Section 7(4) in Postal Export (Electronic Declaration and Processing) Regulations, 2022
(4)The proper officer may verify the entry made under regulation 5, and the provision of section 17 of the Act shall apply, as they apply to other goods, subject to the modification that for the words and figures, “under section 50”, wherever they occur in reference to export goods, the words and figures, “under section 84”, shall be substituted.
