- In this Chapter, unless the context otherwise requires,-(a)"illegal import" means the import of any goods in contravention of the provisions of this Act or any other law for the time being in force;(b)"intimated place" means a place intimated under sub-section (1), sub-section (2) or sub-section (3), as the case may be, of section 11-C;(c)"notified date", in relation to goods of any description, means the date on which the notification in relation to such goods is issued under section 11-B;(d)"notified goods" means goods specified in the notification issued under section 11-B.
