Acid Oil (Quality Control) Order, 2022

[27 April 2022]

S.O. 1962(E).- In exercise of the powers conferred by section 16 of the Bureau of Indian Standards Act, 2016 (11 of 2016) (hereinafter referred to as the said Act), the Central Government being of the opinion that it is necessary or expedient so to do in the public interest and after consultation with the Bureau of Indian Standards , hereby makes the following order, namely.

Order - 1. Short title, commencement and application.

(1)     This order may be called the Acid Oil (Quality Control) Order, 2022.

(2)     It shall come into force on the one hundred and eighty- first day from the date of its publication in the Official Gazette.

(3)     It shall apply to goods or articles specified in column (1) of the Table below, but shall not apply to such good or articles meant for export.

Order - 2. Conformity to standard and compulsory use of Standard Mark.

Goods or articles specified in column (1) of the said Table shall conform to the corresponding Indian Standard specified in column (2) of the said Table and shall bear the Standard Mark under a licence from the Bureau of Indian Standard as per Scheme-I of Schedule-II of the Bureau of Indian Standards (Conformity Assessment) Regulations, 2018.

Order - 3. Certification and enforcement authority.

The Bureau of Indian Standards shall be the certifying and enforcing authority in respect of the goods or articles specified column (1) of the said Table.

Order - 4. Penalty for contravention.

Any person who contravenes the provisions of this order shall be punishable under the provisions of the said Act.

TABLE