Section 6 in Transhipment of Cargo to Nepal under Electronic Cargo Tracking System Regulations, 2019
6. Permission for transhipment.
(1)Where pursuant to the approval referred to in regulation 5, goods have been loaded on a railway vehicle, the proper officer shall, -(a)ensure that the cargo is sealed securely with the ECTS seals and related information is entered into the associated web-application;(b)endorse all the three copies of the declaration of transhipment with the ECTS seal number and retain a copy therefrom and hand over the remaining two copies of the declaration of transhipment to the person in charge of the railway vehicle for being carried along with the goods.(2)The authorised carrier shall submit a copy of the endorsed declaration of transhipment at the land customs station of exit from India and the other copy shall be handed over to the customs at the port of final discharge in Nepal.
