(2)Sub-section (1) shall not apply to any article which has been imported into India and was liable, on such importation, to duty under the Indian tariff Act, 1894 (8 of 1894) or the Sea Customs Act, 1878 (8 of 1878), if-(i)the duty as aforesaid has been paid, or(ii)a bond has been executed for the payment of such duty.
