Rules For Special Pass For Breaking Bulk In Any Port In The States Of Mysore And Kerala
Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com RULES FOR SPECIAL PASS FOR BREAKING BULK IN ANY PORT IN THE STATES OF MYSORE AND KERALA CONTENTS 1. 1 RULES FOR SPECIAL PASS FOR BREAKING BULK IN ANY PORT IN THE STATES OF MYSORE AND KERALA C.B.R. Notification No. 126-Cus., dated 9th September, 1950 as amended by Notification No. 166-Cus., dated 17th May, 1958. In exercise of the powers conferred by S.59 of the Sea Customs Act, 1878, the Central Board of Revenue hereby makes the following rules for granting special passes to break bulk in the Customs ports in the States of Mysore and Kerala, namely:- 1. 1 :- A special pass may be granted 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.
Act Metadata
- Title: Rules For Special Pass For Breaking Bulk In Any Port In The States Of Mysore And Kerala
- Type: C
- Subtype: Central
- Act ID: 12172
- Digitised on: 13 Aug 2025