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Union of India - Section
Section 13 in The Mineral Products (Additional Duties Of Excise And Customs) Act, 1958
13. [Table
| Description of goods | Rate of additional duty | |
| 1 | 2 | |
| [14]()[1. | Motor Spirit . . . . . . . . . . . . . . . . | Two hundred rupees per kilolitre at fifteen degrees of Centigrade thermometer.] |
| [15]()[2. | Kerosene . . . . . . . . . . . . . . . . . . | One hundred and sixty rupees per kilolitre at fifteen degrees of Centigrade thermometer. |
| [16]()[3. | Refined diesel oils and vaporizing oil . . . | [17]()[Eight hundred and fifty rupees per kilolitre at fifteen degrees of Centigrade thermometer.] |
| 4. | Diesel oil, not otherwise specified . . . . . | One hundred and twenty-nine rupees and forty-five paise per kilolitre at fifteen degrees of Centigrade thermometer. |
| 5. | Furnace oil . . . . . . . . . . . . . . . . . | Fifty-six rupees and sixty paise per kilolitre at fifteen degrees of Centigrade thermometer.] |
| [18]()[6. | Asphalt and Bitumen as described in item No. 11(1) of the First Scheduleto the Central Excises and Salt Act, 1944 (1 of 1944) . . . . . . . . .. . . . . . . . . . | One hundred rupees per metric tonne.] |
| [19]()[7. | All products as described in item No. 11-A of the First Schedule to theCentral Excises and Salt Act, 1944 . . . . . . . . . . . . . | [20]()[Eight hundred and fifty] rupees per metric tonne.] |