Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com EXPORT OF SAFETY GLASS (INSPECTION) RULES, 1969 CONTENTS 1. Short title and commencement. 2. Definitions. 3. Basis of inspection. 4. Procedure of inspection. 5. Procedure regarding affixation of recognised marks. 6. Place of inspection. 7. Inspection fee. 8. Appeal. EXPORT OF SAFETY GLASS (INSPECTION) RULES, 1969 S.O. 265, dated 15th January, 19691- In exercise of the powers conferred by Sec. 17 of the Export (Quality Control and Inspection) Act, 1963 (22 of 1963) and in supersession of the notification of the Government of India in the Ministry of Commerce No. S.O. 3783, dated the 7th December, 1965, the Central Government hereby makes the following rules, namely:- 1. Short title and commencement. :- (1) These rules may be called the Export of Safety Glass (Inspection) Rules, 1969. (2) They shall come into force on the 28th February, 1969. 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 Export Inspection Agencies established by the Central Government at Calcutta, Bombay, Delhi, Madras and Cochin under Section 7 of the Act; (c) "safety glass" means (a) toughened safety glass, or (b) laminated safety glass with two glass sheets or more. 3. Basis of inspection. :- Inspection of safety glass for export shall be carried out with a view to seeing that the safety glass conforms to the specification recognised by the Central Government under Section 6 of the Act. 4. Procedure of inspection. :- (1) An exporter intending to export safety glass shall give intimation in writing of his intention so to do to the Agency recognised under Section 7 of the Act, 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 actual date of shipment. (3) 1[On receipt of the intimation under sub-rule (2), the agency shall inspect the consignment of safety glass 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 specification recognised under Section 6 of the Act.] (4) If after inspection, the Agency is satisfied that the consignment of safety glass to be exported, complies with the requirements of rule 3, it shall, within seven days of the receipt of intimation, issue a certificate to the exporter declaring the consignment as conforming to the recognised specification: 2 Provided that where the agency is not so satisfied, it shall within the said period of seven days refuse to issue such certificate and communicate such refusal to the exporter alongwith the reasons therefor]. 1. Subs by SO 439, dated 17th February, 1973. 2. Inserted by S.O. 439, dated 17th February, 1973. 5. Procedure regarding affixation of recognised marks. :- The provisions of the Indian Standards Institution (Certification Marks) Act, 1952 (36 of 1952), the Indian Standards Institution (Certification Marks) Rules, 1955 and the Indian Standards Institution (Certification Marks) Regulations, 1955 shall so far as may be, apply to the procedure relating to the affixation of recognised mark on safety glass prior to export, denoting conformity to the standard specifications. 6. 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. 7. Inspection fee. :- A fee at the rate of fifty paise for every one hundred rupees of f.o.b. value of each such consignment shall be paid as inspection fee under these rules. 8. 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 the receipt of the communication of such refusal by him, prefer an appeal to panel of experts consisting of not less than three but not more than seven 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.]