Section 11(1) in The Customs, Central Excise Duties and Service Tax Drawback Rules, 1995
(1)Where goods are to be exported by post under a claim for drawback under these rules, -(a)the outer packing carrying the address of the consignee shall also carry in bold letters the words "DRAWBACK EXPORT";(b)the exporter shall deliver to the competent Postal Authority, alongwith the parcel or package, a claim in the form at Annexure I, in quadruplicate, duly filled in.
