6. [ Removal of excisable articles from bonded warehouses of distilleries, etc. [Initially section was by Amendment Act 11 of 1973, however by Amendment Act 20 of 2001 section substituted.]
- No [excisable article] shall be removed from bonded warehouse of any distillery, brewery, winery, pot still, warehouses of licensed wholesale dealers, warehouse or other place of storage established or licensed under this Act unless the duty, fee, surcharge on duty, cess, if any, payable under this Act has been paid or unless a bond has been executed for the payment thereof in the prescribed form and manner.]
