Section 3 in The Mineral Products (Additional Duties Of Excise And Customs) Act, 1958
3. Levy and collection of additional duties of excise on certain mineral oils.-
(1)There shall be levied and collected in respect of the goods mentioned in column 1 of the Table hereunder duties of excise at such rates not exceeding those specified in relation thereto in column 2 of the said Table as may be specified by the Central Government by notification in the Official Gazette,-
