Section 3(2) in Specified Goods (Prevention of Illegal Export) Rules, 1969
(2)Where the specified goods are to be transported to another city, town or village, the transport vouchers shall, in addition to the particulars specified in sub-rule (1), contain the following particulars :(i)means of transport;(ii)where a motor vehicle is used for transport of the specified goods, the registration number of the motor vehicle; when a bus is used as a means of transport, it is not necessary to include the registration number of the bus;(iii)route to be followed for transport of specified goods;(iv)time and date when the specified goods are to taken from the city, town or village; and(v)time and date when the specified goods are likely to reach the destination.
