Section 21(2) in The Medicinal And Toilet Preparations (Excise Duties) Act, 1955
(2)Where dutiable goods specified under clause (1) are chargeable to duty with reference to value, then, notwithstanding anything contained in Explanation II, such value shall be deemed to be the retail price declared on such goods less such amount of abatement, if any, from such retail price as the Central Government may allow by notification in the Official Gazette.
