Import Manifest (Aircraft) Regulations, 1976

C Central 2025

Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com IMPORT MANIFEST (AIRCRAFT) REGULATIONS, 1976 CONTENTS 1. Short title and commencement 2. Definition 3. Import manifest 4. Cargo manifest IMPORT MANIFEST (AIRCRAFT) REGULATIONS, 1976 G.I. (D.R. and B.) Notification No. 421/76-Cus., dated 23-10-1976 as amended by Notification No. 221-Cus., dated 22-10-1977. In exercise of the powers conferred by section 157, read with section 30 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 (Aircraft) Regulations, 1976. (2) They shall come into force on such date as the Central Board of Excise and Customs may, by notification in the Official Gazette, appoint. 2. Definition :- In these regulations, "Form" means a form appended to these regulations. 3. Import manifest :- Every import manifest shall - (a) be delivered in duplicate; (b) cover all the goods carried in the aircraft; and (c) consist of - (i) a general declaration, in Form I [See Form 69 in Part 5]. (ii) apassenger manifest, in Form II [See Form 70 in Part 5]. (iii) a cargo manifest, in Form III [See Form 71 in Part 5]. (iv) a list of private property in the possession of the Captain of the Aircraft and other members of the crew, in Form IV [See Form 72 in Part 5.] 4. Cargo manifest :- (1) The cargo manifest referred to in sub-clause (iii) of clause (c) of regulation 3 shall be delivered in separate sheets in respect of the following categories of cargo, namely :- (a) cargo to be landed; (b) unaccompanied baggage; (c) goods to be transhipped; (d) same bottom or retention cargo. (2) (a) Notwithstanding anything contained in sub-regulation (1), the cargo declaration in respect of:- (i) arms; (ii) ammunition; (iii) explosives; (iv) narcotics; (v) dangerous drugs; (vi) gold; or (vii) silver, (b) If an aircraft does not carry any of the cargoes referred to in clause (a), a nil declaration shall be furnished.

Act Metadata
  • Title: Import Manifest (Aircraft) Regulations, 1976
  • Type: C
  • Subtype: Central
  • Act ID: 10698
  • Digitised on: 13 Aug 2025