Section 5(1) in The Courier Imports and Exports (Clearance) Regulations, 1998
(1)(a)The on board courier of the [person incharge of aircraft or the authorized agent of Courier Service carrying goods by any other mode of transport] [Substituted words "person incharge of aircraft " by Notification No. G.S.R. 184(E), dated 14.3.2001 (w.e.f. 9.11.1998)] shall file a statement immediately on arrival of the import goods at the [airport by such aircraft or the land custom station by any other mode of transport, as the case may be,] [Substituted words "airport by such aircraft" by Notification No. G.S.R. 184(E), dated 14.3.2001 (w.e.f. 9.11.1998)] with the proper officer in Form [Courier Bill of Entry-I (CBE-I) or Form Courier Bill of Entry-VI (CBE-VI)] [Substituted words "Courier Bill of Entry-I (CBE-I)" by Notification No. G.S.R. 184(E), dated 14.3.2001 (w.e.f. 9.11.1998)] appended to these regulations:(b)the Authorized Courier shall file a statement with proper officer in respect of such import of goods in Form [Courier Bill of Entry-II (CBE-II) or Form Courier Bill of Entry-VII (CBE-VII), as may be applicable] [Substituted words "Courier Bill of Entry-II (CBE-II)" by Notification No. G.S.R. 184(E), dated 14.3.2001 (w.e.f. 9.11.1998)] appended to these regulations.
