Section 7(4) in The Sugar Export Promotion Act, 1958
(4)The provisions of the Central Excises and Salt Act, 1944 (1 of 1944 ), and the rules made thereunder, including those relating to refunds and exemptions from duty, shall, so far a may be, apply in relation to the levy and collection of the duty of excise or any other sum referred to in this section as they apply in relation to he levy and collection of the duty on sugar or other sums of money payable to the Central Government under that Act or the rules made thereunder.
