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Government facilitates faster imports of key medical devices amid rise in COVID -19 cases - (30 Apr 2021)

Civil

In view of present pandemic situation of COVID-19 and for meeting the demand of medical devices, Department of Consumer Affairs, Government of India has permitted the importers of medical devices to import the much needed medical devices for example nebulizers, Oxygen concentrators, Continuous positive airway pressure (CPAP) devices and Bi-level positive airway pressure (BIPAP) devices etc. for three months from 28.04.2021 onwards. The permission is subject to the condition that the importers shall make all declarations required under these rules immediately after import/ custom clearance and before sale by way of stamping or putting sticker or online printing.

Department of Consumer Affairs, administers the Legal Metrology Act, 2009. The Act provides for application of legal requirements to measurements and measuring instruments. The objective of Legal Metrology is to ensure public guarantee from the point of view of security and accuracy of the weighments and measurements. The Legal Metrology (Packaged Commodities), Rules 2011 are primarily intended to ensure that the consumers are able to make informed choices by being informed of essential declarations on the pre-packed commodities. Those included the list are devices from which oxygen can be generated, ventilators which are capable of functioning as high-flow devices with nasal canula, compressors with all accessories and tubing, humidifiers and viral filters, high flow nasal canula device with all attachments, helmets for use with non-invasive ventilation, non-invasive ventilation oronasal masks for ICU ventilators and Non-invasive ventilation nasal masks for ICU ventilators etc. In the present scenario, these devices are life saving and people are facing shortage owing to huge surge in demand day by day.

The advisory is issued to cater the steep demand for the medical devices mentioned above by enabling the speedy clearance of these goods amid the second wave of Covid in the country. The Government of India has allowed this flexibility for labelling the essential medical devices post custom clearance but before sale for making the expeditious clearance of these life saving devices. The importers, importing the medical devices under this permission shall inform all such imports with quantity imported to the Director (Legal Metrology) and the Controller (Legal Metrology) in the State, where the import is made, immediately after import.

Tags : IMPORTS   MEDICAL DEVICES   COMPLIANCE  

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