Section 3 in Notified Goods(Prevention of Illegal Import) Rules, 1969
3. Particulars, etc., of statements under Section 11-C.
(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.(2)The statement referred to in sub-rule (1) shall be duly signed by the person required to deliver it under Section 11-C and shall be delivered in duplicate to the proper officer who shall, after recording acknowledgement thereof on the original copy, return that copy and retain the duplicate copy.
