Section 4 in Transhipment of Cargo to Nepal under Electronic Cargo Tracking System Regulations, 2019
4. Declaration of transhipment.
- The authorised carrier shall, -(a)declare the cargo destined to Nepal and the port of final discharge in Nepal in the arrival manifest;(b)undertake to transport the goods by rail or rail-cum-road till they reach the port of final discharge in Nepal;(c)directly procure ECTS seals at their own cost from the managed service provider;(d)execute a general bond for an amount as directed by the proper officer;(e)file a declaration of transhipment, in triplicate, in the Form appended to these regulations before the proper officer, along with a copy of the commercial invoice.
