Report No. 105

3. Goods to which this Act applies.-

(1) This Act applies in the first instance to all electrical appliances, the manufacture of which is subject to the provisions of the Industries (Development and Regulation) Act, 1951, for the time being.

(2) The Central Government may, by notification in the Official Gazette and subject to the provisions of this section, declare that the provisions of this Act shall apply also to such goods as may be mentioned in the notification.

(3) No notification shall be issued under this section in respect of any goods unless a law regulating the production of such goods is within the legislative competence of Parliament.

(4) The issue of a notification under this section shall be subject to the condition of previous publication, and the provisions of the General Clauses Act, 1897, shall apply in relation to such notification as they apply in relation to rules which are subject to the condition of previous publication, the minimum period of pre-publication for this purpose being three months.

(5) No such notification shall be issued except on the recommendation of the Advisory Council constituted under section 9.