Section 105(3) in The Medicinal And Toilet Preparations (Excise Duties) Rules, 1955
(3)For purposes of such a discharge, if the bond has been furnished by the consignor, an essential condition shall be the prior receipt by the officer-in-charge of the warehouse of removal, of the duplicate application from the officer-in-charge of the warehouse of destination with his re-ware housing certificate recorded therein as hereinafter provided.
