Section 10(7) in The Courier Imports and Exports (Electronic Declaration and Processing) Regulations, 2010
(7)The Authorised Courier, who is registered under sub regulation (1) or sub regulation (3), shall transact business in other Customs airports within the country subject to an intimation, as specified in Form - J, to the Commissioner of Customs having Jurisdiction over the Customs airport where he intends to transact business.
