Section 56 in The Narcotic Drugs And Psychotropic Substances Rules, 1985
56. Issue of import certificate.
- [(1) The Narcotics Commissioner shall issue or deny the import certificate referred to in sub-rule (1) of rule 55 within a period of twenty one working days from the date of receipt of an application completed in all respects and in case the import certificate is not issued within the stipulated time period or denied, the Narcotics Commissioner or any other officer authorised by him in this regard shall inform the applicant the reasons thereof.] [Inserted by Notification No. G.S.R. 224(E), dated 25.3.2015 (w.e.f. 14.11.1985).](1A)[] [Renumbered (1) as (1A) by Notification No. G.S.R. 224(E), dated 25.3.2015 (w.e.f. 14.11.1985).] The issuing authority shall prepare seven copies of the import certificate [* * *] [Omitted "referred to in sub-rule (1) of rule 55" by Notification No. G.S.R. 224(E), dated 25.3.2015 (w.e.f. 14.11.1985).] and deal with them in the manner hereunder provided, namely:-(a)(i)Original and duplicate copies should be supplied to the importer who should transmit the original copy to the exporting country and shall produce the duplicate copy at the Customs House, Land Customs Station or Airport where the consignment arrives or, in the case of imports by parcel post, at the post office of delivery, in order to obtain delivery of the consignment of narcotic drugs or psychotropic substances;(ii)The [Commissioner of Customs] [Substituted by Notification No. G.S.R. 224(E), dated 25.3.2015 (w.e.f. 14.11.1985).] or Postmaster shall state on the copy presented by the importer that the narcotic drugs or the psychotropic substances have actually been imported and return the document to the importer who shall indicate on it that he has received the goods;(iii)The importer shall return the duplicate copy of the import certificate incorporating the endorsement from the [Commissioner of Customs] [Substituted by Notification No. G.S.R. 224(E), dated 25.3.2015 (w.e.f. 14.11.1985).] or Postmaster and his own endorsement to the issuing authority-(1) where the import certificate relates to narcotic drug, through the excise authorities of the State from which the excise permit for purposes of sub-rule (2) of rule 55 was produced; (2) where the import certificate relates to psychotropic substance, through the Drugs Controller of the concerned State;(b)Triplicate copy should be supplied to the [Commissioner of Customs] [Substituted by Notification No. G.S.R. 224(E), dated 25.3.2015 (w.e.f. 14.11.1985).] concerned who shall return it to the issuing authority along with the copy of the export authorisation to be received at the time of receipt of the consignment from the Government of the exporting country, with an endorsement as to the actual quantity of narcotic drugs or psychotropic substance cleared;(c)Quadruplicate copy of the import certificate in relation to narcotic drug should be supplied to the excise authorities of the State into which the narcotic drug is to be imported, and the said copy of the certificate in relation to psychotropic substance should be supplied to Drugs Controller of the concerned State for comparison with the copy produced before them, by the importer under sub-clause (a) of this sub-rule;(d)Quintuplicate copy should be supplied to the Government of the exporting country for comparison with the copy furnished to them by the importer under sub-clause (a) of this sub-rule;(e)Sextuplicate copy should be supplied to the Drugs Controller, Government of India;(f)Septuplicate copy should be retained by the issuing authority in his office.(2)An import certificate issued under sub-rule (1) of rule 55 may allow the importation of the quantity of the concerned drug or the substance in more than one consignment.
