Section 3 in Punjab Excise Bonded Warehouse Rules, 1957
3.
The application for the grant of license shall be made in writing in from B.W.H. 1 and the license shall be granted in form B.W.H. 2. The Financial Commissioner may grant the license in form B.W.H. 2 subject to the deposit of the security not exceeding Rs. 25,000/- in amount of execution of a bond in form B.W.H. 3[or the giving of a bank guarantee of a Scheduled Bank] [Legislative Supplement Part III dated 13.3.79.] for the same amount as security, for the fulfilment of all the conditions of the license.Period Of License
