Section 2(1) in Customs (Assistance in Value Declaration of Identified Imported Goods) Rules, 2023
(1)In these rules, unless the context otherwise requires,-(a)"Act” means the Customs Act, 1962 (52 of 1962);(b)“Additional Director General” shall include “Principal Additional Director General”;(c)“Chief Commissioner” shall include “Principal Chief Commissioner”;(d)"class of imported goods" means imported goods that are within a group or range of imported goods produced by a particular industry or industrial sector and includes identical goods or similar goods;(e)“Commissioner” shall include “Principal Commissioner”;(f)“Director General” shall include “Principal Director General”;(g)“Evaluation Committee” means the Committee constituted under rule 4;(h)“identified goods” means any class of imported goods, or a subset thereof, which have been specified by the Board under rule 5;(i)“Order” means an order issued under rule 5; and(j)“Screening Committee” means the Committee constituted under rule 3.
