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6. Imposition of excise duties.- (1) With effect from the appointed day, there shall be levied and collected on all coal raised and dispatched, and on all coke manufactured and dispatched, 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. (2) For the purposes of sub-section (1), coal shall be graded by the Central Government in accordance with such specifications as may be laid down by that Government from time to time. (3) All notifications issued under this section shall be laid, as soon as may be, before both Houses of Parliament. Ins. by Act 55 of 1985, s. 2 (w.e.f. 1-1-1986).    |
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