Notice for Short-Export Rules, 1963.

Published vide M.F. (D.R.) Notification No. 56-Cus, dated 1st February, 1963.

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M.F. (D.R.) Notification No. 56-Cus, dated 1st February, 1963. - In exercise of the powers conferred by Section 156 of the Customs Act, 1962 (52 of 1962), the Central Government hereby makes the following rules ;

Short title.- These rules may be called the Notice of Short-Export Rules, 1963.
Exporter to furnish information regarding short-export.- If any goods mentioned in a shipping bill or Bill of Export and cleared for exportation are not exported, the exporter shall, within seven days, from the date of departure of the conveyance by which such goods were intended to be exported -

(1) furnish the following information in writing to the proper office in respect of the goods not so exported, namely :

(i) No. of packages,

(ii) description of goods.

(iii) quantity,

(iv) value,

(v) country of destination: or

(2) Present the shipping bill, or as the case may be, the Bill of Export for cancellation or amendment.