Section 3(1) in Agricultural And Processed Food Products Export Cess Act, 1985
(1)There shall be levied and collected by way of a cess for the purposes of the Agricultural and Processed Food Products Export Development Authority Act, 1985, a duty of customs at such rate not exceeding three per cent.ad valorem as the Central Government may, by notification in the Official Gazette, specify, on all Scheduled products, which are exported.
