Section 11 in C. P. and Berar General Clauses Act, 1914
11. Duty to be taken pro rata in enactments.
- Where, by any enactment now in force or hereafter to be in force, any duty or customs or excise, or in the nature thereof, is leviable on any given quantity, by weight, measure of value of any goods or merchandise, then a like duty is leviable according to the same rate on any greater or less quantity.
