[1969: Act IV]

9. Declaration of customs - ports, customs airports, etc. The Board may, by notification in the official Gazette, declare:

¹[(a) The places which alone shall be customs-ports or customs-airports for the clearance of goods or any class of goods imported or to be exported.]

(b) the places which alone shall be land customs-stations for the clearance of goods or any class of goods imported or to be exported by land or inland waterways;

(c) the routes by which alone goods or any class of goods specified in the notification may pass by land or inland waterways into or out of Pakistan, or to or from any land customs-station or to or from any land frontier;

(d) the places which alone shall be ports for the carrying on of coastal trade with any specified customs-ports in Pakistan; and

(e) what shall for the purposes of this Act be deemed to be a custom-house and the limits thereof.

10. Power to approve landing places and specify limits of customs stations.- The Board may, by notification in the official Gazette:-

(a) specify the limits of any customs-stations; and

(b) approve proper places in any customs-station for the loading and unloading of goods or any class of goods.

11. Power to declare warehousing stations.- The Board may, by notification in the official Gazette, declare places to be warehousing stations at which alone public warehouses may be appointed and private warehouses may be licensed.

1. Substituted by Finance Act, 1973.

¹[12. Power to appoint or licence public warehouses.- (1) At any warehousing station, the Collector of Customs may, from time to time, appoint or licence public warehouses wherein dutiable goods may be deposited without payment of customs-duty.

(2) Every application for a licence for a public warehouse shall be made in such form as may be prescribed by the Collector of Customs.

(3) A licence granted under this section may be cancelled by the Collector of Customs for infringement of any condition laid down in the licence or for any violation of any of the provisions of this Act or any rules made thereunder, after the licensee has been given proper opportunity of showing cause against the proposed cancellation.

(4) Pending consideration whether a licence be cancelled under sub-section (3), the Collector of Customs may suspend the licence.]

13. Power to licence private warehouses. (1) At any warehousing station, the Collector of Customs may, from time to time, licence private warehouses wherein dutiable goods may be deposited.

(2) Every application for a licence for a private warehouse shall be made in such form as may be prescribed by the Collector of Customs.

²[(3) A licence granted under this Section may be cancelled by the Collector of Customs for infringement of any condition laid down in the licence or for any violation of any of the provisions of this Act or any rules made thereunder, after the licensee has been given proper opportunity of showing cause against the proposed cancellation.]

(4) Pending consideration whether a licence be cancelled under sub-section (3), the Collector of Customs may suspend the licence.

14. Stations for officers of customs to board and land. The Collector of Customs may, from time to time, appoint, in or near any customs-port, stations or limits at or within which vessels arriving at or departing from such port shall bring to for the boarding or landing of officers of customs, and may, unless separate provisions therefore have been made under the Ports Act, 1908 (XV of 1908) direct at what particular place in any such port vessels, not brought into port by pilots, shall anchor or moor.

(c) the routes by which alone goods or any class of goods specified in the notification may pass by land or inland waterways into or out of Pakistan, or to or from any land customs-station or to or from any land frontier;

³[14-A. A provision of accommodation at Customs-ports etc.- Any agency or person managing or owning a customs-port, a customs-airport or a land customs-station shall provide at its or his own cost adequate accommodation to customs staff for offices, examination of goods, detention and storage of

1. Substituted by Finance Act, 1990.

2. Substituted by Finance Act, 1986.

3. Added by the Finance Ordinance, 1984 (XXVIII of 1984), S.5(1) with effect from 14th June, 1984