Section 7(4) in Transportation of Goods (Through Foreign Territory), Regulations, 2020
(4)The consignor of the goods or the carrier of the goods or their authorised agent shall submit copy of the Customs Transit Declaration duly endorsed by the proper officer at the customs station of re-entry in India, to the customs officer at the customs station of exit in India, as a proof of due arrival of the goods at the customs station of re-entry to India, within three months of the departure from the customs station of exit, which may be extended by a further period not exceeding six months by the proper officer.
