Ad hoc Exemption Order No.
5/2021-Customs
G.S.R. (E)…- In exercise of the powers conferred
by
sub-section (2) of section 25 of the Customs
Act,
1962 (52 of 1962), the Central Government, under
exceptional circumstances prevailing due to the
COVID-19 pandemic, on being satisfied that it is
necessary in the public interest so to do,
hereby
makes the following amendment in the ad hoc
exemption
order of the Government of India, in the
Ministry of Finance (Department of Revenue), No.
4/2021-Customs, dated the 3rd May, 2021,
published in the Gazette of India, Extraordinary,
Part
II, Section 3, Sub-section (i), vide
number G.S.R.
316(E), dated the 3rd May, 2021, namely:-
In the said order, in paragraph 2, for the figures,
letters and words “30th day of June, 2021â€,
the figures,
letters and words “31st day of August 2021â€
shall be
substituted.
[F.No.
CBIC-190354/37/2021-TO(TRU-I)-CBEC(Pt-I)]
(Rajeev Ranjan)
Under Secretary to the Government of India
