Section 13(d) in The Courier Imports and Exports (Clearance) Regulations, 1998
(d)not withhold information communicated to him by an officer of Customs, relating to assessment and clearance of import goods as well as inspection, examination and [clearance] [Substituted words "shipment" by Notification No. G.S.R. 184(E), dated 14.3.2001 (w.e.f. 9.11.1998)] of export goods, from a client who is entitled to such information;
