Section 6 in Transportation of Goods (Through Foreign Territory), Regulations, 2020
6. Permission for transhipment.
- Where pursuant to the approval, goods have been loaded on the conveyance, the proper officer shall, -(a)ensure that the cargo is sealed securely with a customs one-time-lock:Provided that the Principal Commissioner of Customs or Commissioner of Customs, as the case may be, may having regard to the nature of goods or manner of transport, permit the movement of goods under these regulations without affixing a customs one-time-lock;(b)endorse the Customs Transit Declaration with the one-time-lock number.
