Section 7 in Sikkim Ecology Fund and Environment Cess Act, 2005
7.
(1)No cess shall be payable under this Act on the sale of goods and services specified in Schedule I subject to the conditions and exceptions, if any, set out therein(2)The State Government, may add to or to omit from, or otherwise amend Schedule I and thereupon the said Schedule shall be deemed to be amended accordingly.
