Section 6(3) in The Courier Imports and Exports (Electronic Declaration and Processing) Regulations, 2010
(3)[ The Authorised Courier or his agent who has passed the examination referred to in regulation 6 or regulation 13 of the Customs Brokers Licensing Regulations, 2018 shall make entry of goods for export, in Courier Shipping Bill-III (CSB-III) for documents in Form G or in the Courier Shipping Bill-IV (CSB-IV) for gifts, samples and prototype of goods in Form H or as the case may be, in Courier Shipping Bill-V (CSB-V) for goods notified in Appendix 3C of the Foreign Trade Policy (2015-20), to be exported under the Merchandise Exports from India Scheme (MEIS) or any other commercial goods, involving transfer of foreign exchange, in Form HA, before presenting it to the proper officer.] [Substituted by Notification No. G.S.R. 764(E), dated 9.10.2019 (w.e.f. 5.5.2010).]
