Section 4(1) in Specified Goods (Prevention of Illegal Export) Rules, 1969
(1)The accounts required to be maintained under Section 11-L shall contain the following particulars in respect of each acquisition, sale or disposal of the specified goods;(i)name of the specified goods;(ii)name and full business address of the person from whom the specified goods have been acquired or in whose favour the specified goods have been parted with;(iii)net weight of the specified goods;[* * *] [Substituted Rule (iv), Proviso omitted by Notification No. 31.90 Custom (N.T), dated 8th June, 1990.]Weight of each bar of piece Number of bars or pieces. Marks and numbers;(v)time and date of acquisition, or parting with, of the specified goods.
