Section 8 in The Courier Imports and Exports (Electronic Declaration and Processing) Regulations, 2010
8. Conditions to be fulfilled by the applicant.
(1)The person applying for registration as an Authorised Courier shall disclose to the satisfaction of the Commissioner of Customs that he is financially viable and in support thereof he shall produce to the said Commissioner of Customs a certificate issued by a scheduled bank or such other proof acceptable to the Commissioner of Customs evidencing possession of assets of a value not less than twenty five lakh rupees.(2)The electronic declaration for clearance of imported or export goods shall be made by the persons who has passed the examination referred to in regulation 8 or regulation 19 of the Custom House Agents Licensing Regulations, 2004.[Provided that a transition period up to 31st December, 2011 shall be allowed for fulfilment of the condition mentioned in sub-regulation (2) by an Authorised Courier in so far as it relates to examination referred to in regulation 8 of the [Customs House Agents Licensing Regulations, 2013] [Substituted by Notification No. G.S.R. 290 (E) dated 1.4.2011 (w.e.f. 5.5.2010)].](3)The applicant shall undertake to comply with the provisions and abide by all the provisions of the Act and rules, regulations, notifications and orders issued thereunder.
