(1)There shall be levied and collected at such rates and in such manner as may be prescribed, not exceeding rates set forth in Part A of the First Schedule appended to this Act, a duty of excise on any excisable articles manufactured in or brought into the Union territory.(2)The Administrator may, by notification, levy a countervailing duty on any excisable article manufactured or produced elsewhere in India and imported into the Union territory at such rates as may be specified in the notification, which shall not exceed the rates of duty on similar excisable articles under sub-section (1).(3)Different rates may be specified under sub-section (1) or sub-section (2) for different kinds of excisable articles according to the places to which excisable articles are to be removed for consumption, or according to the strength and quality of any such article or for different modes of levying duties under Section 22.(4)The provisions of this section shall not apply to any article which has been imported into India and was liable, on such importation, to duty under the Customs Act, 1962.
