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Union of India - Section
Section 53 in The Mineral Products (Additional Duties Of Excise And Customs) Act, 1958
53.
[Table| Description of goods | Rate of additional duty | |
| 1 | 2 | |
| 1. | Motor spirit . . . . . . . . . . . . . . . . . . | One hundred and sixty-five per kilolitre at fifteen degrees of Centigrade thermometer. |
| 2. | Kerosene . . . . . . . . . . . . . . . . . . . . | Eighty rupees per kilolitre at fifteen degrees of Centigrade thermometer. |
| 3. | Refined diesel oils and vaporizing oil . . . . . | One hundred rupees per kilolitre at fifteen degrees of Centigrade thermometer. |
| 4. | Diesel oil, not otherwise specified . . . . . . . | Sixty rupees per metric tonne. |
| 5. | Furnace oil . . . . . . . . . . . . . . . . . . . | Sixty rupees per metric tonne. |
| 6. | Asphalt and Bitumen as described in item No. 11(1) of the First Scheduleto the Central Excises and Salt Act, 1944 (1 of 1944). . . . . | Fifty rupees per metric tonne. |
| 7. | All products as described in item No. 11-A of the First Schedule to theCentral Excises and Salt Act, 1944 (1 of 1944). . . . . . . . . . . | Three hundred rupees per metric tonne.] |