68. Clearance of warehoused goods for home consumption.
- The importer of any warehoused goods may clear them for home consumption, if-(a)a bill of entry for home consumption in respect of such goods has been presented in the prescribed form;(b)the import duty leviable on such goods and all penalties, rent, interest and other charges payable in respect of such goods have been paid; and(c)an order for clearance of such goods for home consumption has been made by the proper officer:[Provided that the order referred to in clause (c) may also be made electronically through the customs automated system on the basis of risk evaluation through appropriate selection criteria:Provided further that] [Substituted by Finance Act, 2018 (Act No. 13 of 2018), dated 29.3.2018.] the owner of any warehoused goods may, at any time before an order for clearance of goods for home consumption has been made in respect of such goods, relinquish his title to the goods upon payment of rent, interest, other charges and penalties that may be payable in respect of the goods and upon such relinquishment, he shall not be liable to pay duty thereon:[ [Provided also that] [ Inserted by Act 21 of 2006, Section 59 (w.e.f. 18.4.2006).] the owner of any such warehoused goods shall not be allowed to relinquish his title to such goods regarding which an offence appears to have been committed under this Act or any other law for the time being in force.]
