Insulated Flask, Bottles And Containers For Domestic Use (Quality Control) Order, 2024

[05th March 2024]

In exercise of the powers conferred by section 16 read with section 17 and sub-section (3) of section 25 of the Bureau of Indian Standards Act, 2016 (11 of 2016) and in supersession of the Insulated Flask , Bottles and Containers for Domestic Use (Quality Control) Order, 2023, except as respects things done or omitted to be done before such supersession, the Central Government, 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 Insulated Flask, Bottles and Containers for Domestic Use (Quality Control) Order, 2024.

(2)     It shall come into force with effect from three 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 six months from the date of publication of this notification:

Provided further 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 nine months from the date of publication of this notification.

 

Order 2. Compulsory use of Standard Marks :-

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

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

Provided further that nothing in this Order shall apply to goods or articles manufactured domestically by an enterprise, registered with the Central Government under "Udyam Portal" of the Ministry of Micro, Small and Medium Enterprises scheme, wherein the investment in plant and machinery or equipment at original cost does not exceed twenty-five lakh rupees and the turnover does not exceed two crore rupees for the previous financial year as certified by a Chartered Accountant shall be exempted from implementation of this order.

 

Order 3. Certification and enforcing authority :-

The Bureau shall be the certifying and enforcing authority for the goods or articles specified in column (1) of 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 issued thereof, as notified by the Bureau from time to time shall apply from the date of such notification.

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Insulated Flask, Bottles And Containers For Domestic Use (Quality Control) Order, 2024

[05th March 2024]

In exercise of the powers conferred by section 16 read with section 17 and sub-section (3) of section 25 of the Bureau of Indian Standards Act, 2016 (11 of 2016) and in supersession of the Insulated Flask , Bottles and Containers for Domestic Use (Quality Control) Order, 2023, except as respects things done or omitted to be done before such supersession, the Central Government, 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 Insulated Flask, Bottles and Containers for Domestic Use (Quality Control) Order, 2024.

(2)     It shall come into force with effect from three 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 six months from the date of publication of this notification:

Provided further 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 nine months from the date of publication of this notification.

 

Order 2. Compulsory use of Standard Marks :-

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

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

Provided further that nothing in this Order shall apply to goods or articles manufactured domestically by an enterprise, registered with the Central Government under "Udyam Portal" of the Ministry of Micro, Small and Medium Enterprises scheme, wherein the investment in plant and machinery or equipment at original cost does not exceed twenty-five lakh rupees and the turnover does not exceed two crore rupees for the previous financial year as certified by a Chartered Accountant shall be exempted from implementation of this order.

 

Order 3. Certification and enforcing authority :-

The Bureau shall be the certifying and enforcing authority for the goods or articles specified in column (1) of 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 issued thereof, as notified by the Bureau from time to time shall apply from the date of such notification.