Section 6(5) in The Courier Imports and Exports (Clearance) Regulations, 1998
(5)Any export goods brought into customs area for export purpose and have not been exported within seven days of arrival of such goods into such area [or within such extended period as permitted by the proper officer in case of delay due to such reasons which the proper officer considers to be beyond the control of the concerned courier,] [Substituted by Notification No. G.S.R. 645(E), dated 21.9.1999 (w.e.f. 9.11.1998)] may be detained by the proper officer and disposed of after issuing notice to the concerned courier and the charges payable, for storage and handling of such goods shall be payable by such courier.
