Section 99(3) in The Medicinal And Toilet Preparations (Excise Duties) Rules, 1955
(3)After verifying the particulars entered in the application and in the case of duty-paid goods, after satisfying himself that the goods are identifiable as the goods, in respect of which the payment of duty cited in the application was made, the officer-in-charge or the proper officer, as the case may be, shall get the following particulars noted in the body of each package :(a)name and address of the consignee.(b)description of the goods.(c)total quantity of the goods packed.(d)alcoholic content of the goods in London-proof litres as declared by the manufacturer.(e)gross weight of the package.and shall then sell each package with his official seal in such a manner that the package cannot be tampered with without breaking the seal. The said officer shall endorse all copies of the application, shall specify the period within which the goods shall be actually exported and return the duplicate to the consignor, who, after dispatching the goods shall enter the number and date of the railway receipt or bill of lading in the duplicate copy and shall communicate these particulars to the proper officer for entry in the other copies.
