110A. [ Provisional release of goods, documents and things seized pending adjudication. [ Inserted by Act 29 of 2006, Section 26 (w.e.f. 13.7.2006).]
- Any goods, documents or things seized under section 110, may, pending the order of the adjudicating officer, be released to the owner on taking a bond from him in the proper form with such security and conditions as the Commissioner of Customs may require.]
