(1)Save as otherwise provided in any law for the time being in force, all imported goods, unloaded in a customs area, shall remain in the custody of such person as may be approved by the [Commissioner of Customs] [ Substituted by Act 22 of 1995, Section 50, for " Collector of Customs" (w.e.f. 26.5.1995).] until they are cleared for home consumption or are warehoused or are transhipped in accordance with the provisions of Chapter VIII.
