Section 3(9) in Plant Quarantine (Regulation of Import into India) Order, 2003
(9)The Import Permit issued shall be valid for twelve months from the date of issue and valid for multiple port access and multiple part shipments in accordance with Clause 3(14) (i) provided the exporter, importer and country of origin are the same for the entire consignment. The issuing authority may, on request, extend the period of validity for a further period of twelve months after charging Rs. 500/- provided such request for extension of validity is made to the issuing authority before the expiry of the permit with adequate reasons to be recorded in writing. Suppression of the facts or any material information while issue of import permit is liable to be cancelled or with drawn.
