Section 15 in Manufacture and Other Operations in Warehouse (no. 2) Regulations, 2019
15. Removal of resultant goods for export.
(1)A licensee shall remove the resultant goods from the warehouse for export, upon, -(i)filing a shipping bill or a bill of export, as the case may be; and(ii)affixing a one-time-lock to the load compartment of the means of transport in which such goods are removed from the warehouse.(2)The licensee shall take into record the goods removed.
