Constitution of India, 1949
273.Grants in lieu of export duty on jute and
jute products.-
(1) There shall be charged on the Consolidated
Fund of India in each year as grants-in-aid of the revenues of the State of
Assam, Bihar, Orissa and West Bengal, in lieu of assignment of any share of the
net proceeds in each year of export duty on jute and jute products to those
States, such sums as may be prescribed.
(2)The sums so prescribed shall continue to be
charged on the Consolidated Fund of India so long as any export duty on jute or
jute products continues to be levied by the Government of India or until the
expiration of ten years from the commencement of this Constitution, whichever
is earlier.
(3)In this article, the expression
"prescribed" has the same meaning as in Article 270.