Customs (Settlement Of Cases) Rules, 2007
Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Customs (Settlement of Cases) Rules, 2007 CONTENTS 1. Short title and commencement 2. Definitions 3. Form and manner of application 4 . Disclosure of information in the application for settlement of cases 5. Manner of Provisional Attachment of Property 6. Fee for copies of reports Customs (Settlement of Cases) Rules, 2007 In exercise of the powers conferred by section 156 of the Customs Act, 1962 (52 of 1962) and in supersession of the Customs (Settlement of Cases) Rules, 1999, except as respects things done or omitted to be done before such supersession, the Central Government hereby makes the following rules, namely : - 1. Short title and commencement :- 2. Definitions :- 3. Form and manner of application :- 4. Disclosure of information in the application for settlement of cases :- 5. Manner of Provisional Attachment of Property :- 6. Fee for copies of reports :-
Act Metadata
- Title: Customs (Settlement Of Cases) Rules, 2007
- Type: C
- Subtype: Central
- Act ID: 9758
- Digitised on: 13 Aug 2025