Section 6(1) in The Courier Imports and Exports (Clearance) Regulations, 1998
(1)The Authorized Courier shall file a statement before departure of any flight containing such export goods at the [airport or before crossing the international border by any other moder of transport at the land customs station] [Substituted words "Airport" by Notification No. G.S.R. 184(E), dated 14.3.2001 (w.e.f. 9.11.1998)] with the proper officer in Form [Courier Shipping Bill-I (CSB-I), Form Courier Shipping Bill-II (CSB-II), Form Courier bill of Export-II (CBEx-II)] [Substituted words "Courier Shipping Bill-I (CSB-I) or Form Courier Shipping (CSB-II)" by Notification No. G.S.R. 184(E), dated 14.3.2001 (w.e.f. 9.11.1998)] [Courier Shipping Bill CSB-V] [Inserted by Notification No. G.S.R. 1099 (E), dated 29.11.2016 (w.e.f. 9.11.1998).] appended to these regulations.
