Nothing in this Chapter shall apply to tea-- (a) proved to the satisfaction of the 1 [Commissioner of Customs] to have been imported into India from any part outside India; or (b) shipped as stores on board any vessel or aircraft in such quantity as the Customs-Collector considers reasonable having regard to the number of the crew and passengers and length of the voyage on which the vessel or aircraft is about to depart; or (c) exported by post in packages 2 [not exceeding five kilograms] in weight; or (d) exported with the previous sanction of the Central Government, within the limits prescribed in this behalf, by a Red Cross Society or by any organisation for providing amenities for troops overseas; or (e) taken as part of the personal luggage of a passenger.Open in Lexace · Ask the AI about this section
Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.