[TO BE PUBLISHED IN THE GAZETTE OF INDIA, EXTRAORDINARY, PART II, SECTION 3, SUB-SECTION (I)]

GOVERNMENT OF INDIA

MINISTRY OF FINANCE

(DEPARTMENT OF REVENUE)

Notification No.  26/ 2011 - Customs (N.T.)

New Delhi, dated the 1^st April, 2011

G.S.R.  (E). - 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 to amend the Courier Imports and Exports (Electronic Declaration and Processing) Regulations, 2010, namely :-

 1.        (1)        These regulations may be called the Courier Imports and Exports (Electronic Declaration and Processing) Amendment Regulations, 2011.

            (2)        They shall come into force on the date of their publication in the Official Gazette.

2.         In the Courier Imports and Exports (Electronic Declaration and Processing) Regulations, 2010, (hereinafter referred to as the said regulations),-

(1)        in regulation 3 of the said regulations, in sub-regulation (1), after clause (g), the following clause shall be inserted, namely:-

                        "(ga)" "low value dutiable consignment" means an import consignment (other        than             documents, gifts and samples) of an invoice value not               exceeding one lakh rupees.

(2)        in regulation 8 of the said regulations, in sub-regulation (2), for the proviso, the following proviso shall be substituted, namely:-

                        "Provided that a transition period upto 31^st December, 2011 shall be allowed for fulfillment of the condition mentioned in sub-regulation (2)                      by an Authorised Courier in so far as it relates to examination referred to in regulation 8 of the Customs House Agents Licensing Regulations,                  2004."

(3)        in regulation 12 of the said regulations,-

            (i)         in sub-regulation (1), in clause (i), the following proviso shall be inserted, namely:-

 "Provided that for import of documents, gifts and samples, and low value dutiable consignments for which declaration have been filed in, Form-B or the Courier Bill of Entry-XI (CBE-XI), Form C or the Courier Bill of Entry-XII (CBE-XII) or Form-D or Courier Bill of Entry- XIII (CBE-XIII) respectively, the authorization may be obtained at the time of delivery of the consignment to consignee subject to the production of consignors' authorisation at pre-clearance stage and retention of authorisation obtained from the consignee for a period of one year or date of Audit by Customs, whichever is earlier."

            (ii)         in sub-regulation (1), in clause (ii), for the proviso the following proviso shall be substituted, namely:-

            "Provided that a transition period upto 31^st December, 2011 shall be allowed to the Authorised Courier for fulfillment of the obligation in so far as it relates to examination referred to in regulation 8 of the Customs House Agents Licensing Regulations, 2004."

(4)        In Form D or Courier Bill of Entry-XIII (CBE-XIII),-

            (i)         for the figures S. No. "*16", the figures "16" shall be substituted;

            (ii)         in NOTE (ii)*, the words and figures "and 16" shall be omitted.

(5)        In Form E, the following Note shall be inserted at the end, namely:-

            "NOTE:  Details relating to Sl.No.4 (ii) and 5 shall be non-mandatory."

[F. No. 450/122/2010-Cus.IV]

(Vikas)

Under Secretary to the Government of India

[Note: The principal Notification No. 36 / 2010 -Customs (N.T.), dated the 5th May, 2010 was published in the Gazette of India, Extraordinary, Part II, Section 3, sub-section (i), dated the 5th May, 2010 vide G.S.R.385 (E), dated the 5th May, 2010. ]