26. Silver refiner to keep record of gold recovered from such refining.
- Every person who refines or melts silver, including its alloys, shall-(a)maintain a record of gold, if any, recovered from such refining or melting;(b)declare on or before the fifth day of each month, in such form as may be prescribed, the quantity of gold so recovered during the month immediately preceding;(c)sell such gold within a period of thirty days from the date of such declaration or within such further period, as, on sufficient cause being shown, may be allowed by the Administrator, to a licensed refiner or, if so authorised by the Administrator, to a licensed dealer [or to such other person or authority as may be specified by rule made in this behalf] [Substituted by Act 26 of 1969,(w.e.f. 3-7-1969).].
