(1)Where sugar delivered by any owner falls short of the export quota fixed for it by any quantity (hereinafter referred to as the said quantity), there shall be levied and collected on so much of the sugar despatched from the factory for consumption in India as is equal to the said quantity, a duty of excise at the rate of 1 forty- five rupees and fifty- five naye paise per quintal].(2)The duty of excise referred to in sub- section (1) be in addition to the duty of excise chargeable on sugar under any other law for the time being in force, and be paid by the owner to such authority as may be specified in the notice demanding the payment of duty and within such period not exceeding ninety days as may be specified in such notice.(3)If any such owner does not pay the whole or any part of the duty payable by him within the period referred to in sub- section (2), he shall be liable to pay in respect of every period of thirty days or part thereof during which the default continues a penalty which may extend to ten per cent. of the duty outstanding from time to time, the penalty being adjudged in the same manner as the penalty to which a person is liable under the rules made under the Central Excises and Salt Act, 1944 (1 of 1944 ), is adjudged.(4)The provisions of the Central Excises and Salt Act, 1944 (1 of 1944 ), and the rules made thereunder, including those relating to refunds and exemptions from duty, shall, so far a may be, apply in relation to the levy and collection of the duty of excise or any other sum referred to in this section as they apply in relation to he levy and collection of the duty on sugar or other sums of money payable to the Central Government under that Act or the rules made thereunder.
