Section 6 in Rules Relating to Exportation of Bovine Animals 1970 (1913 A. D.)
6. Re-importation by other routes.
- If the animals are not imported by the same route by which they were exported the duplicate copy of the declaration granted at the post of exportation shall be produced and the [Sub-Inspector] [[For the words 'Mahaldar', 'Sub-Inspector' and 'Inspector' the words 'Sub-Inspector', 'Inspector' and *'Superintendent' respectively have been substituted by Act No. III of 2008 (Editor).*Now Deputy Commissioner, Excise and Taxation.]] concerned should endorse it with an acknowledgement of re-importation and forward the same immediately to the [Sub-Inspector] [[For the words 'Mahaldar', 'Sub-Inspector' and 'Inspector' the words 'Sub-Inspector', 'Inspector' and *'Superintendent' respectively have been substituted by Act No. III of 2008 (Editor).*Now Deputy Commissioner, Excise and Taxation.]] of the post of export and the latter shall note the fact in remarks column of the register.
