Section 27 in Agricultural Produce Cess Act, 1940.
27.
/1383Object and Reasons.- Act 40 of 1970.- The Agricultural Produce Cess Act, 1940 provides for imposition of cess at the rate of one-half of one per cent. ad valorem on all articles included in the Schedule to this which are exported from India. There is no specific provision in this Act for the levy of penalty in cases where the exporters attempt to evade payment of the cess.2. In the recent past with a view to achieve simplification in the matter of collection of the cess, it has been decided that in cases where the cess payable is only up to Rs. 100 in each vase the exporters may be printed to affix customs revenue stamps equivalent to the case payable on the basis of their self-assessments of the value of the cargo. The correctness of the stamps affixed will be verified with reference to the customs House record afterwards and short recovery, if any, claimed.3. Further, the Agricultural Produce Cess is in the nature of a customs duty which is collected by the customs collectors. These customs collectors have been exercising various powers vested in them under the customs Act, 1962 in the collection of the cess also. In order to discourage evasion of tax and misdeclaration of value of the cargo and short payment of cess, it is proposed that the provisions of the Customs Act, 1962 and the rules and regulations made thereunder should be applicable to the levy and collections of the cess.[15th April, 1940.]An Act to make better financial provision for the Indian Council of Agricultural ResearchWHEREAS it is expedient to make better financial provision for the carrying out by the Indian Council of Agricultural Research of the objects for which it is established as set forth in the memorandum of Association of that body, and for this purpose to impose on certain articles a cess by way of customs duty on export, the proceeds of which shall be paid to the Council.It is hereby enacted as follows.-
