Section 3 in Rules Relating to Exportation of Bovine Animals 1970 (1913 A. D.)
3. Re-exportation piecemeal.
- If all the bovine animals entered in a -certificate of import are not re-exported at one and the same time and some are left for being reexported subsequently, the [Sub-Inspector] [[For the words 'Mahaldar', 'Sub-Inspector', and 'Inspector' the words 'Sub-Inspector', 'Inspector' and *'Superintendent' respectively have been substituted by Act No. III of 2008 (Editor).*Now Deputy Commissioner, Excise and Taxation.]] at the post of re-export shall note this fact in the remarks column of the certificate of import and shall then return it to owner or carrier for being produced with the remaining number, when it is exported and the re-exportation shall be allowed according to the provisions of rule 2 above.
