Section 10(5) in The Narcotic Drugs and Psychotropic Substances (Regulation of Controlled Substances) Order, 2013
(5)Every exporter shall submit the details and documents relating to the export, such as invoice, cargo manifests, customs, transport and shipping documents relating to the export of the controlled substance in Schedule-B which shall contain the details such as name of the controlled substance, quantity, name and address of the consignee, exporter and the importer, to the Narcotics Commissioner within a period of seven days of export.
