Section 104 in The Medicinal And Toilet Preparations (Excise Duties) Rules, 1955
104. Mode of Inter-State movement.
- Dutiable goods manufactured under bond or stored in a bonded warehouse in any State, unless exempted from payment of duty under rules 7 and 8, may be removed from such State to any other State:-(i)after payment of duty in the first mentioned State in the manner laid down in rule 40 or rule 81, as the case may be or(ii)in bond, in the manner hereinafter prescribed for movement from one bonded warehouse to another.Movement from one Bonded warehouse to another Bonded Warehouse
