Section 3 in The Foreign Trade (Regulation) Rules, 1993
3. Grant of special license. - (1) Where the Importer-exporter Code Number granted to any person has been suspended or cancelled under sub-section (1) of section 8, the Director General may, having regard to the following factors, grant to him a special license, namely:-
(1)that the denial of a special license is likely to affect the Foreign Trade of India adversely; or(2)that the suspension or cancellation of the Importer-exporter Code Number is likely to lead to non-fulfilment of any obligation by India under any international agreement;(2)The special license granted to any person under sub-rule (1) shall be non-transferable.
