Section 6(1) in The Handling of Cargo in Customs Areas Regulations, 2009
(1)The Customs Cargo Service provider shall -(a)keep a record of imported goods, goods brought for export or transshipment, as the case may be, and produce the same to the [Inspector of Customs or preventive Officer or Examining Officer] [Substituted for the words "proper officer" by Notification No. GSR 370 (E) dated 16.5.2012 (w.e.f. 17.3.2009)] as and when required;(b)keep a record of each activity or action taken in relation to the movement or handling of imported or export goods and goods brought for transhipment;(c)display or make available in any other manner, information of process or movement or handling of imported or export goods and goods brought for transhipment;(d)demarcate separate areas for unloading of imported goods for their storage with respect to the category of importers, nature of goods, place of destination, mode of transportation or any other criterion as the Commissioner of Customs may specify having regard to the custody and handling of imported goods in a customs area;(e)demarcate separate areas for loading of export goods for their storage with respect to categories of exporters, nature of goods, examined and sealed containers or other criterion as the Commissioner of Customs may specify having regard to the custody and handling of export goods in a customs area;(f)not permit goods to be removed from the customs area, or otherwise dealt with, except under and in accordance with the permission in writing of the [Superintendent of Customs or Appraiser] [Substituted for the words "" by Notification No. GSR 370 (E) dated 16.5.2012 (w.e.f. 17.3.2009)];(g)not permit any export cargo to enter the customs area without a shipping bill or a bill of export having been filed with the [Deputy Commissioner or Assistant Commissioner of Customs] [Substituted for the words "proper officer" by Notification No. GSR 370 (E) dated 16.5.2012 (w.e.f. 17.3.2009)];(h)not permit any import cargo to enter the customs area or be unloaded therein without the import report or the import manifest having been filed with the [Deputy Commissioner or Assistant Commissioner of Customs] [Substituted for the words "proper officer" by Notification No. GSR 370 (E) dated 16.5.2012 (w.e.f. 17.3.2009)];(i)be responsible for the safety and security of imported and export goods under its custody;(j)be liable to pay duty on goods pilfered after entry thereof in the customs area;(k)be responsible for the secure transit of the goods from the said customs area to any other customs area at the same or any other customs station in accordance with the permission granted by the [Deputy Commissioner or Assistant Commissioner of Customs] [Substituted for the words "proper officer" by Notification No. GSR 370 (E) dated 16.5.2012 (w.e.f. 17.3.2009)];(l)subject to any other law for the time being in force, shall not charge any rent or demurrage on the goods seized or detained or confiscated by the [Superintendent of Customs or Appraiser or Inspector of Customs or Preventive Office for Examining Officer, as the case may be] [Substituted for the words "" by Notification No. GSR 370 (E) dated 16.5.2012 (w.e.f. 17.3.2009)];(m)dispose off in the manner specified and within a time limit of ninety days, the imported or export goods lying unclaimed, uncleared or abandoned:Provided that the period of ninety days may be extended by the Commissioner of Customs by such further period as may be allowed, on sufficient cause being shown for delay in the disposal;(n)not make any alteration in the entry or exit points or boundary wall without the permission of the Commissioner of Customs;(o)shall bear the cost of the customs officers posted by the Commissioner of Customs on cost recovery basis and shall make payments at such rates and in the manner specified by the Government of India in the Ministry of Finance unless specifically exempted by an order of the said Ministry;(p)shall observe the Central Government holidays as followed by the jurisdictional Customs formations and in case of any variation in the working days, intimate the same to Commissioner of Customs and the trade, at least seven days in advance, and(q)abide by all the provisions of the Act and the rules, regulations, notifications and orders issued thereunder.
