Sea Cargo Manifest and Transhipment (Amendment) Regulations, 2019- (Ministry of Finance ) (27 Feb 2019)

MANU/CUSN/0018/2019

Civil

In exercise of the powers conferred by section 157, read with sections 30, 30A, 41, 41A, 53, 54, 56, sub-section (3) of section 98 and sub-section (2) of section 158 of the Customs Act, 1962 (52 of 1962), the Central Board of Indirect Taxes and Customs hereby makes the following regulations further to amend the Sea Cargo Manifest and Transhipment Regulations, 2018, namely: -

1. Short title and commencement.--

(1) These regulations may be called the Sea Cargo Manifest and Transhipment (Amendment) Regulations, 2019.

(2) They shall come into force on the date of their publication in the Official Gazette.

2. In the Sea Cargo Manifest and Transhipment Regulations, 2018, in regulation 1, in sub-regulation (2), for the words, figures and letters "the 1st March, 2019", the words, figures and letters "the 1st August, 2019" shall be substituted.

Tags : REGULATION AMENDMENT SEA CARGO