Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com RULE FOR ACCEPTANCE OF SHIPPING BILL DELIVERED UNDER SECTION 137(a) CONTENTS 1. 1 RULE FOR ACCEPTANCE OF SHIPPING BILL DELIVERED UNDER SECTION 137(a) C.B.R. Notification No.133-Cus., dated 22nd June, 1957 In exercise of the powers conferred by clause (c) of S.9 of the Sea Customs Act, 1878, as in force in India and as applied to the State of Pondicherry, the Central Board of Revenue hereby makes the following rule, namely :- 1. 1 :- The Customs 1[Commissioner] may, in his discretion, refuse to accept a shipping bill delivered under clause (a) of S.137 of the Sea Customs Act, 1878, until after an order for entry outwards of the vessel, by which it is proposed to ship the goods for export, has been given by the Customs 1 [Commissioner] under Section 61 of the said Act. 1. Designation changed vide s.50 of the Finance Act, 1995 (22 of 1995).