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 the Bureau of
Indian Standards Act, 2016 (11 of 2016), the Central Government after consulting
the Bureau 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 Domestic Pressure Cooker (Quality Control) Order, 2020. (2) This Order shall come
into force with effect from [1][1st
February, 2021]. Goods or articles
specified in the column (1) of the Table shall conform to the corresponding
Indian Standard mentioned in the column (2) of the said Table and shall bear
the Standard Mark under a licence from the Bureau as per Scheme-I of
Schedule-II of Bureau of Indian Standard (Conformity Assessment) Regulations,
2018: Provided that nothing
in this order shall apply to goods or articles meant for export. The Bureau shall be
the certifying and enforcement authority for the goods or articles specified in
the column (1) of the Table. TABLE Goods or articles Indian Standard Title of Indian Standard (1) (2) (3) Domestic Pressure Cooker IS 2347 : 2017 Domestic Pressure
Cooker-Specification Note: For the purposes
of this Table, the latest version of Indian Standards including the amendments
issued thereof, as notified by the Bureau from time to time, shall apply from
date of such notification. [1] Substituted by
Domestic Pressure Cooker (Quality Control) (Amendment) Order, 2020, vide Order
No. SO2019(E), dated 23.06.2020, for the following:- "1st August,
2020"DOMESTIC PRESSURE COOKER (QUALITY CONTROL)
ORDER, 2020
PREAMBLE