69. Clearance of warehoused goods for exportation.
(1)Any warehoused goods may be exported to a place outside India without payment of import duty if-(a)[ a shipping bill or a bill of export or the form as prescribed under section 84 has been presented in respect of such goods;] [Substituted by Finance Act, 2017 (Act No. 7 of 2017), dated 31.3.2017.](b)the export duty, penalties, rent, interest and other charges payable in respect of such goods have been paid; and(c)an order for clearance of such goods for exportation has been made by the proper officer.[Provided that the order referred to in clause (c) may also be made electronically through the customs automated system on the basis of risk evaluation through appropriate selection criteria.] [Inserted by Finance Act, 2018 (Act No. 13 of 2018), dated 29.3.2018.](2)Notwithstanding anything contained in sub-section (1), if the Central Government is of opinion that warehoused goods of any specified description are likely to be smuggled back into India, it may, by notification in the Official Gazette, direct that such goods shall not be exported to any place outside India without payment of duty or may be allowed to be so exported subject to such restrictions and conditions as may be specified in the notification.
