(1)Every notice, under sub-section (1) of section 53, shall be made to the Commissioner of Customs, or to any other officer authorised in this behalf, by the Central Board of Excise and Customs in accordance in Form-XVI and shall be accompanied by fee as specified in the Second Schedule.(2)The person who gives notice under in sub-rule (1) shall deposit, within the time specified by the Commissioner, such amount as the Commissioner may deem fit as security having regard to the likely expenses on demurrage, cost of storage and compensation to the importer in case it is found that the works are not infringing copies.(3)The Commissioner or the officer duly authorised in this behalf, on arrival of such works, if satisfied, shall suspend the clearance of such works for a period of fourteen days and shall inform the arrival and detention of work to the person who has given the notice.(4)At the request of the importer or his duly authorised agent, Commissioner or the officer duly authorised in this behalf, shall inform the name and address of the person who gave the notice.(5)The Commissioner or the officer duly authorised in this behalf, shall release the consignment on expiry of a period of fourteen days, in case the person who gave notice failed to produce an order from the competent court having jurisdiction restraining him from releasing the suspended consignment of works.
