Cotton, Copra and Vegetable Oils Cess (Abolition) Act, 1987
Be it enacted by Parliament in the Thirty-eight Year of the Republic of India as follows:
PRELIMINARY
Section 1. Short title
This Act may be called the Cotton, Copra and Vegetable Oils Cess (Abolition) Act, 1987.
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1[Repealed]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2[Repealed]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3[Repealed]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4[Repealed]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5[Repealed]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6[Repealed]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7[Repealed]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
Section 10. Amendment of Section 13
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The Copra Cess Act, 1979 is hereby repealed.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The Vegetable Oils Cess Act, 1983 is hereby repealed.
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 Repealed by Act 30 of 2001, Section 2 and Schedule I, dated 3-9-2001. The repeal by this Act of any enactment shall not affect any other enactment in which the repealed enactment has been applied, incorporated or referred to.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 Repealed by Act 30 of 2001, Section 2 and Schedule I, dated 3-9-2001. The repeal by this Act of any enactment shall not affect any other enactment in which the repealed enactment has been applied, incorporated or referred to.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 Repealed by Act 30 of 2001, Section 2 and Schedule I, dated 3-9-2001. The repeal by this Act of any enactment shall not affect any other enactment in which the repealed enactment has been applied, incorporated or referred to.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 Repealed by Act 30 of 2001, Section 2 and Schedule I, dated 3-9-2001. The repeal by this Act of any enactment shall not affect any other enactment in which the repealed enactment has been applied, incorporated or referred to.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.