(1) These regulations may be called the Sea Cargo Manifest and Transhipment Regulations, 2018.

(2) These regulations shall come into force on 3[1st August, 2019].

4[ (1) In these regulations, unless the context otherwise requires,

(a) Act means the Customs Act, 1962 (52 of 1962);

(b) arrival manifest means an integrated declaration required to be delivered by an authorised carrier before or on arrival of,

(i) the vessel carrying imported goods, export goods, or coastal goods or

(ii) a train or a truck carrying imported goods or export goods;

(c) authorised carrier means an authorised sea carrier, authorised train operatoror a custodian, registered under Regulation 3 and postal authority;

(d) authorised sea carrier means the master of the vessel carrying imported goods, export goods and coastal goods or his agent, or any other person notified by the Central Government;

(e) authorised train operator means the train operator carrying imported goods and export goods;

(f) custodian means a person approved by the Principal Commissioner or the Commissioner of customs, for the purposes of Section 45 of the Act;

(g) departure manifest means an integrated declaration required to be delivered by an authorised carrier before departure of:

(i) a vessel carrying imported goods, export goods or coastal goods; or

(ii) a train or truck carrying imported goods or export goods;

(h) designated foreign route means the sea route between an Indian port and another Indian port, traversed by a vessel, through the territorial waters of Sri Lanka or Bangladesh, whether or not calling any port in Sri Lanka or Bangladesh in between;

(i) Form means a Form appended to these regulations or the corresponding electronic form provided at the website https://www.icegate.gov.in in relation to filing of arrival and departure manifest;'

(j) Jurisdictional Commissioner of customs means the Commissioner of customs who has granted registration under Regulation 3;

(k) postal authority means an officer of the Post Office as defined in The Indian Post Office Act, 1898 (6 of 1898);

(1) Special Economic Zone (SEZ) means special economic zone as per the Special Economic Zones Act, 2005 (28 of 2005);

(2) Any reference to a Commissioner of customs shall also include a reference to Principal Commissioner of customs for purposes of these regulations.

(3) The words and expressions used herein and not defined but defined in the Act shall have the same meaning respectively assigned to them in the Act;]

(1) Any person who is required to deliver arrival manifest or departure manifest shall apply to the jurisdictional Commissioner of Customs for registration in the Form-1:

5[Provided that thepostal authorityshall not berequired to apply for the registration in case such authority intimatesto the jurisdictional Commissioner of customs in writing, totransact business underthese regulations.]

6[(1-A) Any other personnotified by the Central Government for the purposes of filing arrival or departure manifest, shall be required to enter into a bond ofrupees ten lakh in Form-XI and furnish a bank guarantee, or a postal security or National Saving Certificate or a fixed deposit receipt issued by a Nationalised bank, in the name of the Commissioner of Customs, for an amount of rupees ten lakhs alongwith Form-I:

Provided that any Authorised Economic Operator (AEO) shall not be required to furnish a bank guarantee, or a postal security or National Saving Certificate or a fixed deposit receipt issued by a Nationalised bank for an amount of ten lakh rupees.]

(2) Where the jurisdictional Commissioner of customs is satisfied with the information provided by the applicant in the Form-I, he shall register such applicant for transacting business under these regulations for a period of three years from the date of issue of such registration.

(3) An authorised carrier registered under these regulations at any customs station, shall be deemed to be registered for other customs stations also, for the purpose of transacting business under these regulations.

(4) The jurisdictional Commissioner of Customs shall review the registration before the expiry of the initial period of registration of three years and may extend such registration to a further period of five years at a time and in case of an authorised economic operator for a period of ten years.

7[(1) An authorised sea carrier carrying imported goods, export goods, or coastal goods shall deliver the arrival manifest to the proper officer electronically:

Provided that where it is not practicable to deliver the arrival manifest or any part thereof electronically, then the manifest or any partthereof shall be submitted manually in duplicate with the approval of the Commissioner of customs or any other officer authorised by him:

Provided further thatfor the vessels carrying only coastal goods and operating from exclusive berths meant for coastal goods at the loading as well as the unloading ports, there shall be no requirement of delivering arrival manifest.]

(2) The arrival manifest shall consist of,

(a) an application for entry inwards in Form-II (except in case of vessel carrying exclusive coastal goods);

(b) a general declaration in Form-III;

(c) vessel's stores list in Form-IV;

(d) list of private property in the possession of the Master and crew, in Form-V

(e) cargo declaration:

(i) for vessel arriving at an Indian port from a Foreign port in Form-VIA; or

(ii) for vessel arriving at an Indian Port from another Indian Port directly or through designated foreign route in Form-VIB;

(f) any other declaration which, under the provisions of the Customs Act or any other Act for the time being in force is required to be delivered to the proper officer on arrival of vessel.

(3) The general declaration and cargo declaration shall be delivered before the departure of the vessel from last port of call and the rest of the arrival manifest shall be delivered before arrival of the vessel.

8[(4) Notwithstanding anything contained in sub-regulation (3), the authorised sea carrier may update the information furnished in Form-VIA and Form-VIB,

(i) before 48 hours of expected arrivalat the destination customs port, for the vessels on voyage of more than ninety-six hours between departure from the last port of call and arrival at the next port;

(ii) before 24 hours of expected arrivalat the destination customs port, for the vessels on voyage of forty-eight to ninety-six hours between departure from the last port of call and arrival at the next port;

(iii) before 6 hours of expected arrival at the destination customs portfor the vessels on voyage of less than forty-eight hours between departure from the last port of call and arrival at the next port:

Provided that for vessels carryingnon-containerized cargo, whether or not carrying containerized cargo, the authorised sea carrier may, irrespective of thevoyage duration, update the arrival manifest before entry inwards at the destination customs port.]

9[(1) An authorised sea carrier carrying imported goods, export goods or coastal goods, shall before the departure of the vessel from the port, deliver the departure manifest to the proper officer electronically:

Provided that where it is not practicable to deliver the departure manifest or any part thereof electronically, then the manifest or any part thereof shall be submitted manually in duplicate with the approval of the Commissioner of Customs or any other officer authorised by him:

Provided further thatfor the vessels carrying only coastal goods and operating from exclusive berths meant for coastal goods at the loading as well as the unloading ports, there shall be no requirement of delivering departure manifest.]

(2) The departure manifest shall consist of,

(a) a general declaration in Form-III;

(b) a vessel's stores list in Form-IV;

(c) a list of private property in the possession of the Master and crew, in Form-V;

(d) a cargo declaration:

(i) for vessel departing from an Indian port to a Foreign port in Form-VILA; or

(ii) for vessel departing from an Indian Port to another Indian port directly or through designated foreign route in Form-VIIB;

(e) any other declaration which, under the provisions of the Customs Act or any other Act for the time being in force is required to be delivered to the proper officer on arrival of the vessel.

10[(3) Any authorised sea carrier may update the departure manifest withintwenty-four hours after departure:

Provided that, for vessels carrying non-containerized cargo, whether or not carrying containerized cargo, the authorised sea carrier may update the departure manifest withinseventy-two hours after departure.]

(1) the cargo declaration in respect of

(a) arms;

(b) ammunition;

(c) explosives;

(d) narcotics and psychotropic substances;

(e) 11[* * *]

(f) gold;

(g) silver;

(h) radio-active material

for import, export, transhipment, or for being carried as same bottom cargo shall be delivered in 12[Form-XII].

(2) Where a vessel does not carry any of the cargoes referred above, a nil declaration shall be delivered.

13[ An authorised carrier shall file a departure manifest before the departure of a train or a truck and arrival manifest upon arrival of the train or truck, as the case may be,

(1) in Form-VIII for purposes of transhipment of imported or export goods between a port/ICD and Inland Container Depot/Container Freight Station/Special Economic Zone (SEZ)/Foreign post Office and vice versa.

(2) in Form-VIIIA for the purposes of transhipment or transit of imported goods between a port and Land Customs station and vice versa.]

14[ Where any officer authorisedby the Commissioner of customs is satisfied that

(i) the arrival manifest or departure manifest is in any way incorrect or incomplete, and that there was no fraudulent intention towards incorrect or incomplete submission as regards the contents thereof; or

(ii) there was sufficient cause for not delivering the arrival manifest or the departure manifest or partthereofwithin the time period specified in these regulations,

then he may permitto amend or supplement the arrival or departure manifest, or condone the delay for not filing the arrival or departure manifest or part thereof, as the case may be, at the request of the authorised carrier.]

(1) The transhipment shall be allowed under the following conditions

(a) the goods are mentioned in the arrival manifest or departure manifest, as the case may be, for transhipment to any customs station;

(b) such transhipment is by, a vessel, train or a truck or by a combination of two or more of these modes of transport;

(c) the authorised carrier executes a bond in Form-IX A or Form-IX B or Form-IX C or Form-IX D as applicable, with or without bank guarantee or surety:

Provided that where the transhipment of goods is directly between two sea ports, no bond and bank Guarantee shall be furnished;

15[(d) in case of imported goods or export goods meant for transhipment by land route, the officer authorised by the Commissioner of customs, shall seal the container or the bonded truck or covered truck or wagon, as the case may be, before permitting such transhipment:

Provided that Commissioner of custom may, in certain cases, allow transhipment without sealing the container or the bonded truck or covered truck or wagon, for reasons to be recorded in writing.]

(2) In case of coastal goods manifested for transit through a designated foreign 16[route], the authorised carrier shall execute a bond in Form-X A or Form-X B or Form-X C or Form-X D as applicable with or without bank guarantee or surety.

(1) An authorised carrier shall

(a) transact business in the customs station either personally or through an employee duly approved by the Deputy Commissioner or Assistant Commissioner of Customs, as the case may be;

(b) keep a record of imported goods, export goods, coastal goods or goods brought for transhipment as the case may be, and produce such records to the proper officer as and when required;

(c) keep a record of movement or handling of imported goods, export goods, coastal goods or goods brought for transhipment;

(d) make available track and trace facility for locating imported or export goods, coastal goods or goods brought for transhipment;

(e) be responsible for the safety, security and delivery of imported, export goods or coastal goods under its custody;

(f) be liable to pay duty on goods pilfered, lost during the transit or transhipment thereof in the customs area or enroute 17[, under its custody];

(g) be responsible for re-export of hazardous goods where such goods are ordered to be exported back to the exporting country;

(h) advise his client to comply with the provisions of the Act and in case of non-compliance, shall bring the matter to the notice of the deputy commissioner or assistant commissioner of customs as the case may be;

(i) not procure or attempt to procure directly or indirectly, information from the government records or other government sources of any kind to which access is not granted by the proper officer;

(j) ensure electronic transmission of delivery orders to the importer or the consignee and intimation of the same to the custodian and the proper officer;

(k) publish and display at prominent places including website or webpage of the authorised carrier the schedule of charges for the various services provided by him in relation to the imported goods or export goods or coastal goods in the customs area;

18[(l) not demandany container detention chargesfor the containers laden with the goodsdetained by customs for purpose of verifying the entries made under Section 46 or Section 50 of the Act, if the entries are found to be correct.

Provided that the authorised carrier may demand, container detention charges for the period, commencing after expiry of sixty days.]

(m) abide by all the provisions of the Act and the rules, regulations, notifications and orders issued there under;

19[(2) The authorised carrier, after intimation to the Commissioner of customs, may outsource any function, required to be carried out by him under these regulations, to any other person on his behalf. The authorised carrier and such person shall be liable for any act of commission or omission while transacting business under these regulations.]

(1) The jurisdictional Commissioner of Customs may revoke the registration of the authorised carrier, for failure to comply with any provisions of the regulations.

(2) The Commissioner of Customs of any customs station on reasonable belief that operations of such authorised carrier is detrimental to the interest of revenue, may suspend their operation in his jurisdiction by an order stating the grounds of suspension.

(3) The Commissioner of Customs shall, within fifteen days from the date of such suspension order, shall give an opportunity of hearing to the person and pass such order within fifteen days from the date of the said hearing, as he deems fit, either revoking the suspension or continuing it for a further period not exceeding ninety days from the date of suspension, as the case may be.

Provided that where the suspension against the authorised carrier has been continued, the Commissioner of Customs concerned shall intimate to the jurisdictional Commissioner of Customs, about the order within fifteen days from the date of issue of such order.

(1) The jurisdictional Commissioner of Customs shall issue a notice in writing to the authorised carrier stating the grounds on which it is proposed to revoke the registration and requiring the said person to submit within such time as may be specified in the notice not being less than thirty days, to the Deputy Commissioner of Customs or Assistant Commissioner of Customs, as the case may be, nominated by him, a written statement of defence and also to specify in the said statement whether he desires to be heard in person by the said Deputy Commissioner of Customs or Assistant Commissioner of Customs.

(2) On receipt of the written statement from the authorised carrier, or where no such statement has been received within the time-limit specified in the notice, the Deputy Commissioner of Customs or Assistant Commissioner of Customs, may inquire into the grounds of the revocation as stated in the notice.

(3) The Deputy Commissioner of Customs or Assistant Commissioner of Customs, shall in the course of inquiry, consider such documentary evidence and take such oral evidence as required for inquiry and he may also put any question to any person tendering evidence, for or against the authorised carrier, for the purpose of ascertaining the correct position.

(4) The authorised carrier shall be entitled to cross-examine the persons examined in support of the grounds forming the basis of the proceedings and where the Deputy Commissioner of Customs or Assistant Commissioner of Customs, declines to examine any person on the grounds that his evidence is not relevant or material, he shall record his reasons in writing for so doing.

(5) Deputy Commissioner of Customs or Assistant Commissioner of Customs, shall prepare a report of the inquiry recording his findings after the conclusion of the inquiry.

(6) The jurisdictional Commissioner of Customs shall provide to the authorised carrier a copy of the report of the Deputy Commissioner of Customs or Assistant Commissioner of Customs, and shall require the authorised carrier to submit within the specified period not being less than thirty days any submission against the findings of the Deputy Commissioner of Customs or Assistant Commissioner of Customs.

(7) The jurisdictional Commissioner of Customs shall, after considering the report of the inquiry, and the submission thereon, if any, made by the authorised carrier, pass such orders as he deems fit.

An authorised carrier who contravenes any provision of these regulations shall be liable to a penalty which may extend to rupees fifty thousand.

Any person aggrieved by any decision or order passed under this regulation, may appeal under Section 129-A of the Act to the Customs, Excise and Service Tax Appellate Tribunal, established under sub-section (1) of Section 129 of the Act.

20[ (1) Notwithstanding anything contained in Regulations 4, 5 and 7, the authorised carrier may deliver the cargo declaration in Form-VIA or Form-VIB and Form-VIIA or Form-VIIB or arrival and departure manifest in Form-VIII or Form-VIIIA, for the period of forty-five days from the date of commencement of these regulations.

(2) Notwithstanding anything contained in these regulations, the authorised sea carrier shall continue to deliver the cargo declaration in Form III of the Import Manifest (Vessels) Regulations, 1971 and Form I of the Export Manifest (Vessels) Regulations, 1976, in the manner as wasapplicable before the commencement of these regulations, till 1^st November, 2019.]

[F. No. 450/58/2015-Cus IV]

ZUBAIR RIAZ, Director (Customs)

FORM-I

[See Regulation 3(1)]

1. Name of applicant with details of Permanent Account Number (PAN):

(In case the applicant is a firm or a company, the name of each of the partners of the firm or the directors of the company as the case may be)

2. Contact details:

Phone number:

Email address:

3. Full address of the applicant:

(In case the applicant is a firm or a company, the full address of each of the partners of the firm or the directors of the company as the case may be)

4. The name(s) and address of the authorized person:

(In case the applicant is a firm or a company, the name(s) of its partner or partners or director or directors or duly authorized employees who will actually be engaged in the work of filing Arrival/Departure manifest).

5. Educational qualification of each of the persons who will actually be engaged in the filing of Arrival/Departure manifest:

6. Details of cases booked under Customs Act against the applicant, if any:

7. The enclosures:

(a) Copy of contract, or

(b) Memorandum of understanding, or

(c) Agreement entered into with the foreign authorising agent.

I/We hereby declare that the contents of the above paragraphs are true to the best of my/our knowledge.

Date:

Place:

Signature of the applicant(s).

[See Regulation 4(2)(a)]

[See Regulations 4(2)(b) and 5(2)(a)]

[See Regulations 4(2)(c) and 5(2)(b)]

[See Regulations 4(2)(d) and 5(2)(c)]

[See Regulations 4(2)(e)(i)]

This form is applicable for the following categories of cargo, namely:

(i) Goods (including unaccompanied baggage) to be landed meant for home clearance;

(ii) Goods (including unaccompanied baggage) to be landed meant for clearance at another Indian port (Domestic transhipment)

(iii) Goods to be landed but destined for a foreign port (Foreign transhipment)

(i) Domestic transit goods

(ii) Foreign transit goods

Note: The details of the cargo (including unaccompanied baggage) to be landed as declared in the respective forms shall be set out in the order of the ports of loading.

Container details:

[See Regulations 4(2)(e)(ii)]

This Form is applicable for the following categories of cargo, namely:

(i) Imported goods:

(a) Goods (including unaccompanied baggage) to be landed meant for home clearance;

(b) Goods (including unaccompanied baggage) to be landed meant for clearance at another Indian port (Domestic transhipment)

(c) Goods to be landed but destined for a foreign port (Foreign transhipment)

(ii) Export goods

(iii) Coastal goods (including such goods transiting through designated foreign route)

(i) Imported Goods:

(a) Domestic transit cargo

(b) Foreign transit cargo

(ii) Export goods

(iii) Coastal goods (including such goods transiting through designated foreign route)

Container details:

[See Regulations 5(2)(d)(i)]

This form is applicable to the following categories of cargo, namely:

(i) Imported goods destined for a foreign port

(ii) Export Goods

(i) Imported goods destined for a foreign port

(ii) Export goods

[See Regulations 5(2)(d)(ii)]

This form is applicable for the following categories of the goods, namely:

(i) Imported goods

(a) Domestic transhipment goods;

(b) Foreign transhipment goods;

(ii) Export goods;

(iii) Coastal Goods (including such goods transiting through designated foreign route)

(i) Imported goods

(a) Domestic transit goods

(b) Foreign transit goods

(ii) Export goods

(iii) Coastal Goods (including such goods transiting through designated foreign route)

[See Regulation 7]

I. Transhipment of Imported Goods between Port/ICD to ICD/CFS/SEZ

(a) Departure Manifest to be filed at port/ICD:

(b) Arrival Manifest to be filed at ICD/CFS/SEZ:

II. Transhipment of Export Goods from ICD/CFS/SEZ to Port/ICD:

(a) Departure Manifest to be filed at ICD/CFS/SEZ:

(b) Arrival Manifest to be filed at port/ICD:

21[Form-VIII-A

[See Regulation 7]

I. Transhipment of Imported Goods between Port to Land Customs Station:

(a) Departure Manifest to be filed at port:

(b) Arrival Manifest to be filed at Land Customs Station:

II. Transhipment of Imported Goods from Land Customs Station to Port:

(a) Departure Manifest to be filed at Land Customs Station:

(b) Arrival Manifest to be filed at port

[See Regulation 9(1)(c)]

KNOW ALL MEN BY THESE PRESENTS that we . through our . (hereinafter called authorised carrier which expression shall include his heirs, executors, administrators and legal representatives) are held and firmly bound to the President of India (hereinafter called the Government which expression shall include his successors and assigns) to the sum of Rs. . for payment whereof we hereby bind ourselves and each of us bind himself and our heirs, executive and administration firmly by these presents.

WHEREAS THE said authorised carrier applied to the Principal Commissioner of Customs or Commissioner of Customs, as the case may be at ..port/ICD/CFS/SEZ to permit the transhipment of the goods fully described and specified in the Arrival/Departure Manifest for transhipment from the_____to_____.

AND WHEREAS the said Principal Commissioner of Customs or Commissioner of Customs, as the case may be has granted such permission to the said authorised carrier on condition of executing a bond and the said authorised carrier agreed to execute the Bond with such conditions as hereunder written.

Now the condition of the above written Bond is that, if the said authorised carrier shall and will cause the said goods as may be specified in the Arrival/Departure Manifest for such transhipment to be fully and safely transhipped to _______Port/ICD/CFS/SEZ and to be there produced to the proper officer and duly handed over within one month from the date of the above bond or cause the said goods to be otherwise accounted for to the satisfaction of such officer and shall and will provide to the Principal Commissioner of Customs or Commissioner of Customs, as the case may be, Arrival Manifest Form-VIII filed at destination port/ICD/CFS/SEZ specifying the whole of the said goods having been duly received or accounted at the destination port/ICD/CFS/SEZ.

And also if the said authorised carrier shall and will, from time to time, and at all times hereafter upon demand by the proper officer of the Government duly authorised in that behalf pay to the said Government the full Customs duties payable upon or in respect of all goods so permitted to be transhipped as aforesaid, then the above-written bond shall be void and have no effect otherwise it shall remain in full force and effect.

It is hereby agreed that any amount that may be due from me/us under this Bond may be recovered in the manner laid down in sub-section (i) of Section 142 of the Customs Act, 1962.

SCHEDULE ABOVE REFERRED TO

Signed by the authorised carrier

[See Regulation 9(1)(c)]

KNOW ALL MEN BY THESE PRESENTS that we . through our . (hereinafter called authorised carrier which expression shall include his heirs, executors, administrators and legal representatives) are held and firmly bound to the President of India (hereinafter called the Government which expression shall include his successors and assigns) to the sum of Rs. . for payment whereof we hereby bind ourselves and each of us bind himself and our heirs, executive and administration firmly by these presents.

WHEREAS THE said authorised carrier applied to the Principal Commissioner of Customs or Commissioner of Customs, as the case may be at ..port/ICD/CFS/SEZ for permission from time to time to tranship the goods fully described and specified in the Arrival/Departure Manifest for transhipment from the _____to_____.

AND WHEREAS the said Principal Commissioner of Customs or Commissioner of Customs, as the case may be has granted such permission from time to time to the said authorised carrier on condition of executing a bond and the said authorised carrier agreed to execute the Bond with such conditions as hereunder written.

Now the condition of the above written Bond is that, if the said authorised carrier shall and will cause the said goods as may be specified in the Arrival/Departure Manifest for such transhipment to be fully and safely transhipped to _____Port/ICD/CFS/SEZ and to be there produced to the proper officer and duly handed over within one month from the date of the above bond or cause the said goods to be otherwise accounted for to the satisfaction of such officer and shall and will provide to the Principal Commissioner of Customs or Commissioner of Customs, as the case may be, Arrival Manifest Form-VIII filed at destination port/ICD/CFS/SEZ specifying the whole of the said goods having been duly received or accounted at the destination port/ICD/CFS/SEZ.

And also if the said authorised carrier shall and will, from time to time, and at all times hereafter upon demand by the proper officer of the Government duly authorised in that behalf pay to the said Government the full Customs duties payable upon or in respect of all goods so permitted to be transhipped as aforesaid, then the above-written bond shall be void and have no effect otherwise it shall remain in full force and effect.

It is hereby agreed that any amount that may be due from me/us under this Bond may be recovered in the manner laid down in sub-section (i) of Section 142 of the Customs Act, 1962.

SCHEDULE ABOVE REFERRED TO

Signed by the authorised carrier

[See Regulation 9(1)(c)]

KNOW ALL MEN BY THESE PRESENTS that we ..of .(hereinafter called authorised carrier which expression shall include his heirs, executors, administrators and legal representatives) and . of (hereinafter called the Surety which expression shall include his heirs, executors, administrators and legal representatives) are held and firmly bound, jointly and severally, to the President of India (hereinafter called the Government which expression shall include his successors and assigns) in the sum of Rs. .(Rupees ..) of lawful money to be paid to the Government for which payment to be well and truly made we the authorised carrier and the surety jointly and severally bind ourselves.

WHEREAS THE said authorised carrier applied to the Principal Commissioner of Customs or Commissioner of Customs, as the case may be at ..port/ICD/CFS/SEZ to permit the transhipment of the goods fully described and specified in the Arrival/Departure Manifest for transhipment from the ____to____.

AND WHEREAS the said Principal Commissioner of Customs or Commissioner of Customs, as the case may be has granted permission to the said authorised carrier on condition that the said authorised carrier and the surety executing such bond as above written agreed to execute the said bond with such conditions as hereunder written.

Now the condition of the above written Bond is that, if the said authorised carrier shall and will cause the said goods as may be specified in the Arrival/Departure Manifest for such transhipment to be fully and safely transhipped to _____Port/ICD/CFS/SEZ and to be there produced to the proper officer and duly handed over within one month from the date of the above bond or cause the said goods to be otherwise accounted for to the satisfaction of such officer and shall and will provide to the Principal Commissioner of Customs or Commissioner of Customs, as the case may be, Arrival Manifest Form-VIII filed at destination port/ICD/CFS/SEZ specifying the whole of the said goods having been duly received or accounted at the destination port/ICD/CFS/SEZ.

And also if the said authorised carrier shall and will, from time to time, and at all times hereafter upon demand by the proper officer of the Government duly authorised in that behalf pay to the said Government the full Customs duties payable upon or in respect of all goods so permitted to be transhipped as aforesaid, then the above-written bond shall be void and have no effect otherwise it shall remain in full force and effect.

It is hereby agreed that any amount that may be due from me/us under this Bond may be recovered in the manner laid down in sub-section (i) of Section 142 of the Customs Act, 1962.

SCHEDULE ABOVE REFERRED TO

Signed by the authorised carrier

[See Regulation 9(1)(c)]

KNOW ALL MEN BY THESE PRESENTS that we ..of .(hereinafter called authorised carrier which expression shall include his heirs, executors, administrators and legal representatives) and . of (hereinafter called the Surety which expression shall include his heirs, executors, administrators and legal representatives) are held and firmly bound, jointly and severally, to the President of India (hereinafter called the Government which expression shall include his successors and assigns) in the sum of Rs. .(Rupees ..) of lawful money to be paid to the Government for which payment to be well and truly made we the authorised carrier and the surety jointly and severally bind ourselves.

WHEREAS THE said authorised carrier applied to the Principal Commissioner of Customs or Commissioner of Customs, as the case may be at ..port/ICD/CFS/SEZ for permission from time to time to tranship the goods fully described and specified in the Arrival/Departure Manifest for transhipment from the ____to_____.

AND WHEREAS the said Principal Commissioner of Customs or Commissioner of Customs, as the case may be has granted permission from time to time to the said authorised carrier on condition that the said authorised carrier and the surety executing such bond as above written agreed to execute the said bond with such conditions as hereunder written.

Now the condition of the above written Bond is that, if the said authorised carrier shall and will cause the said goods as may be specified in the Arrival/Departure Manifest for such transhipment to be fully and safely transhipped to _____Port/ICD/CFS/SEZ and to be there produced to the proper officer and duly handed over within one month from the date of the above bond or cause the said goods to be otherwise accounted for to the satisfaction of such officer and shall and will provide to the Principal Commissioner of Customs or Commissioner of Customs, as the case may be, Arrival Manifest Form-VIII filed at destination port/ICD/CFS/SEZ specifying the whole of the said goods having been duly received or accounted at the destination port/ICD/CFS/SEZ.

And also if the said authorised carrier shall and will, from time to time, and at all times hereafter upon demand by the proper officer of the Government duly authorised in that behalf pay to the said Government the full Customs duties payable upon or in respect of all goods so permitted to be transhipped as aforesaid, then the above-written bond shall be void and have no effect otherwise it shall remain in full force and effect.

It is hereby agreed that any amount that may be due from me/us under this Bond may be recovered in the manner laid down in sub-section (i) of Section 142 of the Customs Act, 1962.

SCHEDULE ABOVE REFERRED TO

Signed by the authorised carrier

[See Regulation 9(2)]

KNOW ALL MEN BY THESE PRESENTS that we . through our . (hereinafter called authorised carrier which expression shall include his heirs, executors, administrators and legal representatives) are held and firmly bound to the President of India (hereinafter called the Government which expression shall include his successors and assigns) to the sum of Rs. . for payment whereof we hereby bind ourselves and each of us bind himself and our heirs, executive and administration firmly by these presents.

WHEREAS THE said authorised carrier applied to the Principal Commissioner of Customs or Commissioner of Customs, as the case may be at ..port to permit the transit of the coastal goods from ____to_____ through _____fully described and specified in the Departure Manifest.

AND WHEREAS the said Principal Commissioner of Customs or Commissioner of Customs, as the case may be has granted permission for the transit of the said coastal goods from _____to______through _____on the condition that the said authorised carrier agreed to execute the said bond with such conditions as hereunder written.

Now the condition of the above-written Bond is such that in case,

(a) the containers brought back to the destination port after transit differ from the description given in the said Departure Manifest or

(b) the contents thereof have been wrongly described in the said Departure Manifest; or

(c) goods mentioned in the said Departure Manifest are not accounted to the satisfaction of the Principal Commissioner of Customs or Commissioner of Customs, as the case may be, or in case the said goods or any part thereof being subject to export duty or any restrictions under the Customs Act, 1962 (52 of 1962) or any other Act or otherwise, have been lost while in transit over any foreign territory.

I/We agree to pay on demand to the President of India the amount of value of the said goods, and also such amount of penalty as may be adjudged or imposed by the proper officer on me/us under the Customs Act, 1962.

It is hereby agreed that any amount that may be due from me/us under this Bond may be recovered in the manner laid down in sub-section (i) of Section 142 of the Customs Act, 1962.

SCHEDULE ABOVE REFERRED TO

Signed by the authorised carrier

[See Regulation 9(2)]

KNOW ALL MEN BY THESE PRESENTS that we . through our . (hereinafter called authorised carrier which expression shall include his heirs, executors, administrators and legal representatives) are held and firmly bound to the President of India (hereinafter called the Government which expression shall include his successors and assigns) to the sum of Rs. . for payment whereof we hereby bind ourselves and each of us bind himself and our heirs, executive and administration firmly by these presents.

WHEREAS THE said authorised carrier applied to the Principal Commissioner of Customs or Commissioner of Customs, as the case may be at ..port for permission from time to time, for the transit of the coastal goods from___to____through_____fully described and specified in the Departure Manifest.

AND WHEREAS the said Principal Commissioner of Customs or Commissioner of Customs, as the case may be has granted permission from time to time for the transit of the said coastal goods from_to___through_on the condition that the said authorised carrier agreed to execute the said bond with such conditions as hereunder written.

Now the condition of the above-written Bond is such that in case,

(a) the containers brought back to the destination port after transit differ from the description given in the said Departure Manifest or

(b) the contents thereof have been wrongly described in the said Departure Manifest; or

(c) goods mentioned in the said Departure Manifest are not accounted to the satisfaction of the Principal Commissioner of Customs or Commissioner of Customs, as the case may be, or in case the said goods or any part thereof being subject to export duty or any restrictions under the Customs Act, 1962 (52 of 1962) or any other Act or otherwise, have been lost while in transit over any foreign territory.

I/We agree to pay on demand to the President of India the amount of value of the said goods, and also such amount of penalty as may be adjudged or imposed by the proper officer on me/us under the Customs Act, 1962.

It is hereby agreed that any amount that may be due from me/us under this Bond may be recovered in the manner laid down in sub-section (i) of Section 142 of the Customs Act, 1962.

SCHEDULE ABOVE REFERRED TO

Signed by the authorised carrier

[See Regulation 9(2)]

KNOW ALL MEN BY THESE PRESENTS that we ..of .(hereinafter called authorised carrier which expression shall include his heirs, executors, administrators and legal representatives) and . of (hereinafter called the Surety which expression shall include his heirs, executors, administrators and legal representatives) are held and firmly bound, jointly and severally, to the President of India (hereinafter called the Government which expression shall include his successors and assigns) in the sum of Rs. .(Rupees ..) of lawful money to be paid to the Government for which payment to be well and truly made we the authorised carrier and the surety jointly and severally bind ourselves.

WHEREAS THE said authorised carrier applied to the Principal Commissioner of Customs or Commissioner of Customs, as the case may be at ..port to permit the transit of the coastal goods from ____to_____through_____fully described and specified in the Departure Manifest.

AND WHEREAS the said Principal Commissioner of Customs or Commissioner of Customs, as the case may be has granted permission for the transit of the said coastal goods from _____to______through_____on the condition that the said authorised carrier and the surety executing such bond as above written agreed to execute the said bond with such conditions as hereunder written.

Now the condition of the above-written Bond is such that in case,

(a) the containers brought back to the destination port after transit differ from the description given in the said Departure Manifest or

(b) the contents thereof have been wrongly described in the said Departure Manifest; or

(c) goods mentioned in the said Departure Manifest are not accounted to the satisfaction of the Principal Commissioner of Customs or Commissioner of Customs, as the case may be, or in case the said goods or any part thereof being subject to export duty or any restrictions under the Customs Act, 1962 (52 of 1962) or any other Act or otherwise, have been lost while in transit over any foreign territory.

I/We agree to pay on demand to the President of India the amount of value of the said goods, and also such amount of penalty as may be adjudged or imposed by the proper officer on me/us under the Customs Act, 1962.

It is hereby agreed that any amount that may be due from me/us under this Bond may be recovered in the manner laid down in sub-section (i) of Section 142 of the Customs Act, 1962. And it is hereby declared that any forbearance on the part of the said President of India or any Principal Commissioner or Commissioner or any other officer shall not in any way release the said surety, his heirs and representatives from his or their liability under the above written bond.

SCHEDULE ABOVE REFERRED TO

Signed by the authorised carrier

Signed by the surety

[See Regulation 9(2)]

KNOW ALL MEN BY THESE PRESENTS that we ..of .(hereinafter called authorised carrier which expression shall include his heirs, executors, administrators and legal representatives) and . of (hereinafter called the Surety which expression shall include his heirs, executors, administrators and legal representatives) are held and firmly bound, jointly and severally, to the President of India (hereinafter called the Government which expression shall include his successors and assigns) in the sum of Rs. .(Rupees ..) of lawful money to be paid to the Government for which payment to be well and truly made we the authorised carrier and the surety jointly and severally bind ourselves.

WHEREAS THE said authorised carrier . applied to the Principal Commissioner of Customs or Commissioner of Customs, as the case may be at ..port for permission from time to time, for the transit of the coastal goods from_____to_____through_____fully described and specified in the Departure Manifest.

AND WHEREAS the said Principal Commissioner of Customs or Commissioner of Customs, as the case may be has granted permission from time to time for the transit of the said coastal goods from _______to_____through____on the condition that the said authorised carrier and the surety executing such bond as above written agreed to execute the said bond with such conditions as hereunder written.

Now the condition of the above-written Bond is such that in case,

(a) the containers in which they are contained or any of them differ from the description given in the said Departure Manifest or

(b) the contents thereof have been wrongly described in the said Departure Manifest; or

(c) goods mentioned in the said Departure Manifest are not accounted to the satisfaction of the Principal Commissioner of Customs or Commissioner of Customs, as the case may be, or in case the said goods or any part thereof being subject to export duty or any restrictions under the Customs Act, 1962 (52 of 1962) or any other Act, have been lost while in transit over any foreign territory.

I/We agree to pay on demand to the President of India the amount of value of the said goods, and also such amount of penalty as may be adjudged or imposed by the proper officer on me/us under the Customs Act, 1962.

It is hereby agreed that any amount that may be due from me/us under this Bond may be recovered in the manner laid down in sub-section (i) of Section 142 of the Customs Act, 1962. And it is hereby declared that any forbearance on the part of the said President of India or any Principal Commissioner or Commissioner or any other officer shall not in any way release the said surety, his heirs and representatives from his or their liability under the above written bond

SCHEDULE ABOVE REFERRED TO

Signed by the authorised carrier

Signed by the surety

22[Form-XI

Know all men by these present that we are held and firmly bound to the President of India in the sum of Rs. ten lakhs for payment whereof we hereby bind ourselves, and each of us bind himself and each of our heirs, executors and administrators firmly by these present dated this .. day of ..in the year two thousand. ..

Whereas the said .. has been registered to act as an authorised carrier under Sea Cargo Manifest and Transhipment Regulations, 2018 and the said .. has agreed to enter into this bond as required by under the said regulations.

And whereas the said .. has deposited the sum of Rs. 10,00,000/-(Rupees ten lakhs) only with the President of India as security for his faithful behaviour and that of his employees as regard the said regulations.

Now the condition of the above written bond is such that if the said .. and his employees do at all times, whilst holding, such registration as aforesaid, behave themselves in a faithful manner as regards the said regulations and if the said .. and their executors or administrator fails to comply the obligations under the said regulations, shall forthwith pay to the Government on demand the said sum of Rs. Ten lakhs.

AND upon making such payment, the above written obligations shall be void and of no effect, otherwise it shall be and remain in full force and virtue.

Signed, sealed and delivered by the above named on this day, the .. of 20 .. in the presence of witnesses.

1. .. ..

2. .. ..

Accepted for and on behalf of the President of India

Signature of the Principal Commissioner of Customs/Commissioner of Customs

1. Subs. for 1st August, 2018 by G.S.R. 716(E), dated 30-7-2018 (w.e.f. 30-7-2018).

2. Subs. for Export Manifest (Vessels) Regulations, 1976 and Transportation of Goods (Through Foreign Territory) Regulations, 1965 by G.S.R. 545(E), dated 1-8-2019 (w.e.f. 1-8-2019).

3. Subs. for 1st March, 2019 by G.S.R. 165(E), dated 27-2-2019 (w.e.f. 27-2-2019).

4. Subs. by G.S.R. 545(E), dated 1-8-2019 (w.e.f. 1-8-2019).

5. Ins. by G.S.R. 545(E), dated 1-8-2019 (w.e.f. 1-8-2019).

6. Ins. by G.S.R. 545(E), dated 1-8-2019 (w.e.f. 1-8-2019).

7. Subs. by G.S.R. 545(E), dated 1-8-2019 (w.e.f. 1-8-2019).

8. Ins. by G.S.R. 545(E), dated 1-8-2019 (w.e.f. 1-8-2019).

9. Subs. by G.S.R. 545(E), dated 1-8-2019 (w.e.f. 1-8-2019).

10. Ins. by G.S.R. 545(E), dated 1-8-2019 (w.e.f. 1-8-2019).

11. Omitted by G.S.R. 545(E), dated 1-8-2019 (w.e.f. 1-8-2019). Prior to omission it read as: (e) dangerous drugs;

12. Subs. for separate sheets and shall be set out in the order of the ports of loading by G.S.R. 545(E), dated 1-8-2019 (w.e.f. 1-8-2019).

13. Subs. by G.S.R. 545(E), dated 1-8-2019 (w.e.f. 1-8-2019).

14. Subs. by G.S.R. 545(E), dated 1-8-2019 (w.e.f. 1-8-2019).

15. Subs. by G.S.R. 545(E), dated 1-8-2019 (w.e.f. 1-8-2019).

16. Subs. for territory by G.S.R. 545(E), dated 1-8-2019 (w.e.f. 1-8-2019).

17. Ins. by G.S.R. 545(E), dated 1-8-2019 (w.e.f. 1-8-2019).

18. Subs. by G.S.R. 545(E), dated 1-8-2019 (w.e.f. 1-8-2019).

19. Subs. by G.S.R. 545(E), dated 1-8-2019 (w.e.f. 1-8-2019).

20. Ins. by G.S.R. 545(E), dated 1-8-2019 (w.e.f. 1-8-2019).

21. Ins. by G.S.R. 545(E), dated 1-8-2019 (w.e.f. 1-8-2019).

22. Ins. by G.S.R. 545(E), dated 1-8-2019 (w.e.f. 1-8-2019).