Section 6(1)(a) in The Customs and Central Excise Duties Drawback Rules, 2017

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Union of India - Subsection

Section 6(1)(a) in The Customs and Central Excise Duties Drawback Rules, 2017

(a)Where no amount or rate of drawback has been determined in respect of any goods, any exporter of such goods may, within three months from the date relevant for the applicability of the amount or rate of drawback in terms of sub-rule (3) of rule 5, apply to the Principal Commissioner of Customs or Commissioner of Customs, as the case may be, having jurisdiction over the place of export, for determination of the amount or rate of drawback thereof stating all the relevant facts including the proportion in which the materials or components are used in the production or manufacture of goods and the duties paid on such materials or components:

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Union of India - Subsection

Section 6(1)(a) in The Customs and Central Excise Duties Drawback Rules, 2017