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[Cites 0, Cited by 0] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(3) in Jute Manufacturers Cess Act, 1983

(3)Every rule made under this section shall be laid, as soon as may be after it is made, before each House of Parliament, while it is in session, for a total period of thirty days which may be comprised in one session or in two or more successive sessions, and if, before the expiry of the session immediately following the session or the successive sessions aforesaid, both Houses agree in making any modification in the rule or both Houses agree that the rule should not be made, the rule shall thereafter have effect only in such modified form or be of no effect, as the case may be; so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule.[THE SCHEDULE] [Schedule Substituted by Act 13 of 2002 ][See sections 2(a) and 3(1)]
Sl. No. Article of jute manufacture The max rate at which duty of excise may be collected Actual rate at which duty of excise is to be collected until different rate is to be specified by the Central Government.
1. Carpet Backing Rs. 195 per tonne Rs. 65.00 per tonne
2. Hessian Rs. 209 per tonne Rs. 69.65 per tonne
3. Sacking Rs. 158 per tonne Rs. 52.65 per tonne
4. Yarn and Twine Rs. 197 per tonne Rs. 65.65 per tonne
5. D.W. Tarpaulin Rs. 198 per tonne Rs. 66.00 per tonne
6. Decorative Fabrics Rs. 457 per tonne Rs. 152.35 per tonne
7. Cotton Bagging Rs. 110 per tonne Rs. 36.65 per tonne
8. Soil saver Rs. 115 per tonne Rs. 38.35 per tonne
9. Japanese Rice Bags Rs. 205 per tonne Rs. 68.35 per tonne
10. Any other article of Jute manufacture Rs. 184 per tonne Rs. 61.35 per tonne