Section 3 in The Pan Masala Packing Machines (Capacity Determination and Collection of Duty) Rules, 2008
3. Application.
- These rules shall apply to pan masala and pan masala containing tobacco, commonly known as gutkha, notified under sub-section (1) of section 3A of the Act by the notification of the Government of India in the Ministry of Finance (Department at Revenue), No. 29/2008-CE (N.T.), dated the 1st July, 2008.[4. Factor relevant to production. - The factors relevant to the production of notified goods shall be the number of packing machines in the factory of the manufacturer and the maximum packing speed at which such packing machines can be operated for packing of notified goods of various retail sale prices.] [Substituted by Notification No. G.S.R. 150(E), dated 1.3.2015 (w.e.f. 1.7.2008)]
