40. Export goods not to be loaded unless duly passed by proper officer.
- The person-in-charge of a conveyance shall not permit the loading at a customs station-(a)of export goods, other than baggage and mail bags, unless a shipping bill or bill of export or a bill of transhipment, as the case may be, duly passed by the proper officer, has been handed over to him by the exporter;(b)of baggage and mail bags, unless their export has been duly permitted by the proper officer.
