Section 13(2) in The Foreign Trade (Regulation) Rules, 1993
(2)[ No person shall dispose of any goods or goods connected with services or technology imported by him against a license, certificate, scrip or any instrument bestowing financial or fiscal benefits except in accordance with the terms and conditions of such license, certificate, scrip or any instrument bestowing financial or fiscal benefits.] [Substituted by Notification No. G.S.R. 300(E), dated 17.4.2015 (w.e.f. 30.12.1993).]
