Mobile View
Main Search Forums Advanced Search Disclaimer
Citedby 44 docs - [View All]
The Collector Of Customs, ... vs G. Dass And Co. And Ors. on 9 February, 1966
Aban Loyd Chiles Offshore Ltd. & ... vs Union Of India & Ors on 11 April, 2008
Pride Foramer vs Union Of India (Uoi) And Ors. on 24 April, 2001
Amerhsip Management (P) Ltd. & 9 ... vs Union Of India & Ors. on 17 January, 1996
Great Eastern Shipping Co. Ltd. vs Union Of India on 13 May, 1981

User Queries
[Complete Act]
Central Government Act
Section 86 in The Customs Act, 1962
86. Transit and transhipment of stores.
(1) Any stores imported in a vessel or aircraft may, without payment of duty, remain on board such vessel or aircraft while it in India.
(2) Any stores imported in a vessel or aircraft may, with the per mission of the proper officer, be transferred to any vessel or aircraft as stores for consumption therein as provided in section 87 or section 90.