[Cites 0, Cited by 0]

Union of India - Act

Boat Notes Regulations, 1976

UNION OF INDIA
India

Boat Notes Regulations, 1976

Rule BOAT-NOTES-REGULATIONS-1976 of 1976

Published on 23 October 1976
Commenced on 23 October 1976
[This is the version of this document from 23 October 1976.]
[Note: The original publication document is not available and this content could not be verified.]

Boat Notes Regulations, 1976Published vide Notification No. 426-Cus. (G.S.R. 1555), dated 23rd October, 1976Notification No. 426-Cus. (G.S.R. 1555), dated 23rd October, 1976. - In exercise of the powers conferred by Section 157 of the Customs Act, 1962 (52 of 1962), the Central Board of Excise and Customs hereby makes the following regulations, namely :

1. Short title and commencement.

(1)These regulations may be called the Boat Notes Regulation, 1976.

(2)They shall come into force on such date as the Central Board of Excise and Customs may, by notification in the official Gazette, appoint.

2. Definitions.

- In these Regulations, unless the context otherwise requires. -

(a)"Act" means the Customs Act, 1962 (52 of 1962);

(b)"Board" means the Board as defined in Clause (6) of Section 2 of the Act;

(c)"boat note" means the boat note as indicated in Form I, Form II or Form III, as the case may be;

(d)[Commissioner of Customs] [Substituted by the Finance Act, 1995, (22 of 1995), Section 50, for the words, 'Collector of Customs'.] means the [Commissioner of Customs] [Substituted by the Finance Act, 1995, (22 of 1995), Section 50, for the words, 'Collector of Customs'.] as defined in Clause (8) of Section 2 of the Act;

(e)"form" means a form appended to these regulations;

(f)"proper officer" means the officer as defined in Clause 34 of Section 2 of the Act.

3. Issue of boat note.

(1)Every boat note shall be issued by the proper officer.

(2)

(a)Notwithstanding anything contained in sub-regulation (1), where the [Commissioner of Customs] [Substituted by the Finance Act, 1995, (22 of 1995), Section 50, for the words, 'Collector of Customs'.] is satisfied that it is necessary so to do, he may authorise an exporter or his authorised agent to issue a boat note.

(b)Every person who is authorised by the [Commissioner of Customs] [Substituted by the Finance Act, 1995, (22 of 1995), Section 50, for the words, 'Collector of Customs'.] under Clause (a) to issue boat notes shall maintain a proper account of boat notes issued by him and furnish to the proper officer such information as may be specified by the [Commissioner of Customs] [Substituted by the Finance Act, 1995, (22 of 1995), Section 50, for the words, 'Collector of Customs'.] in this behalf.

(3)The boat notes shall be -

(a)of such dimension and colour as are indicated in the form appended to these regulations; and

(b)maintained in duplicate and machine numbered.

4. Boat notes when to be issued.

- The boat notes shall be issued in all cases of -

(i)export cargo, in Form I;

(ii)import cargo, in Form II:

(iii)transhipment cargo, re-shipment cargo or same bottom cargo, in Form III.

Form I(See Reg. 4)Proforma of Boat Note Export Cargo[.....................16cm.....................]Ashoka PillarsBoat Note No ...................... Export EGM No. and date.................Time and date of issue...............SB No. and date............................Place of issue..........................The following packages/goods have been delivered to the tindel of Cargo Boat No./Barge No./Lighter No.......................For the purpose of being shipped on board S.S ................... M/s............................... berthed.............................at............................

No. of pkgs.	Description of goods	Marks and Nos.	Name of the consignees
1	2	3	4

Signature of P.O.Signature of ship's officerShipper's representativeAgent signatureTime commenced ...................Time Completed ......................Received on boardSignature of ship's officerShipped on boardSignature of P.O.

1.

Color : Green

2. Dimension : 20 x 18 cm., allowing 2 cm. Margin and perforated.

3. Column : (1) 2 cm.

(2)5 cm.

(3)4 cm.

(4)5 cm.

4. CBR : Custom 221-A

Form II(See Reg. 4)Proforma of Boat Note Export Cargo[...............16 cm......................]Ashoka PillarsBoat Note No...............Import/IGM No. and date...........................Time and date of issue......................................................Place of issue..............................................................The following packages/goods have been delivered to the tindel of Cargo Boat No./Barge No./Lighter No...................................For the purpose of being landed/....................from S.S....................of M/s....................berthed at................at (place of landing)..............................................

No. of pkgs.	Description of goods	Marks and Nos.	Name of the consignees
1	2	3	4

Signature of P.O.Signature of ship's officerShipper's representativeAgent signatureImportThe packages/goods mentioned overleaf have been landed/received at ......................Mukadam/P.O.

1.

Color : Pink

2. Dimension : 20 x 18 cm., allowing 2 cm. Margin and perforated.

3. Column : (1) 2 cm.

(2)5 cm.

(3)4 cm.

(4)5 cm.

4. CBR : Custom 221-B

5. In duplicate

Form III(See Reg. 4)Proforma of Boat NoteTranshipment/re-shipment/same bottom cargoAshoka PillarsBoat Note No.........................Importing vessels.......................Time and date of issue................IGM No./Item No. and date...............Place of issue...................Exporting vessels........................Boat No.....................EGM No. and date............................Name of the tindel....................T.P. No. and date................

1. The following packages/goods have been transhipped per S.S............... of behalf of M/s..........................

2. The following same bottom packages/goods have been discharged overside/on wharf :

No. of pkgs.	Description of goods	Marks and Nos.	Name of the consignees
1	2	3	4

Signature of P.O.Ship officers SignatureTime commencedTime completedI. Transhipped on board S.S.Signature of P.O.II. Re-shipped on board S.S.Signature of P.O.Received on board S.S.Signature of ship's officerN.B. - Delete items not relevant.

Unlock Advanced Research with PRISMAI

Union of India - Act