(4)Declaration by importer - A person holding an import licence granted under these rules shall furnish a declaration to the licensing Authority and the Chief Controller;(a)in Form R-3 under Part of Schedule II as soon as ship carrying Ammonium Nitrate sails from the port of loading;(b)in Form R-4 under Part 3 of Schedule II as soon as any shipment of Ammonium Nitrate is cleared at the port of import.
