Section 12(2) in The Foreign Exchange Management (Transfer or Issue of any Foreign Security) Regulations, 2004
(2)Notwithstanding anything contained in regulation 11 of the Foreign Exchange Management (Export of Goods and Services) Regulations, 2000, the Indian party shall, within 15 days of effecting the shipment of the goods, submit to the Reserve Bank a custom certified copy of the invoice through the branch of an authorised dealer designated by it.
