Section 3(3) in The Medicinal And Toilet Preparations (Excise Duties) Act, 1955
(3)Subject to the other provisions contained in this Act, the duties aforesaid shall be collected in such manner as may be prescribed.Explanation .-Dutiable goods are said to be manufactured in bond within the meaning of this section if they are allowed to be manufactured without payment of any duty of excise leviable under any law for the time being in force in respect of alcohol, [narcotic drug or narcotic] [ Substituted by Act 5 of 1964, Section 64, for Clause (i) (w.e.f. 28.4.1964).] which is to be used as an ingredient in the manufacture of such goods.
