(2)For the purposes of sub-section (1), the [Assistant Commissioner of Customs or Deputy Commissioner of Customs] [<SPAN class=amd1><A TITLE =] may permit an importer to enter into a general bond in such amount as the [Assistant Commissioner of Customs or Deputy Commissioner of Customs] [<SPAN class=amd1><A TITLE =] may approve in respect of the warehousing of goods to be imported by him within a specified period.
