Section 2 in The Customs, Central Excise Duties and Service Tax Drawback Rules, 1995
2. Definitions.
- In these rules, unless the context otherwise requires, -(a)"drawback" in relation to any goods manufactured in India and exported, means the rebate of duty or tax, as the case may be, chargeable on any imported materials or excisable materials used or taxable services used as input services in the manufacture of such goods;(b)"excisable material" means any material produced or manufactured in India subject to a duty of excise under the Central Excises and Salt Act, 1944 (1 of 1944);(c)[ "export", with its grammatical variations and cognate expressions, means taking out of India to a place outside India or taking out from a place in Domestic Tariff Area (DTA) to a special economic zone and includes loading of provisions or store or equipment for use on board a vessel or aircraft proceeding to a foreign port;] [Substituted vide Notification No. 19/2003 - Customs (N.T.) dated 03/03/2003](d)"imported material" means any material imported into India and on which duty is chargeable under the Customs Act, 1962 (52 of 1962);(da)"input service" shall have the same meaning as is assigned to it in the CENVAT Credit Rules, 2004.(e)"manufacture" includes processing of or any other operation carried out on goods, and the term manufacturer shall be construed accordingly.(f)[ "tax invoice" means the tax invoice referred to in section 31 of the Central Goods and Services Tax Act, 2017 (12 of 2017).] [Inserted by Notification No. G.S.R. 723(E), dated 29.6.2017 (w.e.f. 26.5.1995).]
