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[Cites 0, Cited by 11] [Section 142(1)] [Section 142] [Entire Act]

Union of India - Subsection

Section 142(1)(c) in The Customs Act, 1962

(c)[ if the amount cannot be recovered from such person in the manner provided in clause (a) or clause (b)- [Substituted by Act 22 of 1995, Section 66, for Clause (c) (w.e.f. 26.5.1995). ]
(i)the [Assistant Commissioner of Customs or Deputy Commissioner of Customs][may prepare a certificate signed by him specifying the amount due from such person and send it to the Collector of the district in which such person owns any property or resides or carries on his business and the said Collector on receipt of such certificate shall proceed to recover from such person the amount specified thereunder as if it were an arrear of land revenue; or [Substituted by Act 22 of 1995, Section 66, for Clause (c) (w.e.f. 26.5.1995). ]
(ii)the proper officer may, on an authorisation by [Commissioner of Customs ][and in accordance with the rules made in this behalf, distrain any movable or immovable property belonging to or under the control of such person, and detain the same until the amount payable is paid; and in case, any part of the said amount payable or of the cost of the distress or keeping of the property, remains unpaid for a period of thirty days next after any such distress, may cause the said property to be sold and with the proceeds of such sale, may satisfy the amount payable and the costs including cost of sale remaining unpaid and shall render the surplus, if any, to such person:] [Substituted by Act 22 of 1995, Section 66, for Clause (c) (w.e.f. 26.5.1995). ]