Land Customs (Madras and Bombay) Act, 18691
| [Act No. 11 of 1869] | [18th March, 1869] |
| [Repealed by Act 11 of 1882, S. 2 and Sch. I] | [18th March, 1869] |
Passed by the Governor General of India in Council.
An Act to make better provision for the collection of Land Customs on certain, foreign frontiers of the Presidencies of Fort St. George and Bombay.
1 Received the assent of the Governor General on the 18th March 1869.
1. Short title and Extent of Act.- This Act may be called the "Land Customs (Madras and Bombay) Act, 1869," and extends only to the territories for the time being respectively subject to the Governor of Fort St. George in Council and the Governor of Bombay in Council.
2. Repeal of enactments.- Act No. VI of 1844 (for abolishing the levy of Transit or Inland Customs Duties, for revising the Duties on Imports and Exports by sea, and for determining the mice at which Salt shall be sold for home consumption within the territories subject to the Government of Fort St. George), sections 7 and 16, and Act No. XXIX of 1857 (to make better provision for the collection of Land Customs on certain foreign frontiers of the Presidency of Bombay), section 3, are hereby repealed.
3. Duties on frontiers of foreign European settlements.- 1[Repealed]
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Prior to repealed by Act 16 of 1874, Section 3 read as:
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3. Duties on frontiers of foreign European settlements.- Duties of customs shall be levied on goods passing by land into, or out of, foreign European settlements situate on the lines of coast within the limits of the said territories at the rates prescribed in the schedules to Act No. XVII of 1867 (to amend the law relating to Customs Duties), or any other law for the time being in force relating to the duties of customs on goods imported and exported by sea.
1 Repealed by Act 16 of 1874, S. 1 & Sch.
4. Duties on frontiers of Native States.- The Local Government may declare, by notification in the official Gazette, that the territory of any Native Chief not subject to the jurisdiction of the courts and civil authorities of the territories under such Government, shall be deemed for the purposes of this Act to be foreign territory; and may declare goods passing into or out of such territory liable to the duties specified in the 1[Repealed] law for the time being in force relating to the duties of customs on goods imported and exported by sea; and goods so passing shall thereupon be liable to the duties aforesaid.
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Prior to repealed by Act 16 of 1874, Section 3 read as:
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4. Duties on frontiers of Native States.- The Local Government may declare, by notification in the official Gazette, that the territory of any Native Chief not subject to the jurisdiction of the courts and civil authorities of the territories under such Government, shall be deemed for the purposes of this Act to be foreign territory; and may declare goods passing into or out of such territory liable to the duties specified in the schedules to the said Act No. XVII of 1867, or any other law for the time being in force relating to the duties of customs on goods imported and exported by sea; and goods so passing shall thereupon be liable to the duties aforesaid.
1 Repealed by Act 16 of 1874, S. 1 & Sch.
5. Application of provisions as to duties and goods.- So far as regards the territories subject to the Governor of Fort St. George in Council, the unrepealed provisions of the said Act No. VI of 1844, and so far as regards. The territories subject to the Governor of Bombay in Council, the unrepealed provisions of the said Act No. XXIX of 1857, relating to the levy of duties and to dutiable goods shall, mutatis mutandis, apply to duties levied and goods liable to duty under or by virtue of this Act.