Section 13 in Manufacture and Other Operations in Warehouse (no. 2) Regulations, 2019
13. Transfer of goods from a warehouse.
(1)A licensee shall allow transfer of warehoused goods to another warehouse or to a customs station for export, with due intimation to the bond officer on the Form for transfer of goods from a warehouse.(2)Upon intimation to the bond officer as sub-regulation (1), the licensee shall, -(i)allow removal of the goods and their loading onto the means of transport;(ii)affix a one-time-lock to the means of transport;(iii)endorse the number of the one-time-lock on the Form and retain a copy thereof;(iv)endorse the number of the one-time-lock on the transport document and retain a copy thereof;(v)take into record the removal of the goods; and(vi)cause to be delivered, copies of the retained documents to the bond officer.
