Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com RULES FOR PASSING OF PASSENGER'S BAGGAGE THROUGH SAURASHTRA CONTENTS CHAPTER 1 :- Landing and Passing of Baggage through the Custom House 1. Troopships 2 . Steamers (other than troopships) and square-rigged vessels from foreign ports 3. Native Craft from Foreign Ports 4. Steamers from Customs Ports 5. Transhipment RULES FOR PASSING OF PASSENGER'S BAGGAGE THROUGH SAURASHTRA C.B.R. Notification No. 107-Customs, dated 9th September, 1950. In exercise of the powers conferred by S.75 of the Sea Customs Act, 1878, the Central Board of Revenue is pleased to make the following rules for passing free of import duty baggage in actual use, and for the landing of passenger's baggage and passing the same through the ports under the jurisdiction of the 1Commissioner of Customs], Saurashtra.2 CHAPTER 1 Landing and Passing of Baggage through the Custom House 1. Troopships :- 1. Returns in the appended form [See Form 36 in Part 5] will be supplied to the Commanding Officer on board, who should see that they are filled in as regards columns I and 2 and countersign them himself before the arrival of the transport in the harbour. 2. Immediately on the arrival of the transport she will be boarded by a Customs Officer, who will receive all the returns along with a list of all the officers on board. 3. The said Customs Officer will fill up columns 3,4 and 5 in each return and recover the amount of duty payable from the persons in whose name the goods are entered, and give a receipt in the appended form [See Form 38 in Part 5]. 4. If the said Customs Officer is furnished with a list of all the officers on board, and with complete returns duly filled in as aforesaid, all passengers' baggage on board may be landed free from Customs control. 5.The foregoing rules will not, however, preclude the Custom House authorities from examining or detaining any goods as to which any doubt may arise. 2. Steamers (other than troopships) and square-rigged vessels from foreign ports :- 1. In the case of steamers and square-rigged vessels discharging in the stream, immediately after the vessel has anchored, a Customs Officer will examine and pass on board all free cabin baggage not contained in soldered or nailed down cases, which the passenger may offer for examination, including (i) uniform and accoutrements appertaining thereto belonging to a public servant for his personal use; (ii) arms forming part of the equipment of an officer entitled to wear diplomatic, military, naval or police uniforms ou his making the following declaration on the baggage form: "I hereby declare that I am an officer (in the case of a military officer, it should be stated whether in the Military or Civil employment) serving in India." In the case of such vessels discharging at a wharf, all baggage will be passed by the Preventive Officer on Board after examination and recovery of duty on such articles as may be liable to it. 2.All baggage passed as above may be landed at any bunder and removed without further Customs control. 3. All other baggage must be landed at the Passenger Pier. After landing it maybe cleared at any time on the owner or his agent producing the keys of all locked packages and presenting a signed declaration in the appended form [See Form 37 in Part 5], and paying the duty and landing charges, if any, at the Passenger Pier. B u t in the case of articles imported in other than reasonable quantities and which are evidently intended for sale and not for the personal use of the importer the Preventive Officer shall forward such articles to the Customs House for appraisement and payment of duty. 4. No firearms belonging to any one passenger in excess of two guns or two rifles and a revolver or a pair of pistols will be passed without the permission of the [Commissioner of Customs]. 3. Native Craft from Foreign Ports :- Passengers will be required to go with all their baggage to the Customs Officer at the Passenger Pier, who will examine and pass such articles as are intended for the personal use of the passenger and not for sale, after recovering duty thereon. All articles in other than reasonable quantities which are evidently imported for sale and not for the personal use of the passenger shall be detained and forwarded to the Custom House for payment of duty. 4. Steamers from Customs Ports :- 1. All personal baggage arriving by steamers from Customs Ports will be passed free by the Customs Officer at the Passenger Pier or on board the steamer, on the Passenger making a declaration in the appended form [See Porm 39 in Part 5], certifying that the baggage was actually shipped at the Customs port from which the passenger has arrived and not transhipped at such a port from a vessel from a foreign port without payment of duty. In the event, however, of the baggage having been transhipped at a Customs Port from a vessel from a foreign port, the baggage will be dealt with in the same way as baggage coming direct from foreign ports. 5. Transhipment :- 1.In the case of baggage to be transhipped direct to another steamer to either a Customs or foreign port, transhipment will be allowed under supervision of a Preventive Officer and under cover of a written transhipment order obtained from him on a boat-note form. Duty on the dutiable portion of such baggage, if for a Customs port, must be paid at the port of destination and all such baggage shall be included in the list of transhipment goods for Customs ports put in by the Master of the on-carrying steamer when applying for port clearance.