Section 2 in Transhipment of Cargo to Nepal under Electronic Cargo Tracking System Regulations, 2019
2. Definitions.
(1)In these regulations, unless the context otherwise requires -(a)"Act" means the Customs Act, 1962 (52 of 1962);(b)"authorised carrier" means an authorised sea carrier, an authorised train operator, shipping line or a custodian, registered under regulation 3 of the Sea Cargo Manifest and Transhipment Regulations, 2018 or his authorised agent;(c)"ECTS" means the electronic cargo tracking system deployed for securing and monitoring traffic-intransit destined to Nepal;(d)"managed service provider" means a technology service provider appointed, as bi-laterally agreed between the Governments of India and Nepal, for providing ECTS services.(2)The words and expressions used and not defined in these regulations but defined in the Act shall have the same meanings respectively assigned to them in the Act.
