(2)The question on which the advance ruling is sought shall be in respect of, -(a)classification of any goods under the Central Excise Tariff Act, 1985 (5 of 1986);(b)applicability of a notification issued under sub-section (1) of section 5A having a bearing on the rate of duty;(c)the principles to be adopted for the purposes of determination of value of the goods under the provisions of this Act.
