Section 3 in Export of Fresh, Frozen and Processed Fish and Fishery Products (Quality Control and Inspection and Monitoring) Rules, 1995
3. Basis of compliance.
- It is the primary responsibility of the industry to ensure that the fresh frozen and processed fishery products intended for export are handled, processed at all stages of production, storage and transport under proper hygienic conditions so as to meet the health requirements laid down under these Rules and that the products conform to the specifications given in the order by the Central Government under Section 6 of the Act.The competent Authority shall ensure that the processors comply with the requirements, by regular monitoring of the establishments as per the control measures prescribed in Clause 13 of these rules. For effective monitoring of the Scheme, Export inspection Council will issue necessary instructions in this regard.
