Section 58(2) in The Narcotic Drugs And Psychotropic Substances Rules, 1985
(2)The exporter applying for an export authorisation under sub-rule (1) shall submit,-(a)where the export authorisation relates to narcotic drug, along with his application the original or an authenticated copy of the excise permit issued by the concerned State Government; and(b)the import certificate in original, issued by the Government of the importing country certifying the official approval of the concerned Government.[* * *] [Sub-Rule (3) omitted by sub-Rule (4) renumbered as sub-Rule (3) thereof by G.S.R. 556(E), dated 14.7.1995 (w.e.f. 20.7.1995).]
