Custom Act, 1962
58.
Licensing of Private Warehouses. –
(1)
At any warehousing station, the Assistant Commissioner of Customs may license
private warehouses wherein dutiable goods imported by or on behalf of the
licensee, or any other imported goods in respect of which facilities for
deposit in a public warehouse are not available, may be deposited.
(2)
The Assistant Commissioner of Customs may cancel a licence granted under
sub-section (1) –
(a) by giving one month's notice in writing to the licensee; or
(b) if the licensee has contravened any provision of this Act or the
rules or regulations or committed breach of any of the conditions of the
licence:
Provided that before any licence is cancelled under clause (b), the licensee
shall be given a reasonable opportunity of being heard.
(3)
Pending an enquiry whether a licence granted under sub-section (1) should be
cancelled under clause (b) of sub-section (2), the Assistant Commissioner of
Customs may suspend the licence.