(1)[Every small grower, when required to do so, and every large grower shall [submit online to the Board] [Substituted by G.S.R. 620, dated 15th July, 1958.] a true and correct monthly return in Forms H&L, giving the particulars of rubber stock held, produced or disposed of by him, and an annual return in Form H1, giving the particulars of total area, area under production of rubber, manuring, plant protection and labour employed as required therein.](2)[ Every licenced dealer shall [submit online to the Board] [Substituted by G.S.R. 620, dated 15th July, 1958.], a true and correct monthly return in Forms H2 and L, giving the particulars of rubber stock held, acquired or disposed of by him.](3)Every manufacturer 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 K and L, giving the particulars of rubber stock acquired, consumed or disposed of by him, and an annual return in Form K1, giving the particulars of consumption of various kinds of rubber in relation to end products, as required therein.(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.]
