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act 011 of 2016 : Steel Tubes (Quality Control) Order, 2020

Steel Tubes (Quality Control) Order, 2020

ACTNO. 11 OF 2016
01 September, 2021

In exercise of the powers conferred by sub-sections (1) and (2) of section 16 read with sub-section (3) of section 25 of the Bureau of Indian Standards Act, 2016 (11 of 2016), and in supersession of the Mild Steel Tubes (excluding seamless tubes and tubes according to API specifications) (Quality Control) Order, 1978, the Central Government, after consulting the Bureau of Indian standards, is of the opinion that it is necessary in the public interest, hereby makes the following Order, namely:

Section 1. Short title and commencement

(1) This Order may be called Steel Tubes (Quality Control) Order, 2020.

(2) It shall come into force with effect from 01.08.2020.

Section 2. Compulsory use of Standard Mark

Goods or articles specified in column (2) of the Table shall conform to the corresponding Indian Standard as specified in column (3) of the said Table and shall bear the Standard Mark under a license from the Bureau of Indian Standards as per Scheme-I 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 meant for export.

Section 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 column (2) of the Table.

TABLE

Sl. No.

Goods and articles

IS Standards

Title of Indian Standard

(1)

(2)

(3)

(4)

1.

Steel Tubes, Tubulars and Other Wrought Steel Fittings

IS 1239 (Part-1): 2004

Steel Tubes, Tubulars and Other Wrought Steel Fittings-Specification

2.

Steel Tubes for Structural Purposes

IS 1161 : 2014

Steel Tubes for Structural Purposes-Specification

3.

Steel Tubes Used for Water Wells

IS 4270 : 2001

Steel Tubes Used for Water Wells-Specification

1 Vide Notification No. S.O. 281(E), dated 21-1-2020, published in the Gazette of India, Extra., Part II, Section 3(i), No. 270, dated 21-1-2020.