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Union of India - Section
Section 43B in Rubber Rules, 1955
43B.
[***] [Omitted by Notification No. G.S.R. 1513(E), dated 13.12.2017 (w.e.f. 1.8.1955).]| 43-B. Declaration regarding Inter State transport of rubber.- (1) No person shall transport or cause to be transported, rubber from one state or union territory to another state or union territory without a valid declaration in the prescribed form issued by the Board to such person. The prescribed declaration form so issued by the Board to a person shall not be used in the name of any person other than the person to whom it is issued. The form to be used for the said declaration by a registered owner of an estate shall be Form N1, that to be used by a dealer licensed under rule 39A shall be Form N2, that to be used by a processor licenced under rule 39A shall be Form N3 and that to be used by a manufacturer licensed under rule 40 shall be Form N4. The person to whom a declaration in the prescribed form is issued by the Board shall adhere strictly to the instructions given in the notes specified in the said forms.(2) On demand by any officer of the Board authorized in that behalf by the[Executive Director] [Substituted 'Chairman' by Notification No. G.S.R. 668 (E), dated 4.7.2016 (w.e.f. 1.8.1955).]of the Board, or any officer of the Central or State Governments authorized in that behalf by that Government, the consignor, the person transporting rubber and the consignee shall produce the declaration. |