Section 11(2) in The Maharashtra Narcotic Drags and Psychotropic Substances Rules, 1985
(2)On arrival at the port of export, the goods shall be presented together with the duplicate copy of the application to the Customs Collector or any officer of Customs duly appointed for the purpose. The consignment shall be carefully examined and check-weighed and if the seals are intact and the cases or packages correspond with the description given in the application, and the particulars stated in the duplicate copy of the application and the original received from the officer at the place of despatch agree in all respects, the Customs Collector or any such Officer of Customs shall allow the export and shall then certify on the duplicate copy of application that the goods have been duly exported (citing the shipping bill number and date and other particulars of export) and return it to the exporter.The exporter shall submit the certificate issued by the Customs Officer to the authorised officer within a fortnight from the date of despatch of the goods.Miscellaneous
