Sea Cargo Manifest and Transhipment (Second Amendment) Regulations, 2019- (Ministry of Finance ) (31 Oct 2019)

MANU/CUSN/0151/2019

Customs

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 (Second 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 15, in sub-regulation (2), for the figures, letters and word "1st November, 2019", the figures, letters and word "16th February, 2020" shall be substituted.

Tags : SEA CARGO REGULATIONS AMENDMENT