Section 15 in Export of Fresh, Frozen and Processed Fish and Fishery Products (Quality Control and Inspection and Monitoring) Rules, 1995
15. Certification.
- On request from the processor/exporter, the competent authority shall issue Health/veterinary certificate in the prescribed proforma after satisfying itself that the Fresh, Frozen, Processed Fish and Fishery products are processed in approved establishments/factory vessels having valid approval number and after satisfying the relevant requirements.15.1The competent authority shall issue certificates on request from the exporter/processor after satisfying itself that the requirements of the relevant standards are met.
