Section 13(a) in The Courier Imports and Exports (Clearance) Regulations, 1998
(a)obtain an authorisation, from. each of the consignees of the import goods for whom such Courier has imported such goods or consignors of such export goods which such courier proposes to export to the effect that the Authorized Courier may act as agent of such consignee or consignor, as the case may be, for clearance of such import or export goods by the proper officer;
