(3)The Central Board of Excise and Customs constituted under the Central Boards of Revenue Act, 1963 (54 of 1963), may, be rules, specify the conditions and restrictions subject to which--(a)refund may be made of the duty of customs levied on any produce specified in the First Schedule which is exported [by land or inland water] [Substituted by act 49 of 1966, Section 4, for "by land" (retrospectively)], where such produce is subsequently imported into India,(b)export may be made [by land or inland water] [Substituted by act 49 of 1966, Section 4, for "by land" (retrospectively)], without payment of any duty of customs, of any produce specified in the First Schedule which is intended to be brought back to India.
