15. Prohibition.- No goods specified in the following clauses shall be brought, whether by air or land or sea, into Pakistan:-

(a) counterfeit coin;

(b) forged or counterfeit currency notes;

(c) any absence book, pamphlet, paper, drawing, painting, representation, figure, photograph, film or article;

(d) goods having applied thereto a counterfeit trade mark within the meaning of the Pakistan Penal Code (Act XLV of 1860), or a false trade description within the meaning of the Merchandise Marks Act, 1889 (IV of 1889);

(e) gods made or produced outside Pakistan and having applied thereto any name or trade mark, being or purporting to be the name or trade mark of any manufacturer, dealer or trader in Pakistan unless-

(i) the name or trade mark is, as to every application thereof, accompanied by a definite indication of the goods having been made or produced in a place outside Pakistan; and

(ii) the country in which that place is situated is in that indication shown in letters as large and conspicuous as any letter in the name or trade mark, and in the same language and character as the name or trade mark;

(f) piece-goods manufactured outside Pakistan (such as are ordinarily sold by length or by the piece), unless the real length thereof in standard yards or other measurement for the time being applying in Pakistan has been conspicuously stamped on each piece in Arabic numerals; and

(g) goods made or produced outside Pakistan and intended for sale, and having applied thereto, a design in which copy right exists under the patents and Designs Act of 1911, in respect of the class to which the goods belong or any fraudulent or obvious imitation of such design except when the application of such design has been made with the licence or written consent of the registered proprietor of the design:

Provided that the ¹[Federal Government] may, by an order in writing, exempt from the provisions of this section any goods or any class or description of goods in transit to a foreign territory.

16. Power to prohibit or restrict importation and exportation of goods.- The ¹[Federal Government] may, from time to time, by notification in the official Gazette, prohibit or restrict the bringing into or taking out of Pakistan of any goods of specified description by air, sea or land.

17. Seizure and confiscation of goods imported in breach of Section 15 or Section 16.- Where any goods are imported into or attempted to be exported out of Pakistan in violation of the provisions of section 15 or of a notification under section 16, such goods shall, without prejudice to any other penalty to which the offender may be liable under this Act, or any other law, but subject to rules, be liable to ²[seizure] and confiscation.

1. Substituted by Finance Ordinance, 1972 (XXI of 1972) Section 3, w.e.f. 17th June, 1972

2. Substituted by the Finance Act, 1987