[(4) Notwithstanding anything contained in sub-section (3), and without prejudice to the provisions of Section 9, in making rules under this section, the Central Government may provide that if any manufacturer, producer or licensee of a warehouse(a)removes any excisable goods in contravention of the provisions of any such rule, or(b)does not account for all such goods manufactured, produced or stored by him, or(c)engages in the manufacture, production or storage of such goods without having applied for the 429[registration as] required under Section 6, or
