- In the Customs Act, in section 50, -(i)in sub-section (1), -(a)after the word "electronically", at both the places where it occurs, the words "on the customs automated system" shall be inserted;(b)for the words "in the prescribed form", the words "in such form and manner as may be prescribed" shall be substituted;(ii)after sub-section (2), the following sub-section shall be inserted, namely:-"(3) The exporter who presents a shipping bill or bill of export under this section shall ensure the following, namely:-(a)the accuracy and completeness of the information given therein;(b)the authenticity and validity of any document supporting it; and(c)compliance with the restriction or prohibition, if any, relating to the goods under this Act or under any other law for the time being in force.".
