Section 59(1A) in The Narcotic Drugs And Psychotropic Substances Rules, 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 five copies of the export authorisation [* * *] [Omitted "referred to in sub-rule (1) of rule 58" 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)The original should be supplied to the consignor which shall accompany the consignment.(b)The duplicate copy should be forwarded to the [Commissioner of Customs] [Substituted by Notification No. G.S.R. 224(E), dated 25.3.2015 (w.e.f. 14.11.1985).] of the port who will return it to the issuing authority indicating on it the date of export and the quantity exported.(c)The triplicate copy should be forwarded to the Government of the importing country.(d)The quadruplicate copy should be forwarded to the excise authority of the State in which the exporter has his place of business.(e)Quintuplicate copy should be retained by the issuing authority in his office.
