Section 6(3) in The Courier Imports and Exports (Clearance) Regulations, 1998
(3)the Authorized Courier shall make entry of goods for export in shipping bill in Form Courier Shipping Bill-I (CSB-I) or Form Courier Shipping (CSB-II) [Courier Shipping Bill CSB-V] [Substituted by Notification No. G.S.R. 1099 (E), dated 29.11.2016 (w.e.f. 9.11.1998).] as the case may be, appended to these regulations before presenting it to the proper officer;[Provided that for the goods specified in Appendix 3C of the Foreign Trade Policy (2015-20), such entry shall be made in the Form Courier Shipping Bill CSB-V.] [Inserted by Notification No. G.S.R. 1099 (E), dated 29.11.2016 (w.e.f. 9.11.1998).][Provided that for the goods specified in Appendix 3C of the Foreign Trade Policy (2015-20) and for other commercial goods, not covered under clause (e) of sub-regulation (2) of regulation 2, where value of the consignment is up to rupees [five lakh] [Inserted by Notification No. G.S.R. 192(E), dated 3.3.2017 (w.e.f. 9.11.1998).] and transaction in foreign exchange is involved, such entry shall be made in Form Courier Shipping Bill CSB-V.]Provided [further] [Inserted by Notification No. G.S.R. 501(E), dated 17.6.2015 (w.e.f. 14.11.1985).] that for the following goods, such entry shall be made in form prescribed in shipping bill and bill of Export (Form) Regulations, 1991 and shall be processed at Air Cargo Complex or the Export Oriented Unit or Export Promotion Zone or Free Trade Zone or Software Technology Park or Electronic Hardware Technology Park and thereafter the Assistant Commissioner of Customs, may, if requested by the exporter. handover such goods to a courier agency for on ward despatch subject to such condition and limitation as may be imposed by him: -(a)goods originated from Hundred per cent Export Oriented Undertaking or unit in a Free Trade Zone or Software Technology Park or Electronic Hardware Technology Park, as defined under Section 3 of the Central Excise Act, 1944 (1 of 1944)(b)goods proposed to be exported under the Export Promotion Capital Goods Scheme or the Duty Entitlement Pass Book Scheme or Duty Exemption Scheme as specified under the Export and Import Policy (1st April, 199731st March, 2002) issued by the Government of India as amened from time to time or relevant Export and Import Policy issued by the Government of India and in force at the time of the export;(c)goods proposed to be exported under claim for draw back in terms of provisions laid down under the Customs Act, 1962 (52 of 1962);(d)goods which require licence to be issued under the Foreign Trade (Development and Regulation) Act, 1992 (22 of 1992) for their export;(e)goods in respect of which the proper officer directs filing of a Shipping Bill in such form.
