LexSection 118 — Confiscation of packages and their contents.
The Customs Act,1962
(a) Where any goods imported in a package are liable to confiscation, the package and any other goods imported in that package shall also be liable to confiscation. (b) Where any goods are brought in a package within the limits of a customs area for the purpose of exportation and are liable to confiscation, the package and any other goods contained therein shall also be liable to confiscation.Open in Lexace · Ask the AI about this section