98. Application of certain provisions of this Act to coastal goods, etc.
(1)Sections 33, 34 and 36 shall, so far as may be, apply to coastal goods as they apply to imported goods or export goods.(2)Sections 37 and 38 shall, so far as may be, apply to vessels carrying coastal goods as they apply to vessels carrying imported goods or export goods.(3)The Central Government may, by notification in the Official Gazette, direct that all or any of the other provisions of Chapter VI and the provisions of section 45 shall apply to coastal goods or vessels carrying coastal goods subject to such exceptions and modifications as may be specified in the notification.
