Section 133 in The Medicinal And Toilet Preparations (Excise Duties) Rules, 1955
133. Restriction of removal of goods.
- Dutiable goods shall not be delivered from a bonded manufactory or a bonded warehouse licensed under these rules before six o'clock in the forenoon or after six o'clock in the afternoon, nor at any hour on Sundays and closed holidays, except with the permission of the Excise Commissioner and under such conditions, as the Commissioner may, by general or special order, direct.
