LexSection 21 — Goods derelict, wreck, etc.
The Customs Act,1962
All goods, derelict, jetsam, flotsam and wreck brought or coming into India, shall be dealt with as if they were imported into India, unless it be shown to the satisfaction of the proper officer that they are entitled to be admitted duty-free under this Act.Open in Lexace · Ask the AI about this section