Section 8 in Notified Goods(Prevention of Illegal Import) Rules, 1969
8. Particulars of the memorandum under Section 11-G.
- The memorandum required to be issued under Section 11-G shall contain the following particulars, namely :(a)particulars of the notified goods as specified in rule 9;(b)name and full address of the person to whom the notified goods are sold or transferred;(c)time and date of sale or transfer of the notified goods;(d)name, full address and signature of the seller or transferor of the notified goods; and(e)where the market price of the notified goods sold or transferred has not depreciated on account of use to less than two-third of their market price, if they are new, the particulars of the permission given by a gazetted officer of customs authorizing the sale or transfer of the notified goods, or the number and date of the order passed by such officer evidencing clearance of such goods by the customs on payment of fine in lieu of confiscation.
