Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com EXPORT OF RUBBER BELTING (INSPECTION) RULES, 1966 CONTENTS 1. Short title and commencement. 2. Definition. 3. Basis of inspection. 4. Procedure of inspection. 5. Place of inspection. 6. Inspection fee. 7. Appeal. SCHEDULE 1 :- THE SCHEDULE EXPORT OF RUBBER BELTING (INSPECTION) RULES, 1966 S.0.848, dated 13th March, 1967.1- 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 Rubber Belting (Inspection) Rules, 1966. (2) They shall come into force on the 15th May, 1967. 2. Definition. :- 1 - In these rules rubber beltings mean any of the beltings mentioned in Schedule to these rules made from woven canvas or woven solid by interweaving layers of cotton and / or hair and binders impregnated with rubber / linseed base / bituminous compound, etc. with or without rubber cover, the whole being vulcanised / processed together in a uniform manner used for the purpose of conveying materials or power transmission.] 1. Substituted by S.0. 1298, dated 4th April, 1968. 3. Basis of inspection. :- Inspection of rubber beltings for export shall be carried out with a view to seeing that rubber beltings 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 rubber beltings 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) In case the specifications stipulated in the export contract are shown in the form of a sample approved by the buyer, the exporter shall submit accordingly a declaration alongwith the approved sample and its characteristics to the Agency. (3) Every intimation and declaration under sub-rule (1) or the sample declared under sub-rule (2) shall be given not less than fifteen days before the expected date of shipment. (4) 1[0n receipt of the intimation and declaration under sub-rule (3), the Agency shall inspect the consignment of rubber beltings as per the instructions issued by the Export Inspection Council from time to time with a view to seeing that the same conforms to the specifications recognised under Sec. 6 of the Export (Quality Control and Inspection) Act, 1963 or the approved sample, as the case may be.] (5) If, after inspection, the Agency is satisfied that the consignment of rubber beltings to be exported complies with the requirements of rule 3, it shall, within fifteen days of the receipt of the intimation and declaration under sub-rule (3), issue a certificate to the exporter declaring the consignment to be export-worthy : 2 [Provided that where the agency is not so satisfied, it shall within the said period of 15 days refuse to issue such certificate and communicate such refusal to the exporter alongwith reason therefor.] 1. Subs by S 0 271, dated 3rd February, 1973. 2. Ins by S.0. 271, dated 3rd February, 1973 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 fee. :- Subject to a minimum of Rs. 50 for each consignment, a fee at the rate of twenty paise for every one hundred rupees of f.o.b. value of each 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 (5) 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 exports consisting of not less than three persons, 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 quorum of 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. 1936, dated 3rd August, 1974. SCHEDULE 1 THE SCHEDULE 1. Rubber and fabric conveyor and elevator belting. 2. Rubber transmission belting. [3. Solid woven impregnated cotton belting. 4. Solid woven impregnated hair belting.]