Section 24 in The Medicinal And Toilet Preparations (Excise Duties) Rules, 1955
24. No additions or alterations to be made without orders.
- No addition or alteration shall be made in the bonded premises or in respect of the permanent fixtures therein without the previous orders of the Excise Commissioner. Plans, in triplicate showing each addition or alteration shall be submitted with the application for the necessary permission and copies disposed of in the same manner as copies of the original plans of the bonded manufactory as provided in rule 95.
