(3)Every manufacturer shall [submit online to the Board] [Substituted 'Submit to the Board' by Notification No. G.S.R. 1513(E), dated 13.12.2017 (w.e.f. 1.8.1955).], a true and correct monthly return in Forms K and L, giving the particulars of rubber stock acquired, consumed or disposed of by him, and an annual return in Form K1, giving the particulars of consumption of various kinds of rubber in relation to end products, as required therein.
