Section 10(3) in The Courier Imports and Exports (Electronic Declaration and Processing) Regulations, 2010
(3)An Authorised Courier who is already registered under Courier Imports and Exports (Clearance) Regulations, 1998 on or before the date of coming into force of these regulations in a Customs airport, shall be considered as an Authorised Courier registered for the purpose of these regulations only on compliance of the conditions stipulated in regulation 8.
