Section 4 in The Courier Imports and Exports (Clearance) Regulations, 1998
4. Packaging of goods to be imported or exported by Courier.
(1)For the purpose of these regulations, the import or export goods shall be packed separately in identifiable courier company bags, with appropriate labels, in the following categories, namely :-(a)documents;(b)samples and free gifts;(c)dutiable or commercial goods;(2)Each package of import or exports goods shall bear a declaration from the sender regarding the contents of the package and the value thereof.
