act 004 of 1987 : Cotton, Copra and Vegetable Oils Cess (Abolition) Act, 1987

Cotton, Copra and Vegetable Oils Cess (Abolition) Act, 1987

ACTNO. 4 OF 1987

03 September, 1988

An Act further to amend the Produce Cess Act, 1966 and the Coconut Development Board Act, 1979 and to repeal the Copra Cess Act, 1979 and the Vegetable Oils Cess Act, 1983

Be it enacted by Parliament in the Thirty-eight Year of the Republic of India as follows:

Chapter I

PRELIMINARY

Section 1. Short title

This Act may be called the Cotton, Copra and Vegetable Oils Cess (Abolition) Act, 1987.

Chapter II

Amendments to the Produce Cess Act, 1966

Section 2. Amendment of Section 2

1[Repealed]

Section 3. Omission of Sections 3(2), 7, 8, 9, 10, 13, 14, 15(2) and the Second Schedule

2[Repealed]

Section 4. Amendment of Section 4

3[Repealed]

Section 5. Amendment of Section 5

4[Repealed]

Section 6. Amendment of Section 12

5[Repealed]

Section 7. Amendment of Section 16

6[Repealed]

Section 8. Amendment of Section 20

7[Repealed]

Section 9. Amendment of Section 22

8[Repealed]

Chapter III

AMENDMENT TO THE COCONUT DEVELOPMENT BOARD ACT, 1979

Section 10. Amendment of Section 13

9[Repealed]

Chapter IV

REPEAL OF THE COPRA CESS ACT, 1979 AND THE VEGETABLE OILS CESS ACT, 1983

Section 11. Repeal of Act 4 of 1979

The Copra Cess Act, 1979 is hereby repealed.

Section 12. Repeal of Act 30 of 1983

The Vegetable Oils Cess Act, 1983 is hereby repealed.

Chapter V

COLLECTION OF ARREARS OF DUTIES OF EXCISE

Section 13. Collection and payment of arrears of duties of excise

Notwithstanding anything contained in the amendments made to the Produce Cess Act, 1966 (15 of 1966) or the repeal of the Copra Cess Act, 1979 (4 of 1979) or the Vegetable Oils Cess Act, 1983 (30 of 1983), by this Act, any duty of excise levied under any of the said Acts immediately before the commencement of this Act, but has not been collected before such commencement, shall be liable to be collected after such commencement in accordance with the provisions of the said Acts for being paid into the Consolidated Fund of India as if this Act had not been enacted.

1. Repealed by Act 30 of 2001, Section 2 and Schedule I, dated 3-9-2001. The repeal by this Act of any enactment shall not affect any other enactment in which the repealed enactment has been applied, incorporated or referred to.

2. Repealed by Act 30 of 2001, Section 2 and Schedule I, dated 3-9-2001. The repeal by this Act of any enactment shall not affect any other enactment in which the repealed enactment has been applied, incorporated or referred to.

3. Repealed by Act 30 of 2001, Section 2 and Schedule I, dated 3-9-2001. The repeal by this Act of any enactment shall not affect any other enactment in which the repealed enactment has been applied, incorporated or referred to.

4. Repealed by Act 30 of 2001, Section 2 and Schedule I, dated 3-9-2001. The repeal by this Act of any enactment shall not affect any other enactment in which the repealed enactment has been applied, incorporated or referred to.

5. Repealed by Act 30 of 2001, Section 2 and Schedule I, dated 3-9-2001. The repeal by this Act of any enactment shall not affect any other enactment in which the repealed enactment has been applied, incorporated or referred to.

6. Repealed by Act 30 of 2001, Section 2 and Schedule I, dated 3-9-2001. The repeal by this Act of any enactment shall not affect any other enactment in which the repealed enactment has been applied, incorporated or referred to.

7. Repealed by Act 30 of 2001, Section 2 and Schedule I, dated 3-9-2001. The repeal by this Act of any enactment shall not affect any other enactment in which the repealed enactment has been applied, incorporated or referred to.

8. Repealed by Act 30 of 2001, Section 2 and Schedule I, dated 3-9-2001. The repeal by this Act of any enactment shall not affect any other enactment in which the repealed enactment has been applied, incorporated or referred to.

9. Repealed by Act 30 of 2001, Section 2 and Schedule I, dated 3-9-2001. The repeal by this Act of any enactment shall not affect any other enactment in which the repealed enactment has been applied, incorporated or referred to.