Section 9(1) in Foreign Exchange Management (Export of Goods and Services) Regulations, 2015
(1)The amount representing the full export value of goods/ software/ services exported shall be realised and repatriated to India within nine months from the date of export, provided(a)that where the goods are exported to a warehouse established outside India with the permission of the Reserve Bank, the amount representing the full export value of goods exported shall be paid to the authorised dealer as soon as it is realised and in any case within fifteen months from the date of shipment of goods;(b)further that the Reserve Bank, or subject to the directions issued by that Bank in this behalf, the authorised dealer may, for a sufficient and reasonable cause shown, extend the period of nine months or fifteen months, as the case may be.
