Section 6(1) in The Coal Mines (Conservation and Development) Act, 1974
(1)With effect from the appointed day, there shall be levied and collected on all coal raised and despatched, and on all coke manufactured and despatched, from the collieries in India, such duty of excise, not exceeding rupees ten per tonne, as may be fixed from time to time by the Central Government by, notification, and different rates of duty may be levied on different grades or description of coal or coke:Provided that the Central Government may, by general or special order, exempt any special grade or grades or description of coal or coke from the levy of such duty of excise.
