Section 5(2) in The Re-Export of Imported Goods (Drawback of Customs Duties) Rules, 1995.
(2)The claim shall be filed [* * * ] [Omitted by M.F. (D.R.) Notification No. 63/95-Custom (N.T.), dated 20th October, 1995] along with the following documents, namely :-(a)Triplicate copy of the shipping Bill bearing examination report recorded by the proper officer of the customs at the time of export;(b)Copy of Bill of Entry or any other prescribed document against which goods were cleared on importation;(c)Import invoice.(d)Evidence of payment of duty paid a time of importation of the goods.(e)Permission from Reserve Bank of India for re-export of goods, wherever necessary.(f)Export invoice and packing list.(g)Copy of Bill of lading or Airway of bill.(h)Any other documents as may be specified in the deficiency memo.
