Section 26(6) in Arunachal Pradesh Goods Tax Act, 2005
(6)The operator of the Approved Warehouse shall:(a)accept into the warehouse only goods which have entered Arunachal Pradesh no more than 12 hours before their deposit into the Warehouse;(b)keep such records as may be prescribed concerning the origin, nature, value, quantity and ownership of the goods received into the Warehouse;(c)keep such records as may be prescribed concerning the destination of goods removed from the Warehouse;(d)not permit goods to remain in the Approved Warehouse for longer than one month; and(e)observe all other conditions imposed on the operation of an Approved Warehouse that may be prescribed and are required by the Commissioner under sub-section (5).
