17. Payment of duty on removal from distillery, brewery, warehouse or other place of storage.
- No [intoxicant] [Substituted by paragraph 3 of, and Schedule IV to, the Government of India (Adaptation of Indian Laws) Order, 17 for the words excisable article.] shall be removed from any distillery, brewery, warehouse or other place of storage licensed, established, authorized or continued under this Act, unless the duty [or fee] [Clause (e) inserted by section 2 of the Bengal Excise (Amendment) Act, 2012 (West Bengal Act No. 16 of 2012).] (if any) [payable under Chapter V] [Substituted by paragraph 3 of, and Schedule IV to, the Government of India (Adaptation of Indian Laws) Order, 1937 for the words and figures imposed under section 27.] [or Chapter VI] [Inserted by section 13(2) of the Bengal Excise (Amendment) Act, 1965 (West Bengal Act 39 of 1965).] has been paid or a bond has been executed for the payment thereof.
