In the Fourth Schedule to the Central Excise Act, in Chapter 27, with effect from the 1st day of January, 2020,––(i)for the entry in column (2) occurring against tariff item 2710 12 49, the entry “---- M15 Fuel conforming to standard IS 17076” shall be substituted and shall be deemed to have been substituted;(ii)for the entry in column (4) occurring against tariff item 2710 20 10, the entry “14% + Rs.15.00 per litre” shall be substituted and shall be deemed to have been substituted;(iii)for the entry in column (4) occurring against tariff item 2710 20 20, the entry “14% + Rs.15.00 per litre” shall be substituted and shall be deemed to have been substituted.
