203. Duty is to be paid before removal unless bond executed.
- The duty imposed on-(i)Foreign liquor-(a)imported under bond, or(b)manufactured in distillery and stored in the warehouse;(ii)Ganja-imported under bond and stored in a warehouse;(iii)Bhang-imported under bond and stored in a warehouse;shall be paid before removal from a distillery on warehouse unless a bond has been executed for such payment.
