Section 28(2) in The Customs Act, 1962

Central Government Act

(2) The 6[ proper officer] after considering the re- presentation, if any, made by the person on whom notice is served under sub- section (1) shall determine the amount of duty due from 7[

3. Subs. by Act 25 of 1978, s. 6. (w. e. f. 1- 7- 1978 ).

5. Ins. by Act 21 of 1984 S. 37.

4. Subs. by Act 80 of 1985, s. 3.

1. Subs. by Act 40 of 1991, s. 10 (w. e. f. 20- 9- 1991 ).

2. Subs. by Act 55 of 1991, s. 2 (w. e. f. 23- 12- 1991 ).

6. Subs. by Act 18 of 1992, s. 109.

7. Omitted by s. 109, ibid.

such person (not being in excess of the amount specified in the notice) and thereupon such person shall pay the amount so determined.