LexSection 13 — Duty on pilfered goods.
The Customs Act,1962
If any imported goods are pilfered after the unloading thereof and before the proper officer has made an order for clearance for home consumption or deposit in a warehouse, the importer shall not be liable to pay the duty leviable on such goods except where such goods are restored to the importer after pilferage.Open in Lexace · Ask the AI about this section