Section 6 in Rules for Rate Contract with Small Scale Industries of Orissa registered with the Directorate of EP&M, Orissa
6.
(i)In order that the stores selected for rate contract conform to quality specifications, the raw materials, machineries, equipment and the manufacturing process of the stores, etc. as deemed necessary, shall be inspected by Inspecting Officers and tested in the laboratories of the Directorate, and/or other authorised Laboratories in or outside Orissa in case test facilities are not available in the laboratories of the Directorate. The store(s) in general, shall confirm to ISI specifications. Where however, there is no ISI specification laid down, the store(s) may conform to the standards as may be specified by the Indenting Officer. Exemption from test shall not be allowed to any store(s) in cases where standard or quality of specifications are not available in such a case, such store(s) shall not be allowed registration under the Directorate where such store(s) shall not be selected for Rate Contract.(ii)The goods being manufactured by the registered small scale industries shall be subjected to an annual testing by the Directorate on the authorisation of the Director to ensure quality. The SSI units shall not be charged with any testing fee for such annual tests.Apart from annual tests, Director shall cause testing and inspection of any registered units, if any complaint is received against any such unit, or as and when the Director feels the testing and inspection is necessary to ensure quality.(iii)The samples for test shall be drawn by any Inspecting Officer of DEPM.(iv)Rate Contract shall be refused by the Director in respect of any Small Scale Industry where the results of the test do not conform to the minimum quality/standard specifications.(v)All samples drawn for test shall be supplied by the contractor free of cost and transported to the specified laboratory at the contractor's cost. It shall be obligatory on the part of the SSI units to submit the required sample(s) for the testing purpose along with the required testing fees to the concerned laboratories of the DEP&M within 7 (seven) days from the date of the drawal of the sample(s) by the Inspecting Authority of the Directorate.(vi)To protect the interests of Small Scale Industries, and to ensure supervision, two sets of samples shall be simultaneously drawn and sealed as prescribed. One set will be retained by the Small Scale Industrial unit and the other set will be sent to Specified Laboratories for tests. In case of any dispute for purpose of supervision or otherwise, the samples preserved in the industrial Unit will be utilized. Samples preserved by Small Scale Industrial Units shall not be destroyed without prior approval of the Director.(vii)The test report of the laboratory shall be final and binding on the contractor, unless otherwise contested by the contractor within 15 days of receipt of test report before the Director.
