Section 4 in The Warehoused Goods (Removal) Regulations, 2016
4. Conditions for transport of goods.
- Where the goods to be warehoused are removed, from the customs station of import to a warehouse or from one warehouse to another warehouse or from the warehouse to a customs station for export, the transport of the goods shall be under one-time-lock, affixed by the proper officer or the licensee or the bond officer, as the case may be:Provided that the Principal Commissioner of Customs or Commissioner of Customs, as the case may be, may having regard to the nature of goods or manner of transport, permit transport of warehoused goods without affixing the one-time-lock.
