Section 3 in The Medicinal And Toilet Preparations (Excise Duties) Act, 1955
3. Duties of excise to be levied and collected on certain goods .-(1) There shall be levied duties of excise, at the rates specified in the Schedule, on all dutiable goods manufactured in India.
(2)The duties aforesaid shall be leviable,-(a)where the dutiable goods are manufactured in bond, in the State in which such goods are released from a bonded warehouse for home consumption, whether such State is the State of manufacture or not;(b)where the dutiable goods are not manufactured in bond, in the State in which such goods are manufactured.(3)Subject to the other provisions contained in this Act, the duties aforesaid shall be collected in such manner as may be prescribed.Explanation .-Dutiable goods are said to be manufactured in bond within the meaning of this section if they are allowed to be manufactured without payment of any duty of excise leviable under any law for the time being in force in respect of alcohol, [narcotic drug or narcotic] [ Substituted by Act 5 of 1964, Section 64, for Clause (i) (w.e.f. 28.4.1964).] which is to be used as an ingredient in the manufacture of such goods.
