Section 9(3) in The Foreign Trade (Development and Regulation) Act, 1992
(3)A licence, certificate, scrip or any instrument bestowing financial or fiscal benefits granted or renewed under this section shall—(a)be in such form as may be prescribed;(b)be valid for such period as may be specified therein; and(c)be subject to such terms, conditions and restrictions as may be prescribed or as specified in the licence, certificate, scrip or any instrument bestowing financial or fiscal benefits with reference to the terms, conditions and restrictions so prescribed.
