Section 6(2) in The Courier Imports and Exports (Clearance) Regulations, 1998
(2)(a)The courier bags containing the export goods shall not be dealt with after presentation of documents to the proper officer in any manner except as may be directed by Commissioner of Customs;(b)no person shall, except with the permission of proper officer, open any package of export goods to be taken on board a [flight or across the international border by any other mode of transport] [Substituted words "flight" by Notification No. G.S.R. 184(E), dated 14.3.2001 (w.e.f. 9.11.1998)].
