Section 14(1) in M.P. High Speed Diesel Upkar Adhiniyam, 2018
(1)Nothing in this Act or the rules made thereunder, shall be deemed to impose or authorize the imposition of a cess on any turnover of High Speed Diesel where such sales takes place -(a)outside the State of Madhya Pradesh, or(b)in the course of the import of such High Speed Diesel into the territory of India or the export of the goods out of such territory, or(c)in the course of inter-State trade or commerce, or(d)where such sale is made to unit located in a Special Economic Zone notified by the Central Government under the provisions of the Special Economic Zones Act, 2005 (No. 28 of 2005).
