Section 5 in The Customs and Central Excise Duties Drawback Rules, 1995
5. Determination of date from which the amount or rate of drawback is to come into force and the effective date for application of amount or rate of drawback :
(1)The Central Government may specify the period up to which any amount or rate of drawback determined under Rule 3 or revised under Rule 4, as the case may be, shall be in force.(2)Where the amount or rate of drawback is allowed with retrospective effect, such amount or rate shall be allowed from such date as may be specified by the Central Government by notification in the Official Gazette which shall not be earlier than the date of changes in the rates of duty on inputs used in the export goods.(3)The provisions of Section 16, or sub-section (2) of Section 83 of the Customs Act, 1962 (52 of 1962) shall determine the amount or rate of drawback applicable to any goods exported under these rules.
