Section 14 in Rules for Rate Contract with Small Scale Industries of Orissa registered with the Directorate of EP&M, Orissa
14. Inspection.
- (i) The Inspecting Officer authorised by the Director shall have the power to inspect the small scale industries and their store items, manufacturing process, purchase vouchers relating to the store items as may be necessary. It shall be the duty of the contractor to provide all facilities for inspection. Such inspections shall be with prior intimation to the unit unless the inspection is required to be a surprise inspection. The Inspecting Officers are empowered to inspect any documents relevant for inspection.(ii)If no complaint is received within 30 days of receipt of the consignment by the indenter, it would be presumed that the stores are up to standard and the Indenter shall have to accept them.(iii)Pre-delivery inspection of stores can also be done by the Inspecting Officers or jointly by the Inspecting Officers and the Indenting Officer(s) or his authorised representative(s) at the specific request of the Indenting Officer on payment of a fee as approved by the Government.(iv)If pre-delivery inspection is a condition of supply order, it shall be the duty of the contractor to inform the Director for inspection well in time and prior to despatch and that such PDI shall be completed within 21 days of the request by the offerer. Any delivery of stores without "Certificate of Inspection" will be a contravention of contract. The Indenting Officer or Director may reject the delivery.(v)In case of dispute regarding the standard and quality of the store, the matter may be referred to the Director by either party who shall settle the matter with reference to the stipulated standard specifications or quality requirements.(vi)If pre-delivery inspection is not a pre-requisite for delivery of stores, the indenting Officer can requisition the services of Inspecting Officers of the Directorate of Export Promotion and Marketing for inspection prior to delivery of stores. Any stores supplied against express instruction of Indenting Officers for pre-delivery inspection are liable for rejection.(vii)The contractor shall be responsible for all loss, destruction, damage or deterioration of or to the stores, from any cause whatsoever while the store(s) after inspection are awaiting despatch or delivery or in the course of transit.(viii)No routine inspection shall be conducted by the Directorate unless a specific complaint is received against the small scale industry.
