Section 106 in The Medicinal And Toilet Preparations (Excise Duties) Rules, 1955
106. Remover may enter into a general bond.
- The Excise Commissioner may permit any person, to remove warehoused goods from one warehouse to another, by entering into a general bond in Form B-4, with such surety or sufficient security in such amount and under such condition, as the Excise Commissioner approves for the removal, from time to time, of any goods from one warehouse to another and for the due arrival and re-warehousing thereof at the warehouse of destination within such time as the officer-in-charge of the warehousing of removal directs :Provided that in the event of death, insolvency of insufficiency of the surety, or where the amount of bond is inadequate the Excise commissioner may, in his direction, demand a fresh bond and may, if the bond is with security, demand at any time he considers fit to do so, additional security.
