Section 8(c) in The Aluminium (Control) Order, 1970
(c)require any producer or manufacture or [or dealer or importing agent] [Substituted by S.O. 565(E), dated 4th October, 1979 for the word 'dealer' (w.e.f. 4th October, 1979).] [or any person acquiring aluminium for manufacture] [Added by S.O. 229(E), dated 27th March, 1981 (w.e.f. 27th March, 1981).], to furnish within such period or at such intervals, such information, returns or reports relating to the production, manufacture, purchase or sale [or import or other transaction] [Substituted by S.O. 565(E), dated 4th October, 1979, for the words 'other transaction' (w.e.f. 4th October, 1979).] [or utilization] [Added by S.O. 229(E), dated 27th March, 1981 (w.e.f. 27th March, 1981).], as the case may be, of aluminium in such forms as may be specified in the order.
