(1)A licensed dealer holding licence in Form NDPS-1 or a licensed cultivator of opium poppy desiring to export poppy straw to any State or Union Territory in India, shall make an application to the Collector for an export pass in Form No. NDPS-5 enclosing with the application an Export pass or a 'no objection certificate' from the Collector of the district or any other officer authorised in this behalf to which such poppy straw is to be exported and after obtaining the export pass in Form NDPS-5 may export poppy straw subject to the conditions of the pass to be granted in accordance with sub-rule (2).(2)On receipt of an application under sub-rule (1), the Collector may cause such enquiry to be made as he may deem necessary and on being satisfied that there is no objection to the grant of pass applied for he may grant the applicant an export pass in Form No. NDPS-5. The pass shall be issued in quadruplicate. The first copy of the pass shall be handed over to the applicant to accompany the consignment, the second copy shall be forwarded to the Excise Inspector of the circle of export, the third copy shall be sent to the Collector of the district and the fourth copy shall be retained for record.(3)The Excise Inspector of the circle of export shall after necessary verification, make an entry on the reverse of the pass sent to him in respect of the quantity actually exported and return the same to the officer granting the pass.(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.
