Section 26(b) in Notifications under - The Industries (Development And Regulation) Act, 1951
(b)in the case of imported machinery, the following shall be included in calculating the value, namely(i)import duty (excluding miscellaneous expenses as transportation for the port to the site of the factory, demurrage paid at the port);(ii)the shipping charges;(iii)customs clearance charges; and(iv)Sales tax.
