Section 107(1) in The Medicinal And Toilet Preparations (Excise Duties) Rules, 1955
(1)The application for removal of goods from one warehouse to another in triplicate shall be presented by the consignor to the officer-in-charge of the warehouse removal at least 24 hours before the intended removal together with such other information as the Excise Commissioner may, by general or special rules or order, require.
