Section 15(6) in The Customs Tariff (Determination of Origin of Products under the Duty Free Tariff Preference Scheme for Least Developed Countries) Rules, 2015
(6)The certificate of origin shall comprise one original and three copies,-(a)the original copy shall be forwarded, together with the triplicate, by the exporter to the importer;(b)only the original copy will be submitted by the importer to the customs authority at the port or place of importation;(c)the duplicate shall be retained by the issuing authority in the beneficiary country;(d)the triplicate shall be retained by the importer; and(e)the quadruplicate shall be retained by the exporter.
