(1)Any warehoused goods may be left in the warehouse in which they are deposited or in any warehouse to which they may be removed,-(a)in the case of capital goods intended for use in any hundred per cent. export oriented undertaking, till the expiry of five years; [*](aa)[ in the case of goods other than capital goods intended for use in any hundred per cent. export-oriented undertaking, till the expiry of three years; and] [ Inserted by Act 32 of 2003, Section 113 (w.e.f. 14.5.2003).](b)[ in the case of any other goods, till the expiry of one year, after the date on which the proper officer has made an order under section 60 permitting the deposit of the goods in a warehouse: [Substituted by Act 32 of 1994, Section 60, for Section 61 (w.e.f. 13.5.1994). ]Provided that-(i)[ in the case of any goods which are not likely to deteriorate, the period specified in [clause (a) or clause (aa) or clause (b)] [may, on sufficient cause being shown, be extended-(A)in the case of such goods intended for use in any hundred per cent. export oriented undertaking, by the Commissioner of Customs, for such period as he may deem fit; and(B)in any other case, by the Commissioner of Customs, for a period not exceeding six months and by the Chief Commissioner of Customs for such further period as he may deem fit;](ii)[ in the case of any goods referred to in clause (b), if they are likely to deteriorate, the aforesaid period of one year may be reduced by the [Commissioner of Customs] [Substituted by Act 32 of 1994, Section 60, for Section 61 (w.e.f. 13.5.1994). ][to such shorter period as he may deem fit:Provided further that when the licence for any private warehouse is cancelled, the owner of any goods warehoused therein shall, within seven days from the date on which notice of such cancellation is given or within such extended period as the proper officer may allow, remove the goods from such warehouse to another warehouse or clear them for home consumption or exportation.
