The Oil Industry (Development) Act, 1974
15. Duties of excise.
- There shall be levied and
collected, as a cess for the purposes of this Act, on every item specified in
column 2 of the Schedule, which is produced in India (including the continental
shelf thereof) and-
- removed to a refinery or factory; or
- transferred by the person by whom
such item is produced to another person, a duty of excise at such rate not
exceeding the rate set forth in the corresponding entry in column 3 of the
Schedule, as the Central Government may, by notification in the Official
Gazette, specify:
Provided that until the Central Government specifies by such notification the
rate of the duty of excise in respect of crude oil (being an item specified in
the Schedule) the duty of excise on crude oil under this sub-section shall be
levied and collected at the rate of rupees sixty per tone.
- Every duty of excise livable under
sub-section (1) on any item shall be payable by the person by whom such item is
produced, and in the case of crude oil, the duty of excise shall be collected on
the quantity received in a refinery.
- The duties of excise under
sub-section (1) on the items specified in the Schedule shall be in addition to
any cess or duty leviable on those items under any other law for the time being
in force.
- 204.The provisions of the Central
Excises and Salt Act, 1944 (1.of 1944), and the rules made thereunder,
including those relating to refunds and exemptions from duties shall, as far as
may be,apply in relation to the levy and collection of duties of excise leviable
under this section and for this purpose the provisions of that Act shall have
effect as if that Act provided for the levy of duties of excise on all items
specified in the Schedule.
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