Section 14 in Textiles (Consumer Protection) Regulation, 1988
14. Address to which the goods despatched;
Transport details:Annexure C(Notification No. CER/(18)/88-CLB dated 7-3-1988)Reference To Clause 2For The Purpose Of This Notification, Each Of The Items Listed Below Shall Be Considered As Defect(1)A float measuring 7 cm. or more in length and 0.6 cm. or more in width.(2)A crack having -(a)More than three picks missing in cloth made with 48 or less picks per 2.5 cm.(b)More than four picks missing in a cloth made with more than 48 picks per 2.5 cm.(3)A hole, not being a pin hole, cut or tear exceeding 0.3 cm. but does not exceed 0.6 cm. in size when in the body of the cloth or exceeding 0.6 cm. but does not exceed 1.2 cm. in size when on the selvedge.(4)Weft bar due to either difference in raw material used, denier, twist, lustre or difference in colour or shade in the dying of the cloth or due to picks spacing for adjacent groups of weft yarn.(5)When the cloth has more than two broken missing ends going together in one place and forming a warp way crack having length exceeding 15 cm.(6)When the cloth has a noticeable oil stain mark in its body.(7)When the cloth has oily weft, or prominently noticeable slub unless used for fancy purpose or conspicuously broken pattern either printed or woven, or gout due to foreign matters such as lint or waste materials woven into the cloth.(8)Bleaching and Dyeing defects viz. dyestuff stain, blurred or dark patch, white spot, bleaching spot etc. of over 1 sq. cm.(9)"Printing defect" viz. prominently noticeable spot defects such as dyestuff stain, misprint, absence of print, defect caused by hanging threads, Doctor's stain, and liner defects like uneven printing or uneven tinting, defect caused by non-alignment, Doctor's line, absence of print, scrimp etc."(10)If the cloth has a local milling or scouring or piling or raising defect.(11)Defective hemming when the cloth is sold in sold in units such as blankets etc.(12)If the cloth has any prominently visible knot or warp or weft thread tied into projection easily visible or felt by touch.(13)In case of dhoti and saree, if any heading is missing (to be packed as "Damaged cloth only").(14)A smach definitely rupturing the texture of the cloth.(15)Prominently noticeable double ends running througout the length of the piece (in the case of woollen cloth only).(16)Undressed, snarls, noticeable over a length exceeding 5 per cent of the length stamped on the piece; (in the case of woollen cloth only).(17)Any thinly or heavily dyed selvedge being dyed differently from the body of the fabric resulting in non-uniformity of shade and extending beyond 2.5 cm. inside the fabric througout, (in the case of woollen cloth only).(18)Shading or listing having gradual change in tone or depth of shade of the fabric which may be liable to impart diff, rent shade to the component parts of the garments when made from the cloth.(19)Patchy dyeing on the face side of the woollen fabrics throughout resulting in non-uniformity in the shade of the fabric.(20)In the case of milled and scoured woollen cloth, excess or deficiency of cover, due to difference in milling, scouring or raising.(21)Prominent mill-rigs, such as felted folds and crease produced during milling.(22)Raising pilcing defects, viz. pileless, sports, uneven or loose pile sports, uneven raised spot, etc. over 2 sq. cm and noticeable uneven raising or absence of piling raising.(23)Cockled finish causing defective appearance in texture of the fabric throughout the piece due to irregular tension, unbalanced or defective processing.(24)"Any other defect notified by the Textile Commissioner from time to time.
