(1)In the Central Excise Tariff Act, 1985 (hereinafter referred to as the Central Excise Tariff Act), -(a)in sections 2 and 3, for the words "the Schedule", wherever they occur, the words "the First Schedule and the Second Schedule" shall be substituted;(b)the Schedule shall be re-numbered as the First Schedule and, -(i)in the First Schedule as so re-numbered, -(A)for the heading "The Schedule Excise Tariff", the heading "The First Schedule" shall be substituted;(B)for the word "Schedule" wherever it occurs, the words "Fist Schedule" shall be substituted;(ii)the First Schedule as so re-numbered shall be further amended in the manner specified in the Fourth Schedule;(iii)after the First Schedule as so re-numbered, the Schedule specified in the Fifth Schedule shall be inserted.
