Section 5(2) in The Courier Imports and Exports (Clearance) Regulations, 1998
(2)(a)The Courier bags containing the imported goods shall not be dealt with in any manner except as may be directed by the Commissioner of Customs;(b)no person shall, except with the permission of proper officer open any package of imported goods brought by an on-board courier or the [person incharge of aircraft or the authorized agent of courier service carrying goods by any other mode of transport] [Substituted words "person incharge of aircraft" by Notification No. G.S.R. 184(E), dated 14.3.2001 (w.e.f. 9.11.1998)].
