Section 3(1) in Notified Goods(Prevention of Illegal Import) Rules, 1969
(1)The statement required to be delivered under sub-section (1) or sub-section (2) of Section 11-C shall contain the following particulars, namely :(a)name and full business address of the person required to deliver the statement;(b)situation and description of the premises where the notified goods are kept or stored;(c)particulars of the notified goods as specified in rule 9;(d)the date of acquisition of the notified goods and the name and full address of the person from whom such goods were acquired.
