Foreign Trade (Regulation) Rules, 1993

13. Utilization of imported goods

(1) No person shall use any imported goods allotted to him by the State Trading Corporation of India or any other agency recognized by the Central Government in a manner and for the purpose, otherwise than as declared by him in his application for such allotment or in any document submitted by him in support of such application.

(2) No person shall dispose of any goods imported by him against a license except in accordance with the terms and conditions of such license.