62.   Drawback allowable on re-export.-

When any goods which have been imported into Pakistan and on which tax has been paid on importation are re-exported outside Pakistan and such goods are capable of being identified, seven-eighth of such tax shall, except as otherwise hereinafter provided, be repaid as drawback, and the provisions of Customs Act, 1969 (IVof 1969), relating to drawback of customs duties shall, so far as may be applied to such tax, as they apply for the purposes of that Act.

Provided that no such drawback shall be repaid unless the re-export is made within a period of two years from the date of importation as shown in the records of the Custom House.

Provided further that the Board may, on sufficient cause being shown, in any case extend the said period by a further period of one year.