Custom Act, 1962
11B.
Power of Central Government to Notify Goods. –
If,
having regard to the magnitude of the illegal import of goods of any class or
description, the Central Government is satisfied that it is expedient in the
public interest to take special measures for the purpose of checking the
illegal import, circulation or disposal of such goods, it may, by notification
in the Official Gazette, specify goods of such class or description.