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Courier Imports and Exports (Electronic Declaration and Processing), Amendment, Regulations, 2021

The Ministry of Finance has notified the Courier Imports and Exports (Electronic Declaration and Processing), Amendment, Regulations, 2021 to further amend the Courier Imports and Exports (Electronic Declaration and Processing) Regulations, 2010 vide notification dated October 27, 2021.

Key amendments:

Under Regulation 10, following sub-regulations has been inserted:

Within a period of 90 days from the first day of deemed invalidation, the Authorised Courier may submit an application in Form K along with fee of fifteen thousand rupees, to the Principal Commissioner of Customs or Commissioner of Customs who has granted the registration, for renewal of the registration.


Tanvi Singh, Editorial Assistant has reported this brief.

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