LexSection 141 — Conveyances and goods in a customs area subject to control of officers of customs.
The Customs Act,1962
1 [(1)] All conveyances and goods in a customs area shall, for the purpose of enforcing the provisions of this Act, be subject to the control of officers of customs. 2 [(2) The imported or export goods may be received, stored, delivered, despatched or otherwise handled in a customs area in such manner as may be prescribed and the responsibilities of persons engaged in the aforesaid activities shall be such as may be prescribed.]Open in Lexace · Ask the AI about this section