Section 2(1) in Transhipment of Cargo to Nepal under Electronic Cargo Tracking System Regulations, 2019
(1)In these regulations, unless the context otherwise requires -(a)"Act" means the Customs Act, 1962 (52 of 1962);(b)"authorised carrier" means an authorised sea carrier, an authorised train operator, shipping line or a custodian, registered under regulation 3 of the Sea Cargo Manifest and Transhipment Regulations, 2018 or his authorised agent;(c)"ECTS" means the electronic cargo tracking system deployed for securing and monitoring traffic-intransit destined to Nepal;(d)"managed service provider" means a technology service provider appointed, as bi-laterally agreed between the Governments of India and Nepal, for providing ECTS services.
