28D. Presumption that incidence of duty has been passed on to the buyer.
- Every person who has paid the duty on any goods under this Act shall, unless the contrary is proved by him, be deemed to have passed on the full incidence of such duty to the buyer of such goods.][CHAPTER V-B [Chapter V-B inserted by Act 27 of 1999, Section 103 (w.e.f. 11.5.1999). ] Advance Rulings
