Section 7 in Notified Goods(Prevention of Illegal Import) Rules, 1969
7. Particulars of voucher under Section 11-F.
(1)The voucher required as evidence under Section 11-F shall contain the following particulars, namely :(a)name and full business address of the person selling or transferring the notified goods;(b)particulars of the notified goods as specified in rule 9;(c)name and full address of the person to whom the notified goods are sold or transferred; and(d)time and date of sale or transfer.(2)(a)The voucher referred to in sub-rule (I) shall be prepared in duplicate and both the copies shall be signed by the person required to prepare the same.(b)The original copy on the voucher shall accompany the notified goods during the transport of such goods and the duplicate copy thereof shall be retained by the person who has prepared the same.(c)All voucher shall have consecutive serial numbers stamped on them.(d)No voucher shall be issued except in the order of the serial number and in respect of the notified goods.(e)All vouchers shall be kept in the order of their serial number in the form of a book.
