11. Application of law relating to sea customs and powers of Customs officers. —
(1) The
law for the time being in force relating to sea customs and to goods, the import of which is pro-
hibited by section 18 of the Sea Customs Act, 187810 (18 of 1878) shall, subject to the provisions
of section 13 of this Act, apply in respect of drugs 11[and cosmetics] the import of which is
prohibited under this Chapter and officers of Customs and officers empowered under that Act
to perform the duties imposed thereby on a 12[Commissioner of Customs] and other officers of
1. Ins. by Act 21 of 1962, s. 8 (w.e.f. 27-7-1964).
2. Subs. by s. 8, ibid., for clause
(b) (w.e.f. 27-7-1964).
3. Subs. by Act 68 of 1982, s. 7, for “or misbranded cosmetic” (w.e.f. 1 -2-1983).
4. Ins. by Act 13 of 1964, s. 9 (w.e.f. 15-9-1964).
5. Subs, by Act 68 of 1982; s. 7, for “adulterated” (w.e.f. 1-2-1983).
6. Subs. by Act 11 of 1955, s. 5, for clause
(d).
7. Subs. by Act 68 of 1982, s. 7, for certain words (w.e.f. 1-2-1983).
8. The Explanation omitted by Act 68 of 1982, s. 7 (w.e.f. 1-2-1983).
9. Ins. by s. 8, ibid. (w.e.f. 1-2-1983).
10. Now see the Customs Act, 1962.
11. Ins. by Act 21 of 1962, s. 9 (w.e.f. 27-7-1964).
12. Subs. by Act 22 of 1995, s. 83, for “Customs Collector”.
11
Customs, shall have the same powers in respect of such drugs 1[and cosmetics] as they have for the time
being in respect of such goods as aforesaid.
2
[
(2) Without prejudice to the provisions of sub -section
(1), the 3[Commissioner of
Customs] or any officer of the Government authorised by the Central Government in this
behalf, may detain any imported package which he suspects to contain any drug 1 [or
cosmetic] the import of which is prohibited under this Chapter and shall forthwith report
such detention to the Drugs Controller, India an d, if necessary, forward the package or
sample of any suspected drug 1 [or cosmetic] found therein to the Central Drugs Laboratory.]
