Section 61 in The Narcotic Drugs And Psychotropic Substances Rules, 1985
61. Procedure for transhipment.
- The [Commissioner of Customs] [Substituted by Notification No. G.S.R. 224(E), dated 25.3.2015 (w.e.f. 14.11.1985).] while allowing any consignment of narcotic drug, or psychotropic substances, [* * *] [Omitted "specified in Schedule of the Act" by Notification No. G.S.R. 224(E), dated 25.3.2015 (w.e.f. 14.11.1985).], to be transhipped shall, inter alia, satisfy himself that the consignment is accompanied by a valid export authorisation issued by the exporting country.
