Section 61(2)(i) in The Customs Act, 1962

[Cites 0, Cited by 5] [Section 61(2)] [Section 61] [Entire Act]

Union of India - Subsection

Section 61(2)(i) in The Customs Act, 1962

(i)specified in [sub-clause (a)][or sub-clause (aa) of sub-section (1), remain in a warehouse beyond the period specified in that sub-section by reason of extension of the aforesaid period or otherwise, interest at such rate as is specified in section 47 shall be payable, on the amount of duty payable at the time of clearance of the goods in accordance with the provisions of section 15 on the warehoused goods, for the period from the expiry of the said warehousing period till the date of payment of duty on the warehoused goods; [Substituted by Act 27 of 1999, Section 107, for certain words (w.e.f. 11.5.1999). ]

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Union of India - Subsection

Section 61(2)(i) in The Customs Act, 1962