Section 2 in Transportation of Goods (Through Foreign Territory), Regulations, 2020
2. Application.
- These regulations shall apply to the movement of goods, -(i)under the Agreement on the Use of Chattogram and Mongla Ports for Movement of Goods to and from India between the People's Republic of Bangladesh and the Republic of India (hereinafter referred to as 'ACMP');(ii)under the Protocol on Inland Water Transit and Trade between the People's Republic of Bangladesh and the Republic of India (herein after referred to as "PIWTT"):Provided that the regulations shall not apply to the movement of export-import cargo between India and Bangladesh or export to third countries under the PIWTT; and(iii)from one part of India to another through a land route which lies partly over the territory of a foreign country, not being a movement covered under (i) and (ii) above.
