Custom Act, 1962
5.
Powers of Officers of Customs. Sub-Section –
(1)
Subject to such conditions and limitations as the Board may impose, an officer
of customs may exercise the powers and discharge the duties conferred or
imposed on him under this Act.
(2)
An officer of customs may exercise the powers and discharge the duties
conferred or imposed under this Act on any other officer of customs who is
subordinate to him.
(3)
Notwithstanding anything contained in this section, a Commissioner (Appeals)
shall not exercise the powers and discharge the duties conferred or imposed on
an officer of customs other than those specified in Chapter XV and section 108.