In exercise of the powers
conferred by section 157 of the Customs Act, 1962 (52 of 1962), the Central
Board of Indirect Taxes 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, 2018. (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 (herein after referred to as the said
regulations), in regulation 2, in sub regulation (2), in clause (e), - (i) in
sub-clause (iii), for the proviso, the following proviso shall be substituted,
namely: - "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;"; (ii) in
sub-clause (v), for the words "twenty five thousand", the words
"five lakh" shall be substituted. In
regulation 6 of the said regulations, in sub-regulation (3), in the first
proviso for the words "twenty-five thousand", the words "five
lakh", shall be substituted.COURIER IMPORTS AND EXPORTS (CLEARANCE)
AMENDMENT REGULATIONS, 2018
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