(5)(a)The first copy of the export license shall be returned to the issuing licensing authority within ten days of the date of export and which date must be duly certified by the Indian customs authorities;(b)The second copy shall be returned to the issuing licensing authority within a period of ninety days after the export date stated on the export license, which must bear the signature, an official date and name stamp of the end user, to serve as a delivery verification certificate:Provided that failure to comply with conditions specified in clause (a) and clause (b) shall result in suspension of all pending and future export transactions of the exporter till the time the said conditions are duly complied with.
