(4)Every processor whether he holds a valid licence issued under rule 39A or not, 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 H3 and L1, giving the particulars of rubber stock held, used out of own production or acquired for processing and disposed of by him as required therein.[43-A. [Instituted by G.S.R. 331, dated 14th March, 1960.]Where the Act or these rules required any person to [submit online any statement] or return, that person shall submit a 'nil' statement or return for any period for which there are no particulars to be furnished in the statement or return.]
