Section 7(1) in Notified Goods(Prevention of Illegal Import) Rules, 1969
(1)The voucher required as evidence under Section 11-F shall contain the following particulars, namely :(a)name and full business address of the person selling or transferring the notified goods;(b)particulars of the notified goods as specified in rule 9;(c)name and full address of the person to whom the notified goods are sold or transferred; and(d)time and date of sale or transfer.
