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[Cites 0, Cited by 2] [Entire Act]

Union of India - Section

Section 401 in The Central Excise Act, 1944

401.

[(i-d) provide for the amount to be paid 402[for compounding and the manner of compounding] under sub-section (2) of Section 9-A;]
(ii)prohibit absolutely, or with such exceptions, or subject to such conditions as the Central Government thinks fit, the production or manufacture, or any process of the production or manufacture, of excisable goods, or of any component parts or ingredients or containers thereof, except on land or premises approved for the purpose;
(iii)prohibit absolutely, or with such exceptions, or subject to such conditions as the Central Government thinks fit, 403[* * *] the transit of excisable goods from any part of 404[India] to any other part thereof;
(iv)regulate the removal of excisable goods from the place where produced, stored or manufactured or subjected to any process of production or manufacture and their transport to or from the premises of a 405[registered] person, or a bonded warehouse, or to a market;
(v)regulate the production or manufacture, or any process of the production or manufacture, the possession, storage and sale of salt, and so far as such regulation is essential for the proper levy and collection of the duties imposed by this Act, or of any other excisable goods, or of any component parts or ingredients or containers thereof;
(vi)provide for the employment of officers of the 406[Government] to supervise the carrying out of any rules made under this Act;
(vii)require a manufacturer or the licensee of a warehouse to provide accommodation within the precincts of his factory or warehouse for officers employed to supervise the carrying out of regulations made under this Act and prescribe the scale of such accommodation;
(viii)provide for the appointment, licensing, management and supervision of bonded warehouses and the procedure to be followed in entering goods into and clearing goods from such warehouses;
(ix)provide for the distinguishing of goods which have been manufactured 407[after registration], of materials which have been imported under licence, and of goods on which duty has been paid, or which are exempt from duty under this Act;
(x)impose on persons engaged in the production or manufacture, storage or sale (whether on their own account or as brokers or commission agents) of salt, and, so far as such imposition is essential for the proper levy and collection of the duties imposed by this Act, of any other excisable goods, the duty of furnishing information, keeping records and making returns, and prescribe the nature of such information and the form of such records and returns, the particulars to be contained therein, and the manner in which they shall be verified;
(xi)require that excisable goods shall not be sold or offered or kept for sale in 408[India] except in prescribed containers, bearing a banderol, stamp or label of such nature and affixed in such manner as may be prescribed;
(xii)provide for the issue of 409[registration certificates] and transport permits and the fees, if any, to be charged therefor:
Provided that the fees for the licensing of the manufacture and refining of salt and saltpetre shall not exceed, in the case of each such licence, thefollowing amounts, namely:
Licence to manufacture and refine saltpetre and to separate and purify salt in the process of such manufacture and refining 50
Licence to manufacture saltpetre 2
Licence to manufacture sulphate of soda (Kharinun) by solar heat in evaporating pans 10
Licence to manufacture sulphate of soda (Kharinun) by artificial heat 2
Licence to manufacture other saline substances 2;
(xiii)provide for the detention of goods, plant, machinery or material, for the purpose of exacting the duty, the procedure in connection with the confiscation, otherwise than under Section 10 or Section 28, of goods in respect of which breaches of that Act or rules have been committed, and the disposal of goods so detained or confiscated;