Section 7(3) in The Customs and Central Excise Duties Drawback Rules, 1995
(3)[ Where an exporter desires that he may be granted drawback provisionally, he may, while making an application under sub-rule (1) apply to the Commissioner of Central Excise or the Commissioner of Customs and Central Excise, as the case may be, in writing in this behalf in the manner as has been provided in Clause (a) of sub-rule (2) of Rule 6 for the applications made under that rule and the grant of provisional drawback shall be considered in the manner and subject to the conditions specified in Clauses (b) and (c) of sub-rule (2), and sub-rule (3) of Rule 6, subject to the condition that bond required to be executed by the claimant shall only be for the difference between amount or rate of drawback determined under Rule 3 or as the case may be, revised under Rule 4 by the Central Government and the provisional drawback authorised by the Commissioner of Customs and Central Excise, as the case may be, under this rules.
