Section 18(a) in The Customs Tariff (Determination of Origin of Products under the Duty Free Tariff Preference Scheme for Least Developed Countries) Rules, 2008
(a)If the products have already been submitted to the Customs Authority in the specified importing port, the certificate of urigin shall by a written application of the importer, be endorsed to this effect for all or parts of products by the said Authority and the original returned to the importer.
