Custom Act, 1962
68.
Clearance of Warehoused Goods for Home Consumption.
The
importer of any warehoused goods may clear them for home consumption, if –
(a)
a bill of entry for home consumption in respect of such goods has been
presented in the prescribed form;
(b)
the import duty leviable on such goods and all
penalties, rent, interest and other charges payable in respect of such goods
have been paid; and
(c)
an order for clearance of such goods for home consumption has been made by the
proper officer.