Section 11 in The Foreign Exchange Management (Export Of Goods And Services) Regulations, 2000
11.
/567In exercise of the powers conferred by clause (a) of sub-section (1) and sub-section (3) of section 7, sub-section (2) of section 47 of the Foreign Exchange Management Act, 1999 (42 of 1999), the Reserve Bank of India makes the following regulations relating to export of goods and services from India, namely:-
