Section 5 in The Cost Accounting Records (Chemical Industry) Rules, 2004
5. Saving.
(1)The supersession of the Cost Accounting Records (Caustic Soda) Rules, 1967, Cost Accounting Records (Soda Ash) Rules, 1976, Cost Accounting Records (Sulphuric Acid) Rules, 1980 and Cost Accounting Records (Chemical Industries) Rules, 1987, shall not in any way affect(a)any right, obligation or liability acquired, accrued or incurred thereunder;(b)any penalty, forfeiture or punishment incurred in respect of any contravention committed thereunder;(c)any investigation, legal proceeding or remedy in respect of any such right, privilege, obligation, liability, penalty, forfeiture or punishment as aforesaid, and; any such investigation, legal proceeding or remedy may be instituted, continued or enforced and any such penalty, forfeiture or punishment may be imposed as if those rules had not been superseded.(2)Companies required to maintain records under Cost Accounting Records (Caustic Soda) Rules, 1967, Cost Accounting Records (Soda Ash) Rules, 1976, Cost Accounting Records (Sulphuric Acid) Rules, 1980 and Cost Accounting Records (Chemical Industries) Rules, 1987, shall continue to do the same under the respective rules till the Cost Accounting Records (Chemical Industry) Rules, 2004 become applicable to them.Appendix(See rule 2)List of products for which the rules shall apply:
