(1)An excise duty or a countervailing duty, as the case may be, shall, if the State Government so direct, be levied on all excisable articles other than medicinal and toilet preparations specified for the time being in the Schedule to the Medical and Toilet Preparation (Excise Duties) Act, 1955 (No. 16 of 1955) -(a)imported; or(b)exported; or(c)transported; or(d)manufactured, cultivated or collected under any licence granted under Section 13; or(e)manufactured any distillery established, or any distillery or brewery licensed, under this Act:Provided that it shall be lawful for the State Government to exempt any excisable article from any duty to which the same may be liable under this Act.
