(1)Any licensed dealer desiring to export manufactured drugs to any State or Union Territory in India, may apply to the Excise Commissioner for an export authorisation enclosing with the application an import authorisation or a "no objection certificate" of the State to which the manufactured drugs are to be exported.(2)On receipt of an application under sub-rule (1), the Excise Commissioner may cause such enquiry to be made as he deem necessary and on being satisfied that there is no objection to the grant of the export authorisation applied for, he may grant the applicant an export authorisation.(3)On receipt of the Excise Authorisation, the Collector shall issue export pass in Form NDE appended to these rules in quadruplicate. One copy of the pass shall be handed over to the applicant to accompany his consignment, the second copy shall be forwarded to the Excise Inspector of the circle of export, the third copy shall be sent to the Collector of the district of import and the fourth copy shall be retained for record.(4)The Excise Inspector of the circle of export shall, after necessary verification, make an entry on the reverse of the copy of the pass sent to him in respect of the quantity actually exported and return the same to the Collector granting the pass.(5)The consignee shall make necessary entries on reverse of the copy of the pass received by him alongwith the consignment and return the same through the officer granting the import authorisation to the Collector granting the Export Pass. If the export pass in Form NDE is not received back duly verified within two months, export of further consignment by the person concerned shall not be allowed.
