Section 4 in Export of Fresh, Frozen and Processed Fish and Fishery Products (Quality Control and Inspection and Monitoring) Rules, 1995
4.
The fresh, frozen and processed fish and fishery products for export shall be subjected to the following conditions :4.1Any statutory restrictions imposed by any State/Central Governments with respect to commercial/environmental conservation measures from time to time shall strictly be adhered to.4.2They must have been caught and where appropriate, handled for bloeding, heading, gutting and removal of fins, chilled or frozen on board vessels in accordance with prescribed hygiene rules.4.3They must have where appropriate been handled in factory vessels approved by the competent authority as per and in accordance with the requirements specified in Annexure-I.4.4During and after landing they must have been handled in accordance with Annexure-II.4.5They must have been handled and, where appropriate, packaged prepared, processed frozen, defrosted or stored hygienically in establishments approved in accordance with Annexure-III and Annexure IV.4.6They must have undergone health check in accordance with Annexure-V.4.7They must have been appropriately packaged in accordance with Annexure-IV.4.8They must have been given identification mark I accordance with Annexure-VII.4.9They must have been stored and transported under satisfactory conditions of hygiene in accordance with Annexure-VIII.
