23E. Applicability of advance ruling. - (1) The advance ruling pronounced by the Authority under section 23D shall be binding only -
(a)on the applicant who had sought it;(b)in respect of any matter referred to in sub-section (2) of section 23C;(c)on the Commissioner of Central Excise, and the Central Excise authorities subordinate to him, in respect of the applicant.(2)The advance ruling referred to in sub-section (1) shall be binding as aforesaid unless there is a change in law or facts on the basis of which the advance ruling has been pronounced.
