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Shipping Bill for Aircraft Spares Ex-Bond Regulations, 1975

Notification No. 41-Cus., dated 24th May,1975 .

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 Shipping Bill for Aircraft Spares Ex-bond Regulations, 1975.

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

2. Form of Shipping Bill.-

In respect of aircraft stores imported and deposited in a warehouse in terms of section 85 of the Customs Act, 1962, Shipping Bills for their re-export shall be presented in the form set out in the Schedule hereto annexed.

THE SCHEDULE
Shipping Bill for Aircraft Spares Ex-Bond

Export Manifest No............... Name of Exporter ...................

Rotation No.... ......................Address................................. 
Port of Export........................S.No...................................... 
Aircraft Registration No.......... Date of presentation ............... 
 
Sl. No.  Bond No. and date
Particulars of the warehouse from which goods are to be removed
 Bill of  Entry No. and Date  Name and address of the importer 
1 
2
3 
4 
5 

Description of goods 
 Quantity 
Unit value in Rupees 
Total value in Rupees 
 Remarks 
Airlines Part No. 
Manufacturers  
Part No. 
6 
7 
8 
9 
10 
11 
 

 

 

Total
Number of Items
 Grand Total value in (Figures) Rs.
(Words) Rupees
Export  
Date 		Free Number and  Passed for Export 

Signature of Preventive Officer

 

 I/We declare that the particulars  
given above are true.

Signature of Exporter or his authorised agent  

 


Last Updated on: 22-Sep-2021
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