Section 63 in The Customs Act, 1962

63.

(1) The owner of any warehoused goods shall pay to the ware house- keeper rent and warehouse charges at the rates fixed under any law for the time being in force or where no rates are so fixed, at such rates as may be fixed by the Collector of Customs.

1. Subs. by Act 25 of 1978, s. 9 (w. e. f. 1- 7- 78).

2. Numbered, subs. and ins. by Act 11 of 1983, s. 50.

3. added by Act 21 of 1984, s. 38.

4. Subs. by Act 80 of 1985, s. 5.

5. Omitted by Act 55 of 1991, s. 5 (w. e. f. 23- 12- 1991 ).

6. Subs. and omitted by s. 8, ibid. (w. e. f. 23- 12- 1991 ).

7. Subs. by s. 9, ibid. (w. e. f. 23- 12- 1991 ).

(2) If any rent or warehouse charges are not paid within ten days from the date when they became due, the warehouse- keeper may, after notice to the owner of the warehoused goods and with the permission of the proper officer cause to be sold (any transfer of the warehoused goods notwithstanding) such sufficient portion of the goods as the warehouse- keeper may select.