Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com EXPORT OF STEEL TRUNKS (INSPECTION) RULES, 1967 CONTENTS 1. Short title and commencement 2. Definition 3. Basis of inspection 4. Procedure of inspection 5. Place of inspection 6. Inspection fees 7. Appeal EXPORT OF STEEL TRUNKS (INSPECTION) RULES, 1967 S.O. 4455, dated 14th December, 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 rulles may be called the Export of Steel Trunks (Inspection) Rules, 1967. (2) They shall come into force on the 12th January, 1968. 2. Definition :- In these rules the expression "steel trunk" shall mean any box made of galvanised iron or black steel sheet provided with a lid and handle (s) and shall include steel suitcases. 3. Basis of inspection :- Inspection of steel trunks intended for export shall be carried out in line with the instruction issued by the Export Inspection Council from time to time with a view to seeing that the steel trunks conform to the specifications recognised by the Central Government under Sec. 6 of the Export (Quality Control and Inspection) Act, 1963 (22 of 1963), or any other additional requirements stipulated by the buyer in the export contract. 4. Procedure of inspection :- (1) An exporter intending to export steel trunks 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, 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) Every intimation and declaration under sub-rule (1) shall reach the office of the Agency not less than ten days before the expected date of shipment and a copy of such intimation shall be simultaneously forwarded to the nearest office of the Export Inspection Council. (3) On receipt of the intimation and declaration under sub-rule (2) the Agency shall inspect the consignment of steel trunks 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 any other additional requirements stipulated in the export contract in accordance with rule 3. (4) If after inspection, the Agency is satisfied that the consignment of steel trunks to be exported complies with the requirements of rule 3, it shall, within seven days of the receipt of intimation and declaration under sub-rule (2), but not later than 72 hours after completion of the inspection, issue a certificate to the exporter declaring the consignment as export-worthy and shall simultaneously endorse a copy of the certificate to the nearest office of the Export Inspection Council: 1 Provided that where the agency is not so satisfied, it shall within the said period 01 seventy-two hours refuse to issue such certificate and communicate such refusal to the exporter alongwith the reasons therefor. ] 1. Inserted by S.O. 450, dated 17th February, 1973. 5. Place of inspection :- Inspection of steel trunks for the purposes of these rules, shall be carried out either- (a) at the premises of the manufacturer, or (b) at the premises of the exporter, provided adequate facilities for the purpose exist therein. 6. Inspection fees :- Subject to a minimum of Rs. 20 for each consignment, a fee at the rate of twenty paise for every one hundred rupees of the f.o.b. value of the 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 (4) 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 not less than three but not more than seven such experts as may be appointed by the Central Government for the purpose of hearing and deciding appeals arising out of the matters under these rules. (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.].