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Union of India - Section

Section 78 in The Medicinal And Toilet Preparations (Excise Duties) Rules, 1955

78. Responsibility of the licensee of the warehouse.

- The licensee of the warehouse in respect of goods lodged therein, shall be responsible for their due reception therein and delivery therefrom and for their safe custody while deposited therein, according to the quantity or weight reported by the officer who has assessed the goods.