Section 3(1) in Additional Duties of Excise (Goods of Special Importance) Act, 1957
(1)There shall be levied and collected [in respect of the goods described in column (3) of the First Schedule] [Substituted by Act 7 of 1986, Section 3, for words "in respect of the following goods, namely, sugar, tobacco, cotton fabrics, silk fabrics, man-made fabrics and woollen fabrics"] produced or manufactured in India and on all such goods lying in stock within the precincts of any factory, warehouse or other premises where the said goods were manufactured, stored or produced, or in any premises appurtenant thereto, duties of excise at the rate or rates [specified in the column (4) of the said Schedule]. [Substituted by Act 7 of 1986, Section 3, for words " specified in the First Schedule to this Act" ]
