Section 8 in The Bill of Entry (Electronic Declaration) Regulations, 1995
8.
The authorised person shall, after the completion of assessment of the bill of entry, obtain three copies of the printout of the assessed bill of entry from the service centre or from his promises, as the case may be. Such person shall sign such copies of print-out, indicating his name and designation at the space provided for the purpose affirming the truth of the contents recorded on the assessed bill of entry. He shall thereafter present the same alongwith copies of challans evidencing payment of duty and other supporting import documents, in original, relating to the goods referred to in the bill of entry, for the examination of the said goods by the proper officer and for the issue of the order permitting clearance of the said goods for home consumption or warehousing.
