(1)This Act may be called the Central Excise Tariff Act, 1985.(2)It extends to the whole of India. [***] [The Act has been extended to the designated areas in the Continental Shelf and Exclusive Economic Zone of India vide Notification No. 166/87-C.E., dated 11-6-1987.](3)It shall come into force on such [date] [The Act came into force on 28th February, 1986, vide Notification No.10/86-C.E., dated 5-2-1986.] as the Central Government may, by notification in the Official Gazette, appoint.
