The Central Board of Excise and Customs has amended the Customs (Fees for Rendering Services by Customs Officers) Regulations, 1998. The amendment, inter alia, provides that no fees shall be charged by customs officers in ports that operate on a 24X7 basis.

[Ref: Notification No 46/2016-Cus (N.T.) dated 1 April 2016]

Note by Khaitan & Co, Advocates since 1911. For more information contact editors@khaitanco.com

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