Section 3(2) in The Foreign Trade (Exemption From Application Of Rules In Certain Cases) Order,1993
(2)Nothing contained in the Rules shall apply to(a)any goods exported by or under the authority of the Central Government;(b)any goods other than food-stuffs constituting the stores or equipment of any outgoing vessel or conveyance;(c)any goods constituting the bona fide personal baggage of any person, including a passenger or member of a crew in any vessel or conveyance, going out of India:Provided that the wild life (dead alive or part thereof or produce therefrom), shall be treated as part of such personal baggage;(d)any goods exported by post or by air under the conditions specified in postal notice issued by the postal authorities;(e)any goods transhipped at a port in India after having been manifested for such transhipment at the time of despatch from a port outside India;(f)any goods imported and bonded on arrival in India for re-export to any country outside India, except Nepal and Bhutan;(g)any goods in transit through India by post or any goods re-directed by post to a destination outside India except Nepal and Bhutan:Provided that such goods while in India are always in the custody of the postal authorities;(h)any goods imported without a valid import license and exported in accordance with an order for the export of such goods made by the proper officer of customs;(i)products approved for manufacture in and export from the respective free trade zones/export processing zones and 10% export-oriented units except textile items covered by bilateral agreements, exports to rupee payment countries under the annual trade protocol and exports against payment in Indian rupees to former rupee payment countries:Provided that conditions imposed by the board of approval on an export oriented units or export processing zone unit will be binding on such a unit;(j)export of blood group of OH (Bombay phonotype) meant for scientific research or emergency medical treatment, as life-saving measure on humanitarian grounds by the Director, National Blood Group Reference Laboratory, Bombay on the basis of a certificate issued by him to this effect in each case;(k)export of samples of lubricating oil additives, lube oil; crude oil and other related petroleum products and raw materials used to manufacture lube additives by the Lubrizols India Limited, the Hindustan Petroleum Corporation Limited and the Bharat Petroleum Corporation Limited, from their installation in India to the Lubrizol's Laboratories in the United States of America and the United Kingdom for evaluation and testing purposes.
