(7)It shall be the duty of the licensing authority granting an in-transit license in Form X [and Form X-A] [Inserted by Notification No. G.S.R. 1079(E), dated 1.11.2018 (w.e.f. 15.7.2016).] to send a copy of the license to the district magistrate having jurisdiction over the last port through which the consignment is to cross the frontier of India.
