Levy of Fees (Customs Documents) Regulations, 1970

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Levy of Fees (Customs Documents) Regulations, 1970

Notification no. 106 -Cus., dated 26th December.1970 as amended by Notifiation No. 80-Cus., dated 2nd August,1975; No.75/91-Cus.(N.T.) dated 19-11-1991 and No.55/92-Cus.(N.T.), dated 30-7-1992.

In exercise of the powers conferred by clause (a) of sub-section (2) of section 157, read with clause (1) of sub-section (2) of section 158, of the Customs Act, 1962 (52 of 1962), the Central Board of Excise and Customs hereby makes the following regulations, namely:-

1. Short title and commencement.-

(1) These regulations may be called the Levy of Fees (Customs Documents) Regulations, 1970.

(2) They shall come into force on the date of their publication in the Official Gazette.

2. Definitions.-

In these regulations, unless the context otherwise requires:-

(a) "Act" means the Customs Act, 1962 (52 of 1962).

(b) "Customs Document" means document used in compliance with the provisions of the Act and includes a bill of entry, shipping bill, bill of export, import manifest, import report, export manifest, export report, bill of transhipment, baggage declaration, show cause notice and any order passed under the Act.

3. Levy of fees.-

The proper officer shall for the purposes specified in column

(1) of the Table below, levy fees on a customs document at the rate specified in the corresponding entry in column

(2) thereof, namely:-

THE TABLE

	Purpose	Rate
1.	Amendment of import manifest or export manifest including supplementation thereof.	Rs. 10.00
2.	Supply of certified copies of -
	a) a bill of entry, if the request is made prior to the passing of an order under section 46 or section 60	Rs. 50.00
	(b) a customs document relating to imports other than that referred to in item (a)	Rs. 50.00
	(c) a shipping bill, if the request is made prior to the passing of an order under section 51.	Rs. 50.00
	(d) a customs document relating to exports other than that referred to in item (a)	Rs. 50.00
3.	Amendment of vessel"s name in a Shipping Bill	Rs.10.00
4.	Amendment of particulars (other than vessel"s name) in a Shipping Bill.	Rs.10.00
5.	Amendment of particulars in a port clearance application	Rs.10.00.
6.	Amendment of port on Outward Entry application.	Rs.10.00
7.	Amendment of Supplementation of a Short-shipment notice.	Rs.10.00
8.	Cancellation of any document.	Rs.10.00

4. Amendment of import manifest to be exempt from payment of fees in certain cases.-

No fees shall be levied under these regulations in respect of an import manifest,

(a) when the manifest is supplemented with entries relating to ports which have not been covered by the manifest.

(b) which is amended or supplemented in respect of goods which are articles of baggage.