Central Excise Act, 1944

3. DUTIES SPECIFIED IN THE [ 13 [ 13a THE FIRST SCHEDULE AND THE SECOND SCHEDULE 13a ] TO THE CENTRAL EXCISE TARIFF ACT,1985 13 ] TO BE LEVIED 17 .

(1) [ 17a There shall be levied and collected in such manner as may be prescribed

(a) a duty of excise on all excisable goods [ 18 which are produced or manufactured in India 18 ] as, and at the rates, set forth in the [ 13 Schedule to the Central Excise Tariff Act, 1985 (5 of 1986) 13 ] :

(b) a special duty of excise, in addition to the duty of excise specified in clause (a) above, on excisable goods specified in the Second Schedule to the Central Excise

Tariff Act, 1985 (5 of 1986) which are produced or manufacture in India , as, and at the rates set forth in the said Second Schedule. 17a ]

[ 19 Provided that the duties of excise which shall be levied and collected on any [ 20 excisable goods which are produced or manufactured, -

( i ) in a free trade zone and brought to any other place in India ; or

(ii) by a hundred per cent export-oriented undertaking and allowed to be sold in India, Shall be an amount equal to 20 ] the aggregate of the duties of customs which would be leviable under section 12 of the Customs Act, 1962 (52 of 1962), on like goods produced or manufactured outside India if imported into India, and where the said duties of customs are chargeable by reference to their value; the value of such excisable goods shall, notwithstanding anything contained in any other provision of this Act, be determined in accordance with the provisions of the Customs Act, 1962 (52 of 1962) and the Customs Tariff Act, 1975 (51 of 1975).

[ Explanation1 : Where in respect of any such like goods, any duty of customs leviable under the said section 12 is leviable at different rates, then, such duty shall, for the purposes of this proviso, be deemed to be leviable under the said section 12 at the highest of those rates.

[ 20 Explanation 2 : In this proviso, -

( i ) " free trade zone" means the Kandla Free Trade Zone and the Santa Cruz Electronics Export Processing Zone and includes any other free trade zone which the Central Government may, by notification in the Official Gazette, 21 specify in this behalf;

(ii) "hundred per cent export-oriented undertaking" means an undertaking which has been approved as a hundred per cent export-oriented undertaking by the Board appointed in this behalf by the Central Government in exercise of the powers conferred by section 14 of the Industries (Development and Regulation) Act, 1951 (65 of 1951), and the rules made under that Act. 20 ]

[ 22 (1A) The provisions of sub-section (1) shall apply in respect of all excisable goods other than salt which are produced or manufactured in India by, or on behalf of, Government, as they apply in respect of goods which are not produced or manufactured by Government. 22 ]

(2) The Central Government may, by notification in the Official Gazette, fix, for the purpose of levying the said duties, tariff values of any articles enumerated, either specifically or under general headings, in the [ 13 [ 13a the First Schedule and the Second Schedule 13a ] to the Central Excise Tariff Act, 1985 (5 of 1986) 13 ] as chargeable with duty ad valorem and may alter any tariff values for the time being in force.

[ 23 (3) Different tariff values may be fixed –

(a) for different classes or descriptions of the same excisable goods; or

(b) for excisable goods of the same class or description –

( i ) produced or manufactured by different classes of producers or manufacturers; or

(ii) sold to different classes of buyers :

Provided that in fixing different tariff values in respect of excisable goods falling under sub-clause ( i ) or sub-clause (ii), regard shall be had to the sale prices charged by the different classes of producers or manufacturers or, as the case may be, the normal practice of the wholesale trade in such goods 23 ].

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