Section 7(2) in The Sugar Export Promotion Act, 1958
(2)The duty of excise referred to in sub- section (1) be in addition to the duty of excise chargeable on sugar under any other law for the time being in force, and be paid by the owner to such authority as may be specified in the notice demanding the payment of duty and within such period not exceeding ninety days as may be specified in such notice.
