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Registration of the authorised carrier shall be invalid, if the authorised carrier is found to be inactive for a period of 1 year; Form IA introduced for renewal; notified vide the Sea Cargo Manifest and Transhipment (Fifth Amendment) Regulations, 2021

The Central Board of Indirect Taxes (CBIC) with effect from July 23, 2021 has notified the Sea Cargo Manifest and Transhipment (Fifth Amendment) Regulations, 2021. The CBIC has amended the Sea Cargo Manifest and Transhipment Regulations, 2018 in the following manner:

(a) the authorised carrier has paid all dues payable to the Central Government under the provisions of the Act, rules or regulations made thereunder; and
(b) no proceedings are pending against the authorised carrier.

The Commissioner of Customs may suspend the operations of authorised carrier on any of the following grounds—

  1. Breach of any of the provisions of these regulations;
  2. Breach of any of the conditions of the bond executed by him under these regulations;
  3. any misconduct which renders him unfit to transact any business in the Customs Station;
  4. adjudicated as an insolvent;
  5. of unsound mind;
  6. convicted by a competent court for an offence involving moral turpitude or otherwise.

A report of Inquiry shall be prepared and submitted upon conclusion of the inquiry by the Deputy Commissioner of Customs or Assistant Commissioner of Customs within a period of ninety days from the date of issue of a notice.

 


*Tanvi Singh, Editorial Assistant has reported this brief.

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