Section 3(3) in Specified Goods (Prevention of Illegal Export) Rules, 1969
(3)The transport voucher referred to in sub-rule (1) shall be prepared and signed by the seller of the specified goods, when the transport of such goods is consequent on sale, by the refiner when the transport of the specified goods is consequent on refining and in all other cases, by the person owning, possessing or controlling such goods and when such goods are to be transported, whether consequent on sale or otherwise, to another city, town or village the additional particulars referred to in sub-rule (2) shall be entered by the person owning, possessing or controlling such goods;[* * * ] [Proviso omitted by Notification No. 31/90-Custom (N.T.), dated 8th June, 1990.]
