Section 13 in The Courier Imports and Exports (Clearance) Regulations, 1998
13. Obligation of Authorized Courier.
- An Authorized Courier shall -(a)obtain an authorisation, from. each of the consignees of the import goods for whom such Courier has imported such goods or consignors of such export goods which such courier proposes to export to the effect that the Authorized Courier may act as agent of such consignee or consignor, as the case may be, for clearance of such import or export goods by the proper officer;(b)advise his client to comply with the provisions of the Customs, Act, 1962 (52 of 1962) and rules and regulations made thereunder and in case of non-compliance thereof shall bring the matter to the notice of the Assistant Commissioner of Customs;(c)exercise due diligence to ascertain the correctness and completeness of any information which he submits to the proper officer with reference to any work related to the clearance of import good or [of] [Substituted words "shipment of" by Notification No. G.S.R. 184(E), dated 14.3.2001 (w.e.f. 9.11.1998)] export goods;(d)not withhold information communicated to him by an officer of Customs, relating to assessment and clearance of import goods as well as inspection, examination and [clearance] [Substituted words "shipment" by Notification No. G.S.R. 184(E), dated 14.3.2001 (w.e.f. 9.11.1998)] of export goods, from a client who is entitled to such information;(e)not withhold any information relating to assessment and clearance of imported goods or [of] [Substituted words "shipment of" by Notification No. G.S.R. 184(E), dated 14.3.2001 (w.e.f. 9.11.1998)] export goods, from the Assessing Officer.(f)not attempt to influence the conduct of any officer of Customs in any matter pending before such officer of his subordinates by the use of threat, false accusation, duress or offer of any special inducement or promise of advantage or by the bestowing of any gift or favour or other thing of value;(g)maintain records and accounts in such form and manner as may be directed from time to time by an Assistant Commissioner of Customs and submit them for inspection to the Assistant Commissioner of Customs or an officer Authorized by him, wherever required;
