Import Manifest (Vessels) Regulations, 1971

Notification No. 35-Cus.,dated 17th April, 1971 as amended by Notification No. 17/95-Cus.(N.T.), dated 13-3-1995 and No. 112/2003 dated 19-12-2003

In exercise of the powers conferred by section 157 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 Import Manifest (Vessels) Regulations, 1971.

2. Definition.-

In these regulations, unless the context otherwise requires, "Form" means a Form appended to these regulations.

3. Import Manifest.-

4. Sizes of Forms I, II, III, IV and V.-

Each of the Forms I, II, III, IV and V shall be on paper of durable quality and the forms shall have the following sizes, namely :-

Forms I, II, IV and V  -  210 x 297 millimetres.

Forms III         -   430 x 340 millimetres.

5. Manner of declaring cargo.-

    Provided that in respect of cargo to be landed as also in respect of unaccompanied baggage the details shall be set out in the order of the ports of loading :

    Provided further that in respect of same bottom or retention cargo it will be sufficient if details relating to the nature of the cargo and number of the packages are declared.

(2)

(a) Notwithstanding anything contained in sub-regulation (1), the cargo declaration in respect of -

irrespective of whether for landing, for transhipment, or for being carried as same bottom cargo, shall be delivered in separate sheets and shall be set out in the order of the ports of loading.

(b)If a vessel does not carry any of the cargoes referred to in clause (a), a nil declaration shall be delivered.

6. Delivery of vessel's stores list and list of private property.-

The vessel's stores list and   the list of private property in the possession of  the Master, officer and  crew at the time  of departure from the  last port of  call may be delivered along with the cargo declaration.