Section 8(2) in The Courier Imports and Exports (Electronic Declaration and Processing) Regulations, 2010
(2)The electronic declaration for clearance of imported or export goods shall be made by the persons who has passed the examination referred to in regulation 8 or regulation 19 of the Custom House Agents Licensing Regulations, 2004.[Provided that a transition period up to 31st December, 2011 shall be allowed for fulfilment of the condition mentioned in sub-regulation (2) by an Authorised Courier in so far as it relates to examination referred to in regulation 8 of the [Customs House Agents Licensing Regulations, 2013] [Substituted by Notification No. G.S.R. 290 (E) dated 1.4.2011 (w.e.f. 5.5.2010)].]
