Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com STAMPING OF PIECE-GOODS AND TESTING OF YARN RULES, 1949 CONTENTS 1. 1 2. Stamping of Piece-goods STAMPING OF PIECE-GOODS AND TESTING OF YARN RULES, 1949 Ministry of Commerce and Industry Notification No. 313 (I) Tr. (MM)/46, dated 4th June, 1949. In exercise of the powers conferred by sub-section (2) of S.19A of the Sea Customs Act, 1878, and section 19 and sub-section (1) of S.20 of the Indian Merchandise Marks Act, 1889, and in supersession of the rules and orders published with the notification of the Government of India in the late Department of Finance and Commerce No. 1430, dated the 6th April, 1891, the Central Government is pleased to make the following rules the same having been previously published as required under sub-section (6) of S.20 of the last named Act, namely :- 1. 1 :- (1) These rules may be called the Stamping of Piece-goods and Testing of Yam Rules, 1949. (2) They shall come into force on the 1st day of November, 1949. 2. Stamping of Piece-goods :- Piece-goods such as are ordinarily sold by length or by the piece, shall be deemed to include cotton piece-goods, woollen piece- goods, silk piece-goods, art-silk piece-goods and other piece-goods of mixed fabrics, except the description noted below :- Alhambras, except alhambras quiltings. Blankets. Blind Cloth in cut-pieces. Book Binding cloth in cut-pieces. Buckrams in cut-pieces. Carpets (in rolls). Counterpanes. Dusters in woven pieces. Embroidered Flounces. Embroidered all-overs and Embroidered Sarees of all sorts. Glass cloth in woven pieces. Handkerchiefs in woven pieces. Lace curtain cloth. Pillow calico (Tubular). Prayer Mats. Press cloth in cut-pieces. Quilts. Rugs. Sarongs up to 2 /2 yards in length. Shawls (finished) with endshemmed or fringed, imported singly or in pieces, containing two or more shawls. Sponge cloth (for swabs). Teddy Bear or imitation Seal Skin Cloth. Towels in woven pieces. Woollen knitted cloth. Filter Cloth. Woollen cleaner cloth. Woollen roller cloth. Woollen sizing flannel. Decasting wrappers: Provided that the 1 [Commissioner of Customs] shall not detain any unstamped piece-goods if he is satisfied that, although they are not named in the preceding list, they are of such a nature that they would be liable to serious depreciation in value if stamped. 1. Designation changed vide s. 50 of the Finance Act, 1995 (22 of 1995).