Section 2 in The Bill of Entry (Electronic Declaration) Regulations, 1995
2. Definitions.
- In these regulations, unless the context otherwise requires, -(a)"authorised person" means, -(i)a Custom House Agent who holds a permanent licence under the Custom House Agents Licensing Regulations, 1984 and is authorised by the Commissioner of Customs with a user identification; or(ii)an importer who holds a valid Import Export Code Number and is specially authorised by the Commissioner of Customs with a user identification for the purpose of obtaining clearance of goods imported by him;(b)"bill of entry" means the electronic declaration accepted and assigned with a number by the Customs Computer System for further processing;(c)"Commissioner of Customs" means the Commissioner of Customs, Delhi;(d)"electronic declaration" means the declaration of the particulars relating to the imported goods, lodged in the Customs Computer System, through the data-entry facility provided at the service centre or the data communication networking facility provided by the National Informatics Centre, from the authorised person's computer;(e)"operator" means the person authorised by the Commissioner of Customs to receive Cargo Declaration from the authorised person at the service centre for making data entry;(f)"service centre" means the place specified by the Commissioner of Customs where data entry, for the purpose of lodgement of declaration or submission of any information, is carried out.
