(1)There shall be levied and collected as a cess, for the purposes of this Act, on every produce specified in column 2 of the First Schedule, which is exported from any [customs station to any place] [Substituted by Act 49 of 1966, Section 3, for "customs port to any port" (retrospectively)] beyond the limits of India, a duty of customs at such rate, not exceeding the rate specified in the corresponding entry in column 3 thereof, as the Central Government may, by notification in the Official Gazette, specify:Provided that until such rate is specified by the Central Government, the duty of customs shall be levied and collected at the rate specified in the corresponding entry in column 4 of the said Schedule.[* * * * *] [Omitted by act 49 of 1966 s. 3]
