The Medicinal and Toilet Preparations (Excise Duties) Act, 1955

[Act No. 16 of 1955]

[27th April, 1955.]

Contents
Sections	Chaptericulars
Title	The Medicinal and Toilet Preparations (Excise Duties) Act.
Chapter I	Preliminary
1.	Short title, extent and commencement
2.	Definitions
Chapter II	Levy and Collection of Duties
3.	Duties of excise to be levied and collected on certain goods
4.	Rebate of duty on alcohol, etc., supplied for manufacture of dutiable goods
5.	Recovery of sums due to Government
6.	Certain operations to be subject to licences
7.	Offences and penalties
8.	Power of Courts to order forfeiture
Chapter III	Powers and Duties of Officers and Landholders
9.	Power to arrest
10.	Power to summon persons to give evidence and produce documents in inquiries under this Act
11.	Officers required to assist Excise Officers
12.	Owners or occupiers of land to report manufacture of contraband dutiable goods
13.	Punishment for connivance at offences
14.	Searches and arrests how to be made
15.	Disposal of persons arrested
16.	Inquiry how to be made by excise officers against arrested persons forwarded to them
17.	Vexatious search, seizure, etc., by excise officer
18.	Failure of excise officers on duty
Chapter IV	Supplementary Provisions
19.	Power to make rules
20.	Bar of suits and limitation of suits and other legal proceedings
21.	Repeals and savings
The Schedule	[See Section 3]