In the Direct Tax Laws (Amendment) Act, 1987,
(a) in Section 36, clause (a) shall be omitted;
(b) in Section 37,
(i) in clause (a), after the works, brackets and figure in sub-section (1), , the words, figures and letters with effect from the 1st day of April, 1988, shall be inserted;
(ii) in clause (b), the words, figures and letters with effect from the 1st day of April, 1988 shall be inserted at the end;
(c) in Section 38, the words, figures and letters with effect from the 1st day of April, 1988 shall be inserted at the end;
(d) Section 92, shall be omitted;
(e) in Section 128,
(i) in clause (i), the words, figures and letters with effect from the 1st day of April, 1988 shall be inserted at the end;
(ii) in clause (ii), after the words shall be inserted , the words, figures and letters with effect from the 1st day of April, 1988 shall be inserted;
(iii) in clause (iii), the words, figures and letters with effect from the 1st day of April, 1988 shall be inserted at the end;
(iv) in clause (vii), after the words shall be substituted , the words, figures and letters with effect from the 1st day of April, 1988 shall be inserted;
(f) in Section 153, clause (a) shall be omitted;
(g) in Section 154,
(i) in clause (1),
(A) in sub-clause (b), the words, figures and letters with effect from the 1st day of April, 1988 shall be inserted at the end;
(B) in sub-clause (f), the words, figures and letters with effect from the 1st day of April, 1988 shall be inserted at the end;
(ii) in clause (2), in sub-clause (b), the words, figures and letters with effect from the 1st day of April, 1988 shall be inserted at the end;
(h) in Section 155, in clause (a), in sub-clause (ii), the words, figures and letters with effect from the 1st day of April, 1988 shall be inserted at the end;
(i) in Section 158, after the words shall be inserted , the words, figures and letters with effect from the 1st day of April, 1988 shall be inserted;
(j) in Section 162,
(i) in clause (a), the words, figures and letters with effect from the 1st day of April, 1988 shall be inserted at the end;
(ii) in clause (b), after the words shall be inserted , the words, figures and letters with effect from the 1st day of April, 1988 shall be inserted;
(iii) for clause (c), the following clause shall be substituted, namely:
(c) (i) clauses (vi), (vi-a), (vii-a), (xiii), (xv), (xvi) and (xvi-a) shall be omitted with effect from the 1st day of April, 1988;
(ii) clause (xvii) shall be omitted; ;
(iv) in clause (g), after the words shall be inserted , the words, figures and letters with effect from the 1st day of April, 1988 shall be inserted;
(k) in Section 182, clause (a) shall be omitted.
(See Section 2)
Part I
Income-Tax
Paragraph A
Sub-paragraph I
In the case of every individual or Hindu undivided family or unregistered firm or other association or persons or body of individuals, whether incorporated or not, or every artificial juridical person referred to in sub-clause (vii) of clause (31) of Section 2 of the Income-tax Act, not being a case to which Sub-Paragraph II of this Paragraph or any other Paragraph of this Part applies,
Rates of Income-tax
| (1) where the total income does not exceed Rs. 18,000 |
[Nil; |
| (2) where the total income exceeds Rs. 18,000 but does not exceed Rs. 25,000 |
25 per cent. of the amount by which the total income exceeds Rs. 18,000; |
| (3) where the total income exceeds Rs. 25,000 but does not exceed Rs. 50,000 |
Rs. 1,750 plus 30 per cent. of the amount by which the total income exceeds Rs. 25,000; |
| (4) where the total income exceeds Rs. 50,000 but does not exceed Rs. 1,00,000 |
Rs. 9,250 plus 40 per cent. of the amount by which the total income exceeds Rs. 50,000; |
| (5) where the total income exceeds Rs. 1,00,000 |
Rs. 29,250 plus 50 per cent. of the amount by which the total income exceeds Rs. 1,00,000. |
Surcharge on Income-tax
The amount of income-tax computed in accordance with the preceding provisions of this Sub-Paragraph shall, in the case of every person having a total income exceeding fifty thousand rupees, be increased by a surcharge for purposes of the Union calculated at the rate of five per cent. of such income-tax:
Provided that no such surcharge shall be payable by a non-resident.
Sub-Paragraph II
In the case of every Hindu undivided family which at any time during the previous year has at least one member whose total income of the previous year relevant to the assessment year commencing on the 1st day of April, 1988 exceeds Rs. 18,000,
Rates of Income-tax
| (1) where the total income does not exceed Rs. 12,000 |
Nil; |
| (2) where the total income exceeds Rs. 12,000 but does not exceed Rs. 20,000 |
25 per cent. of the amount by which the total income exceeds Rs. 12,000; |
| (3) where the total income exceeds Rs. 20,000 but does not exceed Rs. 40,000 |
Rs. 2,000 plus 30 per cent. of the amount by which the total income exceeds Rs. 20,000; |
| (4) where the total income exceeds Rs. 40,000 but does not exceed Rs. 60,000 |
Rs. 8,000 plus 40 per cent. of the amount by which the total income exceeds Rs. 40,000; |
| (5) where the total income exceeds Rs. 60,000 but does not exceed Rs. 1,00,000 |
Rs. 16,000 plus 50 per cent. of the amount by which the total income exceeds Rs. 60,000; |
| (6) where the total income exceeds Rs. 1,00,000 |
Rs. 36,000 plus 55 per cent. of the amount by which the total income exceeds Rs. 1,00,000. |
Surcharge on Income-tax
The amount of income-tax computed in accordance with the preceding provisions of this Sub-Paragraph shall, in the case of every person having a total income exceeding fifty thousand rupees, be increased by a surcharge for purposes of the Union calculated at the rate of five per cent. of such income-tax:
Provided that no such surcharge shall be payable by a non-resident.
Paragraph B
In the case of every co-operative society,
Rates of Income-tax
| (1) where the total income does not exceed Rs. 10,000 |
15 per cent. of the total income; |
| (2) where the total income exceeds Rs. 10,000 but does not exceed Rs. 20,000 |
Rs. 1,500 plus 25 per cent. of the amount by which the total income exceeds Rs. 10,000; |
| (3) where the total income exceeds Rs. 20,000 |
Rs. 4,000 plus 40 per cent. of the amount by which the total income exceeds Rs. 20,000; |
Surcharge on income-tax
The amount of income-tax computed in accordance with the preceding provisions of this Paragraph shall, in the case of every person having a total income of fifty thousand rupees, be increased by a surcharge for purposes of the Union calculated at the rate of five per cent. of such income-tax.
Paragraph C
Sub-Paragraph I
In the case of every registered firm, not being a case to which Sub-Paragraph II of this Paragraph applies,
Rates of Income-tax
| (1) where the total income does not exceed Rs. 10,000 |
[Nil; |
| (2) where the total income exceeds Rs. 10,000 but does not exceed Rs. 25,000 |
5 per cent. of the amount by which the total income exceeds Rs. 10,000; |
| (3) where the total income exceeds Rs. 25,000 but does not exceed Rs. 50,000 |
Rs. 750 plus 7 per cent. of the amount by which the total income exceeds Rs. 25,000; |
| (4) where the total income exceeds Rs. 50,000 but does not exceed Rs. 1,00,000 |
Rs. 2,500 plus 15 per cent. of the amount by which the total income exceeds Rs. 50,000; |
| (5) where the total income exceeds Rs. 1,00,000 |
Rs. 10,000 plus 24 per cent. of the amount by which the total income exceeds Rs. 1,00,000. |
Surcharge on income-tax
The amount of income-tax computed in accordance with the preceding provisions of this Sub-Paragraph shall, in the case of every person having a total income exceeding fifty thousand rupees, be increased by a surcharge for purposes of the Union calculated at the rate of five per cent. of such income-tax.
Sub-Paragraph II
In the case of every registered firm whose total income includes income derived from a profession carried on by it and the income so included is not less than fifty-one per cent. of such total income,
Rates of income-tax
| (1) where the total income does not exceed Rs. 10,000 |
Nil; |
| (2) where the total income exceeds Rs. 10,000 but does not exceed Rs. 25,000 |
4 per cent. of the amount by which the total income exceeds Rs. 10,000; |
| (3) where the total income exceeds Rs. 25,000 but does not exceed Rs. 50,000 |
Rs. 600 plus 7 per cent. of the amount by which the total income exceeds Rs. 25,000; |
| (4) where the total income exceeds Rs. 50,000 but does not exceed Rs. 1,00,000 |
Rs. 2,350 plus 13 per cent. of the amount by which the total income exceeds Rs. 50,000; |
| (5) where the total income exceeds Rs. 1,00,000 |
Rs. 8,850 plus 22 per cent. of the amount by which the total income exceeds Rs. 1,00,000. |
Surcharge on income-tax
The amount of income-tax computed in accordance with the preceding provisions of this Sub-Paragraph shall, in the case of every person having a total income exceeding fifty thousand rupees, be increased by a surcharge for purposes of the Union calculated at the rate of five per cent. of such income-tax.
Explanation. For the purposes of this Paragraph, registered firm includes an unregistered firm assessed as a registered firm under clause (b) of Section 183 of the Income-tax Act.
Paragraph D
In the case of every local authority,
Rate of income-tax
On the whole of the total income 50 per cent.
Surcharge on income-tax
The amount of income-tax computed at the rate hereinbefore specified shall, in the case of every person having a total income exceeding fifty thousand rupees, be increased by a surcharge for purposes of the Union calculated at the rate of five per cent. of such income-tax.
Paragraph E
In the case of a company,
Rates of income-tax
| I. In the case of a domestic company, |
|
| (1) where the company is a company in which the public are substantially interested |
50 per cent. of the total income; |
| (2) where the company is not a company in which the public are substantially interested |
|
| (i) in the case of a trading company or an investment company |
60 per cent of the total income; |
| (ii) in any other case |
55 per cent. of the total income. |
| II. In the case of a company other than a domestic company, |
|
| (i) on so much of the total income as consists of |
|
| (a) royalties received from Government or an Indian concern in pursuance of an agreement made by it with the Government or the Indian concern after the 31st day of March, 1961 but before the 1st day of April, 1976, or |
|
| (b) fees for rendering technical services received from Government or an Indian concern in pursuance of an agreement made by it with the Government or the Indian concern after the 29th day of February, 1964 but before the 1st day of April, 1976, |
|
| and where such agreement has, in either case, been approved by the Central Government |
50 per cent. |
| (ii) on the balance, if any, of the total income |
65 per cent. |
Surcharge on income-tax
The amount of income-tax computed in accordance with the provisions of Item I of this Paragraph shall, in the case of every person having a total income exceeding fifty thousand rupees, be increased by a surcharge calculated at the rate of five per cent. of such income-tax.
Part II
Rates for deduction of tax at source in certain cases
In every case in which under the provisions of Sections 193, 194, 194-A, 194-B, 194-BB, 194-D and 195 of the Income-tax Act, tax is to be deducted at the rates in force, deduction shall be made from the income subject to deduction at the following rates:
| |
Rate of income-tax |
| 1. In the case of a person other than a company |
|
| (a) where the person is resident in India |
|
| (i) on income by way of interest other than Interest on securities |
10 per cent.; |
| (ii) on income by way of winnings from lotteries and crossword puzzles |
40 per cent.; |
| (iii) on income by way of winnings from horse races |
40 per cent.; |
| (iv) on income by way of insurance commission |
10 per cent.; |
| (v) on income by way of interest payable on |
10 per cent.; |
| (A) any security, other than a tax-free security, of the Central or a State Government; |
|
| (B) any debentures or other securities for money issued by or on behalf of any local authority or a corporation established by a Central, State or Provincial Act; |
|
| (C) any debentures issued by a company where such debentures are listed on a recognised stock exchange in India in accordance with the Securities Contracts (Regulation) Act, 1956 and any rules made thereunder; |
|
| (vi) on any other income (excluding interest payable on a tax-free security) |
20 per cent.; |
| (b) where the person is not resident in India |
|
| (i) in the case of a non-resident Indian |
|
| (A) on investment income and long-term capital gains |
20 per cent.; |
| (B) on income by way of interest payable on a tax-free security |
15 per cent.; |
| (C) on income by way of winnings from lotteries and crossword puzzles |
40 per cent.; |
| (D) on income by way of winnings from horse races |
40 per cent.; |
| (E) on the whole of other income |
income-tax at 30 per cent. of the amount of the income, |
| |
or |
| |
income-tax in respect of the income at the rates prescribed in Sub-Paragraph I of Paragraph A ofPart III of this Schedule, if such income had been the total income, whichever is higher; |
| (ii) in the case of any other person |
|
| (A) on income by way of interest payable on a tax-free security |
15 per cent.; |
| (B) on income by way of winnings from lotteries and crossword puzzles |
40 per cent.; |
| (C) on income by way of winnings from horse race |
40 per cent.; |
| (D) on the whole of the other income |
income-tax at 30 per cent. of the amount of the income, |
| |
or |
| |
income-tax in respect of the income at the rates prescribed in Sub-Paragraph I of Paragraph A of Part III of this Schedule, if such income had been the total income, whichever is higher; |
| 2. In the case of a company |
|
| (a) where the company is a domestic company |
|
| (i) on income by way of interest other than Interest on securities |
20 per cent.; |
| (ii) on income by way of winnings from lotteries and crossword puzzles |
40 per cent.; |
| (iii) on income by way of winnings from horse races |
40 per cent.; |
| (iv) on any other income (excluding interest payable on a tax-free security) |
21.5 per cent.; |
| (b) where the company is not a domestic company |
|
| (i) on income by way of dividends payable by any domestic company |
25 per cent.; |
| (ii) on income by way of winnings from lotteries and crossword puzzles |
40 per cent.; |
| (iii) on income by way of winnings from horse races |
40 per cent.; |
| (iv) on income by way of interest payable by Government or an Indian concern on moneys borrowed or debt incurred by Government or the Indian concern in foreign currency |
25 per cent.; |
| (v) on income by way of royalty payable by Government or an Indian concern in pursuance of an agreement made by it with the Government or the Indian concern after the 31st day of March, 1976, where such royalty is in consideration for the transfer of all or any rights (including the granting of a licence) in respect of copyright in any book on a subject referred to in the proviso to sub-section (1-A) of Section 115-A of the Income-tax Act, to the Indian concern |
30 per cent.; |
| (vi) on income by way of royalty [not being royalty of the nature referred to in sub-item (b)(v)] payable by Government or an Indian concern in pursuance of an agreement made by it with the Government or the Indian concern and which has been approved by the Central Government, |
|
| (A) where the agreement is made after the 31st day of March, 1961 but before the 1st day of April, 1976 |
50 per cent.; |
| (B) where the agreement is made after the 31st day of March, 1976 |
30 per cent.; |
| (vii) on income by way of fees for technical services payable by Government or an Indian concern in pursuance of an agreement made by it with the Government or the Indian concern and which has been approved by the Central Government |
|
| (A) where the agreement is made after the 29th day of February, 1964 but before the 1st day of April, 1976 |
50 per cent.; |
| (B) where the agreement is made after the 31st day of March, 1976 |
30 per cent.; |
| (viii) on income by way of interest payable on a tax-free security |
44 per cent. |
| (x) on any other income |
65 per cent. |
Explanation. For the purposes of this Part, investment income , long-term capital gains and non-resident Indian shall have the meanings assigned to them in Chapter XII-A of Income-tax Act.
Surcharge on income-tax
The amount of income-tax deducted in accordance with the provisions of
(a) sub-item (a) of Item 1 of this Part shall be increased by a surcharge for purposes of the Union, and
(b) sub-item (a) of Item 2 of this Part shall be increased by a surcharge,
calculated at the rate of five per cent. of such income-tax.
Part III
Rates for calculating or charging income-tax in certain cases, deducting income-tax from income chargeable under the head Salaries and computing advance tax
In cases in which income-tax has to be calculated under the first proviso to sub-section (5) of Section 132 of the Income-tax Act or charged under sub-section (4) of Section 172 or sub-section (2) of Section 174 or Section 175 or sub-section (2) of Section 176 of the said Act or deducted under Section 192 of the said Act from income chargeable under the head Salaries or in which the advance tax payable under Chapter XVII-C of the said Act has to be computed, at the rate or rates in force, such income-tax, or as the case may be, advance tax [not being advance tax in respect of any income chargeable to tax under Chapter XII or Chapter XII-A or sub-section (1-A) of Section 161 or Section 164 or Section 164-A or Section 167-B of the Income-tax Act at the rates as specified in that Chapter or section or surcharge on such advance tax in respect of any income chargeable to tax under Section 115-B], shall be so calculated, charged, deducted or computed at the following rate or rates:
Paragraph A
Sub-Paragraph I
In the case of every individual or Hindu undivided family or unregistered firm or other association of persons or body of individuals, whether incorporated or not, or every artificial juridical person referred to in sub-clause (vii) of clause (31) of Section 2 of the Income-tax Act, not being a case to which Sub-Paragraph II of this Paragraph or any other Paragraph of this Part applies,
Rates of Income-tax
| (1) where the total income does not exceed Rs. 18,000 |
Nil; |
| (2) where the total income exceeds Rs. 18,000 but does not exceed Rs. 25,000 |
25 per cent. of the amount by which the total income exceeds Rs. 18,000; |
| (3) where the total income exceeds Rs. 25,000 but does not exceed Rs. 50,000 |
Rs. 1,750 plus 30 per cent. of the amount by which the total income exceeds Rs. 25,000; |
| (4) where the total income exceeds Rs. 50,000 but does not exceed Rs. 1,00,000 |
Rs. 9,250 plus 40 per cent. of the amount by which the total income exceeds Rs. 50,000; |
| (5) where the total income exceeds Rs. 1,00,000 |
Rs. 29,250 plus 50 per cent. of the amount by which the total income exceeds Rs. 1,00,000. |
Surcharge on Income-tax
The amount of income-tax computed in accordance with the preceding provisions of this Sub-Paragraph shall, in the case of every person having a total income exceeding fifty thousand rupees, be increased by a surcharge for purposes of the Union calculated at the rate of five per cent. of such income-tax:
Provided that no such surcharge shall be payable by a non-resident.
Sub-Paragraph II
In the case of every Hindu undivided family which at any time during the previous year has at least one member whose total income of the previous year relevant to the assessment year commencing on the 1st day of April, 1989 exceeds Rs. 18,000
Rates of income-tax
| (1) where the total income does not exceed Rs. 12,000 |
Nil; |
| (2) where the total income exceeds Rs. 12,000 but does not exceed Rs. 20,000 |
25 per cent. of the amount by which the total income exceeds Rs. 12,000; |
| (3) where the total income exceeds Rs. 20,000 but does not exceed Rs. 40,000 |
Rs. 2,000 plus 30 per cent. of the amount by which the total income exceeds Rs. 20,000; |
| (4) where the total income exceeds Rs. 40,000 but does not exceed Rs. 60,000 |
Rs. 8,000 plus 40 per cent. of the amount by which the total income exceeds Rs. 40,000; |
| (5) where the total income exceeds Rs. 60,000 but does not exceed Rs. 1,00,000 |
Rs. 16,000 plus 50 per cent. of the amount by which the total income exceeds Rs. 60,000; |
| (6) where the total income exceeds Rs. 1,00,000 |
Rs. 36,000 plus 55 per cent. of the amount by which the total income exceeds Rs. 1,00,000. |
Surcharge on Income-tax
The amount of income-tax computed in accordance with the preceding provisions of this Sub-Paragraph shall, in the case of every person having a total income exceeding fifty thousand rupees, be increased by a surcharge for purposes of the Union calculated at the rate of five per cent. of such income-tax:
Provided that no such surcharge shall be payable by a non-resident.
Paragraph B
In the case of every co-operative society,
Rates of income-tax
| (1) where the total income does not exceed Rs. 10,000 |
15 per cent. of the total income; |
| (2) where the total income exceeds Rs. 10,000 but does not exceed Rs. 20,000 |
Rs. 1,500 plus 25 per cent. of the amount by which the total income exceeds Rs. 10,000; |
| (3) where the total income exceeds Rs. 20,000 |
Rs. 4,000 plus 40 per cent. of the amount by which the total income exceeds Rs. 20,000; |
Surcharge on Income-tax
The amount of income-tax computed in accordance with the preceding provisions of this Paragraph shall, in the case of every person having a total income exceeding fifty thousand rupees, be increased by a surcharge for purposes of the Union calculated at the rate of five per cent. of such income-tax.
Paragraph C
Sub-Paragraph I
In the case of every registered firm, not being a case to which Sub-Paragraph II of this Paragraph applies,
Rates of Income-tax
| (1) where the total income does not exceed Rs. 10,000 |
[Nil; |
| (2) where the total income exceeds Rs. 10,000 but does not exceed Rs. 25,000 |
5 per cent. of the amount by which the total income exceeds Rs. 10,000; |
| (3) where the total income exceeds Rs. 25,000 but does not exceed Rs. 50,000 |
Rs. 750 plus 7 per cent. of the amount by which the total income exceeds Rs. 25,000; |
| (4) where the total income exceeds Rs. 50,000 but does not exceed Rs. 1,00,000 |
Rs. 2,500 plus 15 per cent. of the amount by which the total income exceeds Rs. 50,000; |
| (5) where the total income exceeds Rs. 1,00,000 |
Rs. 10,000 plus 24 per cent. of the amount by which the total income exceeds Rs. 1,00,000. |
Surcharge on income-tax
The amount of income-tax computed in accordance with the preceding provisions of this Sub-Paragraph shall, in the case of every person having a total income exceeding fifty thousand rupees, be increased by a surcharge for purposes of the Union calculated at the rate of five per cent. of such income-tax.
Sub-Paragraph II
In the case of every registered firm whose total income includes income derived from a profession carried on by it and the income so included is not less than fifty-one per cent. of such total income,
Rates of Income-tax
| (1) where the total income does not exceed Rs. 10,000 |
Nil; |
| (2) where the total income exceeds Rs. 10,000 but does not exceed Rs. 25,000 |
4 per cent. of the amount by which the total income exceeds Rs. 10,000; |
| (3) where the total income exceeds Rs. 25,000 but does not exceed Rs. 50,000 |
Rs. 600 plus 7 per cent. of the amount by which the total income exceeds Rs. 25,000; |
| (4) where the total income exceeds Rs. 50,000 but does not exceed Rs. 1,00,000 |
Rs. 2,350 plus 13 per cent. of the amount by which the total income exceeds Rs. 50,000; |
| (5) where the total income exceeds Rs. 1,00,000 |
Rs. 8,850 plus 22 per cent. of the amount by which the total income exceeds Rs. 1,00,000. |
Surcharge on Income-tax
The amount of income-tax computed in accordance with the preceding provisions of this Sub-Paragraph shall, in the case of every person having a total income exceeding fifty thousand rupees, be increased by a surcharge for purposes of the Union calculated at the rate of five per cent. of such income-tax.
Explanation. For the purposes of this Paragraph, registered firm includes an unregistered firm assessed as a registered firm under clause (b) of Section 183 of the Income-tax Act.
Paragraph D
In the case of every local authority,
Rate of income-tax
On the whole of the total income 50 per cent.
Surcharge on Income-tax
The amount of income-tax computed at the rate hereinbefore specified shall, in the case of every person having a total income exceeding fifty thousand rupees, be increased by a surcharge for purposes of the Union calculated at the rate of five per cent. of such income-tax.
Paragraph E
In the case of a company,
Rates of income-tax
| I. In the case of a domestic company, |
|
| (1) where the company is a company in which the public are substantially interested |
50 per cent. of the total income; |
| (2) where the company is not a company in which the public are substantially interested |
|
| (i) in the case of a trading company or an investment company |
60 per cent of the total income; |
| (ii) in any other case |
55 per cent. of the total income. |
| II. In the case of a company other than a domestic company, |
|
| (i) on so much of the total income as consists of |
|
| (a) royalties received from Government or an Indian concern in pursuance of an agreement made by it with the Government or the Indian concern after the 31st day of March, 1961 but before the 1st day of April, 1976, or |
|
| (b) fees for rendering technical services received from Government or an Indian concern in pursuance of an agreement made by it with the Government or the Indian concern after the 29th day of February, 1964 but before the 1st day of April, 1976. |
|
| and where such agreement has, in either case, been approved by the Central Government |
50 per cent. |
| (ii) on the balance, if any, of the total income |
65 per cent. |
Surcharge on income-tax
The amount of income-tax computed in accordance with the provisions of Item I of this Paragraph shall, in the case of every person having a total income exceeding fifty thousand rupees, be increased by a surcharge calculated at the rate of five per cent. of such income-tax.
PART IV
[See Section 2(9)(e)]
Rules for computation of net agricultural income
Rule 1. Agricultural income of the nature referred to in sub-clause (a) of clause (1) of Section 2 of the Income-tax Act shall be computed as if it were income chargeable to income-tax under that Act under the head Income from other sources and the provisions of Sections 57 to 59 of that Act shall, so far as may be, apply accordingly:
Provided that sub-section (2) of Section 58 shall apply subject to the modification that the reference to Section 40-A therein shall be construed as not including a reference to sub-sections (3) and (4) of Section 40-A.
Rule 2. Agricultural income of the nature referred to in sub-clause (b) or sub-clause (c) of clause (1) of Section 2 of the Income-tax Act [other than income derived from any building required as a dwelling house by the receiver of the rent or revenue or the cultivator or the receiver of rent-in-kind referred to in the said sub-clause (c)] shall be computed as if it were income chargeable to income-tax under that Act under the head Profits and gains of business or profession and the provisions of Sections 30, 31, 32, 36, 37, 38, 40, 40-A [other than sub-sections (3) and (4) thereof], 41, 43, 43-A and 43-B of the Income-tax Act shall, so far as may be, apply accordingly.
Rule 3. Agricultural income of the nature referred to in sub-clause (c) of clause (1) of Section 2 of the Income-tax Act, being income derived from any building required as a dwelling house by the receiver of the rent or revenue or the cultivator or the receiver of rent-in-kind referred to in the said sub-clause (c) shall be computed as if it were income chargeable to income-tax under that Act under the head Income from house property and the provisions of Sections 23 to 27 of that Act shall, so far as may be, apply accordingly.
Rule 4. Notwithstanding anything contained in any other provisions of these rules, in a case where the assessee derives income from sale of tea grown and manufactured by him in India, such income shall be computed in accordance with Rule 8 of the Income-tax Rules, 1962, and sixty per cent. of such income shall be regarded as the agricultural income of the assessee.
Rule 5. Where the assessee is a partner of a registered firm or an unregistered firm assessed as a registered firm under clause (b) of Section 183 of the Income-tax Act, which in the previous year has any agricultural income, or is a partner of an unregistered firm which has not been assessed as a registered firm under clause (b) of the said Section 183 and which in the previous year has either no income chargeable to tax under the Income-tax Act or has total income not exceeding the maximum amount not chargeable to tax in the case of an unregistered firm but has any agricultural income, then, the agricultural income or loss of the firm shall be computed in accordance with these rules and his share in the agricultural income or loss of the firm shall be computed in the manner laid down in sub-section (1), sub-section (2) and sub-section (3) of Section 67 of the Income-tax Act and the share so computed shall be regarded as the agricultural income or loss of the assessee.
Rule 6. Where the assessee is a member of an association of persons or a body of individuals (other than a Hindu undivided family, a company or a firm) which in the previous year has either no income chargeable to tax under the Income-tax Act or has total income not exceeding the maximum amount not chargeable to tax in the case of an association of persons or a body of individuals (other than a Hindu undivided family, a company or a firm) but has any agricultural income, then, the agricultural income or loss of the association or body shall be computed in accordance with these rules and the share of the assessee in the agricultural income or loss so computed shall be regarded as the agricultural income or loss of the assessee.
Rule 7. Where the result of the computation for the previous year in respect of any source of agricultural income is a loss, such loss shall be set off against the income of the assessee, if any, for that previous year from any other source of agricultural income:
Provided that where the assessee is a partner of an unregistered firm which has not been assessed as a registered firm under clause (b) of Section 183 of the Income-tax Act or is a member of an association of persons or a body of individuals and the share of the assessee in the agricultural income of the firm, association or body, as the case may be, is a loss, such loss shall not be set off against any income of the assessee from any other source of agricultural income.
Rule 8. Any sum payable by the assessee on account of any tax levied by the State Government on the agricultural income shall be deducted in computing the agricultural income.
Rule 9. (1) Where the assessee has, in the previous year relevant to the assessment year commencing on the 1st day of April, 1988, any agricultural income and the net result of the computation of the agricultural income of the assessee for any one or more of the previous years relevant to the assessment years commencing on the 1st day of April, 1980 or the 1st day of April, 1981 or the 1st day of April, 1982 or the 1st day of April, 1983 or the 1st day of April, 1984 or the 1st day of April, 1985 or the 1st day of April, 1986 or the 1st day of April, 1987, is a loss, then for the purposes of sub-section (2) of Section 2 of this Act,
(i) the loss so computed for the previous year relevant to the assessment year commencing on the 1st day of April, 1980, to the extent, if any, such loss has not been set off against the agricultural income for the previous year relevant to the assessment year commencing on the 1st day of April, 1981 or the 1st day of April, 1982 or the 1st day of April, 1983 or the 1st day of April, 1984 or the 1st day of April, 1985 or the 1st day of April, 1986 or the 1st day of April, 1987,
(ii) the loss so computed for the previous year relevant to the assessment year commencing on the 1st day of April, 1981, to the extent, if any, such loss has not been set off against the agricultural income for the previous year relevant to the assessment year commencing on the 1st day of April, 1982 or the 1st day of April, 1983 or the 1st day of April, 1984 or the 1st day of April, 1985 or the 1st day of April, 1986 or the 1st day of April, 1987,
(iii) the loss so computed for the previous year relevant to the assessment year commencing on the 1st day of April, 1982, to the extent, if any, such loss has not been set off against the agricultural income for the previous year relevant to the assessment year commencing on the 1st day of April, 1983 or the 1st day of April, 1984 or the 1st day of April, 1985 or the 1st day of April, 1986 or the 1st day of April, 1987,
(iv) the loss so computed for the previous year relevant to the assessment year commencing on the 1st day of April, 1983, to the extent, if any, such loss has not been set off against the agricultural income for the previous year relevant to the assessment year commencing on the 1st day of April, 1984 or the 1st day of April, 1985 or the 1st day of April, 1986 or the 1st day of April, 1987,
(v) the loss so computed for the previous year relevant to the assessment year commencing on the 1st day of April, 1984, to the extent, if any, such loss has not been set off against the agricultural income for the previous year relevant to the assessment year commencing on the 1st day of April, 1985 or the 1st day of April, 1986 or the 1st day of April, 1987,
(vi) the loss so computed for the previous year relevant to the assessment year commencing on the 1st day of April, 1985, to the extent, if any, such loss has not been set off against the agricultural income for the previous year relevant to the assessment year commencing on the 1st day of April, 1986 or the 1st day of April, 1987,
(vii) the loss so computed for the previous year relevant to the assessment year commencing on the 1st day of April, 1986, to the extent, if any, such loss has not been set off against the agricultural income for the previous year relevant to the assessment year commencing on the 1st day of April, 1987, and
(viii) the loss so computed for the previous year relevant to the assessment year commencing on the 1st day of April, 1987,
shall be set off against the agricultural income of the assessee for the previous year relevant to the assessment year commencing on the 1st day of April, 1988.
(2) Where the assessee has, in the previous year relevant to the assessment year commencing on the 1st day of April, 1989 or, if by virtue of any provision of the Income-tax Act, income-tax is to be charged in respect of the income of a period other than that previous year, in such other period, any agricultural income and the net result of the computation of the agricultural income of the assessee for any one or more of the previous years relevant to the assessment years commencing on the 1st day of April, 1981 or the 1st day of April, 1982 or the 1st day of April, 1983 or the 1st day of April, 1984 or the 1st day of April, 1985 or the 1st day of April, 1986 or the 1st day of April, 1987, or the 1st day of April, 1988, is a loss, for the purposes of sub-section (8) of Section 2 of this Act,
(i) the loss so computed for the previous year relevant to the assessment year commencing on the 1st day of April, 1981, to the extent, if any, such loss has not been set off against the agricultural income for the previous year relevant to the assessment year commencing on the 1st day of April, 1982 or the 1st day of April, 1983 or the 1st day of April, 1984 or the 1st day of April, 1985 or the 1st day of April, 1986 or the 1st day of April, 1987, or the 1st day of April, 1988,
(ii) the loss so computed for the previous year relevant to the assessment year commencing on the 1st day of April, 1982, to the extent, if any, such loss has not been set off against the agricultural income for the previous year relevant to the assessment year commencing on the 1st day of April, 1983 or the 1st day of April, 1984 or the 1st day of April, 1985 or the 1st day of April, 1986 or the 1st day of April, 1987, or the 1st day of April, 1988,
(iii) the loss so computed for the previous year relevant to the assessment year commencing on the 1st day of April, 1983, to the extent, if any, such loss has not been set off against the agricultural income for the previous year relevant to the assessment year commencing on the 1st day of April, 1984 or the 1st day of April, 1985 or the 1st day of April, 1986 or the 1st day of April, 1987, or the 1st day of April, 1988,
(iv) the loss so computed for the previous year relevant to the assessment year commencing on the 1st day of April, 1984, to the extent, if any, such loss has not been set off against the agricultural income for the previous year relevant to the assessment year commencing on the 1st day of April, 1985 or the 1st day of April, 1986 or the 1st day of April, 1987, or the 1st day of April, 1988,
(v) the loss so computed for the previous year relevant to the assessment year commencing on the 1st day of April, 1985, to the extent, if any, such loss has not been set off against the agricultural income for the previous year relevant to the assessment year commencing on the 1st day of April, 1986 or the 1st day of April, 1987, or the 1st day of April, 1988,
(vi) the loss so computed for the previous year relevant to the assessment year commencing on the 1st day of April, 1986, to the extent, if any, such loss has not been set off against the agricultural income for the previous year relevant to the assessment year commencing on the 1st day of April, 1987, or the 1st day of April, 1988,
(vii) the loss so computed for the previous year relevant to the assessment year commencing on the 1st day of April, 1987, to the extent, if any, such loss has not been set off against the agricultural income for the previous year relevant to the assessment year commencing on the 1st day of April, 1988, and
(viii) the loss so computed for the previous year relevant to the assessment year commencing on the 1st day of April, 1988,
shall be set off against the agricultural income of the assessee for the previous year relevant to the assessment year commencing on the 1st day of April, 1989.
(3) Where a change has occurred in the constitution of a firm, nothing in sub-rule (1) or sub-rule (2) shall entitle the firm to set off so much of the loss proportionate to the share of a retired or deceased partner computed in the manner laid down in sub-section (1), sub-section (2) and sub-section (3) of Section 67 of the Income-tax Act as exceeds his share of profits, if any, of the previous year in the firm, or entitle any partner to the benefit of any portion of the said loss (computed in the manner aforesaid) which is not apportionable to him.
(4) Where any person deriving any agricultural income from any source has been succeeded in such capacity by another person, otherwise than by inheritance, nothing in sub-rule (1) or sub-rule (2) shall entitle any person, other than the person incurring the loss, to have it set off under sub-rule (1) or, as the case may be, sub-rule (2).
(5) Notwithstanding anything contained in this rule, no loss which has not been determined by the Assessing Officer under the provisions of these rules or the rules contained in Part IV of the First Schedule to the Finance (No. 2) Act, 1980 (44 of 1980), or of the First Schedule to the Finance Act, 1981 (16 of 1981), or of the First Schedule to the Finance Act, 1982 (14 of 1982), or of the First Schedule to the Finance Act, 1983 (11 of 1983), or of the First Schedule to the Finance Act, 1984 (21 of 1984), or of the First Schedule to the Finance Act, 1985 (32 of 1985), or of the First Schedule to the Finance Act, 1986 (23 of 1986), or of the First Schedule to the Finance Act, 1987 (11 of 1987), shall be set off under sub-rule (1) or, as the case may be, sub-rule (2).
Rule 10. Where the net result of the computation made in accordance with these rules is a loss, the loss so computed shall be ignored and the net agricultural income shall be deemed to be nil.
Rule 11. The provisions of the Income-tax Act relating to procedure for assessment (including the provisions of Section 288-A relating to rounding off of income) shall, with the necessary modifications, apply in relation to the computation of the net agricultural income of the assessee as they apply in relation to the assessment of the total income.
Rule 12. For the purposes of computing the net agricultural income of the assessee, the Assessing Officer shall have the same powers as he has under the Income-tax Act for the purposes of assessment of the total income.
(See Section 76)
In the First Schedule to the Customs Tariff Act,
(i) in Chapter 8,
(1) in sub-heading Nos. 0802.11 and 0802.12, for the entries in columns (4) and (5), the entries 100% plus Rs. 50 per Kg. and 90% plus Rs. 50 per Kg. shall, respectively, be substituted;
(2) in sub-heading No. 0802.50, for the entries in columns (4) and (5), the entries 200% plus Rs. 25 per Kg. and 190% plus Rs. 25 per Kg. shall, respectively, be substituted;
(3) in sub-heading No. 0806.20, for the entries in columns (4) and (5), the entries 100% plus Rs. 50 per Kg. and 90% plus Rs. 50 per Kg. shall, respectively, be substituted;
(4) in sub-heading No. 0813.50, for the entries in columns (4) and (5), the entries 200% plus Rs. 25 per Kg. and 190% plus Rs. 25 per Kg. shall, respectively, be substituted;
(ii) in Chapter 12, in sub-heading No. 1207.10, for the entries in columns (4) and (5), the entries 200% and 190% shall, respectively, be substituted;
(iii) in Chapter 22, in sub-heading No. 2208.10, for the entry in column (4), the entry Rs. 80 per litre or 270%, whichever is higher shall be substituted;
(iv) in Chapter 26, in sub-heading Nos. 2620.11 and 2620.19, for the entry in column (4), the entry 150% shall be substituted;
(v) in Chapter 28, in sub-heading Nos. 2801.10, 2801.20, 2801.30, 2802.00, 2803.00, 2804.10, 2804.21, 2804.29, 2804.30, 2804.40, 2804.50, 2804.61, 2804.69, 2804.70, 2804.80, 2804.90, 2805.11, 2805.19, 2805.21, 2805.22, 2805.30, 2805.40, 2806.10, 2806.20, 2807.00, 2808.00, 2809.10, 2809.20, 2810.00, 2811.11, 2811.19, 2811.21, 2811.22, 2811.23, 2811.29, 2812.10, 2812.90, 2813.10, 2813.90, 2814.10, 2814.20, 2815.11, 2815.12, 2815.20, 2815.30, 2816.10, 2816.20, 2816.30, 2817.00, 2818.10, 2818.20, 2818.30, 2819.10, 2819.90, 2820.10, 2820.90, 2821.10, 2821.20, 2822.00, 2823.00, 2824.10, 2824.20, 2824.90, 2825.10, 2825.20, 2825.30, 2825.40, 2825.50, 2825.60, 2825.70, 2825.80, 2825.90, 2826.11, 2826.12, 2826.19, 2826.20, 2826.30, 2826.90, 2827.10, 2827.20, 2827.31, 2827.32, 2827.33, 2827.34, 2827.35, 2827.36, 2827.37, 2827.38, 2827.39, 2827.41, 2827.49, 2827.51, 2827.59, 2827.60, 2828.10, 2828.90, 2829.11, 2829.19, 2829.90, 2830.10, 2830.20, 2830.30, 2830.90, 2831.10, 2831.90, 2832.10, 2832.20, 2832.30, 2833.11, 2833.19, 2833.21, 2833.22, 2833.23, 2833.24, 2833.25, 2833.26, 2833.27, 2833.29, 2833.30, 2833.40, 2834.10, 2834.21, 2834.22, 2834.29, 2835.10, 2835.21, 2835.22, 2835.23, 2835.24, 2835.25, 2835.26, 2835.29, 2835.31, 2835.39, 2836.10, 2836.20, 2836.30, 2836.40, 2836.50, 2836.60, 2836.70, 2836.91, 2836.92, 2836.93, 2836.99, 2837.11, 2837.19, 2837.20, 2838.00, 2839.11, 2839.19, 2839.20, 2839.90, 2840.11, 2840.19, 2840.20, 2840.30, 2841.10, 2841.20, 2841.30, 2841.40, 2841.50, 2841.60, 2841.70, 2841.80, 2841.90, 2842.10, 2842.90, 2843.10, 2843.21, 2843.29, 2843.30, 2843.90, 2844.10, 2844.20, 2844.30, 2844.40, 2844.50, 2845.10, 2845.90, 2846.10, 2846.90, 2847.00, 2848.10, 2848.90, 2849.10, 2849.20, 2849.90, 2850.00 and 2851.00, for the entry in column (4), the entry 100% plus Rs. 25 per Kg. shall be substituted;
(vi) in Chapter 29,
(1) in sub-heading Nos. 2901.10, 2901.21, 2901.22, 2901.23, 2901.24, 2901.29, 2902.11, 2902.19, 2902.41, 2902.42, 2902.43, 2902.50, 2902.70, 2902.90, 2903.11, 2903.12, 2903.13, 2903.14, 2903.15, 2903.16, 2903.19, 2903.21, 2903.22, 2903.23, 2903.29, 2903.30, 2903.40, 2903.51, 2903.59, 2903.61, 2903.62, 2903.69, 2904.10, 2904.20, 2904.90, 2905.11, 2905.12, 2905.13, 2905.14, 2905.15, 2905.16, 2905.17, 2905.19, 2905.21, 2905.22, 2905.29, 2905.31, 2905.32, 2905.39, 2905.41, 2905.42, 2905.43, 2905.44, 2905.49, 2905.50, 2906.11, 2906.12, 2906.13, 2906.14, 2906.19, 2906.21, 2906.29, 2907.11, 2907.12, 2907.13, 2907.14, 2907.15, 2907.19, 2907.21, 2907.22, 2907.23, 2907.29, 2907.30, 2908.10, 2908.20, 2908.90, 2909.11, 2909.19, 2909.20, 2909.30, 2909.41, 2909.42, 2909.43, 2909.44, 2909.49, 2909.50, 2909.60, 2910.10, 2910.20, 2910.30, 2910.90, 2911.00, 2912.11, 2912.12, 2912.13, 2912.19, 2912.21, 2912.29, 2912.30, 2912.41, 2912.42, 2912.49, 2912.50, 2912.60, 2913.00, 2914.11, 2914.12, 2914.13, 2914.19, 2914.22, 2914.23, 2914.29, 2914.30, 2914.41, 2914.49, 2914.50, 2914.61, 2914.70, 2915.11, 2915.12, 2915.13, 2915.21, 2915.22, 2915.23, 2915.24, 2915.29, 2915.31, 2915.32, 2915.33, 2915.34, 2915.35, 2915.39, 2915.40, 2915.50, 2915.60, 2915.70, 2915.90, 2916.11, 2916.12, 2916.13, 2916.14, 2916.15, 2916.19, 2916.20, 2916.31, 2916.32, 2916.33, 2916.39, 2917.11, 2917.12, 2917.13, 2917.14, 2917.19, 2917.20, 2917.31, 2917.32, 2917.33, 2917.34, 2917.35, 2917.39, 2918.11, 2918.12, 2918.13, 2918.14, 2918.15, 2918.16, 2918.17, 2918.19, 2918.21, 2918.22, 2918.23, 2918.29, 2918.30, 2918.90, 2919.00, 2920.10, 2920.90, 2921.11, 2921.12, 2921.19, 2921.21, 2921.22, 2921.29, 2921.30, 2921.44, 2921.49, 2921.51, 2922.11, 2922.12, 2922.13, 2922.19, 2922.21, 2922.22, 2922.29, 2922.30, 2922.41, 2922.42, 2922.49, 2923.10, 2923.20, 2923.90, 2924;10, 2924.21, 2924.29, 2925.19, 2925.20, 2926.10, 2926.20, 2926.90, 2927.03, 2928.03, 2929.10, 2929.90, 2930.10, 2930.20, 2930.30, 2930.43, 2933.93, 2931.33, 2932.11, 2932.12, 2932.13, 2932.19, 2932.21, 2932.29, 2932.90, 2933.11, 2933.19, 2933.21, 2933.29, 2933.31, 2933.39, 2933.40, 2933.51, 2933.59, 2933.61, 2933.69, 2933.79, 2933.90, 2934.10, 2934.20, 2934.30, 2934.90 and 2935.00, for the entry in column (4), the entry 100% plus Rs. 25 per Kg. shall be substituted;
(2) in sub-heading Nos. 2936.10, 2936.21, 2936.22, 2936.23, 2936.24, 2936.25, 2936.26, 2936.27, 2936.28, 2936.29 and 2936.90, for the entries in columns (4) and (5), the entries 100% plus Rs. 25 per Kg. and 94% plus Rs. 25 per Kg. shall, respectively, be substituted;
(3) in sub-heading Nos. 2937.10, 2937.21, 2937.22, 2937.29, 2937.91, 2937.92 and 2937.99, for the entries in columns (4) and (5), the entries 100% plus Rs. 25 per Kg. and 90% plus Rs. 25 per Kg. shall, respectively, be substituted;
(4) in sub-heading Nos. 2938.10, 2938.90, 2939.10, 2939.21, 2939.29 and 2939.30, for the entry in column (4), the entry 100% plus Rs. 25 per Kg. shall be substituted;
(5) in sub-heading Nos. 2939.40 and 2939.50, for the entries in columns (4) and (5), the entries 100% plus Rs. 25 per Kg. and 90% plus Rs. 25 per Kg. shall, respectively, be substituted;
(6) in sub-heading Nos. 2939.60, 2939.70, 2939.90 and 2940.00, for the entry in column (4), the entry 100% plus Rs. 25 per Kg. shall be substituted;
(7) in sub-heading Nos. 2941.10, 2941.20, 2941.30, 2941.40, 2941.50 and 2941.90, for the entries in columns (4) and (5), the entries 100% plus Rs. 25 per Kg. and 94% plus Rs. 25 per Kg. shall, respectively, be substituted;
(8) in sub-heading No. 2942.00, for the entry in column (4), the entry 100% plus Rs. 25 per Kg. shall be substituted;
(vii) in Chapter 38,
(1) in sub-heading No. 3801.10, for the entries in columns (4) and (5), the entries 100% plus Rs. 25 per Kg. And 90% plus Rs. 25 per Kg. shall, respectively, be substituted;
(2) in sub-heading Nos. 3801.20, 3801.30 and 3801.90, for the entry in column (4), the entry 100% plus Rs. 25 per Kg. shall be substituted;
(3) in sub-heading No. 3802.10 for the entries in columns (4) and (5), the entries 100% plus Rs. 25 per Kg. and 90% plus Rs. 25 per Kg. shall, respectively, be substituted;
(4) in sub-heading Nos. 3802.90, 3803.00, 3804.00, 3805.10, 3805.20, 3805.90, 3806.10, 3806.20, 3806.30, 3806.90, 3807.00, 3808.10, 3808.20, 3808.30, 3808.40, 3808.90, 3809.10, 3809.91, 3809.92, 3809.99, 3810.10, 3810.10, 3810.90, 3811.11, 3811.19, 3811.21, 3811.29 and 3811.90 for the entry in column (4), the entry 100% plus Rs. 25 per Kg. shall be substituted;
(5) in sub-heading No. 3812.10 for the entries in columns (4) and (5), the entries 100% plus Rs. 25 per Kg. and 90% plus Rs. 25 per Kg. shall, respectively, be substituted;
(6) in sub-heading Nos. 3812.20, 3812.30, 3813.00 and 3814.00, for the entry in column (4), the entry 100% plus Rs. 25 per Kg. shall be substituted;
(7) in sub-heading Nos. 3815.11 and 3815.12, for the entries in columns (4) and (5), the entries 100% plus Rs. 25 per Kg. and 90% plus Rs. 25 per Kg. shall, respectively, be substituted;
(8) in sub-heading Nos. 3815.19, 3815.90, 3816.00, 3817.10, 3817.20, 3818.00, 3819.00, 3820.00, 3821.00, 3822.00, 3823.10, 3823.20, 3823.30, 3823.40, 3823.50, 3823.60 and 3823.90, for the entry in column (4), the entry 100% plus Rs. 25 per Kg. shall be substituted;
(viii) in Chapter 39, in sub-heading Nos. 3919.10 and 3919.90, for the entry in column (4), the entry 100% plus Rs. 100 per Kg. shall be substituted;
(ix) in Chapter 89,
(1) for the word Note , occurring below the title of the Chapter, the word Notes shall be substituted.
(2) the existing Note shall be numbered as Note 1, and after Note 1 as so numbered, the following Note shall be inserted, namely:
2. In heading No. 89.08 Light Displacement Tonnage (LDT) means LDT in metric tonnes as per Builder's Registered LDT referred to in the Stability Book or the builder's certificate at the time of initial commissioning of the vessel or the floating structure:
Provided that in case of any change in the LDT, the highest of the LDT indicated in any of the documents referred to above shall be taken for the purpose of levy of duty. ;
(x) In Chapter 99, in heading No. 99.12, in column (3), for the words TRADE CATALOUGES AND ADVERTISEMENTS CIRCULARS , the words, COMMERCIAL CATALOGUES IN BOOK FORM shall be substituted.
(See Section 81)
Part I
In the Schedule to the Central Excise Tariff Act,
(1) In Chapter 9,
(a) in sub-heading No. 0902.11, for the entry in column (4), the entry Rs. 2.50 per kilogram shall be substituted;
(b) in sub-heading No. 0902.12, for the entry in column (4), the entry Rs. 3.25 per kilogram shall be substituted;
(c) in sub-heading No. 0902.13, for the entry in column (4), the entry 15% shall be substituted;
(2) In Chapter 15, in sub-heading No. 1508.90, for the entry in column (4), the entry Rs. 1,900 per tonne shall be substituted;
(3) in Chapter 21,
(a) in sub-heading No. 2101.10, for the entry in column (4), the entry 30% shall be substituted;
(b) in sub-heading No. 2101.20, for the entry in column (4), the entry 15% shall be substituted;
(c) in sub-heading No. 2106.11, for the entry in column (4), the entry 25% plus Rs. 40 per kilogram shall be substituted;
(4) in Chapter 22,
(a) in sub-heading Nos. 2201.11 and 2201.12, in column (4), for the figures and word 25 paise , the figures and word 50 paise shall be substituted;
(b) in sub-heading No. 2202.11, for the entry in column (4), the entry 75 paise shall be substituted;
(c) in sub-heading No. 2202.12, for the entry in column (4), the entry 80 paise shall be substituted;
(d) in sub-heading No. 2202.13, for the entry in column (4), the entry 90 paise shall be substituted;
(e) in sub-heading No. 2202.14, in column (4), for the figures and word 65 paise , the figures and word 90 paise shall be substituted;
(5) in Chapter 26, for Notes 2 and 3, the following Notes shall be substituted, namely:
2. For the purposes of heading Nos. 26.01 to 26.17, the term Ores means minerals of mineralogical species actually used in the metallurgical industry for the extraction of mercury, of the metals of heading No. 28.44 or of the metals of Section XIV or XV, even if they are intended for non-metallurgical purposes. Heading Nos. 26.01 or 26.17 do not, however, include minerals which have been submitted to processes not normal to the metallurgical industry.
3. Heading No. 26.20 applies only to ash and residues of a kind used in industry either for the extraction of metals or as a basis for the manufacture of chemical compounds of metals. ;
(6) in Chapter 27,
(a) in Note 3, for the figures and word 2707.91, 2707.92, 2707.93, 2707.94 and 2707.95 , the figures and word 2707.10, 2707.20, 2707.30, 2707.40 and 2707.50 shall be substituted;
(b) in sub-heading Nos. 2701.00, 2702.00, 2703.00, 2704.00, 2705.00, 2707.40, 2708.19 and 2709.00, for the entry in column (4), the entry 15% shall be substituted;
(c) in sub-heading No. 2710.50, for the entry in column (4), the entry Rs. 145 per kilolitre at 15 C shall be substituted;
(d) in sub-heading No. 2710.94, for the entry in column (4), the entry Rs. 620 per tonne shall be substituted;
(e) in sub-heading Nos. 2711.11 and 2711.21, for the entry in column (4), the entry 15% shall be substituted;
(f) in sub-heading No. 2713.21, for the entry in column (4), the entry Rs. 160 per tonne shall be substituted;
(g) in sub-heading No. 2713.22, for the entry in column (4), the entry Rs. 110 per tonne shall be substituted;
(h) in sub-heading No. 2714.11, for the entry in column (4), the entry Rs. 160 per tonne shall be substituted;
(i) in sub-heading No. 2714.12, for the entry in column (4), the entry Rs. 110 per tonne shall be substituted;
(j) in sub-heading No. 2714.90, for the entry in column (4), the entry 15% shall be substituted;
(k) in sub-heading No. 2715.11, for the entry in column (4), the entry Rs. 160 per tonne shall be substituted;
(l) in sub-heading No. 2715.90, for the entry in column (4), the entry 15% shall be substituted;
(7) in Chapter 29, in sub-heading Nos. 2941.10, 2941.20, 2941.30, 2941.40, 2941.50 and 2941.90, for the entry in column (4), the entry 15% shall be substituted;
(8) in Chapter 30, Note 6 shall be omitted;
(9) in Chapter 36, in sub-heading No. 3602.00, for the entry in column (4), 20% shall be substituted;
(10) in Chapter 37,
(a) in sub-heading Nos. 3701.20 and 3702.20, for the entry in column (4), the entry Rs. 1.50 per metre shall be substituted;
(b) in sub-heading No. 3702.90, for the entry in column (4), the entry 20% plus Rs. 24 per square metre shall be substituted;
(11) in Chapter 39,
(a) for Note 6, the following Note shall be substituted, namely:
6. (a) In heading Nos. 39.01 to 39.14, the expression primary forms applies only to the following forms:
(i) Liquids and pastes, including dispersions (emulsions and suspensions) and solutions;
(ii) Blocks of irregular shape, lumps, powders (including moulding powders), granules, flakes and similar bulk forms.
(b) Notwithstanding anything contained in Note 3 to this Chapter, heading Nos. 39.01 to 39.14 shall also includes primary forms obtained from conversion of another primary form, falling under the same heading, and such conversion shall amount to manufacture . ;
(b) for Note 13, the following Note shall be substituted, namely:
13. Notwithstanding anything contained in Note 12 to this Chapter, in heading Nos. 39.09, 39.21, 39.23, 39.24, 39.25 and 39.26, rigid polyurethane foam means cellular polyurethane with compressive strength of 0.418 to 28.14 Kg./Cm2 and flexural strength of 1.05 to 28.14 Kg./Cm2 when tested in accordance with American Standard (Designation ASTM-D-2341). ;
(c) after Note 14, the following Note shall be inserted, namely:
15. For the purposes of heading Nos. 39.19, 39.20 and 39.21, the expression film means sheeting of thickness not exceeding 0.25 millimetres. ;
(d) in sub-heading Nos. 3909.60 and 3926.10, in column (4), for the figures and abbreviation 75% , the figures, abbreviations and words 60% plus Rs. 40 per kilogram shall be substituted;
(12) in Chapter 40, in sub-heading No. 4011.10, for the entry in column (4), the entry 60% shall be substituted;
(13) in Chapter 48,
(a) for Note 3, the following Note shall be substituted, namely:
3. In this Chapter newsprint means paper intended for the printing of newspapers. ;
(b) for Note 8, the following Notes shall be substituted, namely:
8. Heading No. 48.20 does not cover loose sheets or cards, cut to size, whether or not printed, embossed or perforated.
9. Heading No. 48.23 applies, inter alia, to perforated paper or paperboard cards for jacquard or similar machines and paper lace.
10. Except for the goods of heading No. 48.14 or 48.21, paper, paperboard, cellulose wadding and articles thereof, printed with motifs, characters or pictorial representations, which are not merely incidental to the primary use of the goods, fall in Chapter 49. ;
(c) in sub-heading No. 4811.90, in column (4), for the figures, abbreviations and word 10% plus Rs. 2,000 , the figures, abbreviations and word 35% plus Rs. 2,000 shall be substituted;
(14) in Chapter 52,
(a) Notes 3 and 4 shall be omitted;
(b) Notes 5 and 6 shall be shall be renumbered as Notes 3 and 4, respectively;
(c) in sub-heading No. 5203.33, for the entry in column (4), the entry 26.40 paise plus 3.52 paise per count per kilogram exceeding 35 shall be substituted;
(d) in sub-heading No. 5203.34, for the entry in column (4), the entry 61.60 paise plus 5.28 paise per count per kilogram exceeding 45 shall be substituted;
(e) in sub-heading No. 5203.35, for the entry in column (4), the entry 114.40 paise plus 2.64 paise per count per kilogram exceeding 55 shall be substituted;
(f) in sub-heading No. 5203.43, for the entry in column (4), the entry 114.40 paise plus 5.28 paise per count per kilogram exceeding 35 shall be substituted;
(g) sub-heading Nos. 5206.10 and 5206.20 and the entries relating thereto shall be omitted;
(h) sub-heading Nos. 5206.31, 5206.32, 5206.33, 5206.34, 5206.35, and 5206.36 shall be renumbered as sub-heading Nos. 5206.11, 5206.12, 5206.14, 5206.14 and 5206.16 respectively;
(15) in Chapter 70,
(a) in Note 1, in item (c), for the words fittings or insulating material , the words fittings of insulating material shall be substituted;
(b) in heading No. 70.14, in column (4), for the figures and abbreviation 30% , the figures and abbreviation 35% shall be substituted;
(16) in Section XV, for the Note, the following Notes shall be substituted, namely:
Notes
1. This section does not cover:
(a) Prepaid paints, inks or other products with a basis of metallic flakes, or powder (heading Nos. 32.07 to 32.10, 32.12, 32.13 or 32.15);
(b) Ferro-cerium or other pyrophoric alloys (heading No. 36.06);
(c) Headgear or parts thereof of Chapter 65;
(d) Umbrella frames or other articles of Chapter 66;
(e) Goods of Chapter 71 (for example, precious metal alloys, base metal clad with precious metal, imitation jewellery);
(f) Articles of Section XVI (machinery, mechanical appliances and electrical goods);
(g) Assembled railway of tramway track (heading No. 86.08) or other articles of Section XVII (vehicles, ships and boats, aircraft);
(h) Instruments or apparatus of Section XVIII, including clock or watch springs;
(ij) Lead shot prepared for ammunition (heading No. 93.06) or other articles of Section XIX (arms and ammunition);
(k) Articles of Chapter 94 (for example, furniture, mattress supports, lamps and lighting fittings, illuminated signs, prefabricated buildings);
(l) Articles of Chapter 95 (for example, toys, games, sports requisites); or
(m) Hand sieves, buttons, pens, pencil-holders, pen nibs or other articles of Chapter 96 (miscellaneous manufactured articles).
2. Throughout this Schedule, the expression parts of general use means:
(a) Articles of heading No. 73.07, 73.12, 73.15, 73.17 or 73.18 and similar articles of other base metal;
(b) Springs and leaves for springs, of base metal, other than clock or watch springs (heading No. 91.14); and
(c) Articles of heading Nos. 83.01, 83.02, 83.08, 83.10 and frames and mirrors, of base metal, of heading No. 83.06.
In Chapters 73 to 76 and 78 to 82 (but not in heading No. 73.15) references to parts of goods do not include references to parts of general use as defined above.
Subject to the preceding paragraph and to Note 1 to Chapter 83, the articles of Chapter 82 or 83 are excluded from Chapters 72 to 76 and 78 to 81.
3. Classification of alloys (other than ferro-alloys and master alloys as defined in Chapters 72 and 74):
(a) An alloy of base metals is to be classified as an alloy of the metal which predominates by weight over each of the other metals;
(b) An alloy composed of base metals of this section and of elements not falling within this section is to be treated as an alloy of base metals of this section if the total weight of such metals equals or exceeds the total weight of the other elements present;
(c) In this section the term alloys includes sintered mixtures of metal powders, heterogeneous intimate mixtures obtained by melting (other than cermets) and intermetallic compounds.
4. Unless the context otherwise requires, any reference in this Schedule to a base metal includes a reference to alloys which, by virtue of Note 3 above, are to be classified as alloys of that metal.
5. Classification of composite articles:
Except where the headings otherwise require, articles of base metal (including articles of mixed materials treated as articles of base metal under the Interpretative Rules) containing two or more base metals are to be treated as articles of the base metal predominating by weight over each of the other metals. For this purpose:
(a) Iron and steel, or different kinds of iron or steel, are regarded as one and the same metal;
(b) An alloy is regarded as being entirely composed of that metal as an alloy of which, by virtue of Note 3, it is classified; and
(c) A cermet of heading No. 81.13 is regarded as a single base metal.
6. In this section, the following expressions have the meanings hereby assigned to them:
(a) Waste and scrap:
Metals waste and scrap from the manufacture or mechanical working of metals, and metal goods definitely not usable as such because of breakage, cutting-up, wear or other reasons.
(b) Powders:
Products of which 90% or more by weight passes though a sieve having a mesh aperture of 1 mm.;
(17) in Chapter 72, for the Notes, the following Notes shall be substituted, namely:
Notes
1. In this Chapter and, in the case of Notes (d), (e) and (f) throughout this Schedule, the following expressions have the meanings hereby assigned to them:
(a) Pig iron:
Iron-carbon alloys not usefully malleable, containing more than 2% by weight of carbon and which may contain by weight one or more other elements within the following limits:
-not more than 10% of chromium
-not more than 6% of manganese
-not more than 3% of phosphorus
-not more than 8% of silicon
-a total of not more than 10% of other elements.
(b) Spiegeleisen:
Iron-carbon alloys containing by weight more than 6% but not more than 30% of manganese and otherwise conforming to the specification at (a) above.
(c) Ferro-alloys:
Alloys in pigs, blocks, lumps or similar primary forms, in forms obtained by continuous casting and also in granular or powder forms, whether or not agglomerated, commonly used as an additive in the manufacture of other alloys or as de-oxidants, de-sulphurising agents or for similar uses in ferrous metallurgy and generally not usefully malleable, containing by weight 4% or more of the element iron and one or more of the following:
-not more than 10% of chromium
-not more than 30% of manganese
-not more than 3% of phosphorus
-not more than 8% of silicon
-a total of more than 10% of other elements, excluding carbon, subject to a maximum content of 10% in the case of copper.
(d) Steel:
Ferrous materials other than those of heading No. 72.03 which (with the exception of certain types produced in the form of castings) are usefully malleable and which contain by weight 2% or less of carbon. However, chromium steels may contain higher proportions of carbon.
(e) Stainless Steel:
Alloy steels containing, by weight, 1.2% or less of carbon and 10.5% or more of chromium, with or without other elements.
(f) Other alloy steel:
Steels not complying with the definition of stainless steel and containing by weight one or more of the following elements in the proportion shown:
-0.3% or more of aluminium
-0.0008% or more of boron
-0.3% or more of chromium
-0.3% or more of cobalt
-0.4% or more of copper
-0.4% or more of lead
-1.65% or more of manganese
-0.08% or more of molybdenum
-0.3% or more of nickel
-0.06% or more of niobium
-0.6% or more of silicon
-0.05% or more of titanium
-0.03% or more of tungsten (wolfram)
-0.1% or more of vanadium
-0.05% or more of zirconium
-0.1% or more of other elements (except sulphur, phosphorus, carbon and nitrogen), taken separately.
(g) remelting scrap ingots of iron or steel:
Products roughly cast in the form of ingots without feeder-heads or hot tops, or of pigs, having obvious surface faults and not complying with the chemical composition of pig iron, spiegeleisen or ferro-alloys.
(h) granules:
Products of which less than 90% by weight passes through a sieve with a mesh aperture of 1 mm and of which 90% or more by weight passes through a sieve with a mesh aperture of 5 mm.
(ij) semi-finished products:
Continuous cast products of solid section, whether or not subjected to primary hot-rolling; and
Other products of solid section, which have not been further worked than subjected to primary hot-rolling or roughly shaped by forging, including blanks for angles, shapes or sections.
These products are not presented in coils.
(k) flat-rolled products:
Rolled products of solid rectangular (other than square) cross-section, which do not conform to the definition at (ij) above in the form of:
-coils of successively superimposed layers, or
-straight lengths, which if of a thickness less than 4.75 mm are of a width measuring at least ten times the thickness or if of a thickness of 4.75 mm or more are of a width which exceeds 150 mm and measuring at least twice the thickness.
Flat-rolled products include those with patterns in relief derived directly from rolling (for example, grooves, ribs, chequers, tears, buttons, lozenges) and those which have been perforated, corrugated or polished, provided that they do not thereby assume the character of articles or products of other headings.
Flat-rolled products of a shape other than rectangular or square, of any size are to be classified as products of a width of 600 mm or more, provided that they do not assume the character of articles or products of other headings.
(l) bars and rods, hot-rolled, in irregularly wound coils:
Hot-rolled products in irregularly wound coils, which have a solid cross-section in the shape of circles, segments of circles, ovals, rectangles (including squares), triangles or other convex polygons. These products may have indentations, ribs, grooves or other deformations produced during the rolling process (reinforcing bars and rods).
(m) other bars and rods:
Products which do not conform to any of the definitions at (ij), (k) or (l) above or to the definition of wire, which have a uniform solid cross-section along their whole length in the shape of circles, segments of circles, ovals, rectangles (including squares), triangles or other convex polygons. These products may:
have indentations, ribs, grooves or other deformations produced during the rolling process (reinforcing bars and rods);
-be twisted after rolling.
(n) angles, shapes and sections:
Products having a uniform solid cross-section along their whole length which do not conform to any of the definitions at (ij), (k), (l) or (m) above or to the definition of wire.
Chapter 72 does not include products of heading No. 73.01 or 73.02.
(o) wire:
Cold-formed products in coils, of any uniform solid cross-section along their whole length, which do not conform to the definition of flat-rolled products.
(p) hollow drill bars and rods:
Hollow bars and rods of any cross-section, suitable for drills, of which the greatest external dimension of the cross-section exceeds 15 mm but does not exceed 52 mm, and of which the greatest internal dimension does not exceed one-half of the greatest external dimension. Hollow bars and rods of iron or steel not conforming to this definition are to be classified in heading No. 73.04.
(q) skelp:
Hot-rolled narrow strip of width not exceeding 600 mm with rolled (square, slightly round or bevelled) edge.
2. Ferrous metals clad with another ferrous metals are to be classified as products of the ferrous metal predominating by weight.
3. Iron or steel products obtained by electrolytic deposition, by pressure casting or by sintering are to be classified, according to their form, their composition and their appearance, in the headings of this Chapter appropriate to similar hot-rolled products.
Sub-heading Note
In this Chapter the following expressions have the meanings hereby assigned to them:
(a) Non-alloy free-cutting steel
Non-alloy steel containing, by weight, one or more of the following elements in the specified proportions:
-0.8% or more of sulphur
-0.1% or more of lead
-more than 0.05% of selenium
-more than 0.01% of tellurium
-more than 0.05% of bismuth.
(b) Silicon-electrical steel
Alloy steels containing by weight at lest 0.6% but not more than 6% of silicon and not more than 0.08% of carbon. They may also contain by weight not more than 1% of aluminium but no other element in a proportion that would give the steel the characteristics of another alloy steel.
(c) High speed steel
Alloy steels containing, with or without other elements, at least two of the three elements molybdenum, tungsten and vanadium with a combined content by weight of 7% or more, 0.6% or more of carbon and 3 to 6% of chromium.
(d) Silicon-manganese steel
Alloy steels containing by weight:
-0.35% or more but not more than 0.7% of carbon,
-0.5% or more but not more than 1.2% of manganese, and
-0.6% or more but not more than 2.3% of silicon, but not containing any other element in a proportion that would give the steel the characteristics of another alloy steel. ;
(18) in Chapter 73, for the Notes, the following Notes shall be substituted, namely:
Notes
1. In this Chapter the expression cast iron applies to products obtained by casting in which iron predominates by weight over each of the other elements and which do not comply with the chemical composition of steel as defined in Note 1(d) to Chapter 72.
2. In this Chapter the word wire means hot or cold-formed products of any cross-sectional shape, of which no cross-sectional dimension exceeds 16 mm. ;
(19) in Chapter 74, for the Notes, the following Note shall be substituted, namely:
Note
In this Chapter the following expressions have the meanings hereby assigned to them:
(a) refined copper:
Metal containing at least 99.85% by weight of copper; or Metal containing at least 97.5% by weight of copper provided that the content by weight of any other element does not exceed the limit specified in the following table:
Table Other elements
| Element |
|
Limiting content % by weight |
| Ag |
Silver |
0.25 |
| As |
Arsenic |
0.5 |
| Cd |
Cadmium |
1.3 |
| Cr |
Chromium |
1.4 |
| Mg |
Magnesium |
0.8 |
| Pb |
Lead |
1.5 |
| S |
Sulphur |
0.7 |
| Sn |
Tin |
0.8 |
| Te |
Telurium |
0.8 |
| Zn |
Zinc |
1 |
| Zr |
Zirconium |
0.3 |
| |
Other element* each |
0.3 |
*Other elements are, for example, A1, Be, Co, Fe, Mn, Ni, Si.
(b) copper alloys:
Metallic substances other than unrefined copper in which copper predominates by weight over each of the other elements, provided that:
(i) the content by weight of at least one of the other elements shall be greater than the limit specified in the foregoing table; or
(ii) the total content by weight of such other elements exceeds 2.5%.
(c) master alloys:
Alloys containing with other elements more than 10% by weight of copper, not usefully malleable and commonly used as an additive in the manufacture of other alloys or as de-oxidants, de-sulphurising agents or for similar uses in the metallurgy of non-ferrous metals. However, copper phosphide (phosphor copper) containing more than 15% by weight of phosphorus falls in heading No. 28.48.
(d) bars and rods:
Rolled, extruded, drawn or forged products, not in coils, which have a uniform solid cross-section along their whole length in the shape of circles, ovals, rectangles (including squares), equilateral triangles or regular convex polygons (including flattened circles , and modified rectangles , of which two opposite sides are convex arcs, the other two sides being straight, of equal length and parallel). Products, with a rectangular (including square), triangular or polygonal cross-section may have corners rounded along their whole length. The thickness of such products which have a rectangular (including modified rectangular ) cross-section exceeds one-tenth of the width. The expression also covers cast or sintered products, of the same forms and dimensions, which have been subsequently worked after production (otherwise than by simple trimming or de-scaling), provided that they have not thereby assumed the character of articles or products of other headings.
Wire-bars and billets with their ends tapered or otherwise worked simply to facilitate their entry into machines for converting them into, for example, drawing stock (wire-rod) or tubes, are however to be taken to be unwrought copper of heading No. 74.03.
(e) profiles:
Rolled, extruded, drawn, forged or formed products, coiled or not, of a uniform cross-section along their whole length, which do not conform to any of the definitions of bars, rods, wire, plates, sheets, strip, foil, tubes or pipes. The expression also covers cast or sintered products, of the same forms, which have been subsequently worked after production (otherwise than by simple trimming or de-scaling), provided that they have not thereby assumed the character of articles or products of other headings.
(f) Rolled, extruded or drawn products, in coils, which have a uniform solid cross-section along their whole length in the shape of circles, ovals, rectangles (including squares), equilateral triangles or regular convex polygons (including flattened circles and modified rectangles , of which two opposite sides are convex arcs, the other two sides being straight, of equal length and parallel). Products with a rectangular (including square), triangular or polygonal cross-section may have corners rounded along their whole length. The thickness of such products which have a rectangular (including modified rectangular ) cross-section exceeds one-tenth of the width.
In the case of heading No. 74.14, however, the term wire applies only to products, whether or not in coils, of any cross-sectional shape, of which no cross-sectional dimensions exceeds 6 mm.
(g) plates, sheets, strip and foil:
Flat-surfaced products (other than the unwrought products of heading No. 74.03), coiled or not, of solid rectangular (other than square) cross-section with or without rounded corners (including modified rectangles of which two opposite sides are convex arcs, the other two sides being straight of equal length and parallel) of a uniform thickness, which are:
-of rectangular (including square) shape with a thickness not exceeding one-tenth of the width.
-of a shape other than rectangular or square, of any size provided that they do not assume the, character of articles or products of other headings.
Heading Nos. 74.09 and 74.10 apply, inter alia, to plates, sheets, strips and foil with patterns (for example, grooves, ribs, chequers, tears, buttons, lozenges) and to such products which have been perforated, corrugated, polished or coated, provided that they do not thereby assume the character of articles or products of other headings.
(h) tubes and pipes:
Hollow products, coiled or not, which have a uniform cross-section with only one enclosed void along their whole length in the shape of circles, ovals, rectangles (including squares), equilateral triangles or regular convex polygons, and which have a uniform wall thickness. Products with a rectangular (including square), equilateral triangular or regular convex polygonal cross-section, which may have corners rounded along their whole length, are also to be taken to be tubes and pipes provided the inner and outer cross-sections are concentric and have the same form and orientation. Tubes and pipes of the foregoing cross-sections may be polished, coated, bent, threaded, drilled, waisted, expanded, cone-shaped or fitted with flanges, collars or rings.
Sub-heading Note
In this Chapter the following expressions have the meanings hereby assigned to them:
(a) Copper-zinc base alloys (brasses):
Alloys of copper and zinc, with or without other elements. When other elements are present:
-zinc predominates by weight over each of such other elements;
-any nickel content by weight is less than 5% [see copper-nickel-zinc alloys (nickel silvers)]; and
-any tin content by weight is less than 3% [see copper-tin (bronzes)].
(b) Copper-tin base alloys (bronzes):
Alloys of copper and tin, with or without other elements. When other elements are present, tin predominates by weight over each of such other elements, except that when the tin content is 3% or more the zinc content by weight may exceed that of tin but must be less than 10%.
(c) Copper-nickel-zinc based alloys (nickel silvers):
Alloys of copper, nickel and zinc, with or without other elements. The nickel content is 5% or more by weight [see copper-zinc alloys (brasses)].
(d) Copper-nickel base alloys:
Alloys of copper and nickel, with or without other elements but in any case containing by weight not more than 1% of zinc. When other elements are present, nickel predominates by weight over each of such other elements.';
(20) in Chapter 75, below the title of Chapter, the following Note shall be inserted, namely:
Note
In this Chapter the following expressions have the meanings hereby assigned to them:
(a) bars and rods:
Rolled, extruded, drawn or forged products, not in coils, which have a uniform solid cross-section along their whole length in the shape of circles, ovals, rectangles (including squares), equilateral triangles or regular convex polygons (including flattened circles , and modified rectangles , of which two opposite sides are convex arcs, the other two sides being straight, of equal length and parallel). Products, with a rectangular (including square), triangular or polygonal cross-section may have corners rounded along their whole length. The thickness of such products which have a rectangular (including modified rectangular ) cross-section exceeds one-tenth of the width. The expression also covers cast or sintered products, of the same forms and dimensions, which have been subsequently worked after production (otherwise than by simple trimming or de-scaling), provided that they have not thereby assumed the character of articles or products of other headings.
(b) profiles:
Rolled, extruded, drawn, forged or formed products, coiled or not, of a uniform cross-section along their whole length, which do not conform to any of the definitions of bars, rods, wire, plates, sheets, strip, foil, tubes or pipes. The expression also covers cast or sintered products, of the same forms, which have been subsequently worked after production (otherwise than by simple trimming or de-scaling), provided that they have not thereby assumed the character of articles or products of other headings.
(c) wire:
Rolled, extruded or drawn products, in coils, which have a uniform solid cross-section along their whole length in the shape of circles, ovals, rectangles (including squares), equilateral triangles or regular convex polygons (including flattened circles and modified rectangles , of which two opposite sides are convex arcs, the other two sides being straight, of equal length and parallel). Products with a rectangular (including square), triangular or polygonal cross-section may have corners rounded along their whole length. The thickness of such products which have a rectangular (including modified rectangular ) cross-section exceeds one-tenth of the width.
(d) plates, sheets, strip and foil:
Flat-surfaced products (other than the unwrought products of heading No. 75.02), coiled or not, of solid rectangular (other than square) cross-section with or without rounded corners (including modified rectangles of which two opposite sides are convex arcs, the other two sides being straight, of equal length and parallel) of a uniform thickness, which are:
-of rectangular (including square) shape with a thickness not exceeding one-tenth of the width,
-of a shape other than rectangular or square, of any size provided that they do not assume the character of articles or products of other headings.
Heading No. 75.06 applies, inter alia, to plates, sheets, strips and foil with patterns (for example, grooves, ribs, chequers, tears, buttons, lozenges) and to such products which have been perforated, corrugated, polished or coated, provided that they do not thereby assume the character of articles or products of other headings.
(e) TUBES AND PIPES:
Hollow products, coiled or not, which have a uniform cross-section with only one enclosed void along their whole length in the shape of circles, ovals, rectangles (including squares), equilateral triangles or regular convex polygons, and which have a uniform wall thickness. Products with a rectangular (including square), equilateral triangular or regular convex polygonal cross-section, which may have corners rounded along their whole length, are also to be considered as tubes and pipes provided the inner and outer cross-sections are concentric and have the same form and orientation. Tubes and pipes of the foregoing cross-sections may be polished, coated, bent, threaded, drilled, waisted, expanded, cone-shaped or fitted with flanges, collars or rings.
Sub-heading Note
In this Chapter the following expressions have the meanings hereby assigned to them:
(a) Nickel, not alloyed:
Metal containing by weight at least 99% of nickel plus cobalt, provided that:
(i) the cobalt content by weight does not exceed 1.5%, and
(ii) the content by weight of any other element does not exceed the limit specified in the following table:
Table Other elements
| Element |
|
Limiting content % by weight |
| Fe |
Iron |
0.5 |
| O |
Oxygen |
0.4 |
| Other elements, each |
|
0.3 |
(b) Nickel alloys:
Metallic substances in which nickel predominates by weight over each of the other elements provided that:
(i) the content by weight of cobalt exceeds 1.5%,
(ii) the content by weight of at least one of the other elements is greater than the limit specified in the foregoing table, or
(iii) the total content by weight of elements other than nickel plus cobalt exceeds 1%.';
(21) in Chapter, 76, for the Notes, the following Note shall be substituted, namely:
Note
In this Chapter the following expressions have the meanings hereby assigned to them:
(a) bars and rods:
Rolled, extruded, drawn or forged products, not in coils, which have a uniform solid cross-section along their whole length in the shape of circles, ovals, rectangles (including squares), equilateral triangles or regular convex polygons (including flattened circles , and modified rectangles , of which two opposite sides are convex arcs, the other two sides being straight, of equal length and parallel). Products, with a rectangular (including square), triangular or polygonal cross-section may have corners rounded along their whole length. The thickness of such products which have a rectangular (including modified rectangular ) cross-section exceeds one-tenth of the width. The expression also covers cast or sintered products, of the same forms and dimensions, which have been subsequently worked after production (otherwise than by simple trimming or de-scaling), provided that they have not thereby assumed the character of articles or products of other headings.
(b) profiles:
Rolled, extruded, drawn, forged or formed products, coiled or not, of a uniform cross-section along their whole length, which do not conform to any of the definitions of bars, rods, wire, plates, sheets, strip, foil, tubes or pipes. The expression also covers cast or sintered products, of the same forms, which have been subsequently worked after production (otherwise than by simple trimming or de-scaling), provided that they have not thereby assumed the character of articles or products of other headings.
(c) wire:
Rolled, extruded or drawn products, in coils, which have a uniform solid cross-section along their whole length in the shape of circles, ovals, rectangles (including squares), equilateral triangles or regular convex polygons (including flattened circles and modified rectangles , of which two opposite sides are convex arcs, the other two sides being straight, of equal length and parallel). Products with a rectangular (including square), triangular or polygonal cross-section may have corners rounded along their whole length. The thickness of such products which have a rectangular (including modified rectangular ) cross-section exceeds one-tenth of the width.
(d) plates, sheets, strip and foil:
Flat-surfaced products (other than the unwrought products of heading No. 76.01), coiled or not, of solid rectangular (other than square) cross-section with or without rounded corners (including modified rectangles of which two opposite sides are convex arcs, the other two sides being straight, of equal length and parallel) of a uniform thickness, which are:
-of rectangular (including square) shape with a thickness not exceeding one-tenth of the width.
-of a shape other than rectangular or square, of any size provided that they do not assume the character of articles or products of other headings.
Heading Nos. 76.06 and 76.07 apply, inter alia, to plates, sheets, strip and foil with patterns (for example, grooves, ribs, chequers, tears, buttons, lozenges) and to such products which have been perforated, corrugated, polished or coated, provided that they do not thereby assume the character of articles or products of other headings.
(e) tubes and pipes:
Hollow products, coiled or not, which have a uniform cross-section with only one enclosed void along their whole length in the shape of circles, ovals, rectangles (including squares), equilateral triangles or regular convex polygons, and which have a uniform wall thickness. Products with a rectangular (including square), equilateral triangular or regular convex polygonal cross-section, which may have corners rounded along their whole length, are also to be considered as tubes and pipes provided the inner and outer cross-sections are concentric and have the same form and orientation. Tubes and pipes of the foregoing cross-sections may be polished, coated, bent, threaded, drilled, waisted, expanded, cone-shaped or fitted with flanges, collars or rings.
Sub-heading Note
In this Chapter the following expressions have the meanings hereby assigned to them:
(a) Aluminium, not alloyed:
Metal containing by weight at least 99% of aluminium, provided that the content by weight of any other element does not exceed the limit specified in the following table:
Table Other elements
| Element |
Limiting content % by weight |
| Fe+Si (iron plus silicon) |
1 |
| Other elements (1), each |
0.1(2) |
(1) Other elements are, for example, Cr, Cu, Mg, Mn, Ni, Zn
(2) Copper is permitted in a proportion greater than 0.1% but not more than 0.2%, provided that neither the chromium nor manganese content exceeds 0.05%
(b) Aluminium alloys:
Metallic substances in which aluminium predominates by weight over each of the other elements, provided that:
(i) the content by weight of at least one of the other elements or of iron plus silicon taken together is greater than the limit specified in the foregoing table;
(ii) the total content by weight of such other elements exceeds 1%. ;
(22) in Chapter 78, for the Note, the following Note shall be substituted, namely:
Note
In this Chapter the following expressions have the meanings hereby assigned to them:
(a) bars and rods:
Rolled, extruded, drawn or forged products, not in coils, which have a uniform solid cross-section along their whole length in the shape of circles, ovals, rectangles (including squares), equilateral triangles or regular convex polygons (including flattened circles , and modified rectangles , of which two opposite sides are convex arcs, the other two sides being straight, of equal length and parallel). Products, with a rectangular (including square), triangular or polygonal cross-section may have corners rounded along their whole length. The thickness of such products which have a rectangular (including modified rectangular ) cross-section exceeds one-tenth of the width. The expression also covers cast or sintered products, of the same forms and dimensions, which have been subsequently worked after production (otherwise than by simple trimming or de-scaling), provided that they have not thereby assumed the character of articles or products of other headings.
(b) profiles:
Rolled, extruded, drawn, forged or formed products, coiled or not, of a uniform cross-section along their whole length, which do not conform to any of the definitions of bars, rods, wire, plates, sheets, strip, foil, tubes or pipes. The expression also covers cast or sintered products, of the same forms, which have been subsequently worked after production (otherwise than by simple trimming or de-scaling), provided that they have not thereby assumed the character of articles or products of other headings.
(c) wire:
Rolled, extruded or drawn products, in coils, which have a uniform solid cross-section along their whole length in the shape of circles, ovals, rectangles (including squares), equilateral triangles or regular convex polygons (including flattened circles and modified rectangles , of which two opposite sides are convex arcs, the other two sides being straight, of equal length and parallel). Products with a rectangular (including square), triangular or polygonal cross-section may have corners rounded along their whole length. The thickness of such products which have a rectangular (including modified rectangular ) cross-section exceeds one-tenth of the width.
(d) plates, sheets, strip and foil:
Flat-surfaced products (other than the unwrought products of heading No. 78.01), coiled or not, of solid rectangular (other than square) cross-section with or without rounded corners (including modified rectangles of which two opposite sides are convex arcs, the other two sides being straight, of equal length and parallel) of a uniform thickness, which are:
-of rectangular (including square) shape with a thickness not exceeding one-tenth of the width,
-of a shape other than rectangular or square, of any size provided that they do not assume the character of articles or products of other headings.
Heading No. 78.04 applies, inter alia, to plates, sheets, strips and foil with patterns (for example, grooves, ribs, chequers, tears, buttons, lozenges) and to such products which have been perforated, corrugated, polished or coated, provided that they do not thereby assume the character of articles or products of other headings.
(e) tubes and pipes:
Hollow products, coiled or not, which have a uniform cross-section with only one enclosed void along their whole length in the shape of circles, ovals, rectangles (including squares), equilateral triangles or regular convex polygons, and which have a uniform wall thickness. Products with a rectangular (including square), equilateral triangular or regular convex polygonal cross-section, which may have corners rounded along their whole length, are also to be considered as tubes and pipes provided the inner and outer cross-sections are concentric and have the same form and orientation. Tubes and pipes of the foregoing cross-sections may be polished, coated, bent, threaded, drilled, waisted, expanded, cone-shaped or fitted with flanges, collars or rings.
Sub-heading Note
In this Chapter the expressions refined lead means:
Metal containing by weight at least 99.9% of lead, provided that the content by weight of any other element does not exceed the limit specified in the following table:
Table Other elements
| Element |
|
Limiting content % by weight |
| Ag |
Silver |
0.02 |
| As |
Arsenic |
0.005 |
| Bi |
Bismuth |
0.05 |
| Ca |
Calcium |
0.002 |
| Cd |
Cadmium |
0.002 |
| Cu |
Copper |
0.08 |
| Fe |
Iron |
0.002 |
| S |
Sulphur |
0.002 |
| Sb |
Antimony |
0.005 |
| Sn |
Tin |
0.005 |
| Zn |
Zinc |
0.002 |
| Other (for example Te), each |
|
0.001 ; |
(23) in Chapter 79, for the Notes, the following Note shall be substituted, namely:
Note
In this Chapter the following expressions have the meanings hereby assigned to them:
(a) bars and rods:
Rolled, extruded, drawn or forged products, not in coils, which have a uniform solid cross-section along their whole length in the shape of circles, ovals, rectangles (including squares), equilateral triangles or regular convex polygons (including flattened circles , and modified rectangles , of which two opposite sides are convex arcs, the other two sides being straight, of equal length and parallel). Products, with a rectangular (including square), triangular or polygonal cross-section may have corners rounded along their whole length. The thickness of such products which have a rectangular (including modified rectangular ) cross-section exceeds one-tenth of the width. The expression also covers cast or sintered products, of the same forms and dimensions, which have been subsequently worked after production (otherwise than by simple trimming or de-scaling), provided that they have not thereby assumed the character of articles or products of other headings.
(b) profiles:
Rolled, extruded, drawn, forged or formed products, coiled or not, of a uniform cross-section along their whole length, which do not conform to any of the definitions of bars, rods, wire, plates, sheets, strip, foil, tubes or pipes. The expression also covers cast or sintered products, of the same forms, which have been subsequently worked after production (otherwise than by simple trimming or de-scaling), provided that they have not thereby assumed the character of articles or products of other headings.
(c) wire:
Rolled, extruded or drawn products, in coils, which have a uniform solid cross-section along their whole length in the shape of circles, ovals, rectangles (including squares), equilateral triangles or regular convex polygons (including flattened circles and modified rectangles , of which two opposite sides are convex arcs, the other two sides being straight, of equal length and parallel). Products with a rectangular (including square), triangular or polygonal cross-section may have corners rounded along their whole length. The thickness of such products which have a rectangular (including modified rectangular ) cross-section exceeds one-tenth of the width.
(d) plates, sheets, strip and foil:
Flat-surfaced products (other than the unwrought products of heading No. 79.01), coiled or not, of solid rectangular (other than square) cross-section with or without rounded corners (including modified rectangles of which two opposite sides are convex arcs, the other two sides being straight, of equal length and parallel) of a uniform thickness, which are:
-of rectangular (including square) shape with a thickness not exceeding one-tenth of the width,
-of a shape other than rectangular or square, of any size provided that they do not assume the character of articles or products of other headings.
Heading No. 79.05 applies, inter alia, to plates, sheets, strips and foil with patterns (for example, grooves, ribs, chequers, tears, buttons, lozenges) and to such products which have been perforated, corrugated, polished or coated, provided that they do not thereby assume the character of articles or products of other headings.
(e) tubes and pipes:
Hollow products, coiled or not, which have a uniform cross-section with only one enclosed void along their whole length in the shape of circles, ovals, rectangles (including squares), equilateral triangles or regular convex polygons, and which have a uniform wall thickness. Products with a rectangular (including square), equilateral triangular or regular convex polygonal cross-section, which may have corners rounded along their whole length, are also to be considered as tubes and pipes provided the inner and outer cross-sections are concentric and have the same form and orientation. Tubes and pipes of the foregoing cross-sections may be polished, coated, bent, threaded, drilled, waisted, expanded, cone-shaped or fitted with flanges, collars or rings.
Sub-heading Note
In this Chapter the following expressions have the meanings hereby assigned to them:
(a) Zinc, not alloyed:
Metal containing by weight at least 97.5% of zinc.
(b) Zinc alloys:
Metallic substances in which zinc predominates by weight over each of the other elements, provided that the total content by weight of such other elements exceed 2.5%.
(c) Zinc dust:
Dust obtained by condensation of zinc vapour, consisting of spherical particles which are finer than zinc powders. At least 80% by weight of the particles pass through a sieve with 63 micrometres (microns) mesh. It must contain at least 85% by weight of metallic zinc. ;
(24) in Chapter 80, below the title of the Chapter, the following Note shall be inserted, namely:
Note
In this Chapter the following expressions have the meanings hereby assigned to them:
(a) bars and rods:
Rolled, extruded, drawn or forged products, not in coils, which have a uniform solid cross-section along their whole length in the shape of circles, ovals, rectangles (including squares), equilateral triangles or regular convex polygons (including flattened circles , and modified rectangles , of which two opposite sides are convex arcs, the other two sides being straight, of equal length and parallel). Products, with a rectangular (including square), triangular or polygonal cross-section may have corners rounded along their whole length. The thickness of such products which have a rectangular (including modified rectangular ) cross-section exceeds one-tenth of the width. The expression also covers cast or sintered products, of the same forms and dimensions, which have been subsequently worked after production (otherwise than by simple trimming or de-scaling), provided that they have not thereby assumed the character of articles or products of other headings.
(b) profiles:
Rolled, extruded, drawn, forged or formed products, coiled or not, of a uniform cross-section along their whole length, which do not conform to any of the definitions of bars, rods, wire, plates, sheets, strip, foil, tubes or pipes. The expression also covers cast or sintered products, of the same forms, which have been subsequently worked after production (otherwise than by simple trimming or de-scaling), provided that they have not thereby assumed the character of articles or products of other headings.
(c) wire:
Rolled, extruded or drawn products, in coils which have a uniform solid cross-section along their whole length in the shape of circles, ovals, rectangles (including squares), equilateral triangles or regular convex polygons (including flattened circles and modified rectangles , of which two opposite sides are convex arcs, the other two sides being straight, of equal length and parallel). Products with a rectangular (including square), triangular or polygonal cross-section may have corners rounded along their whole length. The thickness of such products which have a rectangular (including modified rectangular ) cross-section exceeds one-tenth of the width.
(d) plates, sheets, strip and foil:
Flat-surfaced products (other than the unwrought products of heading No. 79.01), coiled or not, of solid rectangular (other than square) cross-section with or without rounded corners (including modified rectangles of which two opposite sides are convex arcs, the other two sides being straight, of equal length and parallel) of a uniform thickness, which are:
-of rectangular (including square) shape with a thickness not exceeding one-tenth of the width,
-of a shape other than rectangular or square, of any size provided that they do not assume the character of articles or products of other headings.
Heading Nos. 80.04 and 80.05 apply, inter alia, to plates, sheets, strips and foil with patterns (for example, grooves, ribs, chequers, tears, buttons, lozenges) and to such products which have been perforated, corrugated, polished or coated, provided that they do not thereby assume the character of articles or products of other headings.
(e) tubes and pipes:
Hollow products, coiled or not, which have a uniform cross-section with only one enclosed void along their whole length in the shape of circles, ovals, rectangles (including squares), equilateral triangles or regular convex polygons, and which have a uniform wall thickness. Products with a rectangular (including square), equilateral triangular or regular convex polygonal cross-section, which may have corners rounded along their whole length, are also to be considered as tubes and pipes provided the inner and outer cross-sections are concentric and have the same form and orientation. Tubes and pipes of the foregoing cross-sections may be polished, coated, bent, threaded, drilled, waisted, expanded, cone-shaped or fitted with flanges, collars or rings.
Sub-heading Note
In this Chapter the following expressions have the meanings hereby assigned to them:
(a) Tin, not alloyed:
Metal containing by weight at least 99% of tin, provided that the content by weight of any bismuth or copper is less than the limit specified in the following table:
Table Other elements
| |
Element |
Limiting content % by weight |
| Bi |
Bismuth |
0.1 |
| Cu |
Copper |
0.4 |
(b) Tin alloys:
Metallic substances in which tin predominates by weight over each of the other elements, provided that:
(i) the total content by weight of such other elements exceeds 1%; or
(ii) the content by weight of either bismuth or copper is equal to or greater than the limit specified in the foregoing table. ;
(25) in Chapter 81, below the title of the Chapter, the following Note shall be inserted, namely:
Note
Note 1 to Chapter 74, defining bars and rods , profiles , wire and plates, sheets, strip and foil applies, mutatis mutandis, to this Chapter. ;
(26) in Chapter 82, after Note 2, the following Note shall be inserted, namely:
3. Sets consisting of one or more knives of heading No. 82.11 and at least an equal number of articles of heading No. 82.15 are to be classified in heading No. 82.15. ;
(27) in Chapter 83, for the Notes, the following Notes shall be substituted, namely:
Notes
1. For the purposes of this Chapter, parts of base metal are to be classified with their parent articles. However, articles of iron and steel of heading No. 73.12, 73.15, 73.17, 73.18, or 73.20 or similar articles of other base metal (Chapters 74 to 76 and 78 to 81) are not to be taken as parts of articles of this Chapter.
2. For the purposes of heading No. 83.02, the word castors means those having a diameter (including, where appropriate, tyres) not exceeding 75 mm, or those having a diameter (including, where appropriate, tyres) exceeding 75 mm provided that the width of the wheel or tyre fitted thereto is less than 30 mm. ;
(28) in Section XVI,
(a) in Note 1,
(i) for item (h), the following item shall be substituted, namely:
(h) Drill Pipe (Heading No. 73.04) ;
(ii) in item (n), for the figures 82.02 , the figures 82.07 shall be substituted;
(b) after Note 5, the following Note shall be inserted, namely:
6. In respect of goods covered by this section, conversion of an article which is incomplete or unfinished but having the essential character of the complete or finished article (including blank , that is, an article, not ready for direct use, having the approximate shape or outline of the finished article or part, and which can only be used, other than in exceptional cases, for completion into the finished articles or part), into complete or finished article shall amount to manufacture . ;
(29) in Chapter 84,
(a) in Note 1, for item (d), the following item shall be substituted, namely:
(d) Articles of heading No. 73.21 or 73.22 or similar articles of other base metals (Chapters 74 to 76 or 78 to 81); ;
(b) for Note 6, the following Note shall be substituted, namely:
6. Heading No. 84.82 applies, inter alia, to polished steel balls, the maximum and minimum diametres of which do not differ from the nominal diameter by more than 1% or by more than 0.05 mm, whichever is less. Other steel balls are to be classified in heading No. 73.26. ;
(30) in Section XVIII,
(a) in Note 2 in item (d), for the figures 83.15 , the figures 83.06 shall be substituted;
(b) after Note 5, the following Note shall be inserted, namely:
6. In respect of goods covered by this Section, conversion of an article which is incomplete or unfinished but having the essential character of the complete or finished article (including blank , that is, an article, not ready for direct use, having the approximate shape or outline of the finished article or part, and which can only be used, other than in exceptional cases, for completion into the finished article or part), into complete or finished article shall amount to manufacture . ;
(31) in Chapter 87, in heading No. 87.16, in column (4), for the figures and abbreviation 15% , the figures and abbreviation 20% shall be substituted;
(32) in Chapter 89,
(a) for the word Note 1 , occurring below the title of the Chapter, the word Notes shall be substituted;
(b) the existing Note shall be numbered as Note 1 and after Note 1, as so numbered, the following Note shall be inserted, namely:
2. In heading No. 89.08, Light Displacement Tonnage (LDT) means LDT in metric tonnes as per Builder's Register LDT referred to in the Stability Book or the builder's certificate at the time of initial commissioning of the vessel or the floating structure:
Provided that in case of any change in the LDT, the highest of the LDT indicated in any of the documents referred to above shall be taken for the purpose of levy of duty. ;
(33) in Chapter 90, Note 1, in item (c), for the figures 83.15 , the figures 83.06 shall be substituted;
(34) in Chapter 94, in heading No. 94.03, in column (4), for the figures and abbreviation 25'% , the figures and abbreviation 30% shall be substituted.
Part II
| Heading No. |
Sub-heading No. |
Description of goods |
Rate of duty |
| (1) |
(2) |
(3) |
(4) |
| In the Schedule to the Central Excise Tariff Act, |
| (1) in Chapter 26, for heading Nos. 26.01 to 26.02, the following headings shall be substituted, namely: |
| 26.01 |
2601.00 |
iron ores and concentrates, including roasted iron pyrites |
12% |
| 26.02 |
2602.00 |
manganese ores and concentrates, including mangani-ferous iron ores and concentrates with a manganese content of 20% or more, calculated on the dry weight |
12% |
| 26.03 |
2603.00 |
copper ores and concentrates |
12% |
| 26.04 |
2604.00 |
nickel ores and concentrates |
12% |
| 26.05 |
2605.00 |
cobalt ores and concentrates |
12% |
| 26.06 |
2606.00 |
aluminium ores and concentrates |
12% |
| 26.07 |
2607.00 |
lead ores and concentrates |
12% |
| 26.08 |
2608.00 |
zinc ores and concentrates |
12% |
| 26.09 |
2609.00 |
tin ores and concentrates |
12% |
| 26.10 |
2610.00 |
chromium ores and concentrates |
12% |
| 26.11 |
2611.00 |
tungsten ores and concentrates |
12% |
| 26.12 |
2612.00 |
uranium or thorium ores and concentrates |
12% |
| 26.13 |
2613.00 |
molybdenum ores and concentrates |
12% |
| 26.14 |
2614.00 |
titanium ores and concentrates |
12% |
| 26.15 |
2615.00 |
niobium, tantalum, vanadium or zirconium ores and concentrates |
12% |
| 26.16 |
2616.00 |
precious metal ores and concentrates |
12% |
| 26.17 |
2617.00 |
other ores and concentrates |
12% |
| 26.18 |
2618.00 |
granulated slag (slag sand) from the manufacture of iron or steel |
12% |
| 26.19 |
2619.00 |
slag, dross (other than granulated slag), scalings and other waste from the manufacture of iron or steel |
12% |
| 26.20 |
2620.00 |
ash and residues (other than from the manufacture of iron or steel), containing metals or metallic compounds |
12% |
| 26.21 |
2621.00 |
other slag and ash, including seaweed ash (kelp) |
12% ; |
| (2) in Chapter 27, |
| (a) after sub-heading No. 2710.13, the following sub-heading shall be inserted, namely: |
| |
2710.14 |
Raw Naphtha |
Rs. 2, 750 per kilo litre at 15 C ; |
| (b) for sub-heading Nos. 2710.41 and 2710.49, the following sub-heading shall be substituted, namely: |
| |
2710.40 |
Diesel oil, not elsewhere specified, that is to say, any hydrocarbon oil, which satisfies the following requirements: |
Rs. 155 per kilo litre at 15 C ; |
| |
(i) |
has a smoke point of less than 10 millimetres; |
|
| |
(ii) |
leaves carbon residue of not less than 1/4 per cent, by weight when tested by Ramsbottom Carbon Residue Apparatus; |
|
| |
(iii) |
is as dark as, or darker than, 0.04 Normal Iodine solution when tested by colour comparison test; and |
|
| |
(iv) |
possesses a viscosity of less than 100 seconds by Redwood I Viscometer at 37.8 C |
|
| (c) for sub-heading Nos. 2713.31, 2713.32 and 2713.39, the following sub-heading shall be substituted, namely: |
| |
2713.30 |
Other residues of petroleum oils or of oils obtained from bituminous minerals, including Heavy Petroleum Stock, Low Sulphur Heavy Stock and other residual fuel oils |
Rs. 155 per tonne ; |
| (3) in Chapter 30, for heading No. 30.03, the following heading shall be substituted, namely: |
| 30. 03 |
|
medicaments (including veterinary medicaments) |
|
| |
3003.10 |
Patent or proprietary medicaments, other than those medicaments which are exclusively Ayurvedic, Unani, Siddha, Homoeopathic or Bio-chemic |
15% |
| |
3003.20 |
Medicaments (other than patent or proprietary) other than those which are exclusively used in Ayurvedic, Unani, Siddha, Homoeopathic or Bio-chemic systems |
Nil |
| |
3003.30 |
Medicaments, including those used in Ayurvedic, Unani, Siddha, Homoeopathic or Bio-chemic systems |
Nil ; |
| (4) in Chapter 39, |
| (a) for heading Nos. 39.01 and 39.02, the following headings shall be substituted, namely: |
| 39.01 |
|
polymers of ethylene in primary forms |
|
| |
3901.10 |
Polyethylene having a specific gravity of less than 0.94 |
60% |
| |
3901.20 |
Polyethylene having a specific gravity of 0.94 or more |
60% |
| |
3901.30 |
Ethylene-vinyl acetate copolymers |
60% |
| |
3901.90 |
Other |
60% |
| 39.02 |
|
polymers of propylene or of other olefins, in primary forms |
|
| |
3902.10 |
Polypropylene |
60% |
| |
3902.20 |
Polyisobutylene |
60% |
| |
3902.30 |
Propylene copolymers |
60% |
| |
3902.90 |
Other |
60% ; |
| (b) for heading No. 39.04, the following heading shall be substituted, namely: |
| 39.04 |
|
POLYMERS OF VINYL CHLORIDE OR OF OTHER HALOGENATED OLEFINS, IN PRIMARY FORMS |
|
| |
3904.10 |
Polyvinyl chloride, not mixed with any other substances |
60% |
| |
|
Other polyvinyl chloride: |
|
| |
3904.21 |
Non-plasticised |
60% |
| |
3904.22 |
Plasticised |
60% |
| |
3904.30 |
Vinyl chloride-vinyl acetate copolymers |
60% |
| |
3904.40 |
Other vinyl chloride copolymers |
60% |
| |
3904.50 |
Vinylidene chloride polymers |
60% |
| |
|
Fluoro-polymers: |
|
| |
3904.61 |
Polytetrafluoroethylene |
60% |
| |
3904.69 |
Other |
60% |
| |
3904.90 |
Other |
60% ; |
| (c) for heading Nos. 39.07 and 39.08, the following headings shall be substituted, namely: |
| 39.07 |
|
polyacetals, other polyethers and epoxide resins, in primary forms, polycarbonates, alkyd resins, polyallyl esters and other polyesters, in primary forms |
|
| |
3907.10 |
Polyacetals |
60% |
| |
3907.20 |
Other polyethers |
60% |
| |
3907.30 |
Epoxide resins |
60% |
| |
3907.40 |
Polycarbonates |
60% |
| |
3907.50 |
Alkyd resins including maleic resins and fumeric resins |
60% |
| |
3907.60 |
Polyethylene terephthalate |
60% |
| |
3907.70 |
Diallylphthalate resins |
60% |
| |
3907.80 |
Polybutylene terephthalate |
60% |
| |
|
Other polyesters: |
|
| |
3907.91 |
Unsaturated |
60% |
| |
3907.99 |
Other |
60% |
| 39.08 |
|
polyamides in primary forms |
|
| |
3908.10 |
Polyamide-6, -11, -12, -6, 6, -6, 9, -6, 10 or -6, 12 |
60% |
| |
3908.90 |
Other |
60% ; |
| (d) for heading Nos. 39.11, 39.12 and 39.13, the following headings shall be substituted, namely: |
| 39.11 |
|
petroleum resins, coumarone-indene resins, polyterpenes, polysulphides, polysulphones and other products specified in note 3 to this chapter, not elsewhere specified or included, in primary forms |
|
| |
3911.10 |
Petroleum resins, coumarone, indene or coumarone-indene resins and polyterpenes |
60% |
| |
3911.20 |
Polysulphones |
60% |
| |
3911.90 |
Other |
60% |
| 39.12 |
|
cellulose and its chemical derivatives, and cellulose ethers, not elsewhere specified or included in primary forms |
|
| |
|
Cellulose acetates: |
|
| |
3912.11 |
Non-plasticised |
60% |
| |
3912.12 |
Plasticised |
60% |
| |
3912.20 |
Cellulose nitrates (including collodions) |
60% |
| |
|
Cellulose ethers: |
|
| |
3912.31 |
Carboxymethyl cellulose and its salts |
60% |
| |
3912.39 |
Other |
60% |
| |
3912.90 |
Other |
60% |
| 39.13 |
|
natural polymers (for example, alginic acid) and modified natural polymers (for example, hardened proteins, chemical derivatives of natural rubber), not elsewhere specified or included, in primary forms |
|
| |
3913.10 |
Alginic acid, its salts and esters |
60% |
| |
3913.20 |
Dextran |
60% |
| |
3913.30 |
Chlorinated rubber |
60% |
| |
3913.90 |
Other |
60% ; |
| (e) for heading No. 39.15, the following heading shall be substituted, namely: |
| 39.15 |
|
waste, parings and scrap, of plastics |
|
| |
3915.10 |
Of polymers of ethylene |
60% |
| |
3915.20 |
Of polymers of styrene |
60% |
| |
3915.30 |
Of polymers of vinyl chloride |
60% |
| |
3915.90 |
Of other plastics |
60% plus Rs. 40 per kilogram ; |
| (f) for heading No. 39.18, the following heading shall be substituted, namely: |
| 39.18 |
|
floor coverings of plastics, whether or not self adhesive, in rolls or in the form of tiles; wall or ceiling coverings of plastics, as defined in note 9 to this chapter |
|
| |
3918.10 |
Of polymers of vinyl chloride |
60% |
| |
3918.90 |
Of other plastics |
60% ; |
| (g) for heading Nos. 39.20, 39.21, 39.22, 39.23, 39.24 and 39.25, the following headings shall be substituted, namely: |
| 39.20 |
|
other plates, sheets, film, foil and strip, of plastics, non-cellular, whether lacquered or metallised or laminated, supported or similarly combined with other materials or not |
|
| |
|
Of polymers of vinyl chloride: |
|
| |
3920.11 |
Rigid, plain |
60% |
| |
3920.12 |
Flexible, plain |
60% |
| |
3920.13 |
Rigid, lacquered |
60% |
| |
3920.14 |
Flexible lacquered |
60% |
| |
3920.15 |
Rigid metallised |
60% |
| |
3920.16 |
Flexible, metallised |
60% |
| |
3920.17 |
Rigid, laminated |
60% |
| |
3920.18 |
Flexible, laminated |
60% |
| |
3920.19 |
Other |
60% |
| |
|
Of regenerated cellulose: |
|
| |
3920.21 |
Film, plain |
60% |
| |
3920.22 |
Film, lacquered |
60% |
| |
3920.23 |
Film, metallised |
60% |
| |
3920.24 |
Film, laminated |
60% |
| |
3920.25 |
Sheet, plain |
60% |
| |
3920.26 |
Sheet, lacquered |
60% |
| |
3920.27 |
Sheet, metallised |
60% |
| |
3920.28 |
Sheet, laminated |
60% |
| |
3920.29 |
Other |
60% |
| |
|
Of other plastics: |
|
| |
3920.31 |
Rigid, plain |
60% |
| |
3920.32 |
Flexible, plain |
60% |
| |
3920.33 |
Rigid, lacquered |
60% |
| |
3920.34 |
Flexible, lacquered |
60% |
| |
3920.35 |
Rigid, metallised |
60% |
| |
3920.36 |
Flexible, metallised |
60% |
| |
3920.37 |
Rigid, laminated |
60% |
| |
3920.38 |
Flexible, laminated |
60% |
| |
3920.39 |
Other |
60% |
| 39.21 |
|
other plates, sheets, film, foil and strip, of plastics |
|
| |
|
Cellular: |
|
| |
3921.11 |
Of polyurethanes |
60% plus Rs. 40 per kilogram |
| |
3921.19 |
Of other plastics |
60% |
| |
3921.90 |
Other |
60% |
| 39.22 |
|
baths, shower-baths, wash-basins, bidets, lavatory pans, seats and covers, flushing cisterns and similar sanitary ware, of plastics |
|
| |
3922.10 |
Baths, shower-baths and wash-basins |
30% |
| |
3922.20 |
Lavatory seats and covers |
30% |
| |
3922.90 |
Other |
30% |
| 39.23 |
|
articles for the conveyance or packing of goods, of plastics; stoppers, lids, caps and other closures, of plastics |
|
| |
|
Cellular: |
|
| |
3923.11 |
Of polyurethanes |
60% plus Rs. 40 per kilogram |
| |
3923.19 |
Of other plastics |
30% |
| |
3923.90 |
Other |
30% |
| 39.24 |
|
tableware, kitchenware, other household articles and toilet articles, of plastics |
|
| |
|
Cellular: |
|
| |
3924.11 |
Of polyurethanes |
60% plus Rs. 40 per kilogram |
| |
3924.19 |
Of other plastics |
30% |
| |
3924.90 |
Other |
30% |
| 39.25 |
|
builders' ware of plastics, not elsewhere specified or included |
|
| |
3925.10 |
Reservoirs, tanks, vats and similar containers, of a capacity exceeding 300 litres |
30% |
| |
3925.20 |
Doors, windows and their frames and thresholds for doors |
30% |
| |
3925.30 |
Shutters, blinds (including venetian blinds) and similar articles and parts thereof |
30% |
| |
|
Other: |
|
| |
3925.91 |
Of polyurethanes |
60% plus Rs. 40 per kilogram |
| |
3925.99 |
Other |
30% ; |
| (5) in Chapter 48, |
| (a) for sub-heading Nos. 4811.31 and 4811.39, the following sub-heading shall be substituted, namely: |
| |
4811.30 |
Paper and paperboard coated, impregnated or covered with plastic (excluding adhesives) |
35% plus Rs. 1, 600 per tonne ; |
| (b) for heading Nos. 48.17 and 48.18, the following headings shall be substituted, namely: |
| 48.17 |
4817.00 |
envelopes, letter cards, plain postcards and correspondence cards, of paper or paperboard; boxes, pouches, wallets and writing compendiums, of paper or paper-board, containing an assortment of paper stationery |
12% |
| 48.18 |
4818.00 |
toilet paper, handkerchiefs, cleansing tissues, towels, table clothes, serviettes, napkins for babies, tampoons, bedsheets and similar household, sanitary or hospital articles, articles of apparel and clothing accessories, of paper pulp, paper, cellulose wadding or webs of cellulose fibres |
12% |
| 48.19 |
|
cartons, boxes, cases, bags and other packing containers of paper, paper-board, cellulose wadding or webs of cellulose fibres; box files, letter trays, and similar articles, of paper or paperboard of a kind used in offices, shops or the like |
|
| |
|
Cartons, boxes, containers and cases (including flattened or folded boxes and flattened or folded cartons), whether in assembled or unassembled condition: |
|
| |
4819.11 |
Intended for packing of match sticks |
Nil |
| |
4819.12 |
Printed cartons, boxes, containers and cases |
35% |
| |
4819.19 |
Other |
Nil |
| |
4819.90 |
Other |
12% |
| 48.20 |
4820.00 |
registers, account books, note books, order books, receipt books, letter pads, memorandum pads, diaries and similar articles, exercise books, blotting-pads, binders (loose-leaf or other), folders, file covers, manifold business forms, interleaved carbon sets and other articles of stationery, of paper or paper-board; albums for samples or for collections and book covers, of paper or paperboard |
|
| 48.21 |
4821.00 |
paper or paper board labels of all kinds, whether or not printed |
12% |
| 48.22 |
4822.00 |
bobbins, spools, cops and similar supports of paper pulp, paper or paper-board (whether or not perforated or hardened) |
12% |
| 48.23 |
|
other paper, paperboard, cellulose wadding and webs of cellulose fibres, cut to size or shape; other articles of paper pulp, paper, paper-board, cellulose wadding or webs of cellulose fibres |
|
| |
|
Other paper, paperboard, cellulose wadding and webs of cellulose fibres, cut to size or shape: |
|
| |
4823.11 |
Gummed or adhesive paper in strips or rolls |
10% plus Rs. 1, 600 per tonne |
| |
4823.12 |
Cards, not punched, for punchcard machines, whether or not in strips |
10% plus Rs. 1, 600 per tonne |
| |
4823.13 |
Braille paper |
Nil |
| |
4823.14 |
Blotting paper |
10% plus Rs. 1, 200 per tonne |
| |
4823.19 |
Other |
10% plus Rs. 1, 600 per tonne |
| |
4823.90 |
Other |
12% ; |
| (6) in Chapter 52, for heading Nos. 52.07 and 52.08, the following headings shall be substituted, namely: |
| 52.07 |
5207.00 |
cotton fabrics (excluding fabrics covered under heading nos. 52.09, 52.10 and 52.11), |
Fifty per cent. of the duty leviable under |
| |
|
(a) woven on looms other than handlooms, and |
sub-heading Nos. 5206.11 to |
| |
|
(b) subjected to the process of bleaching, mercerising, dyeing, printing, water-proofing, shrink-proofing, organdie processing or any other process or any two or more of these processes, without the aid of power or steam |
5206.16 and 5206.91 to 5206.94, as the case may be, depending upon the average count of yarn in the fabric and the value per square metre of the fabric |
| 52.08 |
|
cotton fabrics (excluding fabrics covered under heading nos. 52.09, 52.10, 52.11 and 52.12), |
|
| |
|
(a) woven on handlooms, and |
|
| |
|
(b) subjected to the process of bleaching, mercerising, dyeing, printing, water-proofing, shrink-proofing, organdie processing or any other process or any two or more of these processes |
|
| |
5208.10 |
Processed without the aid of power or steam |
Fifty per cent. of the duty leviable under sub-heading Nos. 5206.11 to 5206.16 and 5206.91 to 5206.94, as the case may be, depending upon the average count of the yarn in the fabric and the value per square metre of the fabric |
| |
|
Processed with the aid of power or steam |
|
| |
5208.21 |
Processed by an independent processor approved in this behalf by the Government of India on the recommendation of the Development Commissioner for Handlooms |
Forty per cent. of the duty leviable under sub-heading Nos. 5206.11 to 5206.16 and 5206.91 to 5206.94, as the case may be, depending upon the average count of the yarn in the fabric and the value per square metre of the fabric |
| |
5208.22 |
Processed by a factory owned by a registered handloom co-operative society or any organisation set up or approved by the Government for the purpose of development of handlooms |
Nil |
| |
5208.29 |
Other |
Duty leviable under sub-heading Nos. 5206.11 to 5206.16 and 5206.91 to 5206.94, as the case may be, depending upon the average count of the yarn in the fabric and the value per square metre of the fabric ; |
| (7) in Chapter 72, for heading Nos. 72.01 to 72.15, the following headings shall be substituted, namely: |
| |
|
I primary materials; products in granular or powder form |
|
| 72.01 |
7201.00 |
pig iron and spiegeleisen in pigs, blocks or other primary forms |
Rs. 100 per tonne |
| 72.02 |
7202.00 |
ferro-alloys |
12% |
| 72.03 |
7203.00 |
ferrous products obtained by direct reduction of iron ore and other spongy ferrous products, in lumps, pellets or similar forms; iron having a minimum purity by weight of 99.94% in lumps, pellets or similar forms |
Rs. 100 per tonne |
| 72.04 |
|
ferrous waste and scrap; remelting scrap ingots of iron or steel |
|
| |
7204.10 |
Of Iron |
Rs. 100 per tonne |
| |
7204.20 |
Of stainless steel |
Rs. 1, 500 per tonne |
| |
7204.30 |
Of other alloy steel |
Rs. 1, 500 per tonne |
| |
7204.90 |
Other |
Rs. 400 per tonne |
| 72.05 |
|
granules and powders, of pig iron, spiegeleisen, iron or steel |
|
| |
7205.10 |
Of iron |
Rs. 100 per tonne |
| |
7205.20 |
Of alloy steel |
Rs. 1, 500 per tonne |
| |
7205.90 |
Other |
Rs. 400 per tonne |
| |
II |
iron and non-alloy steel |
|
| 72.06 |
|
iron and non-alloy steel in ingots or other primary forms (excluding iron of heading no. 72.03) |
|
| |
7206.10 |
Of iron |
Rs. 100 per tonne |
| |
7206.90 |
Other |
Rs. 400 per tonne |
| 72.07 |
|
semi-finished products of iron or non-alloy steel |
|
| |
7207.10 |
Of iron |
Rs. 400 per tonne |
| |
7207.90 |
Other |
Rs. 550 per tonne |
| 72.08 |
|
flat-rolled products of iron or non-alloy steel, of a width of 600 mm or more, hot-rolled, not clad, plated or coated |
|
| |
|
Plates and universal plates: |
|
| |
7208.11 |
Exceeding 5 mm in thickness |
Rs. 400 per tonne |
| |
7208.19 |
Other |
Rs. 550 per tonne |
| |
|
Sheets: |
|
| |
7208.21 |
Exceeding 5 mm in thickness |
Rs. 400 per tonne |
| |
7208.29 |
Other |
Rs. 550 per tonne |
| |
|
Strips: |
|
| |
7208.31 |
Exceeding 5 mm in thickness |
Rs. 400 per tonne |
| |
7208.39 |
Other |
Rs. 550 per tonne |
| |
7208.40 |
Skelp |
Rs. 550 per tonne |
| |
|
Other flat products: |
|
| |
7208.91 |
Exceeding 5 mm in thickness |
Rs. 400 per tonne |
| |
7208.99 |
Other |
Rs. 550 per tonne |
| 72.09 |
|
flat-rolled products of iron or non-alloy steel, of a width of 600 mm or more, cold-rolled (cold-reduced), not clad, plated or coated |
|
| |
7209.10 |
Plates |
Rs. 800 per tonne |
| |
7209.20 |
Sheets |
Rs. 800 per tonne |
| |
7209.30 |
Strips |
Rs. 800 per tonne |
| |
7209.90 |
Other |
Rs. 800 per tonne |
| 72.10 |
|
flat-rolled products of iron or non-alloy steel, of a width of 600 mm or more, clad, plated or coated |
|
| |
|
Plated or coated with zinc: |
|
| |
7210.11 |
Corrugated |
Rs. 1,200 per tonne |
| |
7210.19 |
Other |
Rs. 1,200 per tonne |
| |
7210.20 |
Plated or coated with tin |
Rs. 1,200 per tonne |
| |
7210.30 |
Painted, lacquered, varnished or plastic coated |
Rs. 1,500 per tonne |
| |
7210.90 |
Other |
15% |
| 72.11 |
|
flat-rolled products of iron or non-alloy steel, of a width of less than 600 mm, not clad, plated or coated |
|
| |
|
Flats: |
|
| |
7211.11 |
Exceeding 5 mm in thickness |
Rs. 400 per tonne |
| |
7211.19 |
Other |
Rs. 550 per tonne |
| |
|
Universal plates: |
|
| |
7211.21 |
Exceeding 5 mm in thickness |
Rs. 400 per tonne |
| |
7211.29 |
Other |
Rs. 550 per tonne |
| |
7211.30 |
Hoops |
Rs. 550 per tonne |
| |
|
Sheets: |
|
| |
7211.41 |
Cold-rolled (cold-reduced) |
Rs. 800 per tonne |
| |
7211.42 |
Hot-rolled, exceeding 5 mm in thickness |
Rs. 400 per tonne |
| |
7211.49 |
Other |
Rs. 550 per tonne |
| |
|
Strips: |
|
| |
7211.51 |
Cold-rolled (cold-reduced) |
Rs. 800 per tonne |
| |
7211.52 |
Hot-rolled, exceeding 5 mm in thickness |
Rs. 400 per tonne |
| |
7211.59 |
Other |
Rs. 550 per tonne |
| |
7211.60 |
Skelp |
Rs. 550 per tonne |
| |
|
Other flat products: |
|
| |
7211.91 |
Cold-rolled (cold-reduced) |
Rs. 800 per tonne |
| |
7211.92 |
Hot-rolled, exceeding 5 mm in thickness |
Rs. 400 per tonne |
| |
7211.99 |
Other |
Rs. 550 per tonne |
| 72.12 |
|
flat-rolled products of iron or non-alloy steel, of width of less than 600 mm, clad, plated or coated |
|
| |
|
Plated or coated with zinc: |
|
| |
7212.11 |
Corrugated |
Rs. 1,200 per tonne |
| |
7212.19 |
Other |
Rs. 1,200 per tonne |
| |
7212.20 |
Plated or coated with tin |
Rs. 1,200 per tonne |
| |
7212.30 |
Painted, lacquered, varnished or plastic coated |
Rs. 1,500 per tonne |
| |
7212.90 |
Other |
15% |
| 72.13 |
|
bars and rods, hot-rolled, in irregularly wound coils, of iron or non-alloy steel |
|
| |
7213.10 |
Of free-cutting steel |
Rs. 400 per tonne |
| |
7213.90 |
Other |
Rs. 400 per tonne |
| 72.14 |
|
other bars and rods of iron or non-alloy steel, not further worked than forged, hot-rolled, hot-drawn or hot-extruded but including those twisted after rolling |
|
| |
7214.10 |
Forged |
Rs. 550 per tonne |
| |
7214.20 |
Of free-cutting steel |
Rs. 400 per tonne |
| |
7214.90 |
Other |
Rs. 400 per tonne |
| 72.15 |
|
other bars and rods of iron or non-alloy steel |
|
| |
7215.10 |
of free-cutting steel not further worked than cold-formed or cold-finished |
Rs. 800 per tonne |
| |
7215.20 |
Other, not further worked than cold-formed or cold-finished |
Rs. 800 per tonne |
| |
7215.30 |
Plated or coated with zinc |
Rs. 1,200 per tonne |
| |
7215.40 |
Plated or coated with other base metals |
Rs. 1,200 per tonne |
| |
7215.90 |
Other |
Rs. 400 per tonne |
| 72.16 |
|
angles, shapes and sections of iron or non-alloy steel |
|
| |
7216.10 |
Not further worked than hot-rolled, hot-drawn or extruded |
Rs. 400 per tonne |
| |
7216.20 |
Not further worked than cold-formed or cold-finished |
Rs. 800 per tonne |
| |
7216.30 |
Plated or coated with zinc |
Rs. 1,200 per tonne |
| |
7216.40 |
Plated or coated with other base metals |
Rs. 1,200 per tonne |
| |
7216.50 |
Slotted angles and slotted channels |
15% |
| |
7216.60 |
Forged |
Rs. 550 per tonne |
| |
7216.90 |
Other |
Rs. 400 per tonne |
| 72.17 |
|
WIRE OF IRON OR NON-ALLOY STEEL |
|
| |
7217.10 |
Electric resistance wire (including electric resistance heating wire) |
10% |
| |
7217.90 |
Other |
Rs. 400 per tonne |
| |
III |
stainless steel |
|
| 72.18 |
7218.00 |
stainless steel in ingots or other primary forms; semi-finished products of stainless steel |
|
| 72.19 |
|
flat-rolled products of stainless steel, of a width of 600 mm or more |
|
| |
7219.10 |
Not further worked than hot-rolled, whether or not in coils |
Rs. 1,500 per tonne |
| |
7219.20 |
Not further worked than cold-rolled (cold-reduced) |
Rs. 1,500 per tonne |
| |
7219.90 |
Other |
Rs. 1,500 per tonne |
| 72.20 |
|
flat-rolled products of stainless steel, of a width of less than 600 mm |
|
| |
7220.10 |
Not further worked than hot-rolled, whether or not in coils |
Rs. 1,500 per tonne |
| |
7220.20 |
Not further worked than cold-rolled (cold-reduced) |
Rs. 1,500 per tonne |
| |
7220.90 |
Other |
Rs. 1,500 per tonne |
| 72.21 |
7221.00 |
bars and rods, hot-rolled, in irregularly wound coils, of stainless steel |
Rs. 1,500 per tonne |
| 72.22 |
|
other bars and rods of stainless steel; angles, shapes and sections of stainless steel |
|
| |
7222.10 |
Bars and rods, not further worked than hot-rolled, hot-drawn or extruded |
Rs. 1,500 per tonne |
| |
7222.20 |
Bars and rods, not further worked than cold-formed or cold-finished |
Rs. 1,500 per tonne |
| |
7222.30 |
Other bars and rods |
Rs. 1,500 per tonne |
| |
7222.40 |
Angles, shapes and sections |
Rs. 1,500 per tonne |
| 72.23 |
7223.00 |
wire of stainless steel |
Rs. 1,500 per tonne |
| |
IV |
other alloy steel; hollow drill bars and rods, of alloy or non-alloy steel |
|
| 72.24 |
7224.00 |
other alloy steel in ingots or other primary forms; semi-finished products of other alloy steel |
Rs. 1,500 per tonne |
| 72.25 |
|
flat-rolled products of other alloy steel, of a width of 600 mm or more |
|
| |
7225.10 |
Of silicon-electrical steel |
Rs. 1,500 per tonne |
| |
7225.20 |
Of high speed steel |
Rs. 1,500 per tonne |
| |
7225.30 |
Other, not further worked than hot-rolled, whether or not in coils |
Rs. 1,500 per tonne |
| |
7225.40 |
Other, not further worked than cold-rolled (cold-reduced) |
Rs. 1,500 per tonne |
| |
7225.90 |
Other |
Rs. 1,500 per tonne |
| 72.26 |
|
flat-rolled products of other alloy steel, of a width of less than 600 mm |
|
| |
7226.10 |
Of silicon-electrical steel |
Rs. 1,500 per tonne |
| |
7226.20 |
Of high speed steel |
Rs. 1,500 per tonne |
| |
|
Other: |
|
| |
7226.91 |
Not further worked than hot-rolled |
Rs. 1,500 per tonne |
| |
7226.92 |
Not further worked than cold-rolled (cold-reduced) |
Rs. 1,500 per tonne |
| |
7226.99 |
Other |
Rs. 1,500 per tonne |
| 72.27 |
|
bars and rods, hot-rolled, in irregularly wound coils, of other alloy steel |
|
| |
7227.10 |
Of high speed steel |
Rs. 1,500 per tonne |
| |
7227.20 |
Of silico-manganese steel |
Rs. 1,500 per tonne |
| |
7227.90 |
Other |
Rs. 1,500 per tonne |
| 72.28 |
|
other bars and rods of other alloy steel; angles, shapes and sections, of other alloy steel; hollow drill bars and rods of alloy or non-alloy steel |
|
| |
7228.10 |
Bars and rods of high speed steel |
Rs. 1,500 per tonne |
| |
7228.20 |
Bars and rods of silico-manganese steel |
Rs. 1,500 per tonne |
| |
7228.30 |
Other bars and rods not further worked than hot-rolled, hot-drawn or extruded |
Rs. 1,500 per tonne |
| |
7228.40 |
Other bars and rods, not further worked than forged |
Rs. 1,500 per tonne |
| |
7228.50 |
Other bars and rods, not further worked than cold-formed or cold-finished |
Rs. 1,500 per tonne |
| |
7228.60 |
Other bars and rods |
Rs. 1,500 per tonne |
| |
|
Angles, shapes and sections: |
|
| |
7228.71 |
Not further worked than hot-rolled., hot-drawn or extruded |
Rs. 1,500 per tonne |
| |
7228.72 |
Not further worked than cold-formed or cold-finished |
Rs. 1,500 per tonne |
| |
7228.79 |
Other |
Rs. 1,500 per tonne |
| |
|
Hollow drill bars and rods: |
|
| |
7228.81 |
Of alloy steel |
Rs. 1,500 per tonne |
| |
7228.82 |
Of non-alloy steel forged |
Rs. 550 per tonne |
| |
7228.89 |
Other |
Rs. 400 per tonne |
| 72.29 |
|
wire of other alloy steel |
|
| |
7229.10 |
Of high speed steel |
Rs. 1,500 per tonne |
| |
7229.20 |
Of silico-manganese steel |
Rs. 1,500 per tonne |
| |
7229.30 |
Electric resistance wire (including electric resistance heating wire) |
10% |
| |
7229.90 |
Other |
Rs. 1,500 per tonne |
| 72.30 |
7230.00 |
goods and materials of chapter 72 obtained by breaking up of ships, boats and other floating structures |
Rs. 1,800 per tonne |
| (8) in Chapter 73, for heading Nos. 73.01 to 73.09, the following headings shall be substituted, namely: |
| 73.01 |
|
heet piling of iron or steel, whether or not drilled, punched or made from assembled elements; welded angles, shapes and sections, of iron or steel |
|
| |
7301.10 |
Sheet piling |
Rs. 400 per tonne |
| |
7301.20 |
Angles, shapes and sections |
Rs. 400 per tonne |
| 73.02 |
|
railway or tramway track construction material of iron or steel, the following: rails, check-rails and rack rails, switch blades, crossing frogs, point rods and other crossing pieces, sleepers (cross-ties), fish-plates, chairs, chair wedges, sole plates (base plates), rail, clips, bedplates, ties and other material specialized for jointing or fixing rails |
|
| |
7302.10 |
Rails |
Rs. 400 per tonne |
| |
7302.20 |
Sleepers (cross-ties) |
Rs. 400 per tonne |
| |
7302.90 |
Other |
15% |
| 73.03 |
7303.00 |
tubes, pipes and hollow profiles, of cast iron |
Rs. 100 per tonne |
| 73.04 |
|
tubes, pipes and hollow profiles, seamless, of iron (other than cast iron) or steel |
|
| |
7304.10 |
Of iron |
Rs. 100 per tonne |
| |
7304.90 |
Other |
Rs. 1,500 per tonne |
| 73.05 |
|
other tubes and pipes (for example, welded, riveted or similarly closed), having internal and external circular cross-sections, the external diameter of which exceeds 406.4 mm, of iron or steel |
|
| |
7305.10 |
Of iron |
Rs. 100 per tonne |
| |
7305.90 |
Other |
Rs. 1,500 per tonne |
| 73.06 |
|
other tubes, pipes and hollow pro files (for example, open seam or welded, riveted or similarly closed), of iron or steel |
|
| |
7306.10 |
Of iron |
Rs. 100 per tonne |
| |
7306.90 |
Other |
Rs. 1,500 per tonne |
| 73.07 |
7307.00 |
tube or pipe fittings (for example, couplings, elbows, sleeves), of iron or steel |
15% |
| 73.08 |
|
structures (excluding prefabricated buildings of heading no. 94.06) and parts of structures (for example, bridges, and bridge-sections, lock-gates, towers, lattice masts, roofs, roofing frameworks, doors and windows and their frames and thresholds for doors, shutters, balustrades, pillars and columns), of iron or steel; plates, rods, angles, shapes, sections, tubes and the like, prepared for use in structures, of iron or steel |
|
| |
7308.10 |
Bridges and bridge-sections |
15% |
| |
7308.20 |
Towers and lattice masts |
15% |
| |
7308.30 |
Doors, windows and their frames and thresholds for doors |
15% |
| |
7308.40 |
Props and similar equipment for scaffolding, shuttering or pit-propping |
15% |
| |
7308.90 |
Other |
15% |
| 73.09 |
7309.00 |
reservoirs, tanks, vats and similar containers for any material (other than compressed or liquefied gas), of iron or steel, of a capacity exceeding 300 l, whether or not lined or heat-insulated, but not fitted with mechanical or thermal equipment |
15% |
| 73.10 |
7310.00 |
tanks, casks, drums, cans, boxes, and similar containers, for any material (other than compressed or liquefied gas), of iron or steel, of a capacity not exceeding 300 l, whether or not lined or heat-insulated, but not fitted with mechanical or thermal equipment |
20% plus Rs. 100 per container |
| 73.11 |
7311.00 |
containers for compressed or liquefied gas, of iron or steel |
20% plus Rs. 100 per container |
| 73.12 |
|
stranded wire, ropes, cables, plaited bands, slings and the like, of iron or steel, not electrically insulated |
|
| |
7312.10 |
Stranded wire, ropes and cables |
15% |
| |
7312.90 |
Other |
15% |
| 73.13 |
7313.00 |
barbed wire of iron or steel; twisted hoop or single flat wire, barbed or not, and loosely twisted double wire, of a kind used for fencing, of iron or steel |
15% |
| 73.14 |
7314.00 |
cloth (including endless bands), grill, netting and fencing, of iron or steel wire; expanded metal of iron or steel |
15% |
| 73.15 |
7315.00 |
chain and parts thereof, of iron or steel |
15% |
| 73.16 |
7316.00 |
anchors, grapnels and parts thereof, of iron or steel |
15% |
| 73.17 |
7317.00 |
nails, tacks, drawing pins, corrugated nails, staples (other than those of heading no. 83.05) and similar articles, of iron or steel, whether or not with heads of other material, but excluding such articles with heads of copper |
15% |
| 73.18 |
|
screws, bolts, nuts, coach-screws, screw hooks, rivets, cotters, cotter-pins, washers (including spring washers) and similar articles, of iron or steel |
|
| |
7318.10 |
Threaded articles |
20% |
| |
|
Non-threaded articles: |
|
| |
7318.21 |
Circlips |
20% |
| |
7318.29 |
Other |
15% |
| |
7318.90 |
Other |
15% |
| 73.19 |
7319.00 |
sewing needles, knitting needles, bodkins, crochet hooks, embroidery stilettos and similar articles, for use in the hand, of iron or steel; safety pins and other pins of iron or steel, not elsewhere specified or included |
15% |
| 73.20 |
7320.00 |
springs and leaves for springs, of iron or steel |
15% |
| 73.21 |
|
stoves, ranges, grates, cookers (including those with subsidiary boilers for central heating), barbecues, braziers, gas-rings, plate warmers and similar non-electric domestic appliances, and parts thereof, of iron or steel |
|
| |
7321.10 |
Cooking appliances and plate warmers |
15% |
| |
7321.20 |
Other appliances |
15% |
| |
7321.90 |
Parts |
20% |
| 73.22 |
7322.00 |
radiators for central heating, not electrically heated, and parts thereof, of iron or steel; air heaters and hot air distributors which can also distribute fresh or conditioned air, not electrically heated, incorporating a motor-driven fan or blower, and parts thereof of iron or steel |
15% |
| 73.23 |
7323.00 |
table, kitchen or other household articles and parts thereof, of iron or steel; iron or steel wool; pot scourers and scouring or polishing pads, gloves and the like of iron or steel |
15% |
| 73.24 |
7324.00 |
sanitary ware and parts thereof, of iron or steel |
15% |
| 73.25 |
|
other cast articles of iron or steel |
|
| |
7325.10 |
Of iron |
Rs. 100 per tonne |
| |
7325.20 |
Of alloy steel |
Rs. 1,500 per tonne |
| |
7325.30 |
Of stainless steel |
Rs. 1,500 per tonne |
| |
7325.90 |
Other |
Rs. 400 per tonne |
| 73.26 |
|
other articles of iron or steel |
|
| |
|
Forged or stamped, but not further worked: |
|
| |
7326.11 |
Grinding balls and similar articles for mills |
15% |
| |
7326.19 |
Other |
15% |
| |
7326.20 |
Articles of iron or steel wire |
15% |
| |
7326.90 |
Other |
15% |
| 73.27 |
7327.00 |
goods and materials of chapter 73 obtained by the breaking up of ships, boats and other floating structures |
Rs. 1,800 per tonne ; |
| (9) in Chapter 74, for heading Nos. 74.01 to 74.13, the following headings shall be substituted, namely: |
| 74.01 |
|
copper mattes; cement copper (precipitated copper) |
|
| |
7401.10 |
Copper mattes |
Rs. 6,200 per tonne |
| |
7401.20 |
Cement copper (precipitated copper) |
Rs. 6,200 per tonne |
| 74.02 |
7402.00 |
unrefined copper; copper anodes for electrolytic refining |
Rs. 6,200 per tonne |
| 74.03 |
|
refined copper and copper alloys, unwrought |
|
| |
|
Refined Copper: |
|
| |
7403.11 |
Cathodes and sections of cathodes |
Rs. 6,200 per tonne |
| |
7403.12 |
Wire-bars |
Rs. 6,200 per tonne |
| |
7403.13 |
Billets |
Rs. 6,200 per tonne |
| |
7403.19 |
Other |
Rs. 6,200 per tonne |
| |
|
Copper alloys: |
|
| |
7403.21 |
Copper-zinc base alloys (brass) |
Rs. 6,200 per tonne |
| |
7403.22 |
Copper-tin base alloys (bronze) |
Rs. 6,200 per tonne |
| |
7403.23 |
Copper-nickel base alloys (cupro-nickel) or copper-nickel-zinc base alloys (nickel silver) |
Rs. 6,200 per tonne |
| |
7403.29 |
Other copper alloys (other than master alloys of heading No. 74.05) |
Rs. 6,200 per tonne |
| 74.04 |
7404.00 |
copper waste and scrap |
Rs. 6,200 per tonne |
| 74.05 |
7405.00 |
master alloys of copper |
Rs. 6,200 per tonne |
| 74.06 |
7406.00 |
copper powders and flakes |
15% |
| 74.07 |
|
copper bars, rods and profiles |
|
| |
|
Bars and rods: |
|
| |
7407.11 |
Of refined copper |
Rs. 6,200 per tonne |
| |
7407.12 |
Of copper alloys |
Rs. 6,200 per tonne |
| |
|
Profiles: |
|
| |
7407.21 |
Hollow profiles |
15% |
| |
7407.29 |
Other |
Rs. 7,400 per tonne |
| 74.08 |
|
copper wire |
Rs. 7,400 per tonne |
| |
|
Of refined copper: |
|
| |
7408.11 |
Of which the maximum cross-sectional dimension exceeds 6 mm |
Rs. 6,200 per tonne |
| |
7408.19 |
Other |
20% |
| |
|
Of copper alloys: |
|
| |
7408.21 |
Of which the maximum cross-sectional dimension exceeds 6 mm |
Rs. 6,200 per tonne |
| |
7408.29 |
Other |
20% |
| 74.09 |
|
copper plates, sheets (including circles) and strip, of a thickness exceeding 0.15 mm |
|
| |
7409.10 |
Of refined copper |
Rs. 7,400 per tonne |
| |
7409.20 |
Of copper-zinc base alloys (brass) |
Rs. 7,400 per tonne |
| |
7409.30 |
Of copper-tin base alloys (bronze) |
Rs. 7,400 per tonne |
| |
7409.40 |
Of copper-nickel base alloys (cupro-nickel) or copper-nickel-zinc base alloys (nickel silver) |
Rs. 7,400 per tonne |
| |
7409.90 |
Of other copper alloys |
Rs. 7,400 per tonne |
| 74.10 |
|
copper foil (whether or not printed or backed with paper, paper-board, plastics or similar backing materials) of a thickness (excluding any backing) not exceeding 0.15 mm |
|
| |
|
Not backed: |
|
| |
7410.11 |
Of refined copper |
Rs. 7,400 per tonne |
| |
7410.12 |
Of copper alloys |
Rs. 7,400 per tonne |
| |
|
Backed: |
|
| |
7410.21 |
Of refined copper |
Rs. 7,400 per tonne |
| |
7410.22 |
Of copper alloys |
Rs. 7,400 per tonne |
| 74.11 |
|
copper tubes and pipes |
|
| |
7411.10 |
Of refined copper |
15% |
| |
|
Of copper alloys: |
|
| |
7411.21 |
Of copper-zinc base alloys (brass) |
15% |
| |
7411.22 |
Of copper-nickel base alloys (cupro-nickel) or copper-nickel-zinc base alloys (nickel silver) |
15% |
| |
7411.29 |
Other |
15% |
| 74.12 |
|
copper tube or pipe fittings (for example, couplings, elbows, sleeves) |
|
| |
7412.10 |
Of refined copper |
15% |
| |
7412.20 |
Of copper alloys |
15% |
| 74.13 |
7413.00 |
stranded wire, cables, plaited bands and the like, of copper, not electrically insulated |
20% |
| 74.14 |
|
cloth (including endless bands), grill and netting, of copper wire; expanded metal of copper |
|
| |
7414.10 |
Endless bands, for machinery |
15% |
| |
7414.90 |
Other |
15% |
| 74.15 |
|
nails, tacks, drawing pins, staples (other than those of heading no. 83.05), and similar articles, of copper or of iron or steel with heads of copper; screws, bolts, nuts, screw hooks, rivets, cotters, cotter-pins, washers (including spring washers) and similar articles, of copper |
|
| |
7415.10 |
Nails and tacks, drawing pins, staples and similar articles |
15% |
| |
|
Other articles, not threaded: |
|
| |
7415.21 |
Washers (including spring washers) |
15% |
| |
7415.29 |
Other |
15% |
| |
|
Other threaded articles: |
|
| |
7415.31 |
Screws for wood |
20% |
| |
7415.32 |
Other screws, bolts, and nuts |
20% |
| |
7415.39 |
Other |
20% |
| 74.16 |
7416.00 |
copper springs |
15% |
| 74.17 |
7417.00 |
cooking or heating apparatus of a kind used for domestic purposes, non-electric, and parts thereof, of copper |
15% |
| 74.18 |
|
table, kitchen or other house-hold articles and parts thereof, of copper; pot scourers and scouring or polishing pads, gloves and the like, of copper; sanitary ware and parts thereof, of copper |
|
| |
7418.10 |
Table, kitchen or other household articles and parts thereof; pot scourers and scouring or polishing pads, gloves and the like |
15% |
| |
7418.20 |
Sanitary ware and parts thereof |
15% |
| 74.19 |
|
other articles of copper |
|
| |
7419.10 |
Chain and parts thereof |
15% |
| |
|
Other: |
|
| |
7419.91 |
Cast, moulded, stamped or forged, but not further worked |
15% |
| |
7419.99 |
Other |
15% ; |
| (10) in Chapter 75, for heading No. 75.01, the following headings shall be substituted, namely: |
| 75.01 |
|
nickel mattes, nickel oxide sinters and other intermediate products of nickel metallurgy |
|
| |
7501.10 |
Nickel mattes |
15% |
| |
7501.20 |
Nickel oxide sinters and other intermediate products of nickel metallurgy |
15% |
| 75.02 |
|
unwrought nickel |
|
| |
7502.10 |
Nickel, not alloyed |
15% |
| |
7502.20 |
Nickel alloys |
15% |
| 75.03 |
7503.00 |
nickel waste and scrap |
15% |
| 75.04 |
7504.00 |
nickel powders and flakes |
15% |
| 75.05 |
|
nickel bars, rods, profiles and wire |
|
| |
|
Bars, rods and profiles: |
|
| |
7505.11 |
Of nickel, not alloyed |
15% |
| |
7505.12 |
Of nickel alloys |
15% |
| |
|
Wire: |
|
| |
7505.21 |
Of nickel, not alloyed |
15% |
| |
7505.22 |
Of nickel alloys |
15% |
| 75.06 |
|
nickel plates, sheets, strip and foil |
|
| |
7506.10 |
Of nickel, not alloyed |
15% |
| |
7506.20 |
Of nickel alloys |
15% |
| 75.07 |
|
nickel tubes, pipes and tube or pipe fittings (for example, couplings, elbows, sleeves) |
|
| |
|
Tubes and pipes: |
|
| |
7507.11 |
Of nickle, not alloyed |
15% |
| |
7507.12 |
Of nickel alloys |
15% |
| |
7507.20 |
Tube or pipe fittings |
15% |
| 75.08 |
7508.00 |
other articles of nickel |
15% ; |
| (11) in Chapter 76, for heading Nos. 76.01 to 76.13, the following headings shall be substituted, namely: |
| 76.01 |
|
unwrought aluminium, whether or not alloyed |
|
| |
7601.10 |
Ingots, billets |
50% plus Rs. 4,000 per tonne |
| |
7601.20 |
Wire-bars |
50% plus Rs. 4,000 per tonne |
| |
7601.30 |
Wire-rods |
50% plus Rs. 4,000 per tonne |
| |
7601.90 |
Other |
50% plus Rs. 4,000 per tonne |
| 76.02 |
7602.00 |
aluminium waste and scrap |
50% plus Rs. 4,000 per tonne |
| 76.03 |
7603.00 |
aluminium powders and flakes |
50% plus Rs. 4,000 per tonne |
| 76.04 |
|
aluminium bars, rods and profiles, whether or not alloyed |
|
| |
7604.10 |
Wire-rods |
50% plus Rs. 4,000 per tonne |
| |
|
Profiles: |
|
| |
7604.21 |
Hollow |
50% plus Rs. 4,000 per tonne |
| |
7604.29 |
Other |
50% plus Rs. 4,000 per tonne |
| |
7604.30 |
Bars and other rods |
50% plus Rs. 4,000 per tonne |
| 76.05 |
|
aluminium wire |
|
| |
|
Of aluminium, not alloyed: |
|
| |
7605.11 |
Of which the maximum cross-sectional dimension exceeds 6 mm |
50% plus Rs. 4,000 per tonne |
| |
7605.19 |
Other |
50% plus Rs. 4,000 per tonne |
| |
|
Of aluminium alloys: |
|
| |
7605.21 |
Of which the maximum cross-sectional dimension exceeds 6 mm |
50% plus Rs. 4,000 per tonne |
| |
7605.29 |
Other |
50% plus Rs. 4,000 per tonne |
| 76.06 |
|
aluminium plates, sheets (including circles) and strip of a thickness exceeding 0.2 mm |
|
| |
7606.10 |
Of aluminium, not alloyed |
50% plus Rs. 4,000 per tonne |
| |
7606.20 |
Of aluminium alloys |
50% plus Rs. 4,000 per tonne |
| 76.07 |
|
aluminium foil (whether or not printed or backed with paper, paper-board, plastics or similar backing materials) of a thickness (excluding any backing) not exceeding 0.2 mm |
|
| |
7607.10 |
Plain |
50% plus Rs. 4,000 per tonne |
| |
7607.20 |
Embossed |
50% plus Rs. 4,000 per tonne |
| |
7607.30 |
Perforated or cut-to-shape |
50% plus Rs. 4,000 per tonne |
| |
7607.40 |
Coated |
50% plus Rs. 4,000 per tonne |
| |
7607.50 |
Printed |
50% plus Rs. 4,000 per tonne |
| |
7607.60 |
Backed |
50% plus Rs. 4,000 per tonne |
| |
7607.90 |
Other |
50% plus Rs. 4,000 per tonne |
| 76.08 |
|
aluminium tubes and pipes |
|
| |
7608.10 |
Of aluminium, not alloyed |
50% plus Rs. 4,000 per tonne |
| |
7608.20 |
Of aluminium alloys |
50% plus Rs. 4,000 per tonne |
| 76.09 |
7609.00 |
aluminium tube or pipe fittings (for example, couplings, elbows, sleeves) |
20% |
| 76.10 |
|
aluminium structures (excluding prefabricated buildings of heading no. 94.06) and parts of structures (for example, bridges, and bridge-sections, towers, lattice masts, roofs, roofing frameworks, doors and windows and their frames and thresholds for doors, balustrades, pillars and columns); aluminium plates, rods, profiles, tubes and the like, prepared for use in structures |
|
| |
7610.10 |
Doors, windows and their frames and thresholds for doors |
20% |
| |
7610.90 |
Other |
20% |
| 76.11 |
7611.00 |
aluminium reservoirs, tanks, vats and similar containers, for any material (other than compressed or liquefied gas), of a capacity exceeding 300 l, whether or not lined or heat-insulated, but not fitted with mechanical or thermal equipment |
20% |
| 76.12 |
|
aluminium casks, drums, cans, boxes and similar containers (including rigid or collapsible tubular con tainers), for any material (other than compressed or liquefied gas), of a capactty not exceeding 300 l, whether or not lined or heat-insulated, but not fitted with mechanical or thermal equipment |
|
| |
|
Collapsible tubular containers: |
|
| |
7612.11 |
Plain |
20% |
| |
7612.12 |
Lacquered |
20% |
| |
7612.13 |
Printed |
20% |
| |
7612.19 |
Other |
20% |
| |
|
Other: |
|
| |
7612.91 |
Plain |
20% |
| |
7612.92 |
Lacquered |
20% |
| |
7612.93 |
Printed |
20% |
| |
7612.99 |
Other |
20% |
| 76.13 |
|
aluminium containers for compressed or liquefied gas |
|
| |
7613.10 |
Plain |
20% |
| |
7613.20 |
Lacquered |
20% |
| |
7613.30 |
Printed |
20% |
| |
7613.90 |
Other |
20% |
| 76.14 |
|
stranded wire, cables, plated bands and the like, of aluminium, not electrically insulated |
|
| |
7614.10 |
With steel core |
20% |
| |
7614.90 |
Other |
20% |
| 76.15 |
|
table, kitchen or other household articles and parts thereof, of aluminium; pot scourers and scouring or polishing pads, gloves and the like, of aluminium; sanitary ware and parts thereof, of aluminium |
|
| |
7615.10 |
Table, kitchen or other household articles and parts thereof; pot scourers and scouring or polishing pads, gloves and the like |
20% |
| |
7615.20 |
Sanitary ware and parts thereof |
20% |
| 76.16 |
|
other articles of aluminium |
|
| |
7616.10 |
Nails, tacks, staples (other than those of heading No. 83.05), screws, bolts, nuts, screw hooks, rivets, cotters, cotter-pins, washers and similar articles |
20% |
| |
7616.90 |
Other |
25% ; |
| (12) in Chapter 78, for heading Nos. 78.01 to 78.08, the following headings shall be substituted, namely: |
| 78.01 |
|
unwrought lead |
|
| |
7801.10 |
Refined lead |
Rs. 930 per tonne |
| |
7801.90 |
Other |
Rs. 930 per tonne |
| 78.02 |
7802.00 |
lead waste and scrap |
Rs. 930 per tonne |
| 78.03 |
|
lead bars, rods, profiles and wire |
|
| |
7803.10 |
Lead bars and rods |
Rs. 1,100 per tonne |
| |
|
Profiles: |
|
| |
7803.21 |
Hollow |
17% |
| |
7803.29 |
Other |
Rs. 1,100 per tonne |
| |
7803.30 |
Lead wire |
Rs. 930 per tonne |
| 78.04 |
|
lead plates, sheets (including circles), strip and foil; lead powders and flakes |
|
| |
7804.10 |
Plates, sheets (including circles), strip and foil |
Rs. 1,100 per tonne |
| |
7804.20 |
Powders and flakes |
15% |
| 78.05 |
|
lead tubes, pipes and tube or pipe fittings (for example, couplings, elbows, sleeves) |
|
| |
7805.10 |
Lead tubes and pipes |
17% |
| |
7805.20 |
Lead tube or pipe fittings (for example, couplings, elbows, sleeves) |
15% |
| 78.06 |
7806.00 |
other articles of lead |
15% ; |
| (13) in Chapter 79, for heading Nos. 79.01 to 79.10, the following headings shall be substituted, namely: |
| 79.01 |
|
unwrought zinc |
|
| |
7901.10 |
Zinc, not alloyed |
Rs. 3,600 per tonne |
| |
7901.20 |
Zinc alloys |
Rs. 3,600 per tonne |
| 79.02 |
7902.00 |
zinc waste and scrap |
Rs. 3,600 per tonne |
| 79.03 |
|
zinc dust, powders and flakes |
|
| |
7903.10 |
Zinc dust |
17% |
| |
7903.90 |
Other |
17% |
| 79.04 |
|
ZINC BARS, RODS (INCLUDING WIRE-RODS), PROFILES AND WIRE |
|
| |
7904.10 |
Zinc bars and rods (including wire-rods) |
Rs. 3,600 per tonne |
| |
|
Profiles: |
|
| |
7904.21 |
Hollow |
28% |
| |
7904.29 |
Other |
Rs. 4,200 per tonne |
| |
7904.30 |
Zinc wire |
Rs. 3,600 per tonne |
| 79.05 |
|
zinc plates, sheets (including circles and calots), strip and foil |
|
| |
7905.10 |
Zinc Calots |
Rs. 5,225 per tonne |
| |
7905.90 |
Other |
Rs. 4,200 per tonne |
| 79.06 |
|
zinc tubes, pipes and tube or pipe fittings (for example, couplings, elbows, sleeves) |
|
| |
7906.10 |
Zinc tubes and pipes |
28% |
| |
7906.20 |
Zinc tube or pipe fittings (for example, couplings, elbows, sleeves) |
15% |
| 79.07 |
|
other articles of zinc |
|
| |
7907.10 |
Gutters, roof capping, skylight frames and other fabricated building components |
15% |
| |
7907.90 |
Other |
15% ; |
| (14) in Chapter 80, for heading No. 80.01, the following headings shall be substituted, namely: |
| 80.01 |
|
unwrought tin |
|
| |
8001.10 |
Tin, not alloyed |
15% |
| |
8001.20 |
Tin alloys |
15% |
| 80.02 |
8002.00 |
tin waste and scrap |
15% |
| 80.03 |
8003.00 |
tin bars, rods, profiles and wire |
15% |
| 80.04 |
8004.00 |
tin plates, sheets and strip, of a thickness exceeding 0.2 mm |
15% |
| 80.05 |
|
tin foil (whether or not printed or backed with paper, paperboard, plastics or similar backing materials), of a thickness (excluding any backing) not exceeding 0.2 mm; tin powders and flakes |
|
| |
8005.10 |
Foil |
15% |
| |
8005.20 |
Powders and flakes |
15% |
| 80.06 |
8006.00 |
tin tubes, pipes and tube or pipe fittings (for example, couplings, elbows, sleeves) |
15% |
| 80.07 |
8007.00 |
other articles of tin |
15% ; |
| (15) in Chapter 81, for heading No. 81.01, the following headings shall be substituted, namely: |
| 81.01 |
8101.00 |
tungsten (wolfram) and articles thereof, including waste and scrap |
15% |
| 81.02 |
8102.00 |
molybdenum and articles thereof, including waste and scrap |
15% |
| 81.03 |
8103.00 |
tantalum and articles thereof, including waste and scrap |
15% |
| 81.04 |
8104.00 |
magnesium and articles thereof, including waste and scrap |
15% |
| 81.05 |
8105.00 |
cobalt mattes and other intermediate products of cobalt metallurgy: cobalt and articles thereof, including waste and scrap |
15% |
| 81.06 |
8106.00 |
bismuth and articles thereof, including waste and scrap |
15% |
| 81.07 |
8107.00 |
cadmium and articles thereof, including waste and scrap |
15% |
| 81.08 |
8108.00 |
titanium and articles thereof, including waste and scrap |
15% |
| 81.09 |
8109.00 |
zirconium and articles thereof, including waste and scrap |
15% |
| 81.10 |
8110.00 |
antimony and articles thereof, including waste and scrap |
15% |
| 81.11 |
8111.00 |
manganese and articles thereof, including waste and scrap |
15% |
| 81.12 |
8112.00 |
beryllium, chromium, germanium, vanadium, gallium, hafnium, indium, niobium (columbium), rhenium and thallium, and articles of these metals, including waste and scrap |
15% |
| 81.13 |
8113.00 |
cermets and articles thereof, including waste and scrap |
15% ; |
| (16) in Chapter 82, for heading Nos. 82.01 to 82.08, the following headings shall be substituted, namely: |
| 82.01 |
8201.00 |
hand tools, the following: spades, shovels, mattocks, picks, hoes, forks and rakes; axes, bill hooks and similar hewing tools; secateurs of any kind; scythes, sickles, hay knives, hedge shears, timber wedges and other tools of a kind used in agriculture, horticulture on forestry |
20% |
| 82.02 |
8202.00 |
hand saws: blades for saws of all kinds (including slitting, slotting or toothless saw blades) |
20% |
| 82.03 |
8203.00 |
files, rasps, pliers (including cutting pliers), pincers, tweezers, metal cutting shears, pipe-cutters, bolt croppers, perforating punches and similar hand tools |
20% |
| 82.04 |
8204.00 |
hand-operated spanners and wrenches (including torque meter wrenches but not including tap wrenches); interchangeable spanner sockets, with or without handles |
20% |
| 82.05 |
8205.00 |
hand tools (including glaziers' diamonds), not elsewhere specified or included; blow lamps; vices, clamps and the like, other than accessories for and parts of, machine tools; anvils; portable forges; hand or pedal-operated grinding wheels with frameworks |
20% |
| 82.06 |
8206.00 |
TOOLS OF TWO OR MORE OF THE HEADINGS NOS. 82.02 TO 82.05, PUT UP IN SETS |
20% |
| 82.07 |
8207.00 |
interchangeable tools for hand tools, whether or not power-operated, or for machine-tools (for example, for pressing, stamping, punching, tapping, threading, drilling, boring, broaching, milling, turning, or screwdriving), including dies for drawing or extruding metal, and rock drilling or earth boring tools |
20% |
| 82.08 |
8208.00 |
knives and cutting blades, for machines or for mechanical appliances |
20% |
| 82.09 |
8209.00 |
plates, sticks, tips and the like for tools, unmounted, of sintered metal carbides or cermets |
20% |
| 82.10 |
8210.00 |
hand-operated mechanical appliances, weighing 10 kg or less, used in the preparation, conditioning or serving of food or drink |
20% |
| 82.11 |
8211.00 |
knives with cutting blades, serrated or not (including pruning knives other than knives of heading no. 82.08, and blades therefor |
20% |
| 82.12 |
8212.00 |
razors and razor blades (including razor blade blanks in strips) |
20% |
| 82.13 |
8213.00 |
scissors, tailors' shears and similar shears, and blades therefor |
20% |
| 82.14 |
8214.00 |
other articles of cutlery (for example, hair clippers, butchers' or kitchen cleavers, choppers and mincing knives paper knives); manicure or pedicure sets and instruments (including nail files) |
20% |
| 82.15 |
8215.00 |
spoons, forks, ladles, skimmers, cake-servers, fish-knives, butter-knives, sugar tongs and similar kitchen or tableware |
20% ; |
| (17) in Chapter 83, for heading Nos. 83.01 to 83.15, the following headings shall be substituted, namely: |
| 83.01 |
8301.00 |
padlocks and locks (key, combination or electrically operated), of base metal; clasps and frames with clasps, incorporating locks, of base metal; keys for any of the foregoing articles, of base metal |
15% |
| 83.02 |
8302.00 |
base metal mountings, fittings and similar articles suitable for furniture, doors, stair cases, windows, blinds, coachwork, saddlery, trunks, chests, caskets or the like; base metal hat-racks, hat-pegs, brackets and similar fixtures; castors with mountings of base metal; automatic door closers of base metal |
25% |
| 83.03 |
8303.00 |
armoured or reinforced safes, strong-boxes and doors and safe deposit lockers for strong-rooms, cash or deed boxes and the like, of base metal |
35% |
| 83.04 |
8304.00 |
filing cabinets, card-index cabinets, paper trays, paper rests. pen trays, office-stamp stands and similar office or desk equipment, of base metal, other than office furniture of heading no. 94.03 |
25% |
| 83.05 |
8305.00 |
fittings for loose-leaf binders or files, letter clips, letter corners, paper clips, indexing tags and similar office articles, of base metal; staples in strips (for example, for offices, upholstery, packaging), of base metal |
15% |
| 83.06 |
8306.00 |
bells, gongs and the like, non-electric, of base metal; statuettes and other ornaments; of base metal; photograph, picture or similar frames, of base metal; mirrors of base metal |
20% |
| 83.07 |
8307.00 |
flexible tubing of base metal, with or without fittings |
15% |
| 83.08 |
8308.00 |
clasps, frames with clasps, buckles, buckle-clasps, hooks, eyes, eyelets and the like, of base metal, of a kind used for clothing, footwear, awnings, handbags, travel goods or other made up articles; tubular or bifurcated rivets, of base metal; beads and spangles, of base metal |
15% |
| 83.09 |
|
stoppers, caps and lids (including crown corks, screw caps and puring stoppers), capsules for bottles, threaded bungs, bung covers, seals and other packing accessories, of base metal |
|
| |
8309.10 |
Crown corks with or without washers or other fittings of cork, rubber, polyethyelene or any other material |
5 paise each |
| |
8309.20 |
Pilfer proof caps for packaging, all sorts, with or without washers or other fittings of cork, rubber, polyethelene or any other material |
5 paise each |
| |
8309.90 |
Other |
15% |
| 83.10 |
8310.00 |
sign-plates, name-plates, address-plates and similar plates, numbers, letters and other symbols, of base metal, excluding those of heading no. 94.05 |
15% |
| 83.11 |
8311.00 |
wire, rods, tubes, plates, electrodes and similar products of base metal or of metal carbides, coated or cored with flux material, of a kind used for soldering, brazing, welding or deposition of metal or of metal carbides; wire and rods, of agglomerated base metal powder, used for metal spraying |
20% |
| 83.12 |
8312.00 |
electrical stampings and laminations, of base metal, all sorts |
20% ; |
| (18) In Chapter 85, for heading Nos. 85.23 and 85.24, the following headings shall be substituted, namely: |
| 85.23 |
|
prepared unrecorded media for sound recording of similar recording of other phenomena, other than products of chapter 37 |
|
| |
|
Magnetic tapes: |
|
| |
8523.11 |
Audio tapes in the form of jumbo rolls, pancakes, mini-pancakes, hubs or reels |
25% plus Rs. 4 per square metre |
| |
8523.12 |
Audio cassettes |
25% plus Rs. 2 per cassette |
| |
8523.13 |
Video tapes in the form of jumbo rolls, pancakes, mini-pancakes, hubs or reels |
25% plus Rs. 8 per square metre |
| |
8523.14 |
Video cassettes |
25% plus Rs. 30 per cassette |
| |
8523.19 |
Other |
25% |
| |
8523.20 |
Magnetic discs |
25% |
| |
8523.90 |
Other |
25% |
| 85.24 |
|
records, tapes and other recorded media for sound or other similarly recorded phenomena, including matrices and masters for the production of records, but excluding products of chapter 37 |
|
| |
8524.10 |
Gramophone records |
30% |
| |
|
Magnetic tapes: |
|
| |
8524.21 |
Audio tapes in any form |
30% plus Rs. 4 per square metre |
| |
8524.22 |
Audio cassettes |
30% plus Rs. 2 per cassette |
| |
8524.23 |
Video tapes in any form |
30% plus Rs. 8 per square metre |
| |
8524.24 |
Video cassettes |
30% plus Rs. 30 per cassette |
| |
8524.29 |
Other |
30% |
| |
8524.30 |
Magnetic discs |
30% |
| |
8524.90 |
Other |
30% ; |
| (19) In Chapter 89, after heading No. 89.07, the following heading shall be inserted, namely: |
| 89.08 |
8908.00 |
vessels and other floating structures for breaking up |
Rs. 400 per Light Displacement Tonnage . |
(See Section 83)
PART I
In the First Schedule to the Additional Duties of Excise Act,
(1) sub-heading Nos. 5206.10 and 5206.20 and the entries relating thereto shall be omitted;
(2) sub-heading Nos. 5206.31, 5206.32, 5206.33, 5206.34, 5206.35 and 5206.36 shall be, renumbered as sub-heading Nos. 5206.11, 5206.12, 5206.13, 5206.14, 5206.15 and 5206.16, respectively.
PART II
| Heading No. |
Sub-heading No. |
|
Description of goods |
Rate of duty |
| (1) |
(2) |
|
(3) |
(4) |
| |
In the First Schedule to the Additional Duties of Excise Act, |
|
| |
(1) for heading No. 52.07, the following heading shall be substituted, namely: |
| 52.07 |
5207.00 |
cotton fabrics (excluding fabrics covered under heading nos. 52.09, 52.10 and 52.11), |
Fifty per cent. of the duty leviable under sub-heading Nos. |
| |
|
|
(a) woven on looms other than handlooms, and |
5206.11 to 5206.16 and |
| |
|
|
(b) subjected to the process of bleaching, mercerising, dyeing, printing, water-proofing, shrink-proofing, organdie processing or any other process or any two or more of these processes, without the aid of power or steam |
5206.91 and 5206.94, as the case may be, depending upon the average count of the yarn in the fabric and the value per square metre of the fabric ; |
| |
(2) for heading No. 52.08, the following heading shall be substituted, namely: |
| 52.08 |
|
cotton fabrics (excluding fabrics covered under heading nos. 52.09, 52.10, 52.11 and 52.12), |
|
| |
(a) woven on handlooms, and |
|
| |
(b) subjected to the process of bleaching, mercerising, dyeing, printing, water-proofing, shrink-proofing, organdie processing or any other process or any two or more of these processes |
|
| |
5208.10 |
Processed without the aid of power or steam |
Fifty per cent. of the duty leviable under sub-heading Nos. 5206.11 to 5206.16 and 5206.91 to 5206.94, as the case may be, depending upon the average count of the yarn in the fabric and the value per square metre of the fabric |
| |
Processed with the aid of power or steam: |
|
| |
5208.21 |
Processed by an independent processor approved in this behalf by the Government of India on the recommendation of the Development Commissioner for Handlooms |
Forty per cent. of the duty leviable under sub-heading Nos. 5206.11 to 5206.16 and 5206.91 to 5206.94, as the case may be, depending upon the average count of the yarn in the fabric and the value per square metre of the fabric |
| |
5208.22 |
Processed by a factory owned by a registered handloom co-operative society or any organisation set up or approved by the Government for the purpose of development of handlooms |
Nil |
| |
5208.29 |
Other |
Duty leviable under sub-heading Nos. 5206.11 to 5206.16 and 5206.91 to 5206.94, as the case may be, depending upon the average count of the yarn in the fabric and the value per square metre of the fabric . |