Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com CUSTOMS (FEES FOR RENDERING SERVICES BY CUSTOMS OFFICERS) REGULATIONS, 1968 CONTENTS 1. Short title and commencement 2. Definitions 3. Levy of fees for rendering of services 4. Supersession of orders and instructions CUSTOMS (FEES FOR RENDERING SERVICES BY CUSTOMS OFFICERS) REGULATIONS, 1968 C.B.E. and C. Notification No. 21-Cus., dated 20th February, 1968 as amended by Notifications No. 49-Cus., dated 18th March, 1968: No. 58-Cus., dated 3rd April, 1968; No. 63-Cus., dated 29th April, 1968; No. 155-Cus., dated 8th November, 1969; No. 427-Cus., dated 30-10-1976; No. 46/89 (N.T.)-Cus., dated 10-8-1989; No. 3/90 (N.T.)-Cus., dated 26-2-1990 and No. 29/92-Cus. (N.T.), dated 1-4-1992. In exercise of the powers conferred by section 157 and 158 of the Customs Act, 1962 (52 of 1962), 1[* * *], 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 Customs (Fees for Rendering Services by Customs Officers) Regulations, 1968. (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 Officer" means a proper officer and includes such officers as are specified in column (1) of the Table; (c) "Table" means the Table appended to these Regulations. 3. Levy of fees for rendering of services :- (1) On a request made in that behalf by any person, a fee as specified in columns 1 [(2) to (5) of the Table] shall be levied for the rendering of services under the Act by any of the Customs officers enumerated in column (1) thereof. (2) The fees levied under sub-regulation (1) shall be payable by the person who requests for the services of any Customs officer or on account of whose request, the services of any Customs officer have to be made available. (3) The fees levied under sub-regulation (1) shall be subject to the following conditions, namely:- (a) The levy of fees as aforesaid shall be levied for a minimum of 3 hours in each case, except in cases of overtime postings immediately preceding or immediately following the regular hours of duty of the concerned cadre of officers. (b) The period between midnight and 6 A.M. shall be treated as a block and overtime fees will be charged for the entire block whether the services are required for the entire block or for only a portion thereof. (c) In relation to jobs to be performed by any Preventive Officer during the normal duty hours, i.e., 10 A.M. to 6 P.M" there shall be two blocks from 10 A.M. to 1.30 P.M. and from 2 P.M. to 6 P.M., respectively (so that an officer may be enabled to perform two jobs during his duty hours) and fees will be charged for the entire block whether the request for the services of such officer relates to the entire block or only a portion thereof. 1. Substituted by M.F. (D.R.) Notification No. 46/89-Cus. (N.T.), dated 10-8-1989. 4. Supersession of orders and instructions :- All orders and instructions in force at the commencement of these regulations, in respect whereof provisions are made under these regulations, shall cease to be in force with effect from such commencement.