Section 2(2) in The Courier Imports and Exports (Electronic Declaration and Processing) Regulations, 2010
(2)These regulations shall not apply to:(a)the following imported goods requiring testing of samples thereof or reference to the relevant statutory authorities or to experts before their clearance, namely:-(i)animals and parts thereof, plants and parts thereof;(ii)perishables;(iii)publications containing maps depicting incorrect boundaries of India;(iv)precious and semi-precious stones, gold or silver in any form;(b)[ import or export of goods under any export promotion scheme other than Export Oriented Unit (EOU) scheme and similar schemes referred to in Chapter 6 of the Foreign Trade Policy 2009-14 or 2015-20, as the case may be: [Substituted by Notification No. G.S.R. 296(E), dated 28.3.2018 (w.e.f. 5.5.2010).][Provided that this sub-clause shall not apply to goods notified in Appendix 3C of the Foreign Trade Policy (2015-2020), under the Merchandise Exports from India Scheme (MEIS) in consignment of value up to five lakh rupees and involving transaction in foreign exchange;]](c)the following export goods, namely:-(i)the goods which are subject to levy of any duty on their exports;(ii)goods where the value of the consignment is above rupees [five lakh] [Substituted 'twenty five thousand' by Notification No. G.S.R. 737(E), dated 3.8.2018 (w.e.f. 5.5.2010).] and transaction in foreign exchange is involved:Provided that the limit of rupees [five lakh] [Substituted 'twenty five thousand' by Notification No. G.S.R. 737(E), dated 3.8.2018 (w.e.f. 5.5.2010).] as provided in this sub-clause shall not apply to such export consignments where the G.R. Waiver or specific permission has been obtained from the Reserve Bank of India.
