- (1.) This set of appeals has been filed by the Revenue under Section 35 L(b) of the Central Excise Salt Act, 1944 [for short "the Act"] against the final order Nos. 843-847/2000 in Appeal Nos. E/988-990/99 and E/991- 992/99 dated 21st June, 2000 passed by the Customs, Excise and gold (control) Appellate Tribunal, South Zonal Bench, Chennai [for short "the Tribunal"].
(2.) The point in issue is, as to whether the amount of interest on receivables is deductible from the assessable value where such interest is inbuilt in the price and is not charged separately.
(3.) The Assessee, namely, M/s. Novapan Industries Ltd., the respondent herein, is engaged in the manufacture of "melamine based particle boards and plain particle boards" falling under Chapter 44 of the Central Excise Tariff Act, 1985.;