Section 2 in The Courier Imports and Exports (Electronic Declaration and Processing) Regulations, 2010
2. Application.
(1)These regulations shall apply for assessment and clearance of imported or export goods, carried by an Authorised Courier by air, on behalf of a consignee or consignor at such Customs airports and in such form and to such extent, as the Board may, by notification, declare for the purposes of these regulations in this behalf.(2)These regulations shall not apply to:(a)the following imported goods requiring testing of samples thereof or reference to the relevant statutory authorities or to experts before their clearance, namely:-(i)animals and parts thereof, plants and parts thereof;(ii)perishables;(iii)publications containing maps depicting incorrect boundaries of India;(iv)precious and semi-precious stones, gold or silver in any form;(b)[ import or export of goods under any export promotion scheme other than Export Oriented Unit (EOU) scheme and similar schemes referred to in Chapter 6 of the Foreign Trade Policy 2009-14 or 2015-20, as the case may be: [Substituted by Notification No. G.S.R. 296(E), dated 28.3.2018 (w.e.f. 5.5.2010).][Provided that this sub-clause shall not apply to goods notified in Appendix 3C of the Foreign Trade Policy (2015-2020), under the Merchandise Exports from India Scheme (MEIS) in consignment of value up to five lakh rupees and involving transaction in foreign exchange;]](c)the following export goods, namely:-(i)the goods which are subject to levy of any duty on their exports;(ii)goods where the value of the consignment is above rupees [five lakh] [Substituted 'twenty five thousand' by Notification No. G.S.R. 737(E), dated 3.8.2018 (w.e.f. 5.5.2010).] and transaction in foreign exchange is involved:Provided that the limit of rupees [five lakh] [Substituted 'twenty five thousand' by Notification No. G.S.R. 737(E), dated 3.8.2018 (w.e.f. 5.5.2010).] as provided in this sub-clause shall not apply to such export consignments where the G.R. Waiver or specific permission has been obtained from the Reserve Bank of India.
