23C. Application for advance ruling. - (1) An applicant desirous of obtaining an advance ruling under this Chapter may make an application in such form and in such manner as may be prescribed, stating the question on which the advance ruling is sought.
(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.(3)The application shall be made in quadruplicate and be accompanied by a fee of two thousand five hundred rupees.(4)An applicant may withdraw an application within thirty days from the date of the application.
