[09th
August 2023] In exercise of the powers conferred by
sub-sections (1) and (2) of section 16 read with section 17 and sub-section (3)
of section 25 of the Bureau of Indian Standards Act, 2016 (11 of 2016), the
Central Government, after consulting the Bureau of Indian Standards, is of the
opinion that it is necessary or expedient so to do in the public interest,
hereby makes the following Order, namely:- (1)
This Order may be called the Cookware and
Utensils (Quality Control) Order, 2023. (2)
It shall come into force with effect from
six months from the date of publication of this notification in the Official
Gazette: Provided that for Micro Enterprises, as
defined under the Micro, Small and Medium Enterprises Development Act, 2006 (27
of 2006), it shall come into force with effect from twelve months from the date
of publication of this notification. Provided that for Small Enterprises, as
defined under the Micro, Small and Medium Enterprises Development Act, 2006 (27
of 2006), it shall come into force with effect from nine months from the date
of publication of this notification. Provided that nothing in this O r d e r
shall apply to goods or articles manufactured domestically for export. TABLE Goods
or articles Indian
Standard Title
of Indian Standard (1) (2) (3) Cookware and Utensils 14756:2022 Stainless Steel Cookware 1660:2009 Wrought Aluminium Utensils 13983:1994 Stainless Steel Sinks for Domestic Purposes 9396 (Part 1): 1987 Round Open Top Sanitary Cans for Foods and Drinks- Tinplate 14407:1996 Aluminium cans for beverages Note: For the purposes of this Table, the
latest version of Indian Standards including the amendments issues thereof, as
notified by the Bureau of Indian Standards from time to time shall apply from
the date of such notification.Cookware And Utensils (Quality Control)
Order, 2023
Goods or articles specified in column (1) of the Table below shall conform to
the corresponding Indian Standard mentioned in column (2) of the said Table and
shall bear the Standard Mark under a license from the Bureau as per Scheme-1 of
Schedule-II of the Bureau of Indian Standards (Conformity Assessment)
Regulations, 2018:
The Bureau shall be the certifying and enforcing authority for the goods or
articles specified in column (1) of the said Table.
Any person who contravenes the provisions of this Order shall be punishable
under the provisions of the Bureau of Indian Standards Act, 2016.