Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com EXPORT OF RUBBER GLOVES FOR ELECTRICAL PURPOSES (INSPECTION) RULES, 1973 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 EXPORT OF RUBBER GLOVES FOR ELECTRICAL PURPOSES (INSPECTION) RULES, 1973 S.O. 158, dated 13th January, 1973 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 Gloves for Electrical Purposes (Inspection) Rules, 1973. (2) They shall come into force on the 3rd February, 1973. 2. Definition :- In these rules, "rubber gloves for electrical purposes shall mean all types of gloves, made wholly of rubber, used for protection to workers from electrical shocks while working on energized conductors and equipments. 3. Basis of inspection :- Inspection of rubber gloves for electrical purposes shall be carried out with a view to seeing that the same 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) and specific requirements of foreign buyers provided such specifications do not fall below the specifications so recognised. 4. Procedure of inspection :- (1) An exporter intending to export rubber gloves for electrical purposes shall give intimation in writing of his intention so to do and submit along with such intimation a declaration of the specifications stipulated in the export contract relating to such export to any 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 in the form of a sample approved by the buyer, the exporter shall accordingly submit a declaration with proof along with the approved sample and its characteristics to the Agency. (3) Every intimation and declaration under sub-rule (1) and the declaration under sub-rule (2) shall be given not less than ten days before the scheduled date of shipment. (4) On receipt of the intimation and declaration under sub-rule (3), the Agency shall carry out the inspection of rubber gloves for electrical purposes in accordance with rule 3 and instructions, if any, issued by the Export Inspection Council in this regard. (5) After completion of the inspection, the Agency shall immediately seal the packages in the consignment in a manner as to ensure that the sealed goods cannot be tampered with. (6) If after inspection, the agency is satisfied that the consignments of rubber gloves for electrical purposes complies with the requirements of rule 3, it shall, within 10 days of the receipt of intimation and declaration under sub-rule (3), issue a certificate of export-worthiness to the exporter, otherwise the exporter shall be informed in writing regarding reasons for rejection, within 3 days of completion of inspection. 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 30 paise for every 100 rupees of F.O.B. value of each consignment shall be paid as inspection fee under these rules. 7. Appeal :- (1) Any person aggrieved by the refusal of the agency to issue a certificate under sub-rule (6) 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 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 for 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. ]