Chapters & Sections

CHAPTER 1
Rule 1 Rule 2
CHAPTER 2
Rule 3
CHAPTER 3
Rule 4 Rule 5
CHAPTER 4
Rule 6 Rule 7 Rule 8 Rule 9 Rule 10
CHAPTER 5
Rule 11 Rule 12 Rule 13 Rule 14 Rule 15 Rule 16
CHAPTER 6
Rule 17 Rule 18 Rule 19 Rule 20 Rule 21 Rule 22
CHAPTER 7
Rule 23 Rule 24 Rule 25 Rule 26 Rule 27 Rule 28
CHAPTER 8
Rule 29 Rule 30 Rule 31
CHAPTER 9
Rule 32 Rule 33 Rule 34 Rule 35 Rule 36 Rule 37
CHAPTER 10
Rule 38 Rule 39 Rule 40 Rule 41 Rule 42 Rule 43
CHAPTER 11
Rule 44 Rule 45 Rule 46 Rule 47 Rule 48 Rule 49 Rule 50 Rule 51 Rule 52 Rule 53 Rule 54 Rule 55 Rule 56 Rule 57 Rule 58 Rule 59 Rule 60 Rule 61 Rule 62 Rule 63 Rule 64 Rule 65 Rule 65A Rule 66 Rule 67
CHAPTER 12
Rule 68
CHAPTER 13
Rule 69 Rule 70 Rule 71 Rule 72 Rule 73 Rule 74
CHAPTER 14
Rule 75
CHAPTER 15
Rule 76 Rule 77 Rule 78
CHAPTER 16
Rule 79 Rule 80
CHAPTER 17
Rule 81 Rule 82 Rule 83 Rule 84 Rule 85 Rule 86
THE FIRST SCHEDULE
Form-1 Form-2 Form-3 Form-4 Form-5 Form-6 Form-7 Form-8 Form-9 Form-10 Form-11 Form-12 Form-13 Form-14 Form-15 Form-16
THE SECOND SCHEDULE
The Second Schedule

CHAPTER 16 Home

TECHNOLOGICAL PROTECTION MEASURES
RULE 79. IMPORTATION OF INFRINGING COPIES.

(1) Every notice under sub-section (1) of section 53 shall be made to the Commissioner of Customs, or to any other officer authorised in this behalf by the Central Board of Excise and Customs, in Form XVI and shall be accompanied by the fee specified in the Second Schedule.

(2) The person who gives notice under sub-rule (1) shall deposit, within the time specified by the Commissioner, such amount as the Commissioner may deem fit as security, having regard to the likely expenses on demurrage, cost of storage, and compensation to the importer in case it is found that the works are not infringing copies.

(3) The Commissioner or the officer duly authorised in this behalf shall, on the arrival of such works, if satisfied, suspend the clearance of such works for a period of fourteen days and shall inform the person who has given the notice of the arrival and detention of the works.

(4) At the request of the importer or his duly authorised agent, the Commissioner or the officer duly authorised in this behalf shall inform the importer of the name and address of the person who gave the notice.

(5) The Commissioner or the officer duly authorised in this behalf shall release the consignment on the expiry of a period of fourteen days if the person who gave the notice fails to produce an order from the competent court having jurisdiction restraining the Commissioner or the officer from releasing the suspended consignment of works.

Home