Section 5(2) in Specified Goods (Prevention of Illegal Export) Rules, 1969
(2)The certificate of identity referred to in sub-rule (1) (b) shall be in the following form and shall be written in manuscript by the person issuing it;"I, Shri....................., residing at........................., do hereby certify that Shri...............................residing at.....................is personally known to me. His signature is given below. He is/is not a dealer in/manufacturer of silver.......................DateSignature.Signature of the person identified.
