(5)No declaration referred to in sub-section (1) or sub-section (3) shall be required to be made,-(a)in relation to articles, unless the total unless the total weight of articles owned, possessed, held or controlled by,-(i)a minor, who is not a member of a family, exceeds twenty grammes,(ii)an individual (other than a minor), who is not a member of a family, exceeds fifty grammes,(iii)a family, exceeds fifty grammes,(iv)any person referred to in clauses (b) to (f) and (h) to (m) of sub-section (2), exceeds fifty grammes;(b)in relation to any ornaments, or both articles and ornaments, where both articles and ornaments are owned, possessed, held or controlled, unless the total weight of such ornaments or both articles and ornaments, as the case may be, owned, possessed, held or controlled by,-(i)an individual who is not a member of a family, exceeds two thousand grammes,(ii)a family, exceeds four thousand grammes;(c)in relation to any ornaments, or both articles and ornaments, owned, possessed, held or controlled by any person referred to in clauses (b) to (f) and (h) to (m) of sub-section (2), unless the total weight of such ornaments, or both articles and ornaments, exceeds two thousand grammes.
