Section 63(1) in The Customs Act, 1962

Central Government Act

(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 ).