Section 3(4) in The Intellectual Property Rights (Imported Goods) Enforcement Rules, 2007
(4)If any of the information as required in the format under sub-rule (2) is not provided, the Deputy Commissioner of Customs or Assistant Commissioner of Customs may, as the case may be, ask the right holder or his authorised representative to provide the same within 15 days, which may be extended on sufficient reasons being shown.
