(1)Small quantity of medical device, the import of which is otherwise prohibited under section 10 of the Act, may be imported for personal use subject to the following conditions, namely,-(i)the medical device shall form part of a personal baggage of a passenger and be intended for the exclusive use of such passenger;(ii)the medical device shall be declared as personal baggage of the passenger to the customs authorities, if they so direct;(iii)the quantity of any single medical device so imported shall not exceed the quantity specified by the registered medical practitioner;(iv)the medical device has been prescribed by a registered medical practitioner; and(v)the medical device so imported shall be accompanied with an invoice or a statement showing the name and quantity of medical device.
