Section 58 in The Narcotic Drugs And Psychotropic Substances Rules, 1985
58. Application for export authorisation.
- [(1) No narcotic drug or psychotropic substance shall be exported out of India without an export authorisation issued by the issuing authority in respect of the consignment, in Form No. 5 appended to these rules.] [Substituted by Notification No. G.S.R. 224(E), dated 25.3.2015 (w.e.f. 14.11.1985).](2)The exporter applying for an export authorisation under sub-rule (1) shall submit,-(a)where the export authorisation relates to narcotic drug, along with his application the original or an authenticated copy of the excise permit issued by the concerned State Government; and(b)the import certificate in original, issued by the Government of the importing country certifying the official approval of the concerned Government.[* * *] [Sub-Rule (3) omitted by sub-Rule (4) renumbered as sub-Rule (3) thereof by G.S.R. 556(E), dated 14.7.1995 (w.e.f. 20.7.1995).](3)[ Every application for an export authorisation shall be in such form and manner and provide such details as may be specified by the Narcotics Commissioner.(4)A fee of rupees one thousand shall be paid to the Central Government along with the application under sub-rule (1) for issue of each export authorisation under this rule.] [Substituted by Notification No. G.S.R. 224(E), dated 25.3.2015 (w.e.f. 14.11.1985).]
