34. Accommodation to be provided for customs officers in wharves, etc., appointed under Customs Act, 1962.
(1)Where the Commissioner of Customs has, under the provisions of any Act for the levy of duties of customs appointed any dock, berth, wharf, quay, stage, jetty, pier or place of anchorage warehouse or shed or a portion of any warehouse of shed provided at any port under the provisions of this Act for the use of sea going vessels to be an approved place for the landing or shipping of goods of a warehouse for the storing of dutiable goods on the first importation thereof without payment of duty, within the meaning of the first-mentioned Act of the Board shall set apart and maintain such place on or adjoining such dock, berth, wharf, quay, stage, jetty, pier or place of anchorage or in such warehouse or shed or portion thereof, for the use of officers of customs as may be necessary.(2)Notwithstanding that any dock, berth, wharf, quay, stage, jetty, pier or place of anchorage, warehouse or shed or portion thereof at any port has, under the provisions of sub-section(1), been set apart for the use of the officers of customs at the port, all rates and other charges, payable under this Act in respect thereof, or for the storage of goods therein shall be payable to the Board, or to such person or persons as may be appointed by the Board to receive the same.(3)The customs cargo service provider for custody of imported goods or export goods and for handling of such goods in custom area shall full fill the conditions stipulated in regulation 5 of the Handling of Cargo Customs Areas Regulations, 2009.(4)The customs cargo service provider shall provide free of cost or rent free, fully furnished office accommodation for customs. Customs Electronic Data Interchange (ED) Service Centre with required amenities and facilities and residential accommodation and transportation facilities for customs staff is to be provided subject to the satisfaction of the Commissioner of Customs. As per the regulation 5 (b) Handling Cargo in Customs Area Regulation, 2009.
