The Export (Quality Control and Inspection) Act, 1963

S.No	Contents
1	Short title, extent and commencement
2	Definitions
3	Establishment of Export Inspection Council
4	Director of Inspection and Quality Control
5	Functions of the Council
6	Powers of the Central Government in regard to quality control and inspection
7	Machinery for quality control and inspections
8	Power to recognise or establish marks to denote conformity with standard specifications
9	Power to obtain information from exporters, etc
10	Finance, accounts and audit
10A	Power to enter and inspect
10B	Power to search
10C	Power to seize commodities, etc
10D	Power to stop and seize conveyances
10E	Search and seizure to be made in accordance with the Code of Criminal Procedure, 1973
10F	Confiscation
10G	Confiscation of conveyance
10H	Option to pay fine in lieu of confiscation
10-I	Liability to penalty
10J	Confiscation or penalty not to interfere with other punishments
10K	Adjudication
10L	Giving of opportunity to the owner of goods, etc
10M	Appeal
10N	Powers of revision
10O	Powers of adjudicating and other authorities
10P	Continuance of proceedings in the event of death or insolvency
11	Penalty
11A	Penalty for contravention of order made by adjudicating authority or Appeallate authority
11B	Offences by officers and employees of agency, etc
11C	Correction of clerical or arithmetical mistakes
12	Offences by companies
13	Delegation of powers
14	Procedure for prosecution
15	Officers and employees of agency to be public servants
16	Protection of action taken in good faith
16A	Suspension, etc., of operation of the provisions of the Act
17	Power to make rules
18	Act to override other enactment