Shipping Bill For Aircraft Spares Ex-Bond Regulations, 1975

C Central 2025

Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com SHIPPING BILL FOR AIRCRAFT SPARES EX-BOND REGULATIONS, 1975 CONTENTS 1. Short title and commencement 2. Form of Shipping Bill SCHEDULE 1 :- THE SCHEDULE SHIPPING BILL FOR AIRCRAFT SPARES EX-BOND REGULATIONS, 1975 C. B. E. and C. Notification No. 41-Cus., dated 24th May, 1975 In exercise of the powers conferred by section 157 of the Customs Act, 1962 (52 of 1962), the Central Board of Excise and Customs hereby makes the following regulations, namely:- 1. Short title and commencement :- (1) These regulations may be called the Shipping Bill for Aircraft Spares Ex-bond Regulations, 1975. (2) They shall come into force on the date of their publication in the Official Gazette. 2. Form of Shipping Bill :- I n respect of aircraft stores imported and deposited in a warehouse in terms of section 85 of the Customs Act, 1962, Shipping Bills for their re-export shall be presented in the form set out in the Schedule hereto annexed. SCHEDULE 1 THE SCHEDULE Shipping Bill for Aircraft Spares Ex-Bond Export Manifest No. .............. Name of Exporter. . . Rotation No. .................... .Address. ............ Port of Export.................... S. No. .............. Aircraft Registration No. ........... Date of presentation SI. Bond No. Particulars of the Bill of Entry Name and address Description of goods Quantity Unit value Total value Remarks No. and date warehouse from No. and Date of the importer in Rupees in Rupees which goods are to Airlines Manufac be removed Part No. turers Part No. 1 2 3 4 5 6 7 8 9 10 11

Act Metadata
  • Title: Shipping Bill For Aircraft Spares Ex-Bond Regulations, 1975
  • Type: C
  • Subtype: Central
  • Act ID: 12350
  • Digitised on: 13 Aug 2025