(1)Spirits may be removed from a warehouse to which a bonded manufactory as aforesaid, is attached-(i)under bond for payment of duty or pass-fee, as the case may be, only to the bonded manufactory, as aforesaid and to such other warehouse as the Commissioner may permit by an order in writing; and(ii)on payment of duty or pass fee, as the case may be, only in accordance with the terms and conditions of the licence granted in that behalf.
