Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Union of India - Act

The Warehoused Goods (Removal) Regulations, 2016

UNION OF INDIA
India

The Warehoused Goods (Removal) Regulations, 2016

Rule THE-WAREHOUSED-GOODS-REMOVAL-REGULATIONS-2016 of 2016

  • Published on 14 May 2016
  • Commenced on 14 May 2016
  • [This is the version of this document from 14 May 2016.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Warehoused Goods (Removal) Regulations, 2016Published vide Notification No. G.S.R. 514(E), dated, 14th May, 2016Last Updated 4th October, 2019G.S.R. 514(E). - In exercise of the powers conferred by section 157 read with section 60, section 67 and section 69 of the Customs Act, 1962 (52 of 1962), and in supersession of the Warehoused Goods (Removal) Regulations 1963, except as respects things done or omitted to be done before such supersession, the Central Board of Excise and Customs hereby makes the following regulations, namely:-

1. Short title and commencement.

(1)These regulations may be called the Warehoused Goods (Removal) Regulations, 2016.
(2)They shall come into force on the date of their publication in the Official Gazette.

2. Definitions.

- In these regulations, unless the context otherwise requires, -(a)"Act" means the Customs Act, 1962 (52 of 1962);(b)"bond officer" means an officer of customs in charge of a warehouse;(c)"Form" means the form appended to these regulations;(d)"section" means section of the Act;(e)"warehouse" means a public warehouse licensed under section 57 or a private warehouse licensed under section 58 or a special warehouse licensed under section 58A.
(2)The words and expressions used herein and not defined in these regulations but defined in the Act shall have the same meanings respectively as assigned to them in the Act.

3. Form for transfer of goods from a warehouse.

- Where the warehoused goods are to be removed from one warehouse to another warehouse or from a warehouse to a customs station for export, the owner of the goods shall make such request by filing the Form appended to these regulations.

4. Conditions for transport of goods.

- Where the goods to be warehoused are removed, from the customs station of import to a warehouse or from one warehouse to another warehouse or from the warehouse to a customs station for export, the transport of the goods shall be under one-time-lock, affixed by the proper officer or the licensee or the bond officer, as the case may be:Provided that the Principal Commissioner of Customs or Commissioner of Customs, as the case may be, may having regard to the nature of goods or manner of transport, permit transport of warehoused goods without affixing the one-time-lock.

5. Conditions for due arrival of goods.

- The owner of the goods shall produce to the bond officer or proper officer under sub-section (1) of section 60, as the case may be, within one month or within such extended period as such officer may allow, an acknowledgement issued by the licensee or the bond officer of the warehouse to which the goods have been removed or the proper officer at the customs station of export, as the case may be, stating that the goods have arrived at that place, failing which the owner of such goods shall pay the full amount of duty chargeable on account of such goods together with interest, fine and penalties payable under subsection (1) of section 72.

6. [ Non applicability of regulations in certain cases. [Inserted by Notification No. G.S.R. 756(E), dated 1.10.2019 (w.e.f. 14.5.2016).]

- Nothing contained in these regulations shall apply to a warehouse operating under section 65.]Form(see regulation 3 of Warehoused Goods (Removal) Regulations, 2016)Form for transfer of goods from a warehouse (in terms of section 67 or section 69 of the Customs Act, 1962)Part-I {||-| Import details| Details of warehousing| Goods| Purpose of removal|-| Bill of Entry No. and date.| Warehouse code and address.| Bond No. and date.| Description of goods.| Description and No. of packages.| Marks and numbers on packages| Weight and quantity.| Value.| Deposit in another warehouse (Furnish warehousecode and address).| For export by air/sea/land/post (Furnish detailsof customs station)|-| (1)| (2)| (3)| (4)| (5)| (6)| (7)| (8)| (9)| (10)|-|||||||||||}Signature of the owner of warehoused goods.Full name:Telephone No.Permission of the Bond Officer.(Signature with seal)Part-II {||-| Details of despatch of goods| Details of receipt of goods| Remarks|-| Date and time of removal.| Registration No. and details of means oftransport.| Container No. (if applicable.)| One time lock No.| Date and time of receipt at the warehouse orcustoms station.| Whether Registration No. of means of transport ismatching with despatch?| Whether the one time lock is found intact?||-| (1)| (2)| (3)| (4)| (5)| (6)| (7)| (8)|-|||||||||}Signature and stamp of Licensee (Warehouse keeper) /Bond Officer. (at the place of despatch)Signature and stamp of Licensee (Warehouse keeper) /Bond Officer / Proper Officer (at the place of receipt)