(1)In these regulations, unless the context otherwise requires,(a)"Act" means the Customs Act, 1962 (52 of 1962);(b)"arrival manifest" means an integrated declaration required to be delivered by an authorized carrier before or on arrival of, -(i)the vessel carrying imported goods, export goods, or coastal goods or(ii)a train or a truck carrying imported goods or export goods;(c)"authorised carrier" means an authorised sea carrier, authorised train operator or a custodian, registered under regulation 3 and postal authority;(d)"authorised sea carrier" means the master of the vessel carrying imported goods, export goods and coastal goods or his agent, or any other person notified by the Central Government;(e)"authorised train operator" means the train operator carrying imported goods and export goods;(f)"custodian" means a person approved by the Principal Commissioner or the Commissioner of customs, for the purposes of section 45 of the Act;(g)"departure manifest" means an integrated declaration required to be delivered by an authorised carrier before departure of:(i)a vessel carrying imported goods, export goods or coastal goods; or(ii)a train or truck carrying imported goods or export goods;(h)"designated foreign route" means the sea route between an Indian port and another Indian port, traversed by a vessel, through the territorial waters of Sri Lanka or Bangladesh, whether or not calling any port in Sri Lanka or Bangladesh in between;(i)"Form" means a Form appended to these regulations or the corresponding electronic form provided at the website https://www.icegate.gov.in in relation to filing of arrival and departure manifest;(j)"Jurisdictional Commissioner of customs" means the Commissioner of customs who has granted registration under regulation 3;(k)"postal authority" means an 'officer of the Post Office' as defined in The Indian Post Office Act, 1898 (6 of 1898);(l)"Special Economic Zone (SEZ)" means special economic zone as per the Special Economic Zones Act, 2005 (28 of 2005);(2)Any reference to a Commissioner of customs shall also include a reference to Principal Commissioner of customs for purposes of these regulations.(3)The words and expressions used herein and not defined but defined in the Act shall have the same meaning respectively assigned to them in the Act;]
