Section 3(3) in The Central Excise (Removal of Goods at Concessional Rate of Duty for Manufacture of Excisable Goods) Rules, 2001
(3)The manufacturer shall execute a general bond with surety or security.[Provided that it shall be sufficient to provide a letter of undertaking by a manufacturer against whom no show cause notice has been issued under sub-sections (4) or (5) of section 11A if Central Excise Act, 1944 or where no action is proposed under any notification issued in pursuance of rule 12CCC of Central Excise Rules, 2002 or rule 12AAA of CENVAT Credit Rules, 2004.] [Inserted by Notification No. G.S.R. 154(E), dated 1.3.2015 (w.e.f. 1.3.2015)]
