Section 75 in The Medicinal And Toilet Preparations (Excise Duties) Rules, 1955
75. Periods for which goods may remain in warehouse under bond.
- Any goods warehoused may be left in the warehouse in which they are deposited for a period of three years or such extended period as the Excise Commissioner in each case allow. The owner of any such goods remaining in the warehouse shall, before the expiry of the period mentioned above., clear the same for consumption in the State after payment of duty or for removal in bond to another bonded warehouse or for exportation.
