Report No. 29
Section 231
Putting into circulation an industrial product of bad quality
(1) Whoever infringes the rules relating to the fixing of the quality of industrial products, shall be punished with loss of liberty or correctional-educational work not exceeding one year, if, as a consequence, a considerable quantity of industrial products or industrial products of considerable value had been put into circulation included in a higher quality category than laid down by a standard of the Hungarian People's Republic or by another binding prescription.
(2) Punishment shall be loss of liberty not exceeding three years, if the interests of the people's economy were gravely prejudiced by the crime.
Section 232
Putting into circulation an industrial product of bad quality
(1) An industrial product, for which quality requirements are fixed by a standard of the Hungarian People's Republic, shall be deemed to be of bad quality, if it does not comply even with the lowest quality requirements defined in the standard.
(2) If the quality of an industrial product is not fixed by a standard of the Hungarian People's Republic, it shall be deemed to be of bad quality if it does not even comply with the lowest quality requirements defined in the technical specification approved by the superior organ or organ otherwise competent for such approval.
(3) If in foreign trade the quality of the industrial product is fixed not on the basis of the standard of the Hungarian People's Republic, such product shall be deemed to be of bad quality if it does not comply with the contractual stipulations, provided that it is for this reason completely unsuitable for performing the conditions of the contract or made suitable only by causing considerable economic prejudice.
(4) In addition to the cases referred to in the above paragraphs such an industrial product shall be deemed to be of bad quality, which cannot be used for its proper purpose or whose usefulness is considerably reduced.
Back
