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Union of India - Section
Section 22 in The Produce Cess Act, 1966
22. Rules of be laid before Parliament.
Every rule made under this Act 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] [Substituted by Act 4 of 1987, Section 9. ] 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 the rule.THE FIRST SCHEDULE[See section 3(1)]| S. No. | Name of the produce. | The maximum rate at which duty of customs may be collected. | Actual rate at which duty of customs is to be collected until a different rate is specified by the Central Government. |
| 1 | 2 | 3 | 4 |
| 1 | Lac produced in India | Rupees two and thirty paisa per quintal. | Rupees two and thirty paisa per quintal. |
| 2 | Refuse lac produced in India, | Rupees one and seventy paisa per quintal. | Rupees one and seventy paisa per quintal. |
| [3 [Inserted by Act 49 of 1966, S.6 (15-12-1966)] | Cashew Kernal | 1-1/2 per cent of the tariff value. | 1 per cent of the tariff value.] |