20. Permission of Commissioner of Customs to land petroleum
.-(1) No imported petroleum shall be landed except with the permission of the Commissioner of Customs.(2)If the Commissioner of Customs after receiving-(a)of the testing officer's report on the petroleum;(b)the certificate of storage accommodation in Form II if required under rule 19; and(c)the license or an authenticated copy of the license if required under rule 19, and after making such further inquiries, as he deems necessary, is satisfied that the petroleum can be lawfully imported and that there is suitable accommodation for it, he shall permit it to be landed.(3)If the Commissioner of Customs is satisfied that any petroleum imported otherwise than in bulk is not intended to be stored in India but is intended to be dispatched immediately after landing to any place outside India, he may waive the requirements of rules 14 and 19 and by written order permit subject to such conditions as he may specify such petroleum to be landed for the purpose of immediate dispatch to that place. The Commissioner of Customs shall ensure that the goods are immediately moved to the destination country. In the event of road breaches, etc., occurring maximum time of 30 days may be allowed from the date of landing of the goods upto the date of dispatch to the destinations outside of India.(4)Nothing in this rule shall affect the power of the Commissioner of Customs to detain the petroleum under any other law or rule for the time being in force.
