Section 6 in The Courier Imports and Exports (Clearance) Regulations, 1998
6. Clearance of export goods.
- In case of export of goods through courier the following procedure shall be followed namely:-(1)The Authorized Courier shall file a statement before departure of any flight containing such export goods at the [airport or before crossing the international border by any other moder of transport at the land customs station] [Substituted words "Airport" by Notification No. G.S.R. 184(E), dated 14.3.2001 (w.e.f. 9.11.1998)] with the proper officer in Form [Courier Shipping Bill-I (CSB-I), Form Courier Shipping Bill-II (CSB-II), Form Courier bill of Export-II (CBEx-II)] [Substituted words "Courier Shipping Bill-I (CSB-I) or Form Courier Shipping (CSB-II)" by Notification No. G.S.R. 184(E), dated 14.3.2001 (w.e.f. 9.11.1998)] [Courier Shipping Bill CSB-V] [Inserted by Notification No. G.S.R. 1099 (E), dated 29.11.2016 (w.e.f. 9.11.1998).] appended to these regulations.(2)(a)The courier bags containing the export goods shall not be dealt with after presentation of documents to the proper officer in any manner except as may be directed by Commissioner of Customs;(b)no person shall, except with the permission of proper officer, open any package of export goods to be taken on board a [flight or across the international border by any other mode of transport] [Substituted words "flight" by Notification No. G.S.R. 184(E), dated 14.3.2001 (w.e.f. 9.11.1998)].(3)the Authorized Courier shall make entry of goods for export in shipping bill in Form Courier Shipping Bill-I (CSB-I) or Form Courier Shipping (CSB-II) [Courier Shipping Bill CSB-V] [Substituted by Notification No. G.S.R. 1099 (E), dated 29.11.2016 (w.e.f. 9.11.1998).] as the case may be, appended to these regulations before presenting it to the proper officer;[Provided that for the goods specified in Appendix 3C of the Foreign Trade Policy (2015-20), such entry shall be made in the Form Courier Shipping Bill CSB-V.] [Inserted by Notification No. G.S.R. 1099 (E), dated 29.11.2016 (w.e.f. 9.11.1998).][Provided that for the goods specified in Appendix 3C of the Foreign Trade Policy (2015-20) and for other commercial goods, not covered under clause (e) of sub-regulation (2) of regulation 2, where value of the consignment is up to rupees [five lakh] [Inserted by Notification No. G.S.R. 192(E), dated 3.3.2017 (w.e.f. 9.11.1998).] and transaction in foreign exchange is involved, such entry shall be made in Form Courier Shipping Bill CSB-V.]Provided [further] [Inserted by Notification No. G.S.R. 501(E), dated 17.6.2015 (w.e.f. 14.11.1985).] that for the following goods, such entry shall be made in form prescribed in shipping bill and bill of Export (Form) Regulations, 1991 and shall be processed at Air Cargo Complex or the Export Oriented Unit or Export Promotion Zone or Free Trade Zone or Software Technology Park or Electronic Hardware Technology Park and thereafter the Assistant Commissioner of Customs, may, if requested by the exporter. handover such goods to a courier agency for on ward despatch subject to such condition and limitation as may be imposed by him: -(a)goods originated from Hundred per cent Export Oriented Undertaking or unit in a Free Trade Zone or Software Technology Park or Electronic Hardware Technology Park, as defined under Section 3 of the Central Excise Act, 1944 (1 of 1944)(b)goods proposed to be exported under the Export Promotion Capital Goods Scheme or the Duty Entitlement Pass Book Scheme or Duty Exemption Scheme as specified under the Export and Import Policy (1st April, 199731st March, 2002) issued by the Government of India as amened from time to time or relevant Export and Import Policy issued by the Government of India and in force at the time of the export;(c)goods proposed to be exported under claim for draw back in terms of provisions laid down under the Customs Act, 1962 (52 of 1962);(d)goods which require licence to be issued under the Foreign Trade (Development and Regulation) Act, 1992 (22 of 1992) for their export;(e)goods in respect of which the proper officer directs filing of a Shipping Bill in such form.(4)The Authorized Courier shall present the export goods to the proper officer for inspection, examination and assessment thereof.(5)Any export goods brought into customs area for export purpose and have not been exported within seven days of arrival of such goods into such area [or within such extended period as permitted by the proper officer in case of delay due to such reasons which the proper officer considers to be beyond the control of the concerned courier,] [Substituted by Notification No. G.S.R. 645(E), dated 21.9.1999 (w.e.f. 9.11.1998)] may be detained by the proper officer and disposed of after issuing notice to the concerned courier and the charges payable, for storage and handling of such goods shall be payable by such courier.
