The Export (Quality Control and Inspection) Act, 1963
16A. Suspension, etc., of operation of the provisions of the Act.
- If the Central Government is
satisfied that circumstances exist which render it necessary or expedient so to
do in the public interest, it may, by notification in the Official Gazette,
suspend or relax to a specified extent the operation of all or any of the
provisions of this Act in respect of such notified commodity or commodities
generally or in respect of any area and for such period as may be specified in
the notification.
- Where the operation of any
provision of this Act has, under sub-section (1), been suspended or relaxed,
such suspension or relaxation may, at any time be removed by the Central
Government by a like notification.
- Every notification issued under
this section shall be laid, as soon as may be after it is issued before each
House of Parliament, while it is in session, for a total period of thirty days
which may be comprised in one session or in two or more successive sessions, and
if, before the expiry of the session immediately following the session or the
successive sessions aforesaid, both Houses agree in making any modification in
the notification or both Houses agree that the notification should not be
issued, the notification shall thereafter have effect only in such modified form
or be of no effect, as the case may be; so, however, that any such modification
or annulment shall be without prejudice to the validity of anything previously
done under that notification.].
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