Section 10 in The Courier Imports and Exports (Clearance) Regulations, 1998
10. Registration.
(1)If on scrutiny of the applicants filed by a person under regulation 7, the Commissioner of Customs is satisfied that applicant fulfills the requirements of the registration, the said applicant may be so registered as an Authorized Courier.[* * *] [Omitted "Provided with that the number of the Authorized Courier so registered shall not exceed the number determined by the Board for a Custom house from time to time." by Notification No. G.S.R. 645(E), dated 21.9.1999 (w.e.f. 9.11.1998)](2)The registration granted under sub-regulation (1) shall valid for a period of three years, but may be renewed from time to time in accordance with the procedure provided in sub-regulation (3).(3)The Commissioner of Customs may, on application made before the expiry of the validity of the registration under sub-regulation (2) renew the registration for a period of three years form the date of expiration of the original registration or of the last renewal of such registration, as the case may be, if the performance of the Authorized Courier is found to be satisfactory with reference to the absence of any complaints misconduct including non-compliance of any of the obligations specified in regulations 13.
