Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com EXPORT OF RUBBER HOSES (INSPECTION) RULES, 1967 CONTENTS 1. Short title and commencement. 2. Definition. 3. Basis of inspection for certification. 4. Procedure of inspection. 5. Place of inspection. 6. Inspection fee. 7. Appeal. SCHEDULE 1 :- 1 EXPORT OF RUBBER HOSES (INSPECTION) RULES, 1967 S.O. 1005, dated 23rd 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 Hoses (Inspection) Rules, 1967. (2) They shall come into force on the 15th May, 1967. 2. Definition. :- In these rules, "rubber hose" means any of the hoses mentioned in the Schedule to these rules, made from compounded vulcanized rubber, reinforced with woven fabric or braids of cotton, synthetic yarns and wires over the rubber lining, used for the purpose of discharge or suction of all types of fluids under high or low pressure. 3. Basis of inspection for certification. :- Inspection of rubber hoses for the purpose of issuing certificate of export-worthiness for export, shall be carried out with a view to seeing that the rubber hoses 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 hoses, shall give intimation in writing of his intention so to do and submit alongwith such intimation a declaration of the specifications, stipulated in the export contract, to any one of the agencies recognised under Sec. 7 of the Export (Quality Control and Inspection) Act, 1963 (22 of 1963) (hereinafter referred to as the inspection agency), 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 submit a declaration accordingly alongwith the approved sample and its characteristics to the inspection agency. (3) Every intimation and declaration under sub-rule (1) or the sample declared under sub-rule (2) shall be given not less than seven days before the expected date of shipment. (4) 1[On receipt of the intimation and declaration under sub-rule (3), the inspection agency shall inspect the consignment of rubber hoses 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 aforesaid standard specifications or the approved sample, as the case may be.) (5) If after inspection, the inspection agency is satisfied that the consignment of rubber hoses to be exported complies with the requirements of rule 3, it shall within seven days of 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 t h e said period of 7 days refuse to issue such certificate and communicate such refusal to the exporter alongwith reason therefor.] 1. Substituted by S.O. 273, dated 3rd Feburary, 1973. 2. Inserted by S.O. 273, dated 3rd Februray, 1973. 5. Place of inspection. :- Inspection for the purpose of these rules shall be carried out either- (a) at the premises of 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 of rupees fifty for each consignment, a fee at the rate of twenty paise for every rupees one hundred of the f.o.b. value of each such consignment shall be paid as inspection fee under these rules. 7. Appeal. :- (1) Any person aggrived by the refusal of the Inspection 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 experts consisting of not less than three 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 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. SCHEDULE 1 1 1. Water Delivery Hose 2. Water Suction Hose 3. Air Hose 4. Oil Resisting Hose 5. Welding Hose 6. Spray Hose 7. Radiator Hose 8. Chemical Hose 9. Steam Hose 10. Sand Blast Hose 11. Railway Vacuum Brake Hose 12. Railway Water Feed Hose [13. Automotive Hydraulic Brake Hose] [14. Fire Fighting Hoses 15. Cement Grouting Hose 16. Hot Water Hose]