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Union of India - Section

Section 14 in The Courier Imports and Exports (Clearance) Regulations, 1998

14. Deregistrations.

(1)The commissioner of Customs may revoke the registration of an Authorized Courier and also order forefeiture of security on any of the following grounds namely :-
(a)failure of the Authorized Courier to comply with any of the conditions of the bond executed by him under regulation 11.
(b)failure of the Authorized Courier to comply with any of the provisions of these regulations;
(c)[ a misconduct on the part of the Authorized Courier whether within the jurisdiction of the said Commissioner or any where else, which in the opinion of the Commissioner renders him unfit to transact any business in the Customs Station;] [Substituted by Notification No. G.S.R. 785(E), dated 25.11.1999 (w.e.f. 9.11.1998)]
Provided that no such revocation shall be made unless a notice has been issued to the Authorized Courier informing him the grounds on which it is proposed to revoke the registration and he is given an opportunity of making a representation in writing and a further opportunity of being heard in the matter, if so desired.Provided further that, in case the Commissioner of Customs considers that any of such grounds against an Authorized Courier shall not be established prima facie without an inquiry in the matter, he may conduct the inquiry to determine the ground and in the meanwhile pending the completion of such inquiry, may suspend the registration of the Authorized Courier. If no ground is established against the Authorized Courier, the registration so suspended shall be restored.
(2)Any Authorized Courier or the officer of the Customs authorized by the Chief Commissioner of Customs in this behalf, if aggrieved by the order of the Commissioner of Customs passed under sub-regulation (1), may represent to the Chief Commissioner of Customs in writing against such order within sixty days of communication of the impugned order to the Authorized Courier and the Chief Commissioner of Customs shall, after providing the opportunity of being heard to the parties concerned, dispose of the representation as may be possible.Form Courier Bill Of Entry-I (CBE-I)(See regulation 5)Courier Import Manifest
Name and Address of On Board Courier Company Airlines and Flight number Name of Incharge On Board of the aircraft Courier or person
Airport of Arrival Flight No./date Date of Arrival Airport of shipment Customs Department Serial No./Date
S. No. Airway Name & Address Bill No. of Authorized Courier No. of Bags Weight
1.2.3.     _____________ _____________
    Total _____________ _____________
Signature of On Board courier/person Incharge of aircraft.
Form Courier Bill Of Entry - II (CBE-II)(See regulation 5)Courier Import Manifest
Name & Address of the Authorized Courier Airport of Arrival Flight No./Date Airport of shipment Customs Department Serial No./Date (CourierImport Manifest--CBE-I) Department Serial No./Date
S. No. Airway Bill No. No. of Packages Weight Description of goods Shippers Name Consignees Name & Address Value
1.2.3.4.   ___________        
  Total ___________        
Signature of Authorized CourierForm Courier Bill Of Entry-III (CBE-III)(See regulation 5)Courier Import Manifest
Name & Address of the Authorized courier Airport of Arrival Flight No. Date of Airport of Arrival Customs Serial Shipment
Number of bags Number of Consignments
Declaration
(I)I/We hereby declare that I/We have obtained the authorisation from each of the consignments mentioned above to act as an agent for the clearance of the goods described above.
(II)I/We hereby declare that the goods imported as per this Bill of Entry include only documents of no commercial value and do not include goods which are liable to duty or are prohibited or restricted for import into India under any Law for the time being in force.
Signature of Audit OfficerSignature of Assessing Officer(Passed of customs charge)(Signature of Proper Officer)[Form Courier Bill Of Entry-IV (CBE-IV)] [Substituted by Notification No. G.S.R. 811(E), dated 30.6.2017 (w.e.f. 9.11.1998).][See regulation 5]Courier Bill of Entry for Sample and Free Gifts
Name & Address of the Authorised Courier Airport of Arrival Flight No. Date of Arrival Airport of Shipment Customs Serial No. and date
Sl. No. AWB No. No. of packages Consignees Name & Address State of Consumption of imported goods Description of goods Qty.
Invoice Value Rate of Exchange Assessable Value (Sec. 14) CTH/ Notfn. No. Value under section 3 of Customs tariff Act, 1975 Additional Duty Rate Additional Duty Amount GST Code IGST Rate IGST Exemption Notification
IGST Amount GST Compensation Cess rate GST Compensation Cess ExemptionNotification GST Compensation Cess amount Total Duty
         
Declaration
(i)I/ We hereby declare that I/ we have obtained the authorisation from each of the consignees mentioned above to act as an agent for the clearance of the goods described above.
(ii)I/ We hereby declare that the goods imported as per this Bill of Entry include only bona fide commercial samples, prototypes of goods and bona fide gifts of articles for personal use of a value not exceeding the value prescribed under the Courier Imports and Exports (Clearance) Regulations, 1998 and which are for the time being not subject to any prohibition or restriction on their import into India.
(iii)I/ We enclose herewith ........... (number) of airway bills and .......... (number) of invoices for the aforesaid consignments with this Bill of Entry.
(iv)I/ We hereby declare that the contents of this Bill of Entry are true and correct in every respect and are in accordance with the Airway Bills, the invoices and other documents attached herewith.
Signature and Stamp of Authorised Courier.Signature of Assessing OfficerSignature of Audit Officer(Passed out of customs charge)Signature of the Proper Officer.[Form Courier Bill of Entry-V (CBE-V)] [Substituted by Notification No. G.S.R. 811(E), dated 30.6.2017 (w.e.f. 9.11.1998).][See regulation 5]Courier Bill of Entry for Dutiable Goods
Name & Address of the Authorised Courier Airport of Arrival Flight No. Date of Arrival Airport of Shipment Customs Serial No. and date
Sl. No. AWS No. No. of packages Consignees Name & Address GSTIN Description of goods Qty. No./ Wt.
Invoice Value Rate of Exchange Freight and Ins. Other Landing Charges Assessable Value (Rs.) (Sec. 14)
CTH/ Notfn. No. Duty Rate/ Amount Value under section 3 of Customs tariffAct, 1975 ETH/ Notfn. No. Addl. Duty Rate Additional Duty Amount GST Code IGST Rate IGST Exemption Notification IGST Amount
1.2.3.
GST Compensation Cess rate GST Compensation Cess ExemptionNotification GST Compensation Cess amount Total Duty
       
Please indicate all other charges such as commissions, includible in the assessable value as per Section 14 of the Customs Act, 1962.
(i)I/ We hereby declare that I/ we have obtained the authorisation from each of the consignees mentioned above to act as an agent for the clearance of the goods described above.
(ii)I/ We declare that I/ we have not received any other documents or information showing a different price, value, quantity or description of the said goods and that if at any time hereafter I/ we receive any documents from the importer showing a different state of facts I/we will immediately make the same known to the Commissioner of Customs.
(iii)I/ We hereby declare that the contents of this Bill of Entry are true and correct in every respect and are in accordance with the Airway Bills and the invoices and other documents attached herewith.
(iv)I/ We enclose herewith .......... (number) of airway bills and ......... (number) of invoices for the aforesaid consignments with this Bill of Entry.
Signature of Audit OfficerSignature of Assessing Officer(Passed out of customs charge)Signature of the Proper Officer[Form Courier Bill of Entry - VI (CBE-VI)] [Inserted by Notification No. G.S.R. 184(E), dated 14.3.2001 (w.e.f. 9.11.1998)](See regulation 5)Courier Import Manifest
Name and Address ofOn Board Courier Company     Name of the Courier or authorized Representative or Driver/Owner of the vehicle
Name of the land customs station Vehicle No. Registration Date of Arrival Place of origin/Place of loading Customs Department Serial No./ date
S.No. Nameand Address ofAuthorized Courier No. of bags Weight  
1          
2          
3   Total __________________________________________  
     
       
Signature of Courier/ Authorized Representative/ Owner/ Driverof vehicle
[Form Courier Bill of Entry - VII (CBE-VII)] [Inserted by Notification No. G.S.R. 184(E), dated 14.3.2001 (w.e.f. 9.11.1998)](See regulation 5)Authorized Courier Manifest
Name and Address of the Authorized Courier Name of lands Customs station Vehicle Registration No. Place of origin/ Place of loading Customs Department Serial No./ date (Courier Import Manifest -CBE-VI) Customs Department Serial No./date    
S.No. Invoice No. and date No. of packages Weight Description of goods Consignor's name Consignees Name and Address Value
1              
2              
3              
4            
  Total ___________ ______________________ ___________      
       
Signature of Authorized Courier
[Form Courier Bill of Entry - VIII (CBE-VIII)] [Inserted by Notification No. G.S.R. 184(E), dated 14.3.2001 (w.e.f. 9.11.1998)](See regulation 5)Courier Bill of Entry for Documents
Name and Address of the Authorized Courier Name of land custom station Vehicle Registration No. Date of arrival Place of origin/Place of loading CustomsSerial No./ date
           
    Number of bags   Number of consignments  
           
Declaration
i) I/ We hereby declare that I/ We have obtained theauthorisation from each of the consignees mentioned above to actas an agent for the clearance of the goods described above
ii) I/ We hereby declare that the goods imported as per thisBill of Entry include only documents of no commercial value anddo not include goods which are liable to duty or are prohibitedor restricted for import into India under any Law for the timebeing in force.
 
        Signature of Audit Officer
Signature of Assessing Officer        
    (Passed out of Customs charge)Signature ofthe proper officer    
[Form Courier Bill of Entry - IX (CBE-IX)] [Substituted by Notification No. G.S.R. 811(E), dated 30.6.2017 (w.e.f. 9.11.1998).][See regulation 5]Courier Bill of Entry for Samples and Free Gifts
Name and Address of the Authorised Courier Name of land custom station Vehicle Registration No. Date of Arrival Place of origin/ place of loading Customs Serial No./ date
S. No. Invoice No. and date No. of packages Consig-nees Name & Address State of Consum-ption of imported goods GSTIN Descrip-tion of goods Quantity Invoice Value Rate of Exch-ange Assess-able Value (Section 14) CTH/ Notifi-cation No. Value under section 3 of Customs tariff Act, 1975 Additi-onal Duty Rate Additi-onal Duty Amount GST Code
1.                            
2.                            
IGST Rate IGST Exemption Notification IGST Amount GST Compensation Cess rate GST Compensation Cess ExemptionNotification GST Compensation Cess amount Total Duty
             
Declaration
(i)I/ We hereby declare that I/ We have obtained the authorisation from each of the consignees mentioned above to act as an agent for the clearance of the goods described above.
(ii)I/ We hereby declare that the goods imported as per this Bill of Entry include only bona fide commercial samples, prototypes of goods and bona fide gifts of articles for personal use of a value not exceeding the value prescribed under the Courier Imports and Exports (Clearance) Regulations, 1998 and which are for the time being not subject to any prohibition or restriction on their import into India.
(iii)I/ We enclose herewith _________ (number) of airway bills and ________ (number) of invoices for the aforesaid consignments with this Bill of Entry.
(iv)I/ We hereby declare that the contents of this Bill of Entry are true and correct in every respect and are in accordance with the Airway Bills, the invoices and other documents attached herewith.
Signature and stamp of authorised courierSignature of Audit OfficerSignature of Assessing Officer(Passed out of Customs charge)Signature of the proper officer[Form Courier Bill of Entry - X (CBE-X)] [Substituted by Notification No. G.S.R. 811(E), dated 30.6.2017 (w.e.f. 9.11.1998).][See regulation 5]Courier Bill of Entry for Dutiable Goods
Name and address of the Authorised Courier Name of land customs station Vehicle Registration No. Date of Arrival Place of Origin/ Place of loading Customs Serial No. and date
S. No. Invoice number & date No. of Packages Consignee Name & Address State of Consumption of imported goods/ GSTIN Description of goods Quantity no./ weight Invoice Value Rate of Exchange Freight Ins
(1) (2) (3) (4) (5) (6) (7) (8) (9) (10) (11)
1.2.
Other Landing Charges Assessable Value (Rs.) (Section 14) CTH Notfn. No. Duty Rate Amount Value under section 3 of Customs tariff Act, 1975 ETH Notfn. No. Additional duty rate Additional duty amount GST Code IGST Rate IGST Exemption Notification IGST Amount
(12) (13) (14) (15) (16) (17) (18) (19) (20) (21) (22) (23) (24)
1.2.3.
Please indicate all other charges such as commissions, includible in the assessable value as per Section 14 of the Customs Act, 1962.
GST Compensation Cess rate GST Compensation Cess ExemptionNotification GST Compensation Cess amount Total duty
       
Declaration
(i)I/ We hereby declare that I/ We have obtained the authorisation from each of the consignees mentioned above to act as an agent for the clearance of the goods described above.
(ii)I/ We hereby declare that I/ We have not received any other documents or information showing a different price, value, quantity or description of the said goods and that if any time hereafter. I/ We receive any documents from the importer showing a different state of facts I/We will immediately make the same known to the Commissioner of Customs.
(iii)I/ We hereby declare that the contents of this Bill of Entry are true and correct in every respect and are in accordance with the Airway Bills and the invoices and other documents attached herewith.
(iv)I/ We enclose herewith ___________ (number) of airway bills and _________ (number) of invoices for the aforesaid consignments with this Bill of Entry.
Signature of Assessing OfficerSignature of Audit Officer(Passed out of Customs charge)Signature of the proper officerForm Courier Shipping Bill-I (CSB-I)(See regulation 6)Courier Shipping Bill for Document
Name and Address of Courier companyAirport Departure Airlines and Flight No. Flight No.Flight No./date Airport of shipment Expected date of landing atdestination Customs Department Serial No./Date
S. No. Airway Bill No. Name and Address of Authorizedcourier No. of Bags Weight
1.2.3.        
       
    _________________ _________________
Signature of Courier Co.   Total _________________ _________________
Declaration
(i)I/We hereby declare that I/We have obtained the authorisation from each of the consignors mentioned above to act as an agent for the clearance of the goods described above.
(ii)I/We hereby declare that the goods as per this Shipping Bill include only documents of no commercial value and do not include goods which are liable to duty or are prohibited or restricted for export from India under any law for the time being in force.
Signature and stamp of Authorized CourierSignature of Proper Officer of Customs[Form Courier Shipping Bill-II (CSB-II)] [Substituted by Notification No. G.S.R. 811(E), dated 30.6.2017 (w.e.f. 9.11.1998).][See regulation 6]Courier Shipping Bill
Name & Address of the Authorised Courier Airport of Departure Flight No./ date Airport of Shipment Customs Dept. Serial No./ date
Sl. No. Airway Bill No. No. of packages Weight Descrip-tion of goods Consignor's Name & Address GSTIN GST Invoice no. & date (GSTIN) Invoice no. & date (other than GST Invoice) Value Port of Shipment Consignee's Name & Address Whether Supply for export is on payment of IGSTor not. Pl indicate Whether against Bond or UT Total IGST paid, if any.
1.2.3.
Declaration
(i)I/ We hereby declare that I/ We have obtained the authorisation from each of the consignors mentioned above to act as an agent for the clearance of the goods described above.
(ii)[ I/ We hereby declare that the goods for export as per this Shipping Bill include only bona fide commercial samples and prototypes of goods and/ or bona fide gifts of articles for personal use of a value not exceeding the value prescribed under the Courier Imports and Exports (Clearance) Regulations, 1998 which are for the time being not subject to any prohibition or restriction on their export from India and on export of which no transfer of foreign exchange is involved.]
(iii)I/ We enclose herewith ........... (number) of airway bills and ............ (number) of invoices for the aforesaid consignments with this shipping bills.
(iv)I/ We hereby declare that the contents of this shipping bill are true and correct in every respect and are in accordance with the Airway Bills, the invoices and other documents attached herewith.
Signature and stamp of Authorised CourierSignature of Proper Officer of Customs[Form Courier Shipping Bill - V] [Substituted by Notification No. G.S.R. 159(E), dated 27.2.2019 (w.e.f. 9.11.1998).][See regulation 6]A
Name and Address of the Authorised Courier Name of Customs Station Courier Registration No. Port of loading Airline Name and Flight Number Customs Shipping Bill Number and Date AD Code
(1) (2) (3) (4) (5) (6) (7)
             
B
S. No. Courier AWB No. No. of pack age Declared Weight Destination Consignor/Exporter Name and Address IEC No. of the Exporter Terms of invoice
(1) (2) (3) (4) (5) (6) (7) (8)
               
Description of goods as per Exporter Invoice Invoice Value (FOB) Consignee’s Name and Address Whether export using e-commerce Yes/No Whether under MEIS scheme Y/N
(9) (10) (11) (12) (13)
S. No. Description Qty HS Code Currency INR      
(i) (ii) (iii) (iv) (i) (ii)
C
GSTIN GST Invoice No. and date (GSTIN) Invoice no. and date (other than GST Invoice) Whether Supply for export is on payment ofIGST or not. Pl indicate Whether against Bond or UT Total IGST paid, if any
(1) (2) (3) (4) (5) (6)
Declaration
(i)I/ We hereby declare that the Exporter mentioned above has authorized us for booking the shipment under the Courier Airway bill and act as an agent for clearance and export of the goods described above.
(ii)I/ We hereby declare that on the basis of declaration of the exporter, I/ We abide by the declaration in CSB-V, above.
Signature of the Authorized person of the Authorized Courier with stamp of Authorized CourierLet Export Officer of Customs(Stamp with Name and designation)[Form Courier Bill of Export - I (CBEx-I)] [Inserted by Notification No. G.S.R. 184(E), dated 14.3.2001 (w.e.f. 9.11.1998)](See regulation 6)Courier Shipping Bill for Document
Name and Address of Courier Company  
             
Name of the land customs station Vehicle No. Registration   Place of origin/Place of loading Customs Department Serial No./ date
S.No. Invoice No. Name and Address of Authorized Courier No. of Bags Weight  
1
2
3
             
    Total __________________________________    
       
             
Signature of Courier Company          
      Declaration      
i) I/ We hereby declare that I/ We have obtained theauthorisation from each of the consignors mentioned above to actas an agent for the clearance of the goods described above.
ii) I/ We hereby declare that the goods as per the ShippingBill include only documents of no commercial value and do notinclude goods which are liable to duty or are prohibited orrestricted for export from India under any law for the time beingin force.
             
Signature and stamp ofAuthorized Courier   Signature of Proper Officer of Customs  
[Form Courier Bill of Export - II (CBEx-II)] [Substituted by Notification No. G.S.R. 811(E), dated 30.6.2017 (w.e.f. 9.11.1998).][See regulation 6]Courier Shipping Bill
Name and Address of the Authorised Courier Name of land custom station Vehicle Registration No. Place of loading Customs Department Serial No./ date
S.No. InvoiceNo. & date No.of pack-ages Weight Descri-ptionof goods Consi-gnor'sName & Address GSTIN GSTInvoice no. & date Invoiceno. & date (other than GST Invoice) Value Portof Shipment Consignee'sName and Address WhetherSupply for export is on payment of IGST or not. Pl indicate Whetheragainst Bond or UT TotalIGST paid, if any.
1.2.3.
Declaration
(i)I/ We hereby declare that I/ We have obtained the authorisation from each of the consignors mentioned above to act as an agent for the clearance of the goods described above.
(ii)I/ We hereby declare that the goods for export as per this Shipping Bill include only bona fide commercial samples and prototypes of goods and/ or bona fide gifts of articles for personal use of a value not exceeding the value prescribed under the Courier Imports and Exports (Clearance) Regulations, 1998 and which are for the time being not subject to any prohibition or restriction on their export from India and on export of which no transfer of foreign exchange is involved.
(iii)I/ We enclose herewith _________ (number) of airway bills and _________ (number) of invoices for the aforesaid consignments with this Shipping Bill.
(iv)I/ We hereby declare that the contents of this shipping bill are true and correct in every respect and are in accordance with the Airway Bills, the invoices and other documents attached herewith.
Signature and stamp of Authorised CourierSignature of Proper Officer of Customs