Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com RULES FOR GRANT OF PORT CLEARANCE TO SAILING VESSELS IN KANDLA CONTENTS 1. 1 RULES FOR GRANT OF PORT CLEARANCE TO SAILING VESSELS IN KANDLA C.B.R. Notification No. 116-Cus., dated 6th June, 1959 In exercise of the powers conferred by clause (c) of section 9 read with S.158 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 :- In the case of sailing vessels clearing in Ballast for a Customs Port from New Kandla, Port Clearance will be granted in the appended form (See form 40 in Part 5] which shall be filled in counterfoil by the Master or his agent only after entry inwards has been obtained. The original signed by the 1 [Commissioner of Customs] 1. Designation changed vide s. 50 of the Finance Act, 1995 (22 of 1995).