Section 96(1) in The Central Goods and Services Tax Rules, 2017
(1)The shipping bill filed by [an exporter of goods] [Substituted 'an exporter' by Notification No. G.S.R. 52(E), dated 23.1.2018 (w.e.f. 19.6.2017).] shall be deemed to be an application for refund of integrated tax paid on the goods exported out of India and such application shall be deemed to have been filed only when:-(a)the person in charge of the conveyance carrying the export goods duly files [a departure manifest or] [Inserted by Notification No. G.S.R. 1251(E), dated 31.12.2018 (w.e.f. 19.6.2017).] an export manifest or an export report covering the number and the date of shipping bills or bills of export; and(b)the applicant has furnished a valid return in FORM GSTR-3 [or FORM GSTR-3B, as the case may be;] [Inserted by Notification No. G.S.R. 819(E), dated 1.7.2017 (w.e.f. 19.6.2017).](c)[ the applicant has undergone Aadhaar authentication in the manner provided in rule 10B;] [Inserted by Notification No. G.S.R. 659(E), dated 24.9.2021 (w.e.f. 19.6.2017).]
