DRUMS AND TINS (QUALITY CONTROL) ORDER, 2023

PREAMBLE

In exercise of the powers conferred by section 16 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:-

Order - 1. Short title and commencement.

(1)     This Order may be called the Drums and Tins (Quality Control) Order, 2023.

(2)     It shall come into force on the expiry of six months from the date of publication of this notification in the Official Gazette:

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

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

Provided that nothing in this Order shall apply to goods or articles manufactured domestically for export.

Provided further that nothing in this Order shall apply to goods or articles filled with material in powder or semi-solid or liquid form, when imported into India.

Provided also that in relation to micro enterprises, as defined under clauses (h) and (m), respectively of Section 2 of the Micro, Small and Medium Enterprises Development Act, 2006 (27 of 2006), it shall come into force on the expiry of twelve months from the date of publication of this notification.

Provided also that in relation to small enterprises, as defined under clauses (h) and (m), respectively of Section 2 of the Micro, Small and Medium Enterprises Development Act, 2006 (27 of 2006), it shall come into force on the expiry of nine months from the date of publication of this notification.

Order - 3. Certification and enforcement authority.

The Bureau of Indian Standards shall be the certifying and enforcing authority for the goods or articles specified in the Table.

Order - 4. Penalty for contravention.

Any person who contravenes the provisions of this Order shall be punishable under the provisions of the Bureau of Indian Standards Act, 2016.

TABLE

Note.- For the purposes of this Table, the latest version of Indian Standards including the amendments thereof, as notified by the Bureau of Indian Standards from time to time shall apply.