Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com RULES FOR SPECIAL PASS FOR BREAKING BULK IN ANY PORT IN THE STATE OF SAURASHTRA CONTENTS 1. 1 2. 2 3. 3 RULES FOR SPECIAL PASS FOR BREAKING BULK IN ANY PORT IN THE STATE OF SAURASHTRA C.B.R. Notification No. 104-Cus., dated 9th September, 1950. In exercise of the powers conferred by S.59 of the Sea Customs Act, 1878, the Central Board of Revenue makes the following rules for granting special passes to break bulk in the ports under the jurisdiction of the [Commissioner of Customs], Saurashtra 2, Jamnagar] :- 1. 1 :- On application in writing on a paper stamped with the proper court- fee stamp, and such application may be received before the arrival of the vessel for which the pass is required. 2. 2 :- In the case of steamers and square-rigged vessels discharging in a dock, the goods in respect of which a special pass has been obtained shall be deposited in a separate shed or portion of a shed; and in the case of such vessels discharging in the stream the said goods shall be stacked on the wharf in such manner as the Customs Officer on duty may direct in order to prevent their being mixed with other goods. In neither case shall the goods be removed from the places of deposit until manifest and bills of entry have been put in. 3. 3 :- (a) A special pass shall be granted to native craft only when they are employed in bringing from Customs ports, chunam, cement, sand, stones, gypsum, flooring tiles or other building materials, green or dry grass, hay, poultry, fresh fruit, vegetables and other market produce. (b) To such vessels a special pass may be granted to be in.force for one month. But before any goods are discharged notice of intention to discharge them shall be given to the Customs Officer on duty at the wharf where they are to be discharged. If the vessel arrives in ballast or with passengers, only the pass must be produced to the Customs Officer at the wharf for endorsement before the vessel leaves.