Section 77 in The Medicinal And Toilet Preparations (Excise Duties) Rules, 1955
77. Power to remit duty on warehoused goods lost or destroyed.
- If any goods lodged in a warehouse are lost or destroyed by unavoidable accident, the Excise Commissioner may remit the duty thereon :Provided that if any goods are so lost or destroyed, notice thereof shall be given to the officer-in-charge of the warehouse or the proper officer immediately on discovery of such loss or destruction.
