Section 9 in The United Kingdom-India Trade Agreement Rules, 1939
9. Power to levy unpaid balances as duty short-levied.
- Where any payment of duty due under a bond has not been made in accordance therewith, and upon demand being made, the Customs Collector may, in his discretion and without prejudice to his power to enforce the bond, recover the amount due at any time as if it were duty short-levied within are meaning of section 28 of the Costoms Act, 1962 (52 of 1962)First Schedule[See rules 2(b) and 3(b)]List of British ColoniesEast Africa
