Section 10(1) in The Courier Imports and Exports (Clearance) Regulations, 1998
(1)If on scrutiny of the applicants filed by a person under regulation 7, the Commissioner of Customs is satisfied that applicant fulfills the requirements of the registration, the said applicant may be so registered as an Authorized Courier.[* * *] [Omitted "Provided with that the number of the Authorized Courier so registered shall not exceed the number determined by the Board for a Custom house from time to time." by Notification No. G.S.R. 645(E), dated 21.9.1999 (w.e.f. 9.11.1998)]
