In exercise of the powers
conferred by section 157 of the Customs Act,1962 (52 of 1962), the Central
Board of Excise and Customs hereby makes the following regulations, further to
amend the Courier Imports and Exports (Clearance) Regulations, 1998, namely:- (1) These
regulations may be called the Courier Imports and Exports (Clearance) Amendment
Regulations, 2017. (2) They
shall come into force on the date of their publication in the Official Gazette. In the Courier Imports and
Exports (Clearance) Regulations, 1998, in regulation 6, in the sub- regulation
(3), for the first proviso, the following proviso shall be substituted, namely:- "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 twenty-five
thousand and transaction in foreign exchange is involved, such entry shall be
made in Form Courier Shipping Bill CSB-V.".COURIER IMPORTS AND EXPORTS
(CLEARANCE) AMENDMENT REGULATIONS, 2017
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