Section 3(1) in Postal Export (Electronic Declaration and Processing) Regulations, 2022
(1)In these regulations, unless the context otherwise requires, - (a) “Act” means the Customs Act, 1962 (52 of 1962);(b)“authorised agent” means a person authorised by an exporter who has a valid license under the Customs Brokers Licensing Regulations, 2018 and includes an employee of the Customs broker who has been issued a photo identity card in Form G of the said regulations;(०) “booking post office” means a post office authorised to accept and book export goods in accordance with sub-regulation (1) of regulation 6;(d)“e-commerce” means buying and selling of goods through the internet on an e-commerce platform, the payment for which shall be done through various electronic means and in accordance with the guidelines issued by the Reserve Bank of India from time-to-time;(e)“electronic declaration” means the declaration of the particulars relating to the export goods, filed electronically by the exporter or his authorised agent on the PBE Automated System, operated and maintained by the postal authorities;(f)“Form” means the Forms appended to these regulations;(g)“PBE Automated System” means a system operated and maintained by the postal authorities for filing of electronic declaration by exporter or his authorised agent.
