Consolidated Customs Amendment Act, 1868 [Repealed]
(Received the assent of the Governor General on the 2nd April 1868.)
PREAMBLE
Whereas section 132 of the Consolidated Customs' Act (No. VI of 1863) provides that no refund of duty levied upon goods not shipped, or upon goods shipped and afterwards relanded, shall be allowed, unless application to re:land shall have been made, or notice of non-shipment shaft have been given, before the vessel on which such goods were intended to be shipped, or from which they were re-landed, shall have left the port; And whereas it is expedient to extend the time within which such application or notice may be made or given; It is hereby enacted as follows:
Section 1. Amendmeat of Act No. VI of 1868, section 132
For the proviso contained in the said section, the following shall be substituted:
Provided that no such refund shall be allowed unless application to re-land shall have been made, or notice of non-shipment shall have been given, within three clear working days after the vessel on which such goods were intended to be shipped or from which they were re-landed shaft have left the port.
Section 2. Short title
This Act may he called the Consolidated Customs' Act Amendment Act.