Section 10(1) in Manufacture and Other Operations in Warehouse (no. 2) Regulations, 2019
(1)Upon receipt of goods at a warehouse from a customs station, the licensee shall, -(i)verify the one-time-lock affixed by the proper officer at the customs station on the load compartment of the means of transport carrying the goods to the warehouse;(ii)inform the bond officer immediately if the one-time-lock is not found intact, and refuse the unloading of the goods;(iii)allow unloading, provided the one-time-lock is found intact and verify the quantity of goods received by reconciling with the bill of entry for warehousing;(iv)report any discrepancy in the quantity of the goods within twenty-four hours to the bond officer;(v)endorse the bill of entry for warehousing with the quantity of goods received and retain a copy thereof;(vi)acknowledge the receipt of the goods by endorsing the transportation document presented by the carrier of the goods and retain a copy thereof; and(vii)take into record the goods received.
