Section 6 in The Customs Act, 1962

6. Entrustment of functions of Board and customs officers on certain other officers. The Central Government may, by notification in th Official Gazette, entrust either conditionally or unconditionally to. any officer, of the Central or the State Government or a local authority any functions of the Board or any officer of customs under this Act.

1. Subs. by Act 44 of 1980, S. 50 and Sch. v. (w. e. f. 11- 10- 1982 )

3. Subs. by Act 22 of 1995, S. 52.

2. Re- lettered and ins. by Act 29 of 1988, s. 2 (w. e. f. 1. 7. 1988 ).

CHAP APPOINTMENT OF CUSTOMS PORTS, AIRPORTS, WAREHOUSING STATIONS, ETC. CHAPTER III APPOINTMENT OF CUSTOMS PORTS, AIRPORTS, WAREHOUSING STATIONS, ETC.