24. Limitation of application of Chapter .-Nothing in this Chapter shall apply to tea-
(a)proved to the satisfaction of the [Commissioner of Customs] to have been imported into India from any part outside India; or(b)shipped as stores on board any vessel or aircraft in such quantity as the [Commissioner of Customs] [Substituted by Act 22 of 1995, Section 86, for " Customs Collector" (w.e.f. 26.5.1995). ] considers reasonable having regard to the number of the crew and passengers and length of the voyage on which the vessel or aircraft is about to depart; or(c)exported by post in packages [not exceeding five kilograms] [ Substituted by Act 40 of 1960, Section 8, for " not exceeding ten pounds avoirdupois" (w.e.f. 1.10.1960).] in weight; or(d)exported with the previous sanction of the Central Government, within the limits prescribed in this behalf, by a Red Cross Society or by any organisation for providing amenties for troops overseas, or(e)taken as part of the personal luggage of a passenger.
