(1)The authority granting a license in [Form X-A] [Substituted 'Form X' by Notification No. G.S.R. 1079(E), dated 1.11.2018 (w.e.f. 15.7.2016).] for export of arms or ammunition from any customs port in India to any port in a foreign territory shall send a copy of such license to the agent or master of the vessel or to the air carrier or the railway authority by which the arms or ammunition covered by the license are intended to be taken out of India and shall forthwith send a copy of the license to the licensing authority of the place, wherefrom the goods are to leave the Indian territory [further the export licence shall also be governed by the extant standard operating procedure issued by Department of Defence Production in the Ministry of Defence, from time to time] [Inserted by Notification No. G.S.R. 1079(E), dated 1.11.2018 (w.e.f. 15.7.2016).].
