Section 11(2) in The Courier Imports and Exports (Electronic Declaration and Processing) Regulations, 2010
(2)The Authorised Courier who has been granted a registration under regulation 10 or who has intimated in the Form J to the Commissioner of Customs having jurisdiction over the Custom airport from where he has to transact the business, shall furnish the bond and security as specified under sub-regulation (1) for each of the Customs airports.
