Section 59 in The Narcotic Drugs And Psychotropic Substances Rules, 1985
59. Issue of export authorisation.
- [(1) The Narcotics Commissioner shall issue or deny the export authorisation referred to in sub-rule (1) of rule 58 within a period of twenty one working days from the date or receipt of an application completed in all respects and in case the export authorisation is not issued within the stipulated time period or denied, the Narcotics Commissioner or any other officer authorised by him in this regard shall inform the applicant the reasons thereof.] [Inserted by Notification No. G.S.R. 224(E), dated 25.3.2015 (w.e.f. 14.11.1985).](1A)[] [Renumbered (1) as (1A) by Notification No. G.S.R. 224(E), dated 25.3.2015 (w.e.f. 14.11.1985).] The issuing authority shall prepare five copies of the export authorisation [* * *] [Omitted "referred to in sub-rule (1) of rule 58" by Notification No. G.S.R. 224(E), dated 25.3.2015 (w.e.f. 14.11.1985).] and deal with them in the manner hereunder provided, namely,-(a)The original should be supplied to the consignor which shall accompany the consignment.(b)The duplicate copy should be forwarded to the [Commissioner of Customs] [Substituted by Notification No. G.S.R. 224(E), dated 25.3.2015 (w.e.f. 14.11.1985).] of the port who will return it to the issuing authority indicating on it the date of export and the quantity exported.(c)The triplicate copy should be forwarded to the Government of the importing country.(d)The quadruplicate copy should be forwarded to the excise authority of the State in which the exporter has his place of business.(e)Quintuplicate copy should be retained by the issuing authority in his office.(2)Where the consignment of narcotic drug or psychotropic substance is to be transhipped or transited through one or more countries, such additional number of copies of export authorisation as may be required shall be prepared and sent to the concerned country or, as the case may be, countries.
