67. Removal of goods from one warehouse to another.
- The owner of any warehoused goods may, with the permission of the proper officer, remove them from one warehouse to another, [* * *] [ The words " without payment of duty" omitted by Act 55 of 1991, Section 5 (w.e.f. 23.12.1991).], subject to such conditions as may be prescribed for the due arrival of the warehoused goods at the warehouse to which removal is permitted.
