Section 11(1) in The Customs and Central Excise Duties Drawback Rules, 1995
(1)Where goods are to be exported by post under a claim for drawback under these rules,. -(a)the outer packing carrying the address of the consignee shall also carry in bold letters the words "Drawback Export".(b)the exporter shall deliver to the competent Postal Authority, along with the parcel or package, a claim in the form at Annexure I, in quadruplicate, duly filled in.
