Section 12 in The Courier Imports and Exports (Clearance) Regulations, 1998
12.
The Authorized Courier who has been granted a registration under regulation 10 would be entitled to apply for and to be granted registration in any other [airport or land customs station] [Substituted words "airport" by Notification No. G.S.R. 184(E), dated 14.3.2001 (w.e.f. 9.11.1998)] provided that he shall furnish the bond and security as prescribed under regulation 11 for each such registration.
