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Imported Packages (Opening) Regulations, 1963
Notification No. 182-Cus., dated 13th July, 1963.
In exercise of the powers conferred by section 157 of the
Customs Act, 1962 (52 of 1962), and in supersession of the
notification of the Government of India in the late Finance
Department (Central Revenue) No. 53-Cus., dated the 2nd July,
1927, the Central Board of Revenue hereby makes the following
regulation, namely:-
Short title.- This regulation may be called the
Imported Packages (Opening) Regulation, 1963.
Permission to be obtained for opening packages.-
No persons shall, except with the permission of the proper
officer, open any packages of goods imported into India and lying
in a Customs area.
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