Section 9(1) in Notified Goods(Prevention of Illegal Import) Rules, 1969
(1)The particulars of the notified goods required to be given under rules 3 (1) (c), 4 (1) (c), 6 (1) (d), 7 (1) (b) and 8 (a) shall be the following, namely :(a)the description of the notified goods with such identifying particulars as are specified in sub-rule (2);(b)quantity of the notified goods; and(c)market price of the notified goods on the date of acquisition or sale of such goods.
