Section 7 in The Courier Imports and Exports (Electronic Declaration and Processing) Regulations, 2010
7. Application for registration of Authorised Courier.
(1)Every person intending to operate as an Authorised Courier shall make an application in the Form-I to the Commissioner of Customs having jurisdiction over the Customs airport where the goods are to be imported or exported, for registration in this behalf.(2)The Commissioner of Customs may dispose of the application under sub-regulation (1) within forty five days of the receipt of the application.
