LexSection 92 — Entry of coastal goods.
The Customs Act,1962
(1) The consignor of any coastal goods shall make an entry thereof by presenting to the proper officer a bill of coastal goods in the prescribed form. (2) Every such consignor while presenting a bill of coastal goods shall, at the foot thereof, make and subscribe to a declaration as to the truth of the contents of such bill.Open in Lexace · Ask the AI about this section