Exemption of manufacturing unit engaged in the manufacture or production of Petroleum Crude from the operation of Central Excise Rules, 2017- (Ministry of Finance ) (10 Nov 2021)

MANU/EXNT/0002/2021

Excise

In exercise of the powers conferred by sub-rule (2) of rule 9 of the Central Excise Rules, 2017, the Central Board of Indirect Taxes and Customs hereby exempts from the operation of said rule, every manufacturing unit engaged in the manufacture or production of Petroleum Crude, falling under tariff heading 2709 00 10 of the Fourth Schedule to the Central Excise Act, 1944 (1 of 1944) (hereinafter referred to as the specified goods), where the manufacturer of such goods has a centralised billing or accounting system in respect of specified goods manufactured or produced by different units or premises and opts for registering only the unit or premises or office, from where such centralised billing or accounting is done.

Provided that prior intimation shall be given before starting commercial production at any additional premises subsequent to obtaining such registration.

Tags : EXEMPTION MANUFACTURING EXCISE RULES 2017