Foreign Trade (Development and Regulation) Act,1992

16. Power to make rules.—

(1) The Central Government may , by notification in the Official Gazette, make rules for carrying out the provisions of this Act.

(2) In particular, and without prejudice to the generality of the foregoing power, such rules may provided for all or any of the following matters, namely:--

(a) The manner in which and the conditions subject to which a special license may be issued under sub-section (2) of section 8;

(b) The exception subject to which and the person or class of persons in respect of whom fees may be levied and the manner in which a license may be granted or renewed under sub-section (1)of section 9;

(c) The class or classes of goods for which a license may be granted under sub section (2) of section 9;

(d) The form in which and the terms, conditions and restrictions subject to which license may be granted under sub section (3) of section 9;

(e) The conditions subject to which a license may be suspended or cancelled under sub section (4) of section 9;

(f) The premises, good, documents, things and conveyances in respect of which and the requirements and conditions subject to which power of entry, search, inspection and seizure may be exercised under sub-section (1) of section 10;

(g) The class or classes of cases for which and the manner in which an amount, by way of settlement, may be determined under subsection 3 of section 11;

(h) The requirements and conditions subject to which goods and conveyances shall be liable to confiscation under sub section (5) of section 11;

(i) The manner in which and the conditions subject to which goods and conveyances may be released on payment of redemption charges under sub section (6) of section 11; and

(j) Any other matter which is to be, or may be, prescribed, or in respect of which provision is to be, or may be, made by rules.

(3) Every rue and every Order made by the Central Government under this Act shall be laid, as soon as may be after it is made , 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 rule or the Order or both Houses agree that the rule or the Order should not be made , the rule or the Order, as the case may be, 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 any thing previously done under that rule or the Order.

Back

Index

Next