Section 4(1) in Notified Goods(Prevention of Illegal Import) Rules, 1969
(1)The transport voucher required to be prepared under sub-section (6) of Section 11-C shall contain the following particulars, namely :(a)name of the owner of the notified goods;(b)name of the notified goods;(c)particulars of the notified goods as specified in rule 9;(d)location of the premises from where the notified goods are being taken out;(e)location of the premises to which the notified goods are being taken;(f)means of transport;(g)where a motor vehicle is used for transport of the notified goods the registration number of the motor vehicle (when a bus is used as a means of transport, it is not necessary to include the registration number of the bus);(h)route to be followed for transport of the notified goods;(i)time and date when transport of the notified goods begins; and(j)time and date when the notified goods are likely to reach the destination.
