Section 12(3) in Articles of Jewellery (Collection of Duty) Rules, 2016
(3)For availing the optional scheme under sub-rule (1) a manufacturer or principal manufacturer, as the case may be, shall maintain,-(a)a record containing the stock details of manufactured articles and traded articles separately for silver studded articles; gold or platinum articles studded with diamonds; and other gold or platinum articles, on weight or caratage basis; and(b)a record of the value of such traded articles separately at their purchase prices.
