2. Duties specified in [the First Schedule and the Second Schedule] [Substituted by s. 134 of the Finance Act, 1999 (27 of 1999).] to be levied.
- The rates at which duties of excise shall be levied under the [Central Excise and Salt Act, 1944] [Central Excise and Salt Act, 1944 renamed by s.71 of the Finance (No.2) Act, 1996 (33 of 1996).] (1 of 1944) are specified in [the first Schedule and the Second Schedule] [Substituted by s. 134 of the Finance Act, 1999 (27 of 1999).].
