Section 29(4) in The Dadra and Nagar Haveli Excise Regulation, 2012
(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.
