Section 14(1) in Manufacture and Other Operations in Warehouse (no. 2) Regulations, 2019
(1)A licensee may remove the resultant goods from warehouse for home consumption:Provided that a bill of entry for home consumption has been filed in respect of the warehoused goods contained in so much of the resultant goods and the import duty, interest, fine and penalties payable, if any, in respect of such goods have been paid.
