Section 7(2) in The Foreign Exchange Management (Export And Import Of Currency) Regulations, 2000
(2)Any person may take or send out of India,-(i)cheques drawn on foreign currency account maintained in accordance with Foreign Exchange Management (Foreign Currency Accounts by a Person Resident in India) Regulations, 2000;(ii)foreign exchange obtained by him by drawl from an authorised person in accordance with the provisions of the Act or the rules or regulations or directions made or issued thereunder;(iii)currency in the safes of vessels or air-crafts which has been brought into India or which has been taken on board a vessel or aircraft with the permission of the Reserve Bank.
