Section 3 in The Courier Imports and Exports (Clearance) Regulations, 1998
3. Definitions.
- In these regulations, unless the context otherwise requires -(a)"Authorized Courier" in relation to import or export goods means a person engaged in the international transportation of the goods on express door to door delivery basis and is registered in this behalf by a Commissioner of Customs;(b)"documents" include any message, information or data recorded on paper, cards or photographs and of no commercial value which is for the time being not liable to any customs duty or subject to any prohibition or restriction on their export out of or import into India;(c)"samples" means any bonafide commercial samples and prototypes of goods supplied free of charge of a value not exceeding ten thousand rupees for exports or [five thousand rupees for imports] [Substituted by Notification No. G.S.R. 645(E), dated 21.9.1999 (w.e.f. 9.11.1998)] which are for the time being not subject to any prohibition or restriction on their export out of or import into India and for which no transfer of foreign exchange is involved;(d)"free gifts" means any bonafide gifts of articles for personal use of a value not exceeding rupees twenty five thousand [for a consignment] [Substituted "in a financial year" by Notification No. G.S.R. 645(E), dated 21.9.1999 (w.e.f. 9.11.1998)] in case of export goods and [rupees five thousand] [Substituted "rupees two thousand" by Notification No. G.S.R. 645(E), dated 21.9.1999 (w.e.f. 9.11.1998)] for each consignment in case of import goods which are not subject to any prohibition or restriction on their export into India and for which no transfer of foreign exchange is involved;(e)the words used and not defined in these regulations but defined in the Customs Act, 1962 (52 of 1962) shall have the meanings respectively assigned to them in that Act.
