Custom Act, 1962

64. Owner's Right to Deal with Warehoused Goods. –

With the sanction of the proper officer and on payment of the prescribed fees, the owner of any goods may either before or after warehousing the same –

(a) inspect the goods;

(b) separate damaged or deteriorated goods from the rest;

(c) sort the goods or change their containers for the purpose of preservation, sale, export or disposal of the goods;

(d) deal with the goods and their containers in such manner as may be necessary to prevent loss or deterioration or damage to the goods;

(e) show the goods for sale; or

(f) take samples of goods without entry for home consumption, and if the proper officer so permits, without payment of duty on such samples.

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