Deferred Payment of Import Duty (Amendment) Rules, 2020- (Ministry of Finance ) (19 Aug 2020)

MANU/CUSN/0126/2020

Customs

In exercise of the powers conferred by proviso to sub-section (1) of section 47 and section 156 of the Customs Act, 1962 (52 of 1962), the Central Government hereby makes the following rules further to amend the Deferred Payment of Import Duty Rules, 2016, namely : -

1. Short title and commencement.--

(1) These rules may be called the Deferred Payment of Import Duty (Amendment) Rules, 2020.

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

2. In the Deferred Payment of Import Duty Rules, 2016, Rule 4 shall be omitted.

3. Rules 5 to 8 shall be re-numbered as Rules 4 to 7, respectively.

Tags : DEFERRED PAYMENT   IMPORT DUTY   RULES  

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