Sea Cargo Manifest and Transhipment (Fourth Amendment) Regulations, 2021- (Ministry of Finance ) (30 Jun 2021)

MANU/CUSN/0085/2021

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 (Fourth Amendment) Regulations, 2021.

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

2. In the said regulations, in regulation 15, -

(a) in sub-regulation (2), for the words, figures and letters, "till 30th June, 2021", the words, figures and letters, "till 31st July, 2021" shall be substituted.

Tags : SEA CARGO AMENDMENT REGULATIONS