Section 2(3) in The Courier Imports and Exports (Clearance) Regulations, 1998
(3)[ Notwithstanding anything contained in sub-regulation(2), these regulations shall apply to import of gems and jewellery including samples thereof by Export Oriented Unit of Units in Export Processing Zones and export of cut and polished diamond, gems and jewellery under any scheme of Export and Import Policy 1st April 1997 - 31st March 2002 published by the Government of India under Ministry of Commerce notification No. 1/1997 - 2002, dated the 31st March, 1997 as amended from time to time from Export Oriented Units, Units in Export Processing Zones or Units in the Domestic Tariff Area if the value of each export consignment under such export does not exceed rupees twenty lacs.] [Inserted by Notification No. G.S.R. 286(E), dated 28.4.1999 (w.e.f. 9.11.1998)]
