Section 2(1) in The Courier Imports and Exports (Clearance) Regulations, 1998
(1)These Regulations shall apply for assessment and clearance of goods carried by the Authorized Couriers on [incoming or outgoing flights or by any other mode of transport] [Substituted words "incoming or outgoing flights" by Notification No. G.S.R. 184(E), dated 14.3.2001 (w.e.f. 9.11.1998)] on behalf of a consignee or consignor for a commercial consideration.
