The person-in-charge of a conveyance shall not permit the loading at a customs station-- (a) of export goods, other than baggage and mail bags, unless a shipping bill or bill of export or a bill of transhipment, as the case may be, duly passed by the proper officer, has been handed over to him by the exporter; (b) of baggage and mail bags, unless their export has been duly permitted by the proper officer.Open in Lexace · Ask the AI about this section
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