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), the Central Government, after consulting the Bureau of Indian Standards, is of the opinion that it is necessary or expedient so to do in the public interest, hereby makes the following order, namely
(1) This Order may be called the Methanol (Quality Control) Order, 2019.
2[(2) This Order shall come into force on the 3rd August, 2020.]
Goods or articles specified in the column (1) of the Table below shall conform to the corresponding Indian Standard given in the column (2) 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 BIS (Conformity Assessment) Regulations, 2018:
Provided that nothing in this order shall apply in relation to goods or articles, as specified in the column (1) of the said Table, meant for export, which conform to the specification required by the foreign buyer.
In respect of the goods or articles specified in the column (1) of the said Table, the Bureau of Indian Standards shall be the authority to certify and enforce conformity to the standard mark under this order. In addition, District Industries Centre in the Department of Industries of the State Government shall also be the enforcing authority.
| Goods or article |
Indian Standard |
Title of Indian Standard |
| (1) |
(2) |
(3) |
| Methanol |
IS 517 : 1986 |
Specification for Methanol (Methyl Alcohol) |
1. Ministry of Chemicals and Fertilizers (Deptt. of Chemicals and Petrochemicals), Noti. No. S.O. 2793(E), dated August 5, 2019, published in the Gazette of India, Extra., Part II, Section 3(ii), dated 5th August, 2019, p. 2, No. 2539.
2. Subs. by S.O. 345(E), dt. 24-1-2020. Prior to substitution it read as: (2) This Order shall come into force on the one hundred and eighty first day from the date of its publication in the Official Gazette.