Section 12(7) in The M.P. Foreign Liquor Rules, 1996
(7)The export permit in Form FL 22 shall be in quadruplicate. The first part shall be retained in the office of issue, the second part shall be handed over to the exporter which will cover the consignment in transit, the third and fourth parts shall be mailed under registered post to the officer-in-charge of the importing unit and the officer who has authorised the import, respectively.
