Section twenty three of the said Act shall be deemed to authorize and to have always authorized the Governor General in Council to prohibit or restrict the importation or exportation, by sea or by land, or both by sea and by and, of any particular class of goods.

As often as any goods are lodged in a public warehouse or a licensed private warehouse, the warehouse-keeper, or in the case of the Bengal Bonded Warehouse Association, the Secretary of the said Association, shall deliver a warrant signed by him as such to the person lodging the goods.

Form of warrant. Such warrant shall be in the form in the schedule to this Act annexed, and shall be transferable by endorsement; and the endorsee shall be entitled to receive the goods specified in such warrant on the same terms as those on which the person who originally lodged the goods would have been entitled to receive the same.

All goods found on board any boat in excess of the boat-note or Custom-house pass, whether such goods are intended to be in ruled or to be shipped on board any vessel, shall be liable to confiscation.

This Act shall be read with and taken as part of the Consolidated Customs Act.

SCHEDULE

Form of Booted Warehouse Warrant.

(See Section 2).

I do hereby certify thathave deposited in the Warehouse ofthe under-mentioned goodswhich goods theengage on demand, after payment of rent and incidental charges and Government Dues or Customs chargeable thereon, to deliver to the saidor their assigns, or the holder of this warrant to whom it may be transferred by endorsement.