Section 7(2) in The Central Excise (Removal of Goods at Concessional Rate of Duty for Manufacture of Excisable and Other Goods) Rules, 2016

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Union of India - Subsection

Section 7(2) in The Central Excise (Removal of Goods at Concessional Rate of Duty for Manufacture of Excisable and Other Goods) Rules, 2016

(2)We undertake to pay on demand, in the event of failure to comply with conditions, an amount equal to the difference between the duty leviable on such quantity of the subject goods but for the exemption under the aforesaid rules and that already paid at the time of removal, with interest and penalty as demanded. We have executed the necessary letter of undertaking or bond with surety.Date : Signature and stamp of authorised signatory, with name and address of the premise ,Place :(Registration Number)(Suitably amend for multiple supplier manufacturer)Form II[See rule 6]

Sl. No.	Description of subject goods	Details	Closing balance	Goods manufactured
Opening balance	Received	Total of columns (3) and (4)	Quantity consumed for the intended purpose	Nature	Quantity
(1)	(2)	(3)	(4)	(5)	(6)	(7)	(8)	(9)

Note: - (1) Separate entries should be made for each variety or class of goods used and manufactured.

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Union of India - Subsection

Section 7(2) in The Central Excise (Removal of Goods at Concessional Rate of Duty for Manufacture of Excisable and Other Goods) Rules, 2016