- In the Customs Act, 1962 (hereinafter referred to as the Customs Act), in section 2,-(a)after clause (3), the following clause shall be inserted, namely:-`(3A) "beneficial owner" means any person on whose behalf the goods are being imported or exported or who exercises effective control over the goods being imported or exported;';(b)in clause (13), for the words "customs airport", the words "customs airport, international courier terminal, foreign post office" shall be substituted;(c)in clause (16), the words and figures "in the case of goods imported or to be exported by post, the entry referred to in section 82 or" shall be omitted;(d)in clause (20), for the words "any owner", the words "any owner, beneficial owner" shall be substituted;(e)after clause (20), the following clause shall be inserted, namely:-(20A)"foreign post office" means any post office appointed under clause (e) of sub-section (1) of section 7 to be a foreign post office;';(f)in clause (26), for the words "any owner", the words "any owner, beneficial owner" shall be substituted;(g)after clause (28), the following clause shall be inserted, namely:-(28A)"international courier terminal" means any place appointed under clause (f) of sub-section (1) of section 7 to be an international courier terminal;';(h)after clause (30A), the following clause shall be inserted, namely:-`(30B) "passenger name record information" means the records prepared by an operator of any aircraft or vessel or vehicle or his authorised agent for each journey booked by or on behalf of any passenger;'.
