Section 3(ii) in The Limestone And Dolomite Mines Labour Welfare Fund Act, 1972
(ii)as is used by the owner of such mine for any purpose in connection with the manufacture of cement, 1[iron, steel, ferro-alloys, alloy steels, chemicals, sugar, paper, fertilizers, refractories, iron ore pelletisation or such other article or goods or class of articles or goods, as the Central Government may, from time to time, specify by notification in the Official Gazette,] a duty of excise, at such rate not exceeding one rupee per metric tonne of limestone or dolomite, as the case may be, as the Central Government may, from time to time, fix by notification in the Official Gazette.
