- In the Customs Act, in section 27, in sub-section (2), in the first proviso, after clause (f), the following clause shall be inserted, namely:-"(g) the duty paid in excess by the importer before an order permitting clearance of goods for home consumption is made where -(i)such excess payment of duty is evident from the bill of entry in the case of self-assessed bill of entry; or(ii)the duty actually payable is reflected in the reassessed bill of entry in the case of reassessment.".
