(2)Every application made under clause (a) of sub-rule (1) shall,-(i)be in duplicate;(ii)clearly state the facts relating to the goods in respect of which determination is sought, that is to say, their description, the use to which the goods are put to, specification thereof, raw material used in the manufacture of such goods and give a detailed description of the process of manufacture of the goods in question;(iii)he accompanied by a sample, a copy of the sale voucher, purchase order and purchase voucher, if any;(iv)contain the dealer's contention regarding the rate of tax and the entry of the schedule by which the goods are claimed to be covered.
