Section 6 in The Warehoused Goods (Removal) Regulations, 2016
6. [ Non applicability of regulations in certain cases. [Inserted by Notification No. G.S.R. 756(E), dated 1.10.2019 (w.e.f. 14.5.2016).]
- Nothing contained in these regulations shall apply to a warehouse operating under section 65.]Form(see regulation 3 of Warehoused Goods (Removal) Regulations, 2016)Form for transfer of goods from a warehouse (in terms of section 67 or section 69 of the Customs Act, 1962)Part-I {||-| Import details| Details of warehousing| Goods| Purpose of removal|-| Bill of Entry No. and date.| Warehouse code and address.| Bond No. and date.| Description of goods.| Description and No. of packages.| Marks and numbers on packages| Weight and quantity.| Value.| Deposit in another warehouse (Furnish warehousecode and address).| For export by air/sea/land/post (Furnish detailsof customs station)|-| (1)| (2)| (3)| (4)| (5)| (6)| (7)| (8)| (9)| (10)|-|||||||||||}Signature of the owner of warehoused goods.Full name:Telephone No.Permission of the Bond Officer.(Signature with seal)Part-II {||-| Details of despatch of goods| Details of receipt of goods| Remarks|-| Date and time of removal.| Registration No. and details of means oftransport.| Container No. (if applicable.)| One time lock No.| Date and time of receipt at the warehouse orcustoms station.| Whether Registration No. of means of transport ismatching with despatch?| Whether the one time lock is found intact?||-| (1)| (2)| (3)| (4)| (5)| (6)| (7)| (8)|-|||||||||}Signature and stamp of Licensee (Warehouse keeper) /Bond Officer. (at the place of despatch)Signature and stamp of Licensee (Warehouse keeper) /Bond Officer / Proper Officer (at the place of receipt)
