Export Of Refractory Bricks (Inspection) Rules, 1966

C Central 2025

Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com EXPORT OF REFRACTORY BRICKS (INSPECTION) RULES, 1966 CONTENTS 1. Short title and commencement. 2. Definition. 3. Basis of inspection for certification. 4. Procedure of inspection. 5. Place of inspection. 6. Inspection fees. 7. Appeal. SCHEDULE 1 :- 1 EXPORT OF REFRACTORY BRICKS (INSPECTION) RULES, 1966 S.0.2517, dated 22nd August, 1966.1- 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 Refractory Bricks (Inspection) Rules, 1966 (2) They shall come into force on 1st October, 1966 2. Definition. :- 1 In these rules "refractory bricks" mean any of refractory bricks of any shape mentioned in the Schedule to these rules ] 1. Subs by S 0 2739, dated 23rd August, 1975 (we f 23rd September 1975) 3. Basis of inspection for certification. :- Inspection of refractory bricks for export shall be carried out with a view to seeing that refractory bricks conform to the standard specifications recognised by the Central Government under Sec 6 of the Export (Quality Control and Inspection) Act, 1963 (22 of 1963) 4. Procedure of inspection. :- (1) An exporter intending to export any of the refractory bricks shall give intimation in writing of his intention so to do and submit alongwith such intimation a declaration of the specification stipulated in the contract relating to such export to any one of the inspection agencies (hereinafter referred to as the agency) recognised under Sec 7 of the Export (Quality Control and Inspection) Act, 1963 (22 of 1963), 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 ten days before the expected date of shipment (3)1[On receipt of the intimation and declaration under sub-rule (2) the agency shall inspect the consignment of the refractory bricks as per the instructions issued by the Export Inspection Council from time to time in accordance with rule 3 ] (4) If after inspection, the Agency is satisfied that the consignment of the refractory bricks to be exported complies with the requirements of rule 3, it shall, within ten days of the receipt of the intimation and declaration under sub-rule (2) issue a certificate to the exporter declaring the consignment export-worthy 2 [Provided that where the agency is not so satisfied, it shall within the said period of ten days refuse to issue such certificate and communicate such refusal to the exporter alongwith reason therefor ] 1. Subs by SO 438, dated 17th February 1973 2. Ins by SO 438 dated 17th February, 1973 (159) 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 fees. :- Subject to a minimum of Rs 75 for each consignment, a fee at the rate of 75 paise for every one hundred rupees of f o b value of such consignment shall be paid as inspection fee under these rules 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 not more than seven persons of whom at least two persons shall be non-officials, appointed for the purpose by the Central Government. (2) The panel will consist of at least two-third of non officials of the total membership of the panel of experts. (3) The decision of the panel on such appeal shall be taken by all its members and the same shall be final. (4) Every appeal shall ordinarily be disposed of within fifteen days of its receipt.] 1. Subs by SO 2739, dated 23rd September, 1975 (w.e f 23rd September, 1975) SCHEDULE 1 1 1. Fireclay Refractory Bricks. 2. Basic Refractory Bricks. 3. Silica Refractory Bricks. 4. Acid Resisting Refractory Bricks. 5. Sillimanite Bricks. 6. High Alumina Bricks. 7. [7. Insulating Bricks.]

Act Metadata
  • Title: Export Of Refractory Bricks (Inspection) Rules, 1966
  • Type: C
  • Subtype: Central
  • Act ID: 10242
  • Digitised on: 13 Aug 2025