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[Cites 0, Cited by 0] [Section 27] [Entire Act]

Union of India - Subsection

Section 27(2) in The Petroleum Rules, 2002

(2)If the Commissioner of Customs, after receiving-
(a)the testing officer's report on the petroleum;
(b)the certificate in Form II, if required by rule 26; and
(c)the license, if required by rule 26, and after making such further inquiries as he deems necessary, is satisfied that the petroleum can be lawfully imported and that there is suitable accommodation for it, he shall permit it to be unloaded.