Section 3 in The Chewing Tobacco and Unmanufactured Tobacco Packing Machines (Capacity Determination and Collection of Duty) Rules, 2010
3. Application.-
These rules shall apply to unmanufactured tobacco, bearing a brand name, and chewing tobacco notified under sub-section (1) of section 3A of the Act by the notification of the Government of India in the Ministry of Finance (Department of Revenue), No. 10/2010-Central Excise (N.T.), [dated the 27th February, 2010 and jarda scented tobacco notified under sub-section 3A of the Act by notification of the Government of India in the Ministry of Finance (department of Revenue) no. 17/2010 - central Excise (N.T) dated the 13th April, 2010] [Substituted for the words "dated the 27th February, 2010" by Notification No. G.S.R. 320 (E) dated 13.4.2010 (w.e.f. 27.2.2010)].
