Section 1322 in The Export (Quality Control And Inspection) Act, 1963
1322.
The Government of India appointed an ad hoc Committee on Quality Control and Pre-shipment Inspection to examine the question of enforcing quality control and inspection on various goods exported from India. The Committee, after reviewing the existing statutory provisions relating to the export of goods recommended that separate legislation should be undertaken covering all aspects of quality control in respect of export commodities. The present Bill seeks to give effect to this recommendation of the Committee which has been accepted by the Government.2. The Bill provides for the establishment of an Export Inspection Council with a Chairman and 15 members to advise the Government regarding the measure to be adopted for the enforcement of quality control and inspection in relation to commodities intended for export and to draw up programmes therefor.3. Under the Bill, the Government will be empowered to notify commodities which shall be subject to quality control or inspection prior to export, specify the type of quality control and inspection to be applied to the commodities so notified, establish, adopt or recognise standard specifications for such notified commodities, and prohibit the export in the course of international trade of a notified commodity unless it is accompanied by a certificate issued by an agency, established or recognised by the Government for this purpose, that the commodity satisfies the conditions relating to quality control and inspection.4. The Bill also provides for appropriate penalties for contravention of the provisions of the Bill.- S.O.R. Gazette of India, 4-4-1963, Pt. 11, Section 2. Extra., p. 294.[24th August, 1963.]An Act to provide for the sound development of the export trade of India through quality control and inspection and for matters connected therewith.BE it enacted by Parliament in the Fourteenth Year of the Republic of India as follows:--
