[Explanation. For the removal of doubts, it is hereby declared that the price-cum-duty of the excisable goods sold by the assessee shall be the price actually paid to him for the goods sold and the money value of the additional consideration, if any, flowing directly or indirectly from the buyer to the assessee in connection with the sale of such goods, and such price-cum-duty, excluding sales tax and other taxes, if any, actually paid, shall be deemed to include the duty payable on such goods.](2)The provisions of this section shall not apply in respect of any excisable goods for which a tariff value has been fixed under sub-section (2) of Section 3.(3)For the purposes of this section,(a)assessee means the person who is liable to pay the duty of excise under this Act and includes his agent;(b)persons shall be deemed to be related if(i)they are inter-connected undertakings;(ii)they are relatives;(iii)amongst them the buyer is a relative and a distributor of the assessee, or a sub-distributor of such distributor; or(iv)they are so associated that they have interest, directly or indirectly, in the business of each other.Explanation. In this clause
