141. Conveyances and goods in a customs area subject to control of officers of customs.
- [(1)] [ Section 141 renumbered as sub-Section (1) thereof and sub-Section (2) inserted by Act 18 of 2008, Section 74.] All conveyances and goods in a customs area shall, for the purpose of enforcing the provisions of this Act, be subject to the control of officers of customs.(2)[ The imported or export goods may be received, stored, delivered, despatched or otherwise handled in a customs area in such manner as may be prescribed and the responsibilities of persons engaged in the aforesaid activities shall be such as may be prescribed.] [Section 141 renumbered as sub-Section (1) thereof and sub-Section (2) inserted by Act 18 of 2008, Section 74. ]
