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Union of India - Section

Section 14 in The Cement Control Order, 1967

14. Procedure regarding claims by producer.

- Every producer shall make an application regarding his claim for any reimbursement towards equalising freight or equalising concession in the matter of export price to the Controller who may, in settling the claim, require the producer to furnish all details relating thereto, including the cost of freight incurred, excise duty, if any, paid, etc.[Schedule] [Substituted by S.O. 172 (E), dated April 9, 1975 (w.e.f. 10.4.1975, again Substituted by Notification No. 105 (E), dated 28th February, 1982.]
Sl. No. Name of the producer Ex-Factory price per metric tonne (in rupee)
1 All producers (i) Ordinary portland cement and portland slag cement Rs.335.00
    (ii) Portland pozzalana and masonry cement Rs. 320.00
Note. - (1) In the case of rapid hardening cement and low heat cement and additional price of Rs. 12 per tonne and in the case of water proof (hydrophobic) cement, an additional price of Rs. 21.00 per tonne may be added to the price specified above.
(2)In the case of high strength ordinary portland cement conforming to specification No. IS 1818/1976 an additional price of Rs. 12 per metric tonne may be added and an additional amount of Rs. 20 per metric tonne for every increase in the compressive strength at 100 kg. per sq. cm. or part thereof may also be added wherever there is such an increase in the compressive strength over the said specification.
(3)Cement Corporation of India, Bokajan Unit, Mawmuluch Chherra Cement Limited, Cherrapunji and Cement Corporation of India, Rajaban Cement Works will be eligible in addition to the price given in the Schedule to an additional retention price of Rs. 114.34, Rs. 79.10 and Rs. 142.96 per metric tonne respectively.