The Foreign Exchange Regulation Rules, 1974 prescribe export declaration forms

called Exchange Control Declaration (GR) form, hereafter referred to as GR form, PP

and VP/COD forms. All exports to which the requirement of declaration applies must be declared on appropriate forms as indicated below:

(a)

Exchange Control Declaration

:

Exports to all countries made

(GR)Form

otherwise than by post.

(b)

PP Form

:

Exports to all countries by parcel post, except when made on 'value payable' or 'cash on delivery' basis.

(c)

VP/COD Form

:

Exports to all countries by parcel post, under arrangements to realise proceeds through postal channels on 'value payable' or 'cash on delivery' basis.