- Where the proper officer is satisfied that any goods entered for export are not prohibited goods and the exporter has paid the duty, if any, assessed thereon and any charges payable under this Act in respect of the same, the proper officer may make an order permitting clearance and loading of the goods for exportation.[Chapter VII-A] [Inserted by Finance Act, 2018 (Act No. 13 of 2018), dated 29.3.2018.] Payments Through Electronic Cash Ledger
