Section 13 in The Intellectual Property Rights (Imported Goods) Enforcement Rules, 2007
13. Protection of action taken under the Rules.
- Customs officers when acting in good faith and having followed the procedures set out in these Rules shall not be liable for:(a)any failure to detect goods infringing intellectual property rights,(b)the inadvertent release of such goods, and(c)any other action in respect of such goods.ANNEXURE(see sub-rule(2) of rule 3)Format for notice in respect of goods infringing intellectual property rights under Intellectual Property Rights(Imported Goods) Enforcement Rules , 2007
