Section 7 in The Foreign Exchange Regulation Rules, 1974
7. Evidence in support of declaration .-(1) The Reserve Bank or subject to such directions if any, as may be given by Reserve Bank, the [Commissioner of Customs] or the postal authorities, may, to satisfy themselves of due compliance with section 18 of the Act, require such evidence in support of the declaration as may satisfy them that the exporter is a person resident in India, and has a place of business in India.
(2)The Reserve Bank, or subject to such directions, if any, as may be given by the Reserve Bank, the [Commissioner of Customs] [ Substituted by G.S.R. 503(E), dated 30.10.1996 (w.e.f. 31.10.1996).], or the postal authorities may require any exporter to produce in support of the declaration such evidence as may be in his possession or power to satisfy them--(a)that the destination stated on the declaration is the final place of destination of the goods exported;(b)that the value stated in the declaration is--(i)the full export value of the goods;(ii)where the full export value of the goods is not ascertainable at the time of export the value which the exporter, having regard to the prevailing market conditions, expects to receive on the sale of the goods in the overseas market;(c)that the full export value of the goods (whether ascertainable at the time of export or not) has been or will within the prescribed period be paid in the prescribed manner.Explanation .-For the purpose of this rule "final place of destination" means a place in a country in which the goods are ultimately imported and cleared through customs of that country.
