Section 35(4) in The U.P. Narcotic Drugs Rules, 1986
(4)The consignee shall make necessary entries on reverse of the copy of the pass received by him regarding the details of the consignment and return the same through the officer granting import pass or the 'no objection certificate' to the granting the export pass. If the export pass in Form NDPS-5 is not received back duly verified within two months, export of further consignment by the person concerned shall not be allowed.
