Bombay HC: Clarifies Procedure for Executing Foreign Decrees  ||  Supreme Court: Bureaucratic Delay No Excuse  ||  Supreme Court Grants Full Disability Pension Arrears to Veterans  ||  Delhi HC: Workman Cannot Claim Section 17(B) of the ID Act Wages after Reaching Superannuation Age  ||  Allahabad HC: Caste by Birth Remains Unchanged Despite Conversion or Inter-Caste Marriage  ||  Delhi High Court: Tweeting Corruption Allegations Against Employer Can Constitute Misconduct  ||  Delhi High Court: State Gratuity Authorities Lack Jurisdiction over Multi-State Establishments  ||  Kerala High Court: Arrest Grounds Need Not Mention Contraband Quantity When No Seizure is Made  ||  SC: Silence During Investigation Does Not Ipso Facto Mean Non-Cooperation to Deny Bail  ||  Supreme Court: High Courts Cannot Re-Examine Answer Keys Even in Judicial Service Exams    

Dispensing Customs Baggage Declaration Form for domestic passengers- (Ministry of Finance ) (08 Mar 2016)

MANU/CUCR/0008/2016

Customs

The Central Board of Excise and Customs reiterated that domestic passengers boarding international flights in the domestic leg are not required to file customs baggage declaration forms.

Tags : CUSTOMS   BAGGAGE   DECLARATION   DOMESTIC PASSENGERS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved