Object and Reasons This Bill is complementary to the Jute Manufactures Concil Bill, 1983. The Jute Manufactures Development Council Bill, 983, seeks to provide for the development of production of jute manufactures by increasing the efficiency and productivity in the jute industry, financing of activities for such development and for matters connected therewith. For this purpose, the Bill seeks to provide for the establishment of a Council to be called the Jute Manufactures Development Council. In order to ensure that the said Council has the necessary resources to perform its functions, this Bill seeks to provide for the levy, by way of cess, of a duty of excise on every article of jute manufacture produced in India and specified in the Schedule to the Bill at the rates specified therein. The intention is to make over, after due appropriation by Parliament by law, the proceeds of the cess to the Jute Manufactures Development Council to enable it to perform its functions effectively.[7th September, 1983.]An Act to provide for the levy and collection, by way of cess, of a duty of excise on jute manufactures for the purpose of carrying out measures for the development of production of jute manufactures and for matters connected therewith.BE it enacted by Parliament in the Thirty-fourth Year of the Republic of India as follows:-
