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 22 in The Cost Audit Report Rules, 2001

22. Competitive Margin Against Imports:

Particulars Current Year 1stPrevious Year 2ndPrevious Year
1. Name of product      
2. Estimated demand of the product in the country      
3. Total production in the country*      
4. Quantities imported in the country**      
5. Total production by the company      
6. %age share of the company in total inlandproduction (item 5/item 3)      
7. a. Cost ofproduction per Unit (Inland sale)b. Cost of Sale per Unit (Inland sale)c. Cost of production per Unit (Export sale)d. Cost of Sale per Unit ((Export sale)      
     
     
     
8. Quantity of the product imported by thecompany**      
9. FOB value of Quantity imported by thecompany**      
10. Weighted average FOB rate for quantitiesimported by the company (item 9/item8)**      
11. FOB value of quantity imported in thecountry**      
12. Weighted average FOB rate of quantitiesimported in the country (item 11/ item4)**      
14. Major exporting countries (other than thoselisted in item 4 above)      
15.(A) Total importduty paid by the company (net of CENVAT)(B) Weighted averagerate of import duty paid by the company (net of CENVAT) (item15(A)/item 8)      
     
16. Bound rate of duty under WTO agreement      
Notes: - (1)* Indicate the source of information.
(2)**Country-wise details should be furnished in respect of major countries covering at-least 80% of the total and balance should be shown under the head "Others".