Section 2(2) in The Courier Imports and Exports (Clearance) Regulations, 1998
(2)These Regulations shall not apply to -(a)the goods imported or export goods from the airports other than the Customs airports at Mumbai, Delhi, Chennai, Calcutta, Bangalore, Hyderabad, [Ahemdabad, Jaipur and land custom stations other than at Gojadanga and Petrapole in West Bengal;] [Substituted words "Ahemdabad and Jaipur" by Notification No. G.S.R. 184(E), dated 14.3.2001 (w.e.f. 9.11.1998)](b)the goods where the weight of the individual package exceeds 70 kgs;(c)the goods which require specific conditions to be fulfilled under any other Act for the time being in force or any rule or regulation made thereunder;(d)the following import goods requiring testing of samples thereof or reference to the relevant statutory authorities or experts before their clearance, namely :(i)animals and parts thereof, plants and parts thereof;(ii)perishables;(iii)publications containing maps depicting incorrect boundaries of India;(iv)precious and semi-precious stores, gold or silver in any form; and(v)goods failing within Chapters 28, 29 and 38 of the First Schedule to the Customs Tariff Act, 1975 (51 of 1975);(e)the following export goods, namely :(i)the goods which are subject to levy of any duty on their export;(ii)the goods proposed to be exported with the claim for drawback;(iii)[ goods proposed to be exported under Duty Exemption Schemes, Export Promotion Capital goods Scheme or any other similar export promotion scheme; [Substituted by Notification No. G.S.R. 501(E), dated 17.6.2015 (w.e.f. 14.11.1985).][Provided that this sub-clause shall not apply to goods notified in Appendix 3C of the Foreign Trade Policy (2015-2020), under the Merchandise Exports from India Scheme (MEIS) in consignment of value up to five lakh rupees and involving transaction in foreign exchange;]](iv)[ goods other than the goods specified in Appendix 3C of the Foreign Trade Policy (2015-2020), in respect of which the proper officer directs the filing of Shipping Bill or bill of export in prescribed form;] [Substituted by Notification No. G.S.R. 501(E), dated 17.6.2015 (w.e.f. 14.11.1985).][* * *] [Omitted '(v) goods where the value of the consignment is above rupees twenty-five thousand and transaction in foreign exchange is involved.' by Notification No. G.S.R. 501(E), dated 17.6.2015 (w.e.f. 14.11.1985).][Provided that the limit of rupees twenty five thousand as provided in this sub-clause shall not apply to such export consignments where the G.R.Waiver or specific permission has been obtained from the Reserve Bank of India.] [Added by Notification No. G.S.R. 645(E), dated 21.9.1999 (w.e.f. 9.11.1998)]
