Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Union of India - Section

Section 4 in Central Excise (Advance Rulings) Rules, 2002

4. Certification of copies of the advance rulings pronounced by the Authority.-

A copy of the advance ruling pronounced by the Authority for Advance Rulings and duly signed by the Members to be sent to each of the applicant and to the Commissioner of Central Excise, under sub-section (7) of section 23D of the Act, shall be certified to be true copy of its original by the Commissioner, Authority for Advance Rulings, or any other officer duly authorized by the Commissioner, Authority for Advance Rulings, as the case may be.[FORM-AAR (CE)] [Substituted by Notification No. G.S.R. 577(E) dated 23.7.2003 (w.e.f. 23.8.2002)][Application for Advance Ruling (Central Excise)](See 3 of the Central Excise (Advance Rulings) Rules, 2002)Before The Authority For Advance Rulings (Customs, Central Excise and Service Tax) New Delhi(Form of application for seeking Advance Ruling under section 23C of the Central Excise Act,1944)Application No. .............of.............
1 Full name and address along with telephone Number, Fax numberand e-mail address of the applicant :
2 Names, address, telephones and fax numbers, of theresident(s)/non-resident(s), setting up the joint venture or ofthe wholly owned Indian subsidiary of a foreign holding company,proposing to undertake any business activity in India, as thecase may be :
3 Status of the applicant :
4 Nature and status of the business activity proposed to beundertaken by the applicant :
5 Registration number of the applicant as mentioned at serialnumber 1 under Rule 9 of the Central Excise Rules, 2002 (if any) :
6 Permanent Account Number(s) of the applicant (if any) :
7 Basis of claim that the person referred to at serial number 1,is any applicant as defined under Clause © of Section 23A ofthe Central Excise Act, 1944 (1 of 1944) :
8 Question(s) of Law and/or fact relating to an activityproposed to be undertaken on which the advance ruling is required :
9 Statement of any relevant facts having a bearing on theaforesaid question(s) :
10 Statement containing the applicant’s interpretation oflaw and/or facts, as the case may be, in respect of the aforesaidquestion(s) :
11 Commissioner of Central Excise having jurisdiction in respectof the question referred at serial number eight above (if any) :
12 List of documents/statements attached :
13 Particulars of account payee demand draft accompanying theapplication :
VERIFICATIONI, _________________ (name in full and in block letters), son/daughter/wife of _______________ do hereby solemnly declare that to the best of my knowledge and belief what is stated above and in the annexure(s), including the documents are correct. I am making this application in my capacity as ________________ (designation) and that I am competent to make this application and verify it.