| [Act 9 of 1915] | [25th March, 1915] |
| [Repealed by Act 1 of 1938, Section 2 and Schedule.] | [25th March, 1915] |
An Act further to amend the Sea Customs Act, 1878
Whereas it is expedient further to amend the Sea Customs Act, 1878; It is hereby enacted as follows:-
1. Short title.-This Act may be called the Sea Customs (Amendment) Act, 1915.
2. Amendment of Section 37, Act 8 of 1878.-In the proviso to Section 37 of the Sea Customs Act, 1878, for the words "on which application is made to clear such goods from the warehouse for home consumption" the following shall be substituted namely, "of the actual removal of such goods from the warehouse in the case of goods delivered out of a warehouse for home consumption, and in the case of goods delivered out of a warehouse for removal under bond to be re-warehoused where the duty is paid on such goods without their being re-warehoused, the rate and valuation (if any) in force on the date on which duty is paid."