Section 8(e) in Notified Goods(Prevention of Illegal Import) Rules, 1969
(e)where the market price of the notified goods sold or transferred has not depreciated on account of use to less than two-third of their market price, if they are new, the particulars of the permission given by a gazetted officer of customs authorizing the sale or transfer of the notified goods, or the number and date of the order passed by such officer evidencing clearance of such goods by the customs on payment of fine in lieu of confiscation.
