Contents |
Sections |
Particulars |
|
Preamble |
1 |
Short title, extent and commencemen |
2 |
Definitions |
3 |
Duties specified in the [The first schedule and the second Schedule] |
4 |
Valuation of excisable goods for purposes of charging of duty |
4A |
Valuation of excisable goods with reference to retail sale price |
5 |
Remission of duty on goods found deficient in quantity |
5A |
Power to grant exemption from duty of excise |
6 |
Registration of certain persons |
7 |
Restriction on possession of excisable goods |
8 |
Offences and penalties |
9A |
Certain offences to be non-cognizable |
9AA |
Offences by companies |
9B |
Power of court to publish name, place of business, etc. |
9C |
Presumption of culpable mental state |
9D |
Relevancy of statements under certain circumstances |
9E |
Application of section 562 of the code of criminal procedure, 1998 |
10 |
Power to courts to order forfeiture |
11 |
Recovery of sums due to Government |
11A |
Recovery of duties not levied or not paid or short-levied |
11AA |
Interest on delayed payment of duty |
11AB |
Interest on delayed payment of duty |
11AC |
Penalty for short-levy or non-levy of duty in certain cases |
11B |
Claim for refund of duty |
11BB |
Interest on delayed refunds |
11C |
Power not to recover duty of excise not levied for short-levied |
11D |
Duties of excise collected form the buyer to be deposited |
12 |
Application of the provisions of [Act No.52 of 1962] to central excises |
12A |
Price of goods to indicate the amount of duty paid thereon |
12B |
Presumption that the incidence of duty has been passed on the buyer |
12C |
Consumer welfare fund |
12D |
Utilization of the fund |
12E |
Power of central excise officers |
14 |
Power to summon persons to give evidence and produce documents |
14A |
Special audit in certain cases |
14AA |
Special audit in cases where credit of duty availed or utilized is not |
15 |
Officers required to assist central excise officers |
16 |
Owners or occupiers of land to report manufacture of contraband excise |
17 |
Punishment for connivance at offences |
18 |
Searches and Arrests how to be made |
19 |
Disposal of persons arrested |
20 |
Procedure to be followed by officer-in-charge of police station |
21 |
Inquiry how to be made by central excise officers against arrested |
22 |
Vexatious search, seizure, etc., by Central excise officers |
23 |
Failure of Central excise officer in duty |
24 |
Penalties for carrying excisable goods in certain vessels |
25 |
Exceptions |
26 |
Power of stoppage, search and arrest |
27 |
Penalties for resisting office |
28 |
Confiscation of vessel and cargo |
29 |
Jurisdiction |
30 |
Power to exempt from operation of this chapter |
31 |
Definitions - In this chapter, unless the context otherwise requires |
32 |
Customs and Central excise settlement commission |
32A |
Jurisdiction and Powers of settlement commission |
32B |
Vice-Chairman to Acct as Chairman or to Discharge his functions |
32C |
Power of Chairman to transfer cases from one bench to another |
32D |
Decision to be by Majority |
32E |
Application for settlement of cases |
32F |
Procedure on receipt of an application under section 32E |
32G |
Power of settlement commission to order provisional attachment |
32H |
Power of settlement commission to reopen completed proceedings |
32-I |
Powers and Procedure of settlement commissions |
32J |
Inspection, etc., of reports |
32K |
Power of settlement commission to grant immunity from prosecution |
32L |
Power of settlement commission to send a case back to the Central excise |
32M |
Order of settlement to be conclusive |
32N |
Recovery of sums due under order of settlement |
32-O |
Bar on subsequent application for settlement in certain cases |
32P |
Proceedings before settlement commission to be judicial proceedings |
33 |
Power of Adjudication |
34 |
Option to pay fine in lieu of confiscation |
34A |
Confiscation or penalty not to interfere with other punishments |
35 |
Appeals to [Commissioner (Appeals)] |
35A |
Procedure in appeals |
35B |
Appeals to the appellate tribunal |
35C |
Orders of appellate tribunal |
35D |
Procedure of appellate tribunal |
35E |
Powers of board or [Commissioner of Central Excise] to pass certain |
35EA |
Powers of revision of board or [Commissioner of Central Excise] in certain |
35EB |
Revision by Central Government |
35F |
Deposit, Pending Appeal, of duty demanded or penalty levied |
35G |
Statement of case to High Court |
35H |
Statement of case to Supreme Court in certain cases |
35-I |
Power of High Court or Supreme Court to require statement to be amendment |
35J |
Case before High Court to be heard by not less than two Judges |
35K |
Decision of High Court or Supreme Court on the case stated |
35L |
Appeals to the Supreme Court |
35M |
Hearing before Supreme Court |
35N |
Sums due to be paid notwithstanding reference, etc |
35-O |
Exclusion of time taken for copy |
35P |
Transfer of certain pending proceedings and transitional provisions |
35Q |
Appearance by authorized representative |
36 |
Definitions |
36A |
Presumption as to documents in certain cases |
36B |
Admissibility of micro films, facsimile copies of documents and Compute |
37 |
Power of Central Government to make rules |
37A |
Delegation of powers |
37B |
Instructions to Central Excise officers |
37C |
Service of decisions, orders, summons, etc |
37D |
Rounding off of duty, etc. |
38 |
Publication of rules and notifications and laying of rules |
39 |
Repeal of enactments |
40 |
Protection of Action taken under the Act |
|
Schedules |
|
Schedules I |
|
Schedules II |
|
Schedules III |