Foreign Trade (Regulation) Rules, 1993
6. Conditions of license
(1) It shall be deemed to be a condition of every license for export that:
(i) no person shall transfer or acquire by transfer any license issued by the licensing authority except in accordance with the provisions of the policy;
(ii) the goods for the export of which the license is granted shall be the property of the licensee at the time of the export.
(2) The licensing authority may issue a license for import subject to one or more of the following conditions, namely:-
(a) that the goods covered by the license shall not be disposed of except in accordance with the provisions of the policy or in the manner specified by the licensing authority in the license;
(b) that the applicant for a license shall execute a bond for complying with the terms and conditions of the license.
(3) It shall be deemed to be a condition of every license for import that:-
(a) no person shall transfer or acquire by transfer any license issued by the licensing authority except in accordance with the provisions of the policy;
(b) the goods for the import of which a license is granted shall be the property of the licensee at the time of import and up to the time of clearance through customs;
(c) the goods for the import of which a license is granted shall be new goods, unless otherwise stated in the license;
(d) that the goods covered by the license for import shall not be exported without the written permission of the Director-General.
(4) Any person importing goods from the United States of America in accordance with the terms of the Indo-U.S. Memorandum of Understanding on Technology Transfer shall also comply with all the conditions and assurances specified in the import certificate issued in terms of such Memorandum, and such other assurances given by the person importing those goods to the Government of the United States of America through the Government of India.
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