Section 7 in The Courier Imports and Exports (Clearance) Regulations, 1998
7. Registrations of Authorized Couriers.
- Every person intending to operate as an Authorized Courier shall apply, in writing to the Commissioner of Customs at the Customs airport at Mumbai or Delhi or Chennai or Calcutta or Bangalore or Hyderabad or Ahemdabad or [Jaipur or as the case may be the Commissioner of Customs, West Bengal at Calcutta in charge of the land customs stations at Gojadanga and Petrapole] [Substituted words "Jaipur" by Notification No. G.S.R. 184(E), dated 14.3.2001 (w.e.f. 9.11.1998)] from where the goods are to the imported or exported, for registration in this behalf.
