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Central Excise Act, 1944 6. REGISTRATION OF CERTAIN PERSONS. Any prescribed person who is engaged in – (a) the production or manufacture or any process of production or manufacture of any specified goods included in the [ 13a the First Schedule and the Second Schedule 13a ] to the Central Excise Tariff Act, 1985 (5 of 1986), or (b) the wholesale purchase or sale (whether on his own account or as a broker or commission agent) or the storage of any specified goods included in the [ 13a the First Schedule and the Second Schedule 13a ] to the Central Excise Tariff Act, 1985 (5 of 1986). Shall get himself registered with the proper officer in such manner as may be prescribed. 36 ]    |
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