Section 2 in The Jute Manufactures Cess (Amendment) Act, 2002
2. Substitution of a new Schedule for Schedule to Act 28 of 1983 .-
For the Schedule to the Jute Manufactures Cess Act, 1983 , the following Schedule shall be substituted, namely:-THE SCHEDULE[ See sections 2 (a) and 3. 1] Sl.Articles of jute The maximum rate at Actual rate at which No. manufacture which duty of excise duty of excise is to may be collected be collected until a different rate is specified by the Central Government 1. Carpet Backing Two per cent ad One per cent ad valorem Valorem 2. Hessian Two per cent ad One per cent ad valorem Valorem 3. Sacking Two per cent ad One per cent ad valorem Valorem 4. Yarn and Twine Two per cent ad One per cent ad valorem Valorem 5. D. W. Tarpaulin Two per cent ad One per cent ad valorem Valoremorem 6. Decorative Two per cent ad One per cent ad Fabrics valorem Valoremd valorem 7. Cotton Bagging Two per cent ad One per cent adorem valorem Valorem 8. Soil saver Two per cent ad One per cent ad valorem Valorem ad valorem 9. Japanese Rice Two per cent ad One per cent ad Bags valorem Valorem ad valorem 10. Any other article Two per cent ad One per cent ad of Jute valorem Valorem ad valorem Manufacture.
