Section 102 in The Medicinal And Toilet Preparations (Excise Duties) Rules, 1955
102. Further procedure in respect of goods exported by parcel post.
- Where the goods are exported by post, the postmaster of the post office of final dispatch from India shall certify on the duplicate application that the goods covered by the application have been duly exported out of India and shall return it, through the postmaster at the post office of booking, to the exporter. The original application shall be returned to the officer-in-charge of the proper officer with the certificate of export.
