rules may be called the Export of P.V.C. Leather Cloth (Inspection) Rules, 1966. (2) They shall come into force on the 1st September, 1966. 2. Definitions. :- In these rules unless the context otherwise requires- (a) "agency" means any one of the Export Inspection Agencies established at Calcutta, Bombay, [Madras, Cochin and Delhi] under Sec. 7 of the Export (Quality Control and Inspection) Act, 1963 (22 of 1963); (b) "P.V.C. Leather Cloth" means cloth made of cotton, rayon or synthetic fibres, to which a layer of poly vinyl chloride composition has been applied either on one or both sides. 3. Basis of inspection. :- Insepction of P.V.C. Leather Cloth shall be carried out with a view to seeing that the consignment of P.V.C. Leather Cloth intended for export conforms to the specifications stipulated in the export contract as declared by the exporter. 4. Procedure of inspection. :- 1- (1) (a) An exporter intending to export P.V.C. Leather Cloth shall, not less than four days before the expected date of shipment, give intimation in writing of his intention so to do and submit an application alongwith sample of P.V.C. Leather Cloth of the same quality and design as is intended to be exported in accordance with the specifications stipulated in the export contract to the Agency within whose jurisdiction the premises of the manufacturer or the premises where the goods are offered for inspection are situated in order to enable it to carry out the inspection in accordance with rule 3. (b) The application shall also indicate the specifications of the sample in respect of- (i) the weight of the cloth and coating. (ii) the dimensions, width, texture of piece, quality and colour or shade. (2) 1[On receipt of the intimation and application alongwith the sample under sub-rule (1) the Agency shall inspect the consignment of P.V.C. Leather Cloth as per the instructions issued by the Export Inspection Council from time to time in accordance with rule 3.] (3) If, after inspection, the Agency is satisfied that the consignment of P.V.C. Leather Cloth conforms to the declaration relating to the consignment, it shall, within four days issue a certificate declaring the consignment as "export-worthy":] 3 [Provided that where the agency is not so satisfied, it shall within the said period of four days refuse to issue such certificate and communicate such refusal to the exporter alongwith reason therefor.] 1. Substituted by S.O. 2559, dated 26th June, 1969 3. Inserted by S.O 435, dated 17th February, 1973 5. Place of inspection. :- 1 - Every inspection under these rules shall be carried out either- (i) at the premises of the manufacturer of the goods, or (ii) at the premises at which the goods are offered by the exporter for inspection, provided adequate facilities for the purpose exist therein.] 1. Substituted by S.O. 2559, dated 26th June, 1969 6. Inspection fee. :- 1 Subject to a minimum of Rs. 15 and a maximum of Rs. 200, for each consignment, a fee at the rate of thirty 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. Subs by S.O. 2619, dated 24th July, 1968. 7. Appeal. :- 1 - (1) Any person aggrieved by the refusal of the Inspection agency to issue a certificate under sub-rule (3) 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 not more than seven persons, appointed for the purpose by the Central Government. (2) At least two-thirds of the total membership of the panel of experts shall consist of non-officials. (3) The quorum of 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. Substituted by S.O. 3357, dated 21st December, 1974.