Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com EXPORT OF ROSIN (INSPECTION) RULES, 1978 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 ROSIN (INSPECTION) RULES, 1978 S.O. 576, dated 25th February, 1978.'-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 Rosin (Inspection) Rules, 1978. (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 under Section 7 of the Act; (c) "rosin" means the material by whatever name called derived from oleoresin of pine which may be in the form of transparent or slightly translucent brittle lumps with a glassy fracture. 3. Basis of inspection. :- 1 -Inspection of rosin shall be carried out with a view to ensuring that the quality of the same conforms to the specification as recognised by the Central Government under Section 6 of the Act, and published with the order of the Government of India in the Ministry of Commerce No. S.O. 575 dated the 25th February, 1978.) 1. Substituted by S 0. 2210, dated 23rd June, 1979. 4. Procedure of inspection. :- (1) An exporter intending to export rosin shall give intimation in writing of his intention so to do to the concerned agency and submit alongwith such intimation a copy of the export contract to the nearest office of the agency to enable it to carry out the inspection in accordance with rule 3. (2) Every intimation under sub-rule (1) shall be given not less than seven days before the expected date of shipment. (3) On receipt of the intimation under sub-rule (2) the agency shall carry out the inspection in accordance with rule 3 and the instructions issued by the Council from time to time. (4) If, after the inspection, the agency is satisfied that the consignment of rosin to be exported complies with the requirements of rule 3, it shall, within seven days of the receipt of the intimation under sub-rule (2) issue a certificate to the exporter declaring the consignment as exportworthy : Provided that where the agency is not satisfied it shall, within the said period of seven days refuse to issue such certificate and communicate such refusal to the exporter alongwith reasons therefor. 5. Place of inspection. :- Every inspection shall be carried out either : (a) at the premises of the manufacturer, 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. :- Subject to a minimum ofRs. 50 for each consignment, a fee at the rate of one paisa for each kilogram of the material shall be paid as inspection fee. 7. Appeal. :- (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 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 such experts as may be 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 for the panel shall be three. (4) The appeal shall be disposed of within fifteen days of its receipt.