Section 10 in The Foreign Exchange Management (Export Of Goods And Services) Regulations, 2000
10. Export on elongated credit terms. - No person shall enter into any contract to export goods on the terms which provide for a period longer than [nine months] [Inserted by G.S.R. 199(E), dated 27.2.2001 (w.e.f. 27.2.2001)] for payment of the value of the goods to be exported:
Provided that the Reserve Bank may, for reasonable and sufficient cause shown, grant approval to enter into a contract on such terms.
