[(2) Where any notification under sub-section (1) in respect of any goods has been issued, the whole of the duty of excise paid on such goods or, as the case may be, the duty of excise paid in excess of that payable on such goods, which would not have been paid if the said notification had been in force, shall be dealt with in accordance with the provisions of sub-section (2) of Section 11-B:Provided that the person claiming the refund of such duty or, as the case may be, excess duty, makes an application in this behalf to the Assistant 154[Principal Commissioner of Central Excise or Commissioner of Central Excise] 155[or Deputy 156[Principal Commissioner of Central Excise or Commissioner of Central Excise]], in the form referred to in sub-section (1) of Section 11-B, before the expiry of six months from the date of issue of the said notification.]
