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4. Payment of duty of excise.- (1) Every duty of excise leviable under this Act on limestone or dolomite shall be payable- (a) to the occupier of the factory, by the person by whom such limestone or dolomite is sold or otherwise disposed of to such occupier; (b) to the Central Government, by the owner of the limestone or dolomite mine where the limestone or dolomite is used by such owner for any purpose in connection with the manufacture of 3[any article or goods referred to in or specified under clause (ii) of section 3,] within such period as may be prescribed. (2) All amounts referred to in clause (a) of sub-section (1) shall be collected by the occupier of the factory in such manner, and paid by him to the Central Government within such period, as may be prescribed.    |
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