Section 29 in The Dadra and Nagar Haveli Excise Regulation, 2012
29. Valuation of liquor or other intoxicants for the purposes of charging of excise duty. - (1) Where under this Regulation, the duty of excise is chargeable on any liquor or other intoxicants with reference to value, then, such value shall be deemed to be the maximum retail price declared on such article less amount of abatement, if any, from such maximum retail price.
(2)Notwithstanding anything contained in sub-section (1), where duty of excise is chargeable on any liquor or other intoxicants with reference to value, the Administrator may, by notification, declare that such value shall be the ex-factory price :Provided that where ex-factory price is not ascertainable for some reason, the nearest ascertainable equivalent thereof may be determined in such manner as may be prescribed.(3)The Administrator may, for the purpose of allowing any abatement under sub-section (1), take into account the amount of duty of excise, post-manufacturing expenses, sales tax and other taxes, if any, payable on such goods.(4)The manufacturer shall declare ex-factory price or maximum retail price, as the case may be, of liquor or other intoxicants in such manner as may be prescribed.Explanation.-For the purposes of this section, "ex-factory price" means the cash I price actually paid or payable for the liquor or other intoxicants at which liquor or other intoxicants are ordinarily sold by the manufacturer to a wholesaler for delivery at the place of manufacture, where buyer and seller are so associated that there is no mutuality of interest and the price is the sole consideration for sale but excludes excise duty, sales tax and other taxes or fees payable thereon.
