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[Cites 0, Cited by 10] [Section 158] [Entire Act]

Union of India - Subsection

Section 158(2) in The Customs Act, 1962

(2)Any rule or regulation which the Central Government or the Board is empowered to make under this Act may provide-
(i)for the levy of fees in respect of applications, amendment of documents, furnishing of duplicates of documents, issue of certificates, and supply of statistics, and for rendering of any services by officers of customs under this Act;
Substituted by Act 18 of 2008, Section 75, for Clause (ii). Prior to its substitution, Clause (ii) read as under:-" (ii) that any person who contravenes any provision of a rule or regulation or abets such contravention or any person who fails to comply with any provision of a rule or regulation with which it was his duty to comply, shall be liable,-(a) in the case of contravention or failure to comply with a rule, to a penalty which may extend to five hundred rupees;(b) in the case of contravention or failure to comply with a regulation, to a penalty which may extend to two hundred rupees."
(ii)that any person who contravenes any provision of a rule or regulation or abets such contravention or who fails to comply with any provision of a rule or regulation with which it was his duty to comply, shall be liable to a penalty which may extend to fifty thousand rupees.