Section 3(1) in Specified Goods (Prevention of Illegal Export) Rules, 1969
(1)The transport voucher required to be prepared under Section 11-K shall contain the following particulars, namely :(a)name of the specified goods;(b)names of the seller and the purchaser, where the specified goods are transported consequent on sale, and the name of the owner, in all other cases;(c)location of the premises from where the specified goods are being taken out;(d)location of the premises to which the specified goods are being taken;(e)total net weight of the specified goods;(f)[* * *] [Omitted by Notification. No. 31/90-Cus (N.T.), dated 8th June, 1990.]Weight of each bar or piece. Number of bars or pieces. Marks and number;(g)time when the specified goods leave the premises mentioned at (c) above.
