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Union of India - Section

Section 32 in The Gas Cylinders Rules, 2004

32. Permission of the Commissioner of Customs

.-(1) No imported cylinder shall be landed except with the permission of the Commissioner of Customs.
(2)If the Commissioner of Customs is satisfied that the gas cylinders can lawfully be imported, he shall permit it to be landed.
(3)Nothing in this rule shall affect the power of the Commissioner of Customs to detain the gas cylinders under any other law for the time being in force.