Section 22 of the Prasar Bharati (Broadcasting Corporation of India) Act, 1990 shall be omitted with effect from the 1st day of April, 2003.
FIRST SCHEDULE
(See Section 2)
Part I
INCOME TAX
Paragraph A
In the case of every individual or Hindu undivided family or 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 any other Paragraph of this Part applies,
Rates of Income Tax
| (1) |
where the total income does not exceed Rs 50,000 |
Nil; |
| (2) |
where the total income exceeds Rs 50,000 but does not exceed Rs 60,000 |
10 per cent of the amount by which the total income exceeds Rs 50,000; |
| (3) |
where the total income exceeds Rs 60,000 but does not exceed Rs 1,50,000 |
Rs 1000 plus 20 per cent of the amount by which the total income exceeds Rs 60,000; |
| (4) |
where the total income exceeds Rs 1,50,000 |
Rs 19,000 plus 30 per cent of the amount by which the total income exceeds Rs 1,50,000. |
Surcharge on Income Tax
The amount of income tax computed in accordance with the preceding provisions of this Paragraph or in Section 112 or Section 113 shall,
(i) in the case of every individual or Hindu undivided family or association of persons or body of individuals having a total income exceeding sixty thousand rupees, be reduced by the amount of rebate of income tax calculated under Chapter VIII-A, and the income tax as so reduced, be increased by a surcharge for purposes of the Union calculated at the rate of two per cent of such income tax;
(ii) in the case of every person, other than those mentioned in item (i), be increased by a surcharge for purposes of the Union calculated at the rate of two per cent of such income tax:
Provided that in case of persons mentioned in item (i) above having a total income exceeding sixty thousand rupees, the total amount payable as income tax and surcharge on such income shall not exceed the total amount payable as income tax on a total income of sixty thousand rupees by more than the amount of income that exceeds sixty thousand rupees
Paragraph B
In the case of every cooperative society,
Rates of Income Tax
| (1) |
where the total income does not exceed Rs 10,000 |
10 per cent of the total income; |
| (2) |
where the total income exceeds Rs 10,000 but does not exceed Rs 20,000 |
Rs 1000 plus 20 per cent of the amount by which the total income exceeds 10,000; |
| (3) |
where the total income exceeds Rs 20,000 |
Rs 3000 plus 30 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, or in Section 112 or Section 113, shall, in the case of every cooperative society, be increased by a surcharge for purposes of the Union calculated at the rate of two per cent of such income tax.
Paragraph C
In the case of every firm,
Rate of Income Tax
| On the whole of the total income |
35 per cent. |
Surcharge on Income Tax
The amount of income tax computed at the rate hereinbefore specified or in Section 112 or Section 113, shall, in the case of every firm, be increased by a surcharge for purposes of the Union calculated at the rate of two per cent of such income tax.
Paragraph D
In the case of every local authority,
Rate of Income Tax
| On the whole of the total income |
30 per cent. |
Surcharge on Income Tax
The amount of income tax computed at the rate hereinbefore specified or in Section 112 or Section 113, shall, in the case of every local authority, be increased by a surcharge for purposes of the Union calculated at the rate of two 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 |
35 per cent of the total income; |
| II. |
In the case of a company other than a domestic company |
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(i) |
on so much of the total income as consists of, |
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(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 |
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(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, |
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and where such agreement has, in either case, been approved by the Central Government |
50 per cent; |
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(ii) |
on the balance, if any, of the total income |
48 per cent. |
Surcharge on Income Tax
The amount of income tax computed in accordance with the preceding provisions of Item I of this Paragraph, or in Section 112 or Section 113, shall, in the case of every domestic company, be increased by a surcharge for purposes of the Union calculated at the rate of two 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 the deduction at the following rates:
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Rate of income tax |
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In the case of a person other than a company-- |
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(a) |
where the person is resident in India-- |
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(i) on income by way of interest other than Interest on securities |
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10 per cent; |
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(ii) on income by way of dividend (iii) on income by way of winnings from lotteries, crossword puzzles, card games and other games of any sort (iv) on income by way of winnings from horse races (v) on income by way of insurance commission (vi) on income by way of interest payable on |
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10 per cent; |
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30 per cent; |
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30 per cent; |
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10 per cent; |
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10 per cent; |
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(A) |
any debentures or securities other than a security of the Central or State Government for money issued by or on behalf of any local authority or a corporation established by a Central, State or Provincial Act; |
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(B) |
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 (42 of 1956) and any rules made thereunder |
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(vii) on any other income |
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20 per cent; |
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(b) |
where the person is not resident in India |
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(i) |
in the case of a non-resident Indian |
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(A) |
on any investment income |
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20 per cent; |
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(B) |
on income by way of long-term capital gains referred to in Section 115-E |
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10 per cent; |
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(C) |
on other income by way of long-term capital gains |
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20 per cent; |
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(D) |
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 |
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20 per cent; |
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(E) |
on income by way of winnings from lotteries, crossword puzzles, card games and other games of any sort |
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30 per cent; |
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on income by way of winnings from horse races |
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30 per cent; |
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(G) |
on the whole of the other income |
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30 per cent; |
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(ii) in the case of any other person |
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(A) |
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 |
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20 per cent; |
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(B) |
on income by way of winnings from lotteries, crossword puzzles, card games and other games of any sort |
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30 per cent; |
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(C) |
on income by way of winnings from horse races |
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30 per cent; |
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(D) |
on income by way of long-term capital gains |
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20 per cent; |
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(E) |
on the whole of the other income |
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30 per cent; |
| 2. |
In the case of a company |
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(a) where the company is a domestic company |
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(i) |
on income by way of interest other than Interest on securities on income by way of dividend on income by way of winnings from lotteries, crossword puzzles, card games and other games of any sort on income by way of winnings from horse races on any other income |
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20 per cent; |
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(ii) |
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10 per cent; |
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(iii) |
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30 per cent; |
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(iv) |
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30 per cent; |
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(v) |
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20 per cent; |
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where the company is not a domestic company |
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(i) |
on income by way of winnings from lotteries, crossword puzzles, card games and other games of any sort |
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30 per cent; |
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(ii) |
on income by way of winnings from horse races |
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30 per cent; |
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(iii) |
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 |
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20 per cent; |
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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 first proviso to sub-section (1-A) of Section 115-A of the Income Tax Act, to the Indian concern, or in respect of any computer software referred to in the second proviso to sub-section (1-A) of Section 115-A of the Income Tax Act, to a person resident in India |
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(A) |
where the agreement is made before the 1st day of June, 1997 |
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30 per cent; |
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(B) |
where the agreement is made on or after the 1st day of June, 1997 |
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20 per cent; |
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(v) |
on income by way of royalty [not being royalty of the nature referred to in sub-item (b)(iv)] payable by Government or an Indian concern in pursuance of an agreement made by it with the Government or the Indian concern and where such agreement is with an Indian concern, the agreement is approved by the Central Government or where it relates to a matter included in the industrial policy, for the time being in force, of the Government of India, the agreement is in accordance with that policy |
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where the agreement is made after the 31st day of March, 1961 but before the 1st day of April, 1976 |
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50 per cent; |
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(B) |
where the agreement is made after the 31st day of March, 1976 but before the 1st day of June, 1997 |
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30 per cent; |
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(C) |
where the agreement is made on or after the 1st day of June, 1997 |
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20 per cent; |
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(vi) |
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 where such agreement is with an Indian concern, the agreement is approved by the Central Government or where it relates to a matter included in the industrial policy, for the time being in force, of the Government of India, the agreement is in accordance with that policy |
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(A) |
where the agreement is made after the 29th day of February, 1964 but before the 1st day of April, 1976 |
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50 per cent; |
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(B) |
where the agreement is made after the 31st day of March, 1976 but before the 1st day of June, 1997 |
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30 per cent; |
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(C) |
where the agreement is made on or after the 1st day of June, 1997 |
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20 per cent; |
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(vii) |
on income by way of long-term capital gains on any other income |
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20 per cent; |
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(viii) |
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40 per cent. |
Explanation. For the purpose of Item 1(b)(i) of this Part, investment income and non-resident Indian shall have the meanings assigned to them in Chapter XII-A of the Income Tax Act.
Surcharge on Income Tax
The amount of income tax deducted in accordance with the provisions of this Part shall be increased by a surcharge, for purposes of the Union, calculated at the rate of five per cent of such income tax.
Part III
RATES FOR 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 charged under sub-section (4) of Section 172 of the Income Tax Act or sub-section (2) of Section 174 or Section 174-A or Section 175 or sub-section (2) of Section 176 of the said Act or deducted from, or paid on, income chargeable under the head Salaries under Section 192 of the said Act 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 Section 115-JB 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-A or Section 115-AB or Section 115-AC or Section 115-ACA or Section 115-AD or Section 115-B or Section 115-BB or Section 115-BBA or Section 115-BBB or Section 115-E or Section 115-JB] shall be charged, deducted or computed at the following rate or rates:
Paragraph A
In the case of every individual or Hindu undivided family or 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 any other Paragraph of this Part applies,
Rates of Income Tax
| (1) |
where the total income does not exceed Rs 50,000 |
Nil; |
| (2) |
where the total income exceeds Rs 50,000 but does not exceed Rs 60,000 |
10 per cent of the amount by which the total income exceeds Rs 50,000; |
| (3) |
where the total income exceeds Rs 60,000 but does not exceed Rs 1,50,000 |
Rs 1000 plus 20 per cent of the amount by which the total income exceeds 60,000; |
| (4) |
where the total income exceeds Rs 1,50,000 |
Rs 19,000 plus 30 per cent of the amount by which the total income exceeds Rs 1,50,000. |
Surcharge on Income Tax
The amount of income tax computed in accordance with the preceding provisions of this Paragraph or in Section 112 shall,
(i) in the case of every individual or Hindu undivided family, or association of persons or body of individuals having a total income exceeding sixty thousand rupees, be reduced by the amount of rebate of income tax calculated under Chapter VIII-A, and the income tax as so reduced, be increased by a surcharge for purposes of the Union calculated at the rate of five per cent of such income tax;
(ii) in the case of every person other than those mentioned in Item (i), be increased by a surcharge for purposes of the Union calculated at the rate of five per cent of such income tax:
Provided that in case of persons mentioned in Item (i) above having a total income exceeding sixty thousand rupees, the total amount payable as income tax and surcharge on such income shall not exceed the total amount payable as income tax on a total income of sixty thousand rupees by more than the amount of income that exceeds sixty thousand rupees.
Paragraph B
In the case of every cooperative society,
Rates of Income Tax
| (1) |
where the total income does not exceed Rs 10,000 |
10 per cent of the total income; |
| (2) |
where the total income exceeds Rs 10,000 but does not exceed Rs 20,000 |
Rs 1000 plus 20 per cent of the amount by which the total income exceeds Rs 10,000; |
| (3) |
where the total income exceeds Rs 20,000 |
Rs 3000 plus 30 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, or in Section 112, shall, in the case of every cooperative society, be increased by a surcharge for purposes of the Union calculated at the rate of five per cent of such income tax.
Paragraph C
In the case of every firm,
Rate of Income Tax
| On the whole of the total income |
35 per cent. |
Surcharge on Income Tax
The amount of income tax computed at the rate hereinbefore specified, or in Section 112, shall, in the case of every firm, be increased by a surcharge for purposes of the Union calculated at the rate of five per cent of such income tax.
Paragraph D
In the case of every local authority,
Rate of Income Tax
| On the whole of the total income |
30 per cent |
Surcharge on Income Tax
The amount of income tax computed at the rate hereinbefore specified, or in Section 112, shall, in the case of every local authority, 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 |
35 per cent of the total income; |
| II. |
In the case of a company other than a domestic company |
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(i) |
on so much of the total income as consists of |
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(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 |
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(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, |
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and where such agreement has, in either case, been approved by the Central Government |
50 per cent; |
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(ii) |
on the balance, if any, of the total income |
40 per cent. |
Surcharge on Income Tax
The amount of income tax computed in accordance with the preceding provisions of this Paragraph, or in Section 112, shall, in the case of every company, be increased by a surcharge for purposes of the Union calculated at the rate of five per cent of such income tax.
Part IV
[See Section 2(10)(c)]
RULES FOR COMPUTATION OF NET AGRICULTURAL INCOME
Rule 1. Agricultural income of the nature referred to in sub-clause (a) of clause (1-A) 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-A) 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 of 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, 43-B and 43-C 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-A) 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
(a) 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;
(b) where the assessee derives income from sale of centrifuged latex or cenex or latex based crepes (such as pale latex crepe) or brown crepes (such as estate brown crepe, re-milled crepe, smoked blanket crepe or flat bark crepe) of technically specified block rubbers manufactured or processed by him from rubber plants grown by him in India, such income shall be computed in accordance with Rule 7-A of the Income Tax Rules, 1962, and sixty-five per cent of such income shall be regarded as the agricultural income of the assessee;
(c) where the assessee derives income from sale of coffee grown and manufactured by him in India, such income shall be computed in accordance with Rule 7-B 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 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 or 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 6. 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 member of an association of persons or a body of individuals and the share of the assessee in the agricultural income of the 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 7. 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 8. (1) Where the assessee has, in the previous year relevant to the assessment year commencing on the 1st day of April, 2002, 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, 1994 or the 1st day of April, 1995 or the 1st day of April, 1996 or the 1st day of April, 1997 or the 1st day of April, 1998 or the 1st day of April, 1999 or the 1st day of April, 2000 or the 1st day of April, 2001, 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, 1994, 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, 1995 or the 1st day of April, 1996 or the 1st day of April, 1997 or the 1st day of April, 1998 or the 1st day of April, 1999 or the 1st day of April, 2000 or the 1st day of April, 2001,
(ii) the loss so computed for the previous year relevant to the assessment year commencing on the 1st day of April, 1995, 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, 1996 or the 1st day of April, 1997 or the 1st day of April, 1998 or the 1st day of April, 1999 or the 1st day of April, 2000 or the 1st day of April, 2001,
(iii) the loss so computed for the previous year relevant to the assessment year commencing on the 1st day of April, 1996, 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, 1997 or the 1st day of April, 1998 or the 1st day of April, 1999 or the 1st day of April, 2000 or the 1st day of April, 2001,
(iv) the loss so computed for the previous year relevant to the assessment year commencing on the 1st day of April, 1997, 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, 1998 or the 1st day of April, 1999 or the 1st day of April, 2000 or the 1st day of April, 2001,
(v) the loss so computed for the previous year relevant to the assessment year commencing on the 1st day of April, 1998, 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, 1999 or the 1st day of April, 2000 or the 1st day of April, 2001,
(vi) the loss so computed for the previous year relevant to the assessment year commencing on the 1st day of April, 1999, 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, 2000 or the 1st day of April, 2001,
(vii) the loss so computed for the previous year relevant to the assessment year commencing on the 1st day of April, 2000, 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, 2001,
(viii) the loss so computed for the previous year relevant to the assessment year commencing on the 1st day of April, 2001,
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, 2002.
(2) Where the assessee has, in the previous year relevant to the assessment year commencing on the 1st day of April, 2003 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, 1995 or the 1st day of April, 1996 or the 1st day of April, 1997 or the 1st day of April, 1998 or the 1st day of April, 1999 or the 1st day of April, 2000 or the 1st day of April, 2001 or the 1st day of April, 2002, is a loss, then, for the purposes of sub-section (9) 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, 1995, 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, 1996 or the 1st day of April, 1997 or the 1st day of April, 1998 or the 1st day of April, 1999 or the 1st day of April, 2000 or the 1st day of April, 2001 or the 1st day of April, 2002,
(ii) the loss so computed for the previous year relevant to the assessment year commencing on the 1st day of April, 1996, 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, 1997 or the 1st day of April, 1998 or the 1st day of April, 1999 or the 1st day of April, 2000 or the 1st day of April, 2001 or the 1st day of April, 2002,
(iii) the loss so computed for the previous year relevant to the assessment year commencing on the 1st day of April, 1997, 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, 1998 or the 1st day of April, 1999 or the 1st day of April, 2000 or the 1st day of April, 2001 or the 1st day of April, 2002,
(iv) the loss so computed for the previous year relevant to the assessment year commencing on the 1st day of April, 1998, 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, 1999 or the 1st day of April, 2000 or the 1st day of April, 2001 or the 1st day of April, 2002,
(v) the loss so computed for the previous year relevant to the assessment year commencing on the 1st day of April, 1999, 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, 2000 or the 1st day of April, 2001 or the 1st day of April, 2002,
(vi) the loss so computed for the previous year relevant to the assessment year commencing on the 1st day of April, 2000, 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, 2001 or the 1st day of April, 2002,
(vii) the loss so computed for the previous year relevant to the assessment year commencing on the 1st day of April, 2001, 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, 2002,
(viii) the loss so computed for the previous year relevant to the assessment year commencing on the 1st day of April, 2002,
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, 2003.
(3) 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).
(4) 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 Act, 1994 (32 of 1994), or of the First Schedule to the Finance Act, 1995 (22 of 1995), or of the First Schedule to the Finance (No. 2) Act, 1996 (33 of 1996), or of the First Schedule to the Finance Act, 1997 (26 of 1997), or of the First Schedule to the Finance (No. 2) Act, 1998(21 of 1998), or of the First Schedule to the Finance Act, 1999 (27 of 1999), or of the First Schedule to the Finance Act, 2000 (10 of 2000), or of the First Schedule to the Finance Act, 2001 (14 of 2001), shall be set off under sub-rule (1) or, as the case may be, sub-rule (2).
Rule 9. 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 10. 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 11. 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.
SECOND SCHEDULE
(See Section 131)
In the First Schedule to the Customs Tariff Act
(1) in Chapter 1, for the entry in column (4) occurring against each of the sub-headings, the entry 30% shall be substituted;
(2) in Chapter 2, for the entry in column (4) occurring against each of the sub-headings (except sub-headings 0207.13 and 0207.14), the entry 30% shall be substituted;
(3) in Chapter 3, for the entry in column (4) occurring against each of the sub-headings, the entry 30% shall be substituted;
(4) in Chapter 4,
(i) for the entry in column (4) occurring against each of the sub-headings (except sub-headings 0402.10, 0402.21, 0405.10, 0405.20, 0405.90 and 0406.90), the entry 30% shall be substituted;
(ii) for the entry in column (4) occurring against each of the sub-headings 0405.20 and 0405.90, the entry 40% shall be substituted;
(5) in Chapter 5,
(i) for the entry in column (4) occurring against each of the sub-headings (except sub-heading 0507.10), the entry 30% shall be substituted;
(ii) in sub-heading 0507.10, for the entries in column (4) and column (5), the entries 30% and 20% shall respectively be substituted;
(6) in Chapter 6, in sub-headings 0603.10, 0603.90, 0604.10, 0604.91 and 0604.99, for the entry in column (4) occurring against each of them, the entry 30% shall be substituted;
(7) in Chapter 7,
(i) for the entries in column (4) and column (5) occurring against each of the sub-headings (except sub-headings 0713.10, 0713.20, 0713.31, 0713.32, 0713.33, 0713.39, 0713.40, 0713.50 and 0713.90), the entries 30% and 20% shall respectively be substituted;
(ii) in sub-heading 0713.10, for the entry in column (5), the entry 40% shall be substituted;
(iii) in sub-headings 0713.20, 0713.31, 0713.32, 0713.33, 0713.39, 0713.40, 0713.50 and 0713.90, for the entries in column (4) and column (5) occurring against each of them, the entries 30% and 20% shall respectively be substituted;
(8) in Chapter 8,
(i) for the entries in column (4) and column (5) occurring against each of the sub-headings (except sub-headings 0801.11, 0801.19, 0801.31, 0802.11, 0802.12, 0802.90, 0805.10, 0805.40, 0805.50, 0806.10, 0806.20, 0808.10, 0808.20, 0809.40 and 0813.20), the entries 30% and 20% shall respectively be substituted;
(ii) in sub-heading 0801.31, for the entry in column (4), the entry 30% shall be substituted;
(iii) in sub-heading 0802.11, for the entry in column (5), the entry Rs 30 per kg shall be substituted;
(iv) in sub-heading 0802.90, for the entry in column (5), the entry 90% shall be substituted;
(v) in sub-heading 0805.40, for the entry in column (5), the entry 15% shall be substituted;
(vi) in sub-heading 0806.10, for the entry in column (5), the entry 30% shall be substituted;
(vii) in sub-heading 0806.20, for the entries in column (4) and column (5) occurring against each of them, the entries 105% and 95% shall respectively be substituted;
(viii) in sub-heading 0808.10, for the entry in column (5), the entry 40% shall be substituted;
(ix) in sub-heading 0808.20, for the entry in column (5), the entry 25% shall be substituted;
(x) in sub-heading 0813.20, for the entry in column (5), the entry 15% shall be substituted;
(9) In Chapter 9,
(i) in sub-headings 0901.11, 0901.12, 0901.21, 0901.22 and 0901.90, for the entries in column (4) and column (5) occurring against each of them, the entries 100% and 100% less 13 paise per kg shall respectively be substituted;
(ii) in sub-headings 0902.10, 0902.20, 0902.30 and 0902.40, for the entries in column (4) and column (5) occurring against each of them, the entries 100% and 100% less 26 paise per kg shall respectively be substituted;
(iii) in sub-heading 0903.00, for the entries in column (4) and column (5) occurring against each of them, the entries 30% and 30% less 26 paise per kg shall respectively be substituted;
(iv) in sub-headings 0904.11 and 0904.12, for the entries in column (4) and column (5) occurring against each of them, the entries 70% and 62.5% shall respectively be substituted;
(v) in sub-heading 0904.20, for the entry in column (4), the entry 70% shall be substituted;
(vi) in sub-heading 0905.00, for the entry in column (4), the entry 30% shall be substituted;
(vii) in sub-headings 0906.10 and 0906.20, for the entries in column (4) and column (5) occurring against each of them, the entries 30% and 22.5% shall respectively be substituted;
(viii) in sub-heading 0907.00, for the entries in column (4) and column (5) occurring against each of them, the entries 70% and 62.5% shall respectively be substituted;
(ix) in sub-heading 0908.10, for the entries in column (4) and column (5) occurring against each of them, the entries 30% and 22.5% shall respectively be substituted;
(x) in sub-heading 0908.20, for the entry in column (4), the entry 30% shall be substituted;
(xi) in sub-heading 0908.30, for the entries in column (4) and column (5) occurring against each of them, the entries 70% and 62.5% shall respectively be substituted;
(xii) in sub-headings 0909.10, 0909.20, 0909.30, 0909.40, 0909.50, 0910.10, 0910.20, 0910.30, 0910.40, 0910.50, 0910.91 and 0910.99, for the entry in column (4) occurring against each of them, the entry 30% shall be substituted;
(10) in Chapter 11, for the entry in column (4) occurring against each of the sub-headings (except sub-heading 1107.10), the entry 30% shall be substituted;
(11) in Chapter 12,
(i) for the entry in column (4) occurring against each of the sub-headings (except sub-headings 1201.00, 1202.10, 1202.20, 1203.00, 1204.00, 1205.10, 1205.90, 1206.00, 1207.10, 1207.20, 1207.30, 1207.40, 1207.50, 1207.60, 1207.91, 1207.99, 1209.91 and 1209.99), the entry 30% shall be substituted;
(ii) in sub-headings 1201.00, 1202.10, 1202.20, 1204.00, 1205.10, 1205.90, 1206.00, 1207.10, 1207.20, 1207.30, 1207.40, 1207.50 and 1207.60, for the entries in column (4) and column (5) occurring against each of them, the entries 30% and 20% shall respectively be substituted;
(iii) in sub-heading 1207.91, for the entries in column (4) and column (5) occurring against each of them, the entries 70% and 60% shall respectively be substituted;
(iv) in sub-heading 1207.99, for the entries in column (4) and column (5) occurring against each of them, the entries 30% and 20% shall respectively be substituted;
(12) in Chapter 13,
(i) for the entry in column (4) occurring against each of the sub-headings (except sub-heading 1301.20), the entry 30% shall be substituted;
(ii) in sub-heading 1301.20, for the entries in column (4) and column (5) occurring against each of them, the entries 30% and 20% shall respectively be substituted;
(13) in Chapter 14, for the entry in column (4) occurring against each of the sub-headings, the entry 30% shall be substituted;
(14) in Chapter 15
(i) in sub-headings 1501.00, 1503.00, 1504.10, 1504.20, 1504.30, 1505.00 and 1506.00, for the entry in column (4) occurring against each of them, the entry 30% shall be substituted;
(ii) in sub-headings 1507.10 and 1507.90, for the entry in column (5) occurring against each of them, the entry 35% shall be substituted;
(iii) in sub-headings 1508.10 and 1508.90, for the entry in column (5) occurring against each of them, the entry 90% shall be substituted;
(iv) in sub-heading 1509.10, for the entry in column (5), the entry 35% shall be substituted;
(v) in sub-heading 1509.90, for the entry in column (5), the entry 30% shall be substituted;
(vi) in sub-heading 1510.00, for the entry in column (5), the entry 35% shall be substituted;
(vii) in sub-headings 1511.10, 1511.90, 1512.11, 1512.19, 1512.21, 1512.29, 1513.11, 1513.19, 1513.21 and 1513.29, for the entry in column (5) occurring against each of them, the entry 90% shall be substituted;
(viii) in sub-headings 1514.11, 1514.19, 1514.91 and 1514.99, for the entry in column (5) occurring against each of them, the entry 65% shall be substituted;
(ix) in sub-headings 1515.11, 1515.19, 1515.21, 1515.29, 1515.30, 1515.40, 1515.50 and 1515.90, for the entry in column (5) occurring against each of them, the entry 90% shall be substituted;
(x) in sub-headings 1516.10, 1516.20, 1517.10, 1517.90, 1518.00, 1520.00, 1521.10, 1521.90 and 1522.00, for the entry in column (4) occurring against each of them, the entry 30% shall be substituted;
(15) in Chapter 16, for the entry in column (4) occurring against each of the sub-headings (except sub-headings 1601.00 and 1602.32), the entry 30% shall be substituted;
(16) in Chapter 17, for the entry in column (4) occurring against each of the sub-headings (except sub-headings 1701.11, 1701.12, 1701.91, 1701.99 and 1704.10), the entry 30% shall be substituted;
(17) in Chapter 18, for the entry in column (4) occurring against each of the sub-headings, the entry 30% shall be substituted;
(18) in Chapter 19, for the entry in column (4) occurring against each of the sub-headings (except sub-headings 1901.10, 1905.31 and 1905.32), the entry 30% shall be substituted;
(19) in Chapter 20, for the entry in column (4) occurring against each of the sub-headings (except sub-headings 2004.10, 2009.11, 2009.12 and 2009.19), the entry 30% shall be substituted;
(20) in Chapter 21,
(i) for the entry in column (4) occurring against each of the sub-headings (except sub-heading 2106.90), the entry 30% shall be substituted;
(ii) in sub-heading 2106.90, for the entry in column (4), the entry 160% shall be substituted;
(21) in Chapter 22,
(i) in sub-headings 2201.10, 2201.90, 2202.10 and 2202.90, for the entry in column (4) occurring against each of them, the entry 30% shall be substituted;
(ii) in sub-heading 2207.10, for the entry in column (4), the entry 182% shall be substituted;
(iii) in sub-heading 2207.20, for the entry in column (4), the entry 30% shall be substituted;
(iv) in sub-headings 2208.20, 2208.30, 2208.40, 2208.50, 2208.60, 2208.70 and 2208.90, for the entry in column (4) occurring against each of them, the entry 182% shall be substituted;
(v) in sub-heading 2209.00, for the entry in column (4), the entry 30% shall be substituted;
(22) in Chapter 23, for the entry in column (4) occurring against each of the sub-headings, the entry 30% shall be substituted;
(23) in Chapter 24, for the entry in column (4) occurring against each of the sub-headings, the entry 30% shall be substituted;
(24) in Chapter 25,
(i) in sub-headings 2504.10 and 2504.90, for the entries in column (4) and column (5) occurring against each of them, the entries 30% and 20% shall respectively be substituted;
(ii) in sub-headings 2515.11, 2515.12, 2515.20, 2516.11, 2516.12, 2516.21, 2516.22, 2516.90, 2519.10, 2519.90, 2523.10, 2523.21, 2523.29, 2523.30 and 2523.90, for the entry in column (4) occurring against each of them, the entry 30% shall be substituted;
(25) in Chapter 26, in sub-headings 2620.11, 2620.19 and 2620.30, for the entry in column (4) occurring against each of them, the entry 30% shall be substituted;
(26) in Chapter 27,
(i) in sub-headings 2705.00, 2706.00, 2707.10, 2707.20, 2707.30, 2707.50, 2707.91, 2707.99, 2708.10 and 2708. 20, for the entry in column (4) occurring against each of them, the entry 30% shall be substituted;
(ii) in sub-heading 2709.00, for the entry in column (4), the entry 10% shall be substituted;
(iii) in sub-headings 2710.11, 2710.19, 2710.91, 2710.99, 2712.10, 2712.20, 2712.90, 2713.11, 2713.12, 2713.20, 2713.90 and 2715.00, for the entry in column (4) occurring against each of them, the entry 20% shall be substituted;
(27) in Chapter 28, for the entry in column (4) occurring against each of the sub-headings (except sub-headings 2801.20, 2814.10, 2814.20 and 2845.10), the entry 30% shall be substituted;
(28) in Chapter 29,
(i) for the entry in column (4) occurring against each of the sub-headings (except sub-headings 2901.10, 2901.21, 2901.22, 2901.23, 2901.24, 2901.29, 2902.11, 2902.19, 2902.20, 2902.30, 2902.41, 2902.42, 2902.43, 2902.44, 2902.50, 2902.60, 2902.70, 2902.90, 2903.15, 2903.21, 2905.11, 2905.31, 2907.11, 2910.30, 2915.21, 2917.12, 2917.36, 2917.37, 2918.12, 2926.10, 2933.21, 2933.71, 2936.10, 2936.21, 2936.22, 2936.23, 2936.24, 2936.25, 2936.26, 2936.27, 2936.28, 2936.29, 2936.90, 2937.11, 2937.12, 2937.19, 2937.21, 2937.22, 2937.23, 2937.29, 2937.31, 2937.39, 2937.40, 2937.50, 2937.90, 2939.41, 2939.42, 2939.43, 2939.49, 2939.51, 2939.59, 2941.10, 2941.20, 2941.30, 2941.40, 2941.50 and 2941.90), the entry 30% shall be substituted;
(ii) in sub-heading 2902.43, for the entry in column (4), the entry 10% shall be substituted;
(iii) in sub-headings 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 column (4) and column (5) occurring against each of them, the entries 30% and 24% shall respectively be substituted;
(iv) in sub-headings 2937.11, 2937.12, 2937.19, 2937.21, 2937.22, 2937.23, 2937.29, 2937.31, 2937.39, 2937.40, 2937.50, 2937.90, 2939.41, 2939.42, 2939.43, 2939.49, 2939.51 and 2939.59, for the entries in column (4) and column (5) occurring against each of them, the entries 30% and 20% shall respectively be substituted;
(v) in sub-headings 2941.10, 2941.20, 2941.30, 2941.40, 2941.50 and 2941.90, for the entries in column (4) and column (5) occurring against each of them, the entries 30% and 24% shall respectively be substituted;
(29) in Chapter 30,
(i) for the entries in column (4) and column (5) occurring against each of the sub-headings (except sub-headings 3005.10, 3005.90, 3006.10, 3006.20, 3006.30, 3006.40, 3006.50, 3006.60, 3006.70 and 3006.80), the entries 30% and 20% shall respectively be substituted;
(ii) in sub-headings 3005.10, 3005.90, 3006.10, 3006.20, 3006.30, 3006.40, 3006.50, 3006.70 and 3006.80, for the entry in column (4), the entry 30% shall be substituted;
(30) in Chapter 31, for the entry in column (4) occurring against each of the sub-headings (except sub-headings 3102.21, 3102.50, 3104.30, 3105.20, 3105.30, 3105.40, 3105.51, 3105.59, 3105.60 and 3105.90), the entry 30% shall be substituted;
(31) in Chapter 32, for the entry in column (4) occurring against each of the sub-headings (except sub-headings 3201.10, 3201.20 and 3201.90), the entry 30% shall be substituted;
(32) in Chapter 33,
(i) for the entry in column (4) occurring against each of the sub-headings (except sub-heading 3302.10), the entry 30% shall be substituted;
(ii) in sub-heading 3302.10, for the entry in column (4), the entry 160% shall be substituted;
(33) in Chapter 34,
(i) for the entry in column (4) occurring against each of the sub-headings (except sub-headings 3402.11, 3402.12, 3402.13 and 3402.19), the entry 30% shall be substituted;
(ii) in sub-headings 3402.11, 3402.12, 3402.13 and 3402.19, for the entries in column (4) and column (5) occurring against each of them, the entries 30% and 20% shall respectively be substituted;
(34) in Chapter 35, for the entry in column (4) occurring against each of the sub-headings, the entry 30% shall be substituted;
(35) in Chapter 36, for the entry in column (4) occurring against each of the sub-headings, the entry 30% shall be substituted;
(36) in Chapter 37, in sub-headings 3702.32, 3702.39, 3702.42, 3702.43, 3702.44, 3707.10 and 3707.90, for the entry in column (4) occurring against each of them, the entry 30% shall be substituted;
(37) in Chapter 38,
(i) for the entry in column (4) occurring against each of the sub-headings (except sub-headings 3801.10, 3802.10, 3812.10, 3815.11, 3815.12, 3815.19, 3815.90, 3818.00 and 3823.70), the entry 30% shall be substituted;
(ii) in sub-headings 3801.10, 3802.10 and 3812.10, for the entries in column (4) and column (5) occurring against each of them, the entries 30% and 20% shall respectively be substituted;
(38) in Chapter 39, for the entry in column (4) occurring against each of the sub-headings, the entry 30% shall be substituted;
(39) in Chapter 40,
(i) for the entry in column (4) occurring against each of the sub-headings (except sub-headings 4001.10, 4001.21, 4001.22, 4001.29 and 4011.30), the entry 30% shall be substituted;
(ii) in sub-heading 4001.10, for the entry in column (4), the entry 70% shall be substituted;
(40) in Chapter 42, for the entry in column (4) occurring against each of the sub-headings, the entry 30% shall be substituted;
(41) in Chapter 43, in sub-headings 4303.10, 4303.90 and 4304.00, for the entry in column (4) occurring against each of them, the entry 30% shall be substituted;
(42) in Chapter 44, for the entry in column (4) occurring against each of the sub-headings (except sub-headings 4401.10, 4401.21, 4401.22, 4401.30, 4402.00, 4403.10, 4403.20, 4403.41, 4403.49, 4403.91, 4403.92, 4403.99, 4404.10, 4404.20, 4405.00, 4406.10, 4406.90, 4407.10, 4407.24, 4407.25, 4407.26, 4407.29, 4407.91, 4407.92 and 4407.99), the entry 30% shall be substituted;
(43) in Chapter 45, for the entry in column (4) occurring against each of the sub-headings, the entry 30% shall be substituted;
(44) in Chapter 46, for the entry in column (4) occurring against each of the sub-headings, the entry 30% shall be substituted;
(45) in Chapter 48, for the entry in column (4) occurring against each of the sub-headings (except sub-heading 4801.00), the entry 30% shall be substituted;
(46) in Chapter 50, for the entry in column (4) occurring against each of the sub-headings (except sub-headings 5003.10 and 5003.90), the entry 30% shall be substituted;
(47) in Chapter 51,
(i) in sub-headings 5101.21, 5101.30, 5109.10, 5109.90 and 5110.00, for the entry in column (4) occurring against each of them, the entry 30% shall be substituted;
(ii) in sub-heading 5113.00, for the entry in column (4), the entry 30% or Rs 60 per sq mtr, whichever is higher shall be substituted;
(48) in Chapter 52,
(i) in sub-headings 5203.00, 5207.90, 5208.11, 5208.12, 5208.13, 5208.19, 5208.21, 5208.22, 5208.23, 5208.29, 5208.31, 5208.32 and 5208.33, for the entry in column (4) occurring against each of them, the entry 30% shall be substituted;
(ii) in sub-heading 5208.39, for the entry in column (4), the entry 30% or Rs 150 per kg, whichever is higher shall be substituted;
(iii) in sub-heading 5208.43, for the entry in column (4), the entry 30% shall be substituted;
(iv) in sub-heading 5208.49, for the entry in column (4), the entry 30% or Rs 200 per kg, whichever is higher shall be substituted;
(v) in sub-headings 5209.11, 5209.12, 5209.19, 5209.21, 5209.22 and 5209.29, for the entry in column (4) occurring against each of them, the entry 30% shall be substituted;
(vi) in sub-headings 5209.31, 5209.32 and 5209.39, for the entry in column (4) occurring against each of them, the entry 30% or Rs 150 per kg, whichever is higher shall be substituted;
(vii) in sub-heading 5209.41, for the entry in column (4), the entry 30% or Rs 32 per sq mtr, whichever is higher shall be substituted;
(viii) in sub-heading 5209.43, for the entry in column (4), the entry 30% or Rs 30 per sq mtr, whichever is higher shall be substituted;
(ix) in sub-heading 5209.49, for the entry in column (4), the entry 30% or Rs 150 per kg, whichever is higher shall be substituted;
(x) in sub-headings 5210.11, 5210.12, 5210.19, 5210.21, 5210.22, 5210.29, 5210.31 and 5210.32, for the entry in column (4) occurring against each of them, the entry 30% shall be substituted;
(xi) in sub-heading 5210.39, for the entry in column (4), the entry 30% or Rs 150 per kg, whichever is higher shall be substituted;
(xii) in sub-heading 5210.42, for the entry in column (4), the entry 30% or Rs 25 per sq mtr, whichever is higher shall be substituted;
(xiii) in sub-heading 5210.49, for the entry in column (4), the entry 30% or Rs 185 per kg, whichever is higher shall be substituted;
(xiv) in sub-headings 5211.11, 5211.12, 5211.19, 5211.21, 5211.22 and 5211.29, for the entry in column (4) occurring against each of them, the entry 30% shall be substituted;
(xv) in sub-headings 5211.31, 5211.32 and 5211.39, for the entry in column (4) occurring against each of them, the entry 30% or Rs 150 per kg, whichever is higher shall be substituted;
(xvi) in sub-heading 5211.41, for the entry in column (4), the entry 30% or Rs 44 per sq mtr, whichever is higher shall be substituted;
(xvii) in sub-heading 5211.43, for the entry in column (4), the entry 30% or Rs 40 per sq mtr, whichever is higher shall be substituted;
(xviii) in sub-heading 5211.49, for the entry in column (4), the entry 30% or Rs 150 per kg, whichever is higher shall be substituted;
(xix) in sub-headings 5212.11, 5212.12, 5212.13 and 5212.14, for the entry in column (4) occurring against each of them, the entry 30% shall be substituted;
(xx) in sub-heading 5212.15, for the entry in column (4), the entry 30% or Rs 165 per kg, whichever is higher shall be substituted;
(xxi) in sub-headings 5212.21, 5212.22 and 5212.23, for the entry in column (4) occurring against each of them, the entry 30% shall be substituted;
(xxii) in sub-heading 5212.25, for the entry in column (4), the entry 30% or Rs 165 per kg, whichever is higher shall be substituted;
(49) in Chapter 53, for the entry in column (4) occurring against each of the sub-headings, the entry 30% shall be substituted;
(50) in Chapter 54, in sub-headings 5408.10 and 5408.21, for the entry in column (4) occurring against each of them, the entry 30% shall be substituted;
(51) in Chapter 55,
(i) in sub-headings 5505.10, 5505.20, 5512.11, 5512.21, 5512.91, 5513.11, 5513.12, 5513.13 and 5513.19, for the entry in column (4) occurring against each of them, the entry 30% shall be substituted;
(ii) in sub-headings 5513.21 and 5513.22, for the entry in column (4) occurring against each of them, the entry 30% or Rs 150 per kg, whichever is higher shall be substituted;
(iii) in sub-heading 5513.23, for the entry in column (4), the entry 30% or Rs 125 per kg or Rs 25 per sq mtr, whichever is highest shall be substituted;
(iv) in sub-heading 5513.29, for the entry in column (4), the entry 30% or Rs 185 per kg, whichever is higher shall be substituted;
(v) in sub-heading 5513.32, for the entry in column (4), the entry 30% or Rs 170 per kg, whichever is higher shall be substituted;
(vi) in sub-heading 5513.33, for the entry in column (4), the entry 30% or Rs 22 per sq mtr, whichever is higher shall be substituted;
(vii) in sub-heading 5513.39, for the entry in column (4), the entry 30% or Rs 125 per kg or Rs 30 per sq mtr, whichever is highest shall be substituted;
(viii) in sub-heading 5513.42, for the entry in column (4), the entry 30% or Rs 12 per sq mtr, whichever is higher shall be substituted;
(ix) in sub-heading 5513.43, for the entry in column (4), the entry 30% or Rs 20 per sq mtr, whichever is higher shall be substituted;
(x) in sub-heading 5513.49, for the entry in column (4), the entry 30% or Rs 185 per kg, whichever is higher shall be substituted;
(xi) in sub-headings 5514.11, 5514.12, 5514.13 and 5514.19, for the entry in column (4) occurring against each of them, the entry 30% shall be substituted;
(xii) in sub-heading 5514.21, for the entry in column (4), the entry 30% or Rs 100 per kg, or Rs 30 per sq mtr, whichever is highest shall be substituted;
(xiii) in sub-heading 5514.22, for the entry in column (4), the entry 30% or Rs 140 per kg, whichever is higher shall be substituted;
(xiv) in sub-heading 5514.23, for the entry in column (4), the entry 30% or Rs 160 per kg, whichever is higher shall be substituted;
(xv) in sub-heading 5514.29, for the entry in column (4), the entry 30% or Rs 170 per kg, whichever is higher shall be substituted;
(xvi) in sub-heading 5514.31, for the entry in column (4), the entry 30% or Rs 64 per sq mtr, whichever is higher shall be substituted;
(xvii) in sub-heading 5514.33, for the entry in column (4), the entry 30% or Rs 180 per kg, whichever is higher shall be substituted;
(xviii) in sub-heading 5514.42, for the entry in column (4), the entry 30% or Rs 140 per kg, whichever is higher shall be substituted;
(xix) in sub-heading 5514.43, for the entry in column (4), the entry 30% or Rs 31 per sq mtr, whichever is higher shall be substituted;
(xx) in sub-heading 5514.49, for the entry in column (4), the entry 30% or Rs 160 per kg, whichever is higher shall be substituted;
(xxi) in sub-heading 5515.12, for the entry in column (4), the entry 30% or Rs 95 per kg, whichever is higher shall be substituted;
(xxii) in sub-heading 5515.13, for the entry in column (4), the entry 30% or Rs 75 per sq mtr, whichever is higher shall be substituted;
(xxiii) in sub-heading 5515.21, for the entry in column (4), the entry 30% or Rs 79 per sq mtr, whichever is higher shall be substituted;
(xxiv) in sub-heading 5515.22, for the entry in column (4), the entry 30% or Rs 140 per kg, whichever is higher shall be substituted;
(xxv) in sub-heading 5515.91, for the entry in column (4), the entry 30% or Rs 57 per sq mtr, whichever is higher shall be substituted;
(xxvi) in sub-heading 5515.92, for the entry in column (4), the entry 30% or Rs 55 per sq mtr, whichever is higher shall be substituted;
(xxvii) in sub-heading 5516.11, for the entry in column (4), the entry 30% shall be substituted;
(xxviii) in sub-heading 5516.12, for the entry in column (4), the entry 30% or Rs 35 per sq mtr, whichever is higher shall be substituted;
(xxix) in sub-heading 5516.13, for the entry in column (4), the entry 30% or Rs 40 per sq mtr, whichever is higher shall be substituted;
(xxx) in sub-heading 5516.21, for the entry in column (4), the entry 30% shall be substituted;
(xxxi) in sub-headings 5516.22 and 5516.23, for the entry in column (4) occurring against each of them, the entry 30% or Rs 150 per kg, whichever is higher shall be substituted;
(xxxii) in sub-headings 5516.31, 5516.32, 5516.33, 5516.34, 5516.41, 5516.42, 5516.91 and 5516.92, for the entry in column (4) occurring against each of them, the entry 30% shall be substituted;
(xxxiii) in sub-heading 5516.94, for the entry in column (4), the entry 30% or Rs 40 per sq mtr, whichever is higher shall be substituted;
(52) in Chapter 56, in sub-headings 5601.10, 5608.11, 5608.19, 5608.90 and 5609.00, for the entry in column (4) occurring against each of them, the entry 30% shall be substituted;
(53) in Chapter 57,
(i) in sub-headings 5701.10, 5701.90, 5702.10, 5702.20 and 5702.31, for the entry in column (4) occurring against each of them, the entry 30% shall be substituted;
(ii) in sub-heading 5702.32, for the entry in column (4), the entry 30% or Rs 105 per sq mtr, whichever is higher shall be substituted;
(iii) in sub-headings 5702.39 and 5702.41, for the entry in column (4) occurring against each of them, the entry 30% shall be substituted;
(iv) in sub-heading 5702.42, for the entry in column (4), the entry 30% or Rs 80 per sq mtr, whichever is higher shall be substituted;
(v) in sub-headings 5702.49 and 5702.51, for the entry in column (4) occurring against each of them, the entry 30% shall be substituted;
(vi) in sub-heading 5702.52, for the entry in column (4), the entry 30% or Rs 105 per sq mtr, whichever is higher shall be substituted;
(vii) in sub-headings 5702.59 and 5702.91, for the entry in column (4) occurring against each of them, the entry 30% shall be substituted;
(viii) in sub-heading 5702.92, for the entry in column (4), the entry 30% or Rs 110 per sq mtr, whichever is higher shall be substituted;
(ix) in sub-headings 5702.99 and 5703.10, for the entry in column (4) occurring against each of them, the entry 30% shall be substituted;
(x) in sub-heading 5703.20, for the entry in column (4), the entry 30% or Rs 70 per sq mtr, whichever is higher shall be substituted;
(xi) in sub-heading 5703.30, for the entry in column (4), the entry 30% or Rs 55 per sq mtr, whichever is higher shall be substituted;
(xii) in sub-headings 5703.90 and 5704.10, for the entry in column (4) occurring against each of them, the entry 30% shall be substituted;
(xiii) in sub-heading 5704.90, for the entry in column (4), the entry 30% or Rs 35 per sq mtr, whichever is higher shall be substituted;
(xiv) in sub-heading 5705.00, for the entry in column (4), the entry 30% shall be substituted;
(54) in Chapter 58,
(i) in sub-heading 5801.10, for the entry in column (4), the entry 30% or Rs 210 per sq mtr, whichever is higher shall be substituted;
(ii) in sub-heading 5801.21, for the entry in column (4), the entry 30% or Rs 80 per sq mtr, whichever is higher shall be substituted;
(iii) in sub-heading 5801.22, for the entry in column (4), the entry 30% or Rs 75 per sq mtr, whichever is higher shall be substituted;
(iv) in sub-heading 5801.23, for the entry in column (4), the entry 30% or Rs 80 per sq mtr, whichever is higher shall be substituted;
(v) in sub-heading 5801.24, for the entry in column (4), the entry 30% or Rs 135 per sq mtr, whichever is higher shall be substituted;
(vi) in sub-heading 5801.25, for the entry in column (4), the entry 30% or Rs 120 per sq mtr, whichever is higher shall be substituted;
(vii) in sub-heading 5801.26, for the entry in column (4), the entry 30% or Rs 180 per sq mtr, whichever is higher shall be substituted;
(viii) in sub-heading 5801.31, for the entry in column (4), the entry 30% or Rs 75 per sq mtr, whichever is higher shall be substituted;
(ix) in sub-heading 5801.32, for the entry in column (4), the entry 30% or Rs 180 per sq mtr, whichever is higher shall be substituted;
(x) in sub-heading 5801.33, for the entry in column (4), the entry 30% or Rs 150 per sq mtr, whichever is higher shall be substituted;
(xi) in sub-heading 5801.34, for the entry in column (4), the entry 30% or Rs 140 per sq mtr, whichever is higher shall be substituted;
(xii) in sub-heading 5801.36, for the entry in column (4), the entry 30% or Rs 130 per sq mtr, whichever is higher shall be substituted;
(xiii) in sub-heading 5801.90, for the entry in column (4), the entry 30% or Rs 35 per sq mtr, whichever is higher shall be substituted;
(xiv) in sub-heading 5802.20, for the entry in column (4), the entry 30% shall be substituted;
(xv) in sub-heading 5802.30, for the entry in column (4), the entry 30% or Rs 150 per kg, whichever is higher shall be substituted;
(xvi) in sub-headings 5803.10 and 5803.90, for the entry in column (4) occurring against each of them, the entry 30% shall be substituted;
(xvii) in sub-headings 5804.10, 5804.21, 5804.29 and 5804.30, for the entry in column (4) occurring against each of them, the entry 30% or Rs 200 per kg, whichever is higher shall be substituted;
(xviii) in sub-headings 5805.00, 5806.10, 5806.20, 5806.31, 5806.39, 5806.40 and 5808.10, for the entry in column (4) occurring against each of them, the entry 30% shall be substituted;
(xix) in sub-heading 5810.10, for the entry in column (4), the entry 30% or Rs 200 per kg, whichever is higher shall be substituted;
(xx) in sub-headings 5810.91, 5810.92, 5810.99 and 5811.00, for the entry in column (4) occurring against each of them, the entry 30% shall be substituted;
(55) in Chapter 59, in sub-headings 5904.10, 5904.90, 5905.00, 5906.10, 5906.91, 5906.99, 5907.00, 5908.00, 5909.00, 5911.20, 5911.31, 5911.32, 5911.40 and 5911.90, for the entry in column (4) occurring against each of them, the entry 30% shall be substituted;
(56) in Chapter 60, for the entry in column (4) occurring against each of the sub-headings (except sub-headings 6001.92, 6005.21, 6005.22, 6005.23, 6005.24, 6005.31, 6005.32, 6005.33, 6005.34, 6005.41, 6005.42, 6005.43 and 6005.44), the entry 30% shall be substituted;
(57) in Chapter 61,
(i) in sub-heading 6101.10, for the entry in column (4), the entry 30% or Rs 700 per piece, whichever is higher shall be substituted;
(ii) in sub-heading 6101.20, for the entry in column (4), the entry 30% or Rs 540 per piece, whichever is higher shall be substituted;
(iii) in sub-heading 6101.30, for the entry in column (4), the entry 30% or Rs 530 per piece, whichever is higher shall be substituted;
(iv) in sub-heading 6101.90, for the entry in column (4), the entry 30% shall be substituted;
(v) in sub-heading 6102.10, for the entry in column (4), the entry 30% or Rs 595 per piece, whichever is higher shall be substituted;
(vi) in sub-heading 6102.20, for the entry in column (4), the entry 30% or Rs 425 per piece, whichever is higher shall be substituted;
(vii) in sub-heading 6102.30, for the entry in column (4), the entry 30% or Rs 475 per piece, whichever is higher shall be substituted;
(viii) in sub-headings 6102.90, 6103.11, 6103.12, 6103.19, 6103.21, 6103.22, 6103.23, 6103.29, 6103.31, 6103.32, 6103.33, 6103.39, 6103.41, 6103.42, 6103.43, 6103.49, 6104.11, 6104.12 and 6104.13, for the entry in column (4) occurring against each of them, the entry 30% shall be substituted;
(ix) in sub-heading 6104. 19, for the entry in column (4), the entry 30% or Rs 460 per piece, whichever is higher shall be substituted;
(x) in sub-headings 6104.21, 6104.22, 6104.23, 6104.29, 6104.31, 6104.32, 6104.33 and 6104.39, for the entry in column (4) occurring against each of them, the entry 30% shall be substituted;
(xi) in sub-heading 6104.41, for the entry in column (4), the entry 30% or Rs 255 per piece, whichever is higher shall be substituted;
(xii) in sub-heading 6104.42, for the entry in column (4), the entry 30% shall be substituted;
(xiii) in sub-headings 6104.43 and 6104.44, for the entry in column (4) occurring against each of them, the entry 30% or Rs 255 per piece, whichever is higher shall be substituted;
(xiv) in sub-heading 6104.49, for the entry in column (4), the entry 30% or Rs 220 per piece, whichever is higher shall be substituted;
(xv) in sub-headings 6104.51, 6104.52, 6104.53 and 6104.59, for the entry in column (4) occurring against each of them, the entry 30% or Rs 110 per piece, whichever is higher shall be substituted;
(xvi) in sub-heading 6104.61, for the entry in column (4), the entry 30% shall be substituted;
(xvii) in sub-headings 6104.62 and 6104.63, for the entry in column (4) occurring against each of them, the entry 30% or Rs 98 per piece, whichever is higher shall be substituted;
(xviii) in sub-heading 6104.69, for the entry in column (4), the entry 30% shall be substituted;
(xix) in sub-headings 6105.10 and 6105.20, for the entry in column (4) occurring against each of them, the entry 30% or Rs 83 per piece, whichever is higher shall be substituted;
(xx) in sub-heading 6105.90, for the entry in column (4), the entry 30% or Rs 90 per piece, whichever is higher shall be substituted;
(xxi) in sub-heading 6106.10, for the entry in column (4), the entry 30% or Rs 90 per piece, whichever is higher shall be substituted;
(xxii) in sub-heading 6106.20, for the entry in column (4), the entry 30% or Rs 25 per piece, whichever is higher shall be substituted;
(xxiii) in sub-heading 6106.90, for the entry in column (4), the entry 30% or Rs 135 per piece, whichever is higher shall be substituted;
(xxiv) in sub-heading 6107.11, for the entry in column (4), the entry 30% or Rs 24 per piece, whichever is higher shall be substituted;
(xxv) in sub-heading 6107.12, for the entry in column (4), the entry 30% or Rs 30 per piece, whichever is higher shall be substituted;
(xxvi) in sub-headings 6107.19, 6107.21, 6107.22, 6107.29, 6107.91, 6107.92, 6107.99, 6108.11 and 6108.19, for the entry in column (4) occurring against each of them, the entry 30% shall be substituted;
(xxvii) in sub-headings 6108.21 and 6108.22, for the entry in column (4) occurring against each of them, the entry 30% or Rs 25 per piece, whichever is higher shall be substituted;
(xxviii) in sub-headings 6108.29, 6108.31, 6108.32 and 6108.39, for the entry in column (4) occurring against each of them, the entry 30% shall be substituted;
(xxix) in sub-heading 6108.91, for the entry in column (4), the entry 30% or Rs 65 per piece, whichever is higher shall be substituted;
(xxx) in sub-heading 6108.92, for the entry in column (4), the entry 30% or Rs 60 per piece, whichever is higher shall be substituted;
(xxxi) in sub-heading 6108.99, for the entry in column (4), the entry 30% shall be substituted;
(xxxii) in sub-heading 6109.10, for the entry in column (4), the entry 30% or Rs 45 per piece, whichever is higher shall be substituted;
(xxxiii) in sub-heading 6109.90, for the entry in column (4), the entry 30% or Rs 50 per piece, whichever is higher shall be substituted;
(xxxiv) in sub-headings 6110.11, 6110.12 and 6110.19, for the entry in column (4) occurring against each of them, the entry 30% or Rs 275 per piece, whichever is higher shall be substituted;
(xxxv) in sub-heading 6110.20, for the entry in column (4), the entry 30% or Rs 85 per piece, whichever is higher shall be substituted;
(xxxvi) in sub-heading 6110.30, for the entry in column (4), the entry 30% or Rs 110 per piece, whichever is higher shall be substituted;
(xxxvii) in sub-heading 6110.90, for the entry in column (4), the entry 30% or Rs 105 per piece, whichever is higher shall be substituted;
(xxxviii) in sub-headings 6111.10, 6111.20, 6111.30, 6111.90, 6112.11, 6112.12, 6112.19, 6112.20, 6112.31, 6112.39, 6112.41, 6112.49, 6113.00, 6114.10, 6114.20, 6114.30, 6114.90, 6115.11, 6115.12, 6115.19, 6115.20, 6115.91, 6115.92, 6115.93, 6115.99, 6116.10, 6116.91, 6116.92, 6116.93, 6116.99, 6117.10, 6117.20, 6117.80 and 6117.90, for the entry in column (4) occurring against each of them, the entry 30% shall be substituted;
(58) in Chapter 62,
(i) in sub-headings 6201.11 and 6201.12, for the entry in column (4) occurring against each of them, the entry 30% or Rs 385 per piece, whichever is higher shall be substituted;
(ii) in sub-heading 6201.13, for the entry in column (4), the entry 30% or Rs 320 per piece, whichever is higher shall be substituted;
(iii) in sub-heading 6201.19, for the entry in column (4), the entry 30% shall be substituted;
(iv) in sub-heading 6201.91, for the entry in column (4), the entry 30% or Rs 220 per piece, whichever is higher shall be substituted;
(v) in sub-heading 6201.92, for the entry in column (4), the entry 30% or Rs 210 per piece, whichever is higher shall be substituted;
(vi) in sub-heading 6201.93, for the entry in column (4), the entry 30% or Rs 180 per piece, whichever is higher shall be substituted;
(vii) in sub-heading 6201.99, for the entry in column (4), the entry 30% shall be substituted;
(viii) in sub-heading 6202.11, for the entry in column (4), the entry 30% or Rs 385 per piece, whichever is higher shall be substituted;
(ix) in sub-heading 6202.12, for the entry in column (4), the entry 30% or Rs 210 per piece, whichever is higher shall be substituted;
(x) in sub-heading 6202.13, for the entry in column (4), the entry 30% or Rs 385 per piece, whichever is higher shall be substituted;
(xi) in sub-heading 6202.19, for the entry in column (4), the entry 30% shall be substituted;
(xii) in sub-heading 6202.91, for the entry in column (4), the entry 30% or Rs 220 per piece, whichever is higher shall be substituted;
(xiii) in sub-heading 6202.92, for the entry in column (4), the entry 30% or Rs 160 per piece, whichever is higher shall be substituted;
(xiv) in sub-heading 6202.93, for the entry in column (4), the entry 30% or Rs 220 per piece, whichever is higher shall be substituted;
(xv) in sub-heading 6202.99, for the entry in column (4), the entry 30% shall be substituted;
(xvi) in sub-heading 6203.11, for the entry in column (4), the entry 30% or Rs 1100 per piece, whichever is higher shall be substituted;
(xvii) in sub-heading 6203.12, for the entry in column (4), the entry 30% or Rs 720 per piece, whichever is higher shall be substituted;
(xviii) in sub-heading 6203.19, for the entry in column (4), the entry 30% or Rs 1110 per piece, whichever is higher shall be substituted;
(xix) in sub-headings 6203.21, 6203.22, 6203.23 and 6203.29, for the entry in column (4) occurring against each of them, the entry 30% or Rs 145 per piece, whichever is higher shall be substituted;
(xx) in sub-heading 6203.31, for the entry in column (4), the entry 30% or Rs 815 per piece, whichever is higher shall be substituted;
(xxi) in sub-heading 6203.32, for the entry in column (4) occurring against each of them, the entry 30% or Rs 440 per piece, whichever is higher shall be substituted;
(xxii) in sub-heading 6203.33, for the entry in column (4), the entry 30% or Rs 320 per piece, whichever is higher shall be substituted;
(xxiii) in sub-heading 6203.39, for the entry in column (4), the entry 30% or Rs 755 per piece, whichever is higher shall be substituted;
(xxiv) in sub-heading 6203.41, for the entry in column (4), the entry 30% or Rs 285 per piece, whichever is higher shall be substituted;
(xxv) in sub-heading 6203.42, for the entry in column (4), the entry 30% or Rs 135 per piece, whichever is higher shall be substituted;
(xxvi) in sub-headings 6203.43 and 6203.49, for the entry in column (4) occurring against each of them, the entry 30% or Rs 110 per piece, whichever is higher shall be substituted;
(xxvii) in sub-heading 6204.11, for the entry in column (4), the entry 30% or Rs 550 per piece, whichever is higher shall be substituted;
(xxviii) in sub-heading 6204.12, for the entry in column (4), the entry 30% shall be substituted;
(xxix) in sub-heading 6204.13, for the entry in column (4), the entry 30% or Rs 550 per piece, whichever is higher shall be substituted;
(xxx) in sub-heading 6204.19, for the entry in column (4), the entry 30% or Rs 500 per piece, whichever is higher shall be substituted;
(xxxi) in sub-headings 6204.21, 6204.22, 6204.23 and 6204.29, for the entry in column (4) occurring against each of them, the entry 30% shall be substituted;
(xxxii) in sub-heading 6204.31, for the entry in column (4), the entry 30% or Rs 370 per piece, whichever is higher shall be substituted;
(xxxiii) in sub-heading 6204.32, for the entry in column (4), the entry 30% or Rs 650 per piece, whichever is higher shall be substituted;
(xxxiv) in sub-heading 6204.33, for the entry in column (4), the entry 30% or Rs 390 per piece, whichever is higher shall be substituted;
(xxxv) in sub-heading 6204.39, for the entry in column (4), the entry 30% or Rs 350 per piece, whichever is higher shall be substituted;
(xxxvi) in sub-heading 6204.41, for the entry in column (4), the entry 30% or Rs 145 per piece, whichever is higher shall be substituted;
(xxxvii) in sub-heading 6204.42, for the entry in column (4), the entry 30% or Rs 116 per piece, whichever is higher shall be substituted;
(xxxviii) in sub-headings 6204.43, 6204.44 and 6204.49, for the entry in column (4) occurring against each of them, the entry 30% or Rs 145 per piece, whichever is higher shall be substituted;
(xxxix) in sub-heading 6204.51, for the entry in column (4), the entry 30% or Rs 485 per piece, whichever is higher shall be substituted;
(xl) in sub-headings 6204.52, 6204.53 and 6204.59, for the entry in column (4) occurring against each of them, the entry 30% shall be substituted;
(xli) in sub-heading 6204.61, for the entry in column (4), the entry 30% or Rs 285 per piece, whichever is higher shall be substituted;
(xlii) in sub-heading 6204.62, for the entry in column (4), the entry 30% or Rs 135 per piece, whichever is higher shall be substituted;
(xliii) in sub-heading 6204.63, for the entry in column (4), the entry 30% shall be substituted;
(xliv) in sub-heading 6204.69, for the entry in column (4), the entry 30% or Rs 135 per piece, whichever is higher shall be substituted;
(xlv) in sub-heading 6205.10, for the entry in column (4), the entry 30% or Rs 200 per piece, whichever is higher shall be substituted;
(xlvi) in sub-heading 6205.20, for the entry in column (4), the entry 30% or Rs 85 per piece, whichever is higher shall be substituted;
(xlvii) in sub-heading 6205.30, for the entry in column (4), the entry 30% or Rs 120 per piece, whichever is higher shall be substituted;
(xlviii) in sub-heading 6205.90, for the entry in column (4), the entry 30% or Rs 95 per piece, whichever is higher shall be substituted;
(xlix) in sub-heading 6206.10, for the entry in column (4), the entry 30% shall be substituted;
(l) in sub-heading 6206.20, for the entry in column (4), the entry 30% or Rs 135 per piece, whichever is higher shall be substituted;
(li) in sub-heading 6206.30, for the entry in column (4), the entry 30% or Rs 95 per piece, whichever is higher shall be substituted;
(lii) in sub-heading 6206.40, for the entry in column (4), the entry 30% or Rs 120 per piece, whichever is higher shall be substituted;
(liii) in sub-heading 6206.90, for the entry in column (4), the entry 30% shall be substituted;
(liv) in sub-heading 6207.11, for the entry in column (4), the entry 30% or Rs 28 per piece, whichever is higher shall be substituted;
(lv) in sub-heading 6207.19, for the entry in column (4), the entry 30% or Rs 30 per piece, whichever is higher shall be substituted;
(lvi) in sub-headings 6207.21, 6207.22, 6207.29, 6207.91 and 6207.92, for the entry in column (4) occurring against each of them, the entry 30% shall be substituted;
(lvii) in sub-heading 6207.99, for the entry in column (4), the entry 30% or Rs 70 per piece, whichever is higher shall be substituted;
(lviii) in sub-heading 6208.11, for the entry in column (4), the entry 30% or Rs 80 per piece, whichever is higher shall be substituted;
(lix) in sub-heading 6208.19, for the entry in column (4), the entry 30% or Rs 60 per piece, whichever is higher shall be substituted;
(lx) in sub-headings 6208.21, 6208.22 and 6208.29, for the entry in column (4) occurring against each of them, the entry 30% shall be substituted;
(lxi) in sub-heading 6208.91, for the entry in column (4), the entry 30% or Rs 95 per piece, whichever is higher shall be substituted;
(lxii) in sub-heading 6208.92, for the entry in column (4), the entry 30% or Rs 65 per piece, whichever is higher shall be substituted;
(lxiii) in sub-headings 6208.99, 6209.10, 6209.20, 6209.30, 6209.90 and 6210.10, for the entry in column (4) occurring against each of them, the entry 30% shall be substituted;
(lxiv) in sub-heading 6210.20, for the entry in column (4), the entry 30% or Rs 365 per piece, whichever is higher shall be substituted;
(lxv) in sub-heading 6210.30, for the entry in column (4), the entry 30% or Rs 305 per piece, whichever is higher shall be substituted;
(lxvi) in sub-headings 6210.40 and 6210.50, for the entry in column (4) occurring against each of them, the entry 30% or Rs 65 per piece, whichever is higher shall be substituted;
(lxvii) in sub-headings 6211.11, 6211.12, 6211.20 and 6211.31, for the entry in column (4) occurring against each of them, the entry 30% shall be substituted;
(lxviii) in sub-headings 6211.32 and 6211.33, for the entry in column (4) occurring against each of them, the entry 30% or Rs 135 per piece, whichever is higher shall be substituted;
(lxix) in sub-headings 6211.39 and 6211.41, for the entry in column (4) occurring against each of them, the entry 30% shall be substituted;
(lxx) in sub-headings 6211.42 and 6211.43, for the entry in column (4) occurring against each of them, the entry 30% or Rs 135 per piece, whichever is higher shall be substituted;
(lxxi) in sub-heading 6211.49, for the entry in column (4), the entry 30% shall be substituted;
(lxxii) in sub-headings 6212.10, 6212.20, 6212.30 and 6212.90, for the entry in column (4) occurring against each of them, the entry 30% or Rs 30 per piece, whichever is higher shall be substituted;
(lxxiii) in sub-headings 6213.10, 6213.20 and 6213.90, for the entry in column (4) occurring against each of them, the entry 30% shall be substituted;
(lxxiv) in sub-heading 6214.10, for the entry in column (4), the entry 30% or Rs 390 per piece, whichever is higher shall be substituted;
(lxxv) in sub-heading 6214.20, for the entry in column (4), the entry 30% or Rs 180 per piece, whichever is higher shall be substituted;
(lxxvi) in sub-headings 6214.30 and 6214.40, for the entry in column (4) occurring against each of them, the entry 30% shall be substituted;
(lxxvii) in sub-heading 6214.90, for the entry in column (4), the entry 30% or Rs 75 per piece, whichever is higher shall be substituted;
(lxxviii) in sub-headings 6215.10, 6215.20 and 6215.90, for the entry in column (4) occurring against each of them, the entry 30% or Rs 55 per piece, whichever is higher shall be substituted;
(lxxix) in sub-headings 6216.00, 6217.10 and 6217.90, for the entry in column (4) occurring against each of them, the entry 30% shall be substituted;
(59) in Chapter 63,
(i) for the entry in column (4) occurring against each of the sub-headings (except sub-headings 6301.20, 6302.21, 6302.31, 6310.10 and 6310.90), the entry 30% shall be substituted;
(ii) in sub-heading 6301.20, for the entry in column (4), the entry 30% or Rs 275 per piece, whichever is higher shall be substituted;
(iii) in sub-heading 6302.21, for the entry in column (4), the entry 30% or Rs 108 per kg, whichever is higher shall be substituted;
(iv) in sub-heading 6302.31, for the entry in column (4), the entry 30% or Rs 96 per kg, whichever is higher shall be substituted;
(60) in Chapter 64, for the entry in column (4) occurring against each of the sub-headings, the entry 30% shall be substituted;
(61) in Chapter 65, for the entry in column (4) occurring against each of the sub-headings, the entry 30% shall be substituted;
(62) in Chapter 66, for the entry in column (4) occurring against each of the sub-headings, the entry 30% shall be substituted;
(63) in Chapter 67, for the entry in column (4) occurring against each of the sub-headings, the entry 30% shall be substituted;
(64) in Chapter 68, for the entry in column (4) occurring against each of the sub-headings, the entry 30% shall be substituted;
(65) in Chapter 69, for the entry in column (4) occurring against each of the sub-headings (except sub-headings 6902.10, 6902.20, 6902.90, 6903.10, 6903.20 and 6903.90), the entry 30% shall be substituted;
(66) in Chapter 70, for the entry in column (4) occurring against each of the sub-headings (except sub-headings 7019.19 and 7019.51), the entry 30% shall be substituted;
(67) in Chapter 71, for the entry in column (4) occurring against each of the sub-headings, the entry 30% shall be substituted;
(68) in Chapter 72, for the entry in column (4) occurring against each of the sub-headings (except sub-headings 7201.10, 7201.20, 7201.50, 7202.11, 7202.19, 7202.21, 7202.29, 7202.30, 7202.41, 7202.49, 7202.50, 7202.60, 7202.70, 7202.80, 7202.91, 7202.92, 7202.93 and 7202.99), the entry 40% shall be substituted;
(69) in Chapter 73, for the entry in column (4) occurring against each of the sub-headings, the entry 30% shall be substituted;
(70) in Chapter 74, for the entry in column (4) occurring against each of the sub-headings, the entry 25% shall be substituted;
(71) in Chapter 75, in sub-headings 7508.10 and 7508.90, for the entry in column (4) occurring against each of them, the entry 15% shall be substituted;
(72) in Chapter 76,
(i) for the entry in column (4) occurring against each of the sub-headings (except sub-headings 7615.11, 7615.19 and 7615.20), the entry 15% shall be substituted;
(ii) in sub-headings 7615.11, 7615.19 and 7615.20, for the entry in column (4) occurring against each of them, the entry 30% shall be substituted;
(73) in Chapter 78, for the entry in column (4) occurring against each of the sub-headings, the entry 25% shall be substituted;
(74) in Chapter 79, for the entry in column (4) occurring against each of the sub-headings, the entry 25% shall be substituted;
(75) in Chapter 80, for the entry in column (4) occurring against each of the sub-headings, the entry 15% shall be substituted;
(76) in Chapter 81, for the entry in column (4) occurring against each of the sub-headings (except sub-headings 8104.11 and 8104.19), the entry 30% shall be substituted;
(77) in Chapter 82, for the entry in column (4) occurring against each of the sub-headings, the entry 30% shall be substituted;
(78) in Chapter 83, for the entry in column (4) occurring against each of the sub-headings, the entry 30% shall be substituted;
(79) in Chapter 84,
(i) in sub-headings 8407.31, 8407.32, 8407.33, 8407.34, 8408.20, 8409.91, 8409.99, 8414.30, 8414.51, 8414.59, 8414.80, 8414.90, 8415.10, 8415.20, 8415.81, 8415.82, 8415.83, 8415.90, 8418.21, 8418.22, 8418.29, 8418.91, 8418.99, 8422.11, 8422.19, 8422.90, 8423.10, 8448.19, 8450.11, 8450.12, 8450.19, 8450.20, 8450.90, 8451.10, 8451.90, 8452.10, 8452.90, 8469.12, 8469.20, 8469.30, 8472.10, 8472.20, 8472.30, 8472.90, 8473.10 and 8473.40, for the entry in column (4) occurring against each of them, the entry 30% shall be substituted;
(ii) in sub-heading 8473.50, for the entry in column (4), the entry 10% shall be substituted;
(iii) in sub-headings 8479.50, 8479.60, 8479.89, 8482.10, 8482.20, 8482.30, 8482.40, 8482.50, 8482.80, 8482.91, 8482.99, 8483.20, 8485.10 and 8485.90, for the entry in column (4) occurring against each of them, the entry 30% shall be substituted;
(80) in Chapter 85,
(i) in sub-headings 8504.10, 8506.10, 8506.30, 8506.40, 8506.50, 8506.60, 8506.80, 8506.90, 8507.10, 8507.20, 8507.30, 8507.40, 8507.80, 8507.90, 8509.10, 8509.20, 8509.30, 8509.40, 8509.80, 8509.90, 8510.10, 8510.20, 8510.30, 8510.90, 8511.10, 8511.20, 8511.30, 8511.40, 8511.50, 8511.80, 8511.90, 8512.10, 8512.20, 8512.30, 8512.40, 8512.90, 8513.10, 8513.90, 8516.10, 8516.21, 8516.29, 8516.31, 8516.32, 8516.33, 8516.40, 8516.50, 8516.60, 8516.71, 8516.72, 8516.79, 8516.80, 8518.10, 8518.21, 8518.22, 8518.29, 8518.30, 8518.40, 8518.50, 8519.10, 8519.21, 8519.29, 8519.31, 8519.39, 8519.40, 8519.92, 8519.93, 8519.99, 8520.10, 8520.32, 8520.33, 8520.39, 8520.90, 8521.10, 8521.90, 8522.10 and 8522.90, for the entry in column (4) occurring against each of them, the entry 30% shall be substituted;
(ii) in sub-headings 8523.11, 8523.12, 8523.13 and 8523.20, for the entry in column (4) occurring against each of them, the entry 10% shall be substituted;
(iii) in sub-heading 8523.30, for the entry in column (4), the entry 30% shall be substituted;
(iv) in sub-heading 8523.90, for the entry in column (4), the entry 10% shall be substituted;
(v) in sub-heading 8524.10, for the entry in column (4), the entry 30% shall be substituted;
(vi) in sub-heading 8524.31, for the entry in column (4), the entry 10% shall be substituted;
(vii) in sub-headings 8524.32 and 8524.39, for the entry in column (4) occurring against each of them, the entry 30% shall be substituted;
(viii) in sub-heading 8524.40, for the entry in column (4), the entry 10% shall be substituted;
(ix) in sub-headings 8524.51, 8524.52, 8524.53 and 8524.60, for the entry in column (4) occurring against each of them, the entry 30% shall be substituted;
(x) in sub-heading 8524.91, for the entry in column (4), the entry 10% shall be substituted;
(xi) in sub-headings 8524.99, 8525.30, 8525.40, 8526.10, 8526.91, 8526.92, 8527.12, 8527.13, 8527.19, 8527.21, 8527.29, 8527.31, 8527.32, 8527.39, 8527.90, 8528.12, 8528.13, 8528.21, 8528.22, 8528.30, 8531.10, 8531.80, 8531.90, 8536.10, 8536.20, 8536.30, 8536.41, 8536.49, 8536.50, 8536.61, 8536.69, 8536.90, 8537.10, 8538.10, 8538.90, 8539.10, 8539.21, 8539.22, 8539.29, 8539.31, 8539.32, 8539.39, 8539.41, 8539.49, 8539.90, 8540.11, 8540.91, 8543.40, 8543.89, 8544.11, 8544.19, 8544.20, 8544.30, 8544.41, 8544.49, 8544.51, 8544.59, 8544.60, 8548.10 and 8548.90, for the entry in column (4) occurring against each of them, the entry 30% shall be substituted;
(81) in Chapter 86, for the entry in column (4) occurring against each of the sub-headings (except sub-headings 8607.11, 8607.12, 8607.19, 8607.21, 8607.29, 8607.30, 8607.91, 8607.99 and 8608.00), the entry 30% shall be substituted;
(82) in Chapter 87, for the entry in column (4) occurring against each of the sub-headings (except sub-headings 8703.10, 8703.21, 8703.22, 8703.23, 8703.24, 8703.31, 8703.32, 8703.33, 8703.90, 8710.00, 8711.10, 8711.20, 8711.30, 8711.40, 8711.50 and 8711.90), the entry 30% shall be substituted;
(83) in Chapter 88, in sub-headings 8801.90, 8802.60, 8803.90, 8804.00, 8805.10, 8805.21 and 8805.29, for the entry in column (4) occurring against each of them, the entry 30% shall be substituted;
(84) in Chapter 89,
(i) for the entry in column (4) occurring against each of the sub-headings (except sub-headings 8902.00, 8904.00, 8905.10, 8905.90, 8906.10, 8906.90 and 8908.00), the entry 30% shall be substituted;
(ii) in sub-heading 8908.00, for the entry in column (4), the entry 15% shall be substituted;
(85) in Chapter 90,
(i) in sub-headings 9001.10, 9001.20, 9001.30, 9001.40, 9001.50, 9001.90, 9002.11, 9002.19, 9002.20, 9002.90, 9003.11, 9003.19, 9003.90, 9004.10, 9004.90, 9005.10, 9005.80, 9005.90, 9006.10, 9006.20, 9006.30, 9006.40, 9006.51, 9006.52, 9006.53, 9006.59, 9006.61, 9006.62, 9006.69, 9008.10, 9008.20, 9008.30, 9008.40, 9009.12, 9009.22, 9009.30, 9010.60, 9022.19, 9022.29, 9022.30 and 9022.90, for the entry in column (4) occurring against each of them, the entry 30% shall be substituted;
(ii) in sub-heading 9026.90, for the entry in column (4), the entry 5% shall be substituted;
(86) in Chapter 91, in sub-headings 9101.11, 9101.12, 9101.19, 9101.21, 9101.29, 9101.91, 9101.99, 9102.11, 9102.12, 9102.19, 9102.21, 9102.29, 9102.91, 9102.99, 9103.10, 9103.90, 9104.00, 9105.11, 9105.19, 9105.21, 9105.29, 9105.91, 9105.99, 9106.10, 9106.20, 9106.90, 9107.00, 9111.10, 9111.20, 9111.80, 9111.90, 9112.20, 9112.90, 9113.10, 9113.20 and 9113.90, for the entry in column (4) occurring against each of them, the entry 30% shall be substituted;
(87) in Chapter 92, for the entry in column (4) occurring against each of the sub-headings, the entry 30% shall be substituted;
(88) in Chapter 93, for the entry in column (4) occurring against each of the sub-headings, the entry 30% shall be substituted;
(89) in Chapter 94, for the entry in column (4) occurring against each of the sub-headings, the entry 30% shall be substituted;
(90) in Chapter 95, for the entry in column (4) occurring against each of the sub-headings (except sub-headings 9506.11, 9506.12, 9506.19, 9506.21, 9506.29, 9506.31, 9506.32, 9506.39, 9506.40, 9506.51, 9506.59, 9506.61, 9506.62, 9506.69, 9506.70, 9506.91, 9506.99, 9507.10, 9507.20, 9507.30 and 9507.90), the entry 30% shall be substituted;
(91) in Chapter 96, for the entry in column (4) occurring against each of the sub-headings, the entry 30% shall be substituted;
(92) in Chapter 97, for the entry in column (4) occurring against each of the sub-headings (except sub-heading 9704.00), the entry 30% shall be substituted;
(93) in Chapter 98, in sub-headings 9802.00, 9804.10, 9804.90, 9805.10 and 9805.90, for the entry in column (4) occurring against each of them, the entry 30% shall be substituted;
THIRD SCHEDULE
[See Section 142(1)]
In the Schedule to the notification, referred to in sub-section (1) of Section 142, for the entry 16. Mineral based , the following entry shall be substituted, namely:
16. Mineral based
Explanation. For the removal of doubts, it is hereby declared that for the purposes of this notification, mineral does not include crude petroleum oils and the expression mineral based shall be construed accordingly. .
FOURTH SCHEDULE
[See Section 144(1)]
| Notification No. and date |
Amendment |
Date of effect of amendment |
| (1) |
(2) |
(3) |
| G.S.R. 299(E), dated the 31st March, 2000 [28/2000-Central Excise (N.T.), dated the 31st March, 2000] |
In the said notification, for Explanation II, the following Explanation shall be substituted, namely: Explanation II. For the purposes of this notification, composite mill means a manufacturer who is engaged in the processing of fabrics with the aid of power along with the spinning of yarn from fibres and weaving or knitting or crocheting of fabrics within the same factory and includes a multi-locational composite mill, that is to say, a public limited company which is engaged in the processing of fabrics with the aid of power along with the spinning of yarn from fibres and weaving or knitting or crocheting of fabrics in one or more factories owned by the same public limited company. |
1st day of April, 2000. |
| |
|
|
FIFTH SCHEDULE
[See Section 145(i)]
Part I
In the First Schedule to the Central Excise Tariff Act,
(1) in Chapter 9, in sub-heading No. 0902.00, for the entry in column (4), the entry Re 1 per kilogram shall be substituted;
(2) in Chapter 17, after NOTE 3, the following NOTE shall be inserted, namely:
4. In relation to the products of heading No. 17.02, labelling or relabelling of containers and repacking from bulk packs to retail packs or the adoption of any other treatment to render the product marketable to the consumer, shall amount to manufacture . ;
(3) in Chapter 24, in sub-heading Nos. 2402.00, 2403.31 and 2403.32, for the entry in column (4) occurring against each of them, the entry 16% shall be substituted;
(4) in Chapter 30, in sub-heading No. 3004.10, for the entry in column (4), the entry 16% shall be substituted;
(5) in Chapter 40,
(i) in sub-heading No. 4005.10, for the entry in column (3), the following entry shall be substituted, namely:
-Plates, sheets or strip, whether or not combined with any textile material, in relation to the manufacture of which no CENVAT credit of duty paid on the inputs used, has been availed ;
(ii) in sub-heading Nos. 4011.10 and 4013.10, for the entry in column (4) occurring against each of them, the entry 16% shall be substituted;
(6) in Chapter 44, in sub-heading Nos. 4410.19 and 4410.90, for the entry in column (4) occurring against each of them, the entry 16% shall be substituted;
(7) in Chapter 48,
(i) in SUB-HEADING NOTE 3, for clause (a), the following clause shall be substituted, namely:
(a) follow the procedure under the Central Excise (Removal of Goods at Concessional Rate of Duty for Manufacture of Excisable Goods) Rules, 2001; and ;
(ii) in sub-heading Nos. 4820.00, 4821.00 and 4823.20, for the entry in column (4) occurring against each of them, the entry 16% shall be substituted;
(8) in Chapter 59, in sub-heading No. 5906.10, for the entry in column (4), the entry 16% shall be substituted;
(9) in Chapter 61,
(i) after NOTE 2, the following NOTES shall be inserted, namely:
3. In relation to a product of this Chapter, brand name means a brand name, whether registered or not, that is to say, a name or a mark, such as a symbol, monogram, label, signature or invented word or any writing which is used in relation to a product, for the purposes of indicating, or so as to indicate, a connection in the course of trade between the product and some person using such name or mark with or without any indication of the identity of that person.
4. In relation to a product of this Chapter, affixing a brand name on the product, labelling or relabelling of its containers and repacking from bulk packs to retail packs or the adoption of any other treatment to render the product marketable to the consumer, shall amount to manufacture . ;
(ii) in sub-heading Nos. 6101.00 and 6102.00, for the entry in column (4) occurring against each of them, the entry 16% shall be substituted;
(10) in Chapter 66, in sub-heading Nos. 6601.00 and 6602.00, for the entry in column (4) occurring against each of them, the entry 16% shall be substituted;
(11) in Chapter 68, in sub-heading No. 6807.20, for the entry in column (4), the entry 16% shall be substituted;
(12) in Chapter 70, in sub-heading Nos. 7011.10 and 7012.10, for the entry in column (4) occurring against each of them, the entry 16% shall be substituted;
(13) in Chapter 73,
(i) after NOTE 3, the following NOTE shall be inserted, namely:
4. In relation to the products of this Chapter, the process of galvanization shall amount to manufacture . ;
(ii) in sub-heading No. 7326.21, for the entry in column (4), the entry 16% shall be substituted;
(14) in Chapter 74, in sub-heading No. 7418.10, for the entry in column (4), the entry 16% shall be substituted;
(15) in Chapter 82, in sub-heading No. 8215.00, for the entry in column (4), the entry 16% shall be substituted;
(16) in Chapter 84, in sub-heading Nos. 8413.11, 8413.12, 8413.13, 8413.14, 8413.20, 8413.91, 8414.10, 8414.20, 8414.91, 8481.20, 8481.92 and 8483.10, for the entry in column (4) occurring against each of them, the entry 16% shall be substituted;
(17) in Chapter 85, in sub-heading No. 8524.32, for the entry in column (4), the entry 16% shall be substituted;
(18) in Chapter 87, in sub-heading No. 8712.00, for the entry in column (4), the entry 16% shall be substituted;
(19) in Chapter 90, in sub-heading Nos. 9018.00, 9019.00 and 9022.10, for the entry in column (4) occurring against each of them, the entry 16% shall be substituted;
(20) in Chapter 94, in sub-heading Nos. 9405.10 and 9406.00, for the entry in column (4) occurring against each of them, the entry 16% shall be substituted;
(21) in Chapter 95, in sub-heading Nos. 9501.00, 9502.00 and 9503.00, for the entry in column (4) occurring against each of them, the entry 16% shall be substituted.
Part II
| Heading No. |
Sub-heading No. |
Description of goods |
Rate of duty |
| (1) |
(2) |
(3) |
(4) |
| In the First Schedule to the Central Excise Tariff Act, in Chapter 36, for heading No. 36.05 and the entries relating thereto, the following shall be substituted, namely: |
| 36.05 |
|
MATCHES, OTHER THAN PYROTECHNIC ARTICLES OF HEADING NO. 36.04 |
|
| |
3605.10 3605.90 |
- Bengal Lights - Others |
16% Rs 1.30 for every 1000 matches or fraction thereof. |
SIXTH SCHEDULE
[See Section 145(ii)]
| Heading No. |
Sub-heading No. |
Description of goods |
Rate of Special duty of excise |
| (1) |
(2) |
(3) |
(4) |
| In the Second Schedule to the Central Excise Tariff Act, |
| (1) |
heading No. 25.02, sub-heading Nos. 2502.21, 2502.30, 2502.40, 2502.50 and 2502.90 and the entries relating thereto shall be omitted; |
| (2) |
heading No. 33.04, sub-heading No. 3304.00 and the entries relating thereto shall be omitted; |
| (3) |
heading No. 33.05, sub-heading No. 3305.99 and the entries relating thereto shall be omitted; |
| (4) |
heading No. 33.07, sub-heading Nos. 3307.10, 3307.20, 3307.39 and 3307.90 and the entries relating thereto shall be omitted; |
| (5) |
heading No. 43.01, sub-heading No. 4301.00 and the entries relating thereto shall be omitted; |
| (6) |
heading No. 89.03, sub-heading No. 8903.00 and the entries relating thereto shall be omitted; |
| (7) |
heading No. 89.07, sub-heading No. 8907.00 and the entries relating thereto shall be omitted; |
| (8) |
heading No. 93.02, sub-heading No. 9302.00 and the entries relating thereto shall be omitted; |
| (9) |
heading No. 93.03, sub-heading No. 9303.00 and the entries relating thereto shall be omitted; |
| (10) |
heading No. 93.04, sub-heading No. 9304.00 and the entries relating thereto shall be omitted; |
| (11) |
heading No. 93.05, sub-heading No. 9305.00 and the entries relating thereto shall be omitted; |
| (12) |
heading No. 93.06, sub-heading No. 9306.00 and the entries relating thereto shall be omitted; |
| (13) |
heading No. 93.07, sub-heading No. 9307.00 and the entries relating thereto shall be omitted; |
| (14) |
heading No. 96.05, sub-heading No. 9605.10 and the entries relating thereto shall be omitted. |
SEVENTH SCHEDULE
(See Section 146)
In the First Schedule to the Additional Duties of Excise Act, in sub-heading Nos. 5207.20, 5208.20, 5209.10, 5406.10, 5407.10, 5511.10, 5512.10, 5513.10, 5514.10, 5801.21, 5801.31, 5802.21, 5802.31, 6002.10 and 6002.20, for the entry in column (4) occurring against each of them, the entry 8% shall be substituted.
EIGHTH SCHEDULE
(See Section 147)
| Item No. |
Description of goods |
Rate of duty |
| (1) |
(2) |
(3) |
| 1. |
Motor spirit, commonly known as petrol |
2[Rs 18 per litre] |
| 2. |
High speed diesel oil |
3[Rs 12 per litre] |
NINTH SCHEDULE
(See Section 143)
| Notification No. and date |
Amendment |
Date of effect of amendment |
| (1) |
(2) |
(3) |
| G.S.R. 143(E), |
In the Central Excise Rules, 2002, |
1st March, 2002 |
| dated the 1st March, 2002 |
(a) |
in Rule 8, after sub-rule (1), the following sub-rule shall be inserted, namely: |
|
| [4/2002-Central Excise (N.T.), dated the 1st March, 2002] |
(1-A) Notwithstanding anything contained in sub-rule (1), the duty on the goods removed from the factory or the warehouse, in the State of Gujarat, during the second fortnight of February, 2002 and the month of March, 2002 shall be paid by the 31st March, 2002: |
|
| |
Provided that where an assessee in the State of Gujarat is availing of the exemption under a notification based on the value of clearances in a financial year, the duty on goods cleared during the month of February, 2002 shall be paid by the 31st March, 2002. |
|
| |
Explanation. For removal of doubts, it is hereby clarified that the duty liability shall be deemed to have been discharged only if the amount payable is credited to the account of the Central Government by the specified date. ; |
|
| |
(b) |
after Rule 8, the following rule shall be inserted, namely: |
1st March, 2002 |
| |
|
8-A. Manner of payment in respect of specified goods on which excise duty has been imposed with effect from 1st March, 2002. (1) Notwithstanding anything contained in Rule 8, the duty on the goods, specified in the Annexure to this rule, removed from the factory or the warehouse during the period commencing on and from the 1st March, 2002 and ending with and including the 31st May, 2002, shall be paid by the 15th day of June, 2002. |
|
| |
Explanation. For removal of doubts, it is hereby clarified that the duty liability shall be deemed to have been discharged only if the amount payable is credited to the account of the Central Government by the specified date. |
|
| |
|
(2) The duty of excise shall be deemed to have been paid for the purposes of these rules on the excisable goods removed in the manner provided under sub-rule (1) and the credit of such duty allowed, as provided by or under any rule. |
|
| |
|
(3) If the assessee fails to pay the amount of duty by due date, he shall be liable to pay the outstanding amount along with interest at the rate specified by the Central Government vide notification issued under Section 11-AB of the Act on the outstanding amount, for the period starting with the first day after due date till the date of actual payment of the outstanding amount. |
|
| |
|
(4) If the assessee defaults in payment of duty by the 15th day of June, 2002, then, the assessee shall forfeit the facility to pay the dues in instalments as provided under sub-rule (1) of Rule 8 for the clearances made after the 1st day of June, 2002 for a period of two months, commencing on and from the date of communication of the order passed by the Assistant Commissioner of Central Excise or the Deputy Commissioner of Central Excise, as the case may be, in this regard, or till such date on which the dues are paid, whichever is later, and |
|
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during this period the assessee shall be required to pay excise duty for each consignment by debiting to the account current and in the event of any failure to do so, it shall be deemed that such goods have been cleared without payment of duty and the consequences and penalties as provided in these rules, shall follow. |
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ANNEXURE |
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(1) |
All goods specified at S. Nos. 9 to 50 of the Table to the notification of the Government of India, Ministry of Finance (Department of Revenue) No. 10/2002-Central Excise, dated the 1st March, 2002 published in the Gazette of India vide number G.S.R. 131(E), dated the 1st March, 2002, which were exempt from whole of the duty leviable thereon immediately prior to 1st March, 2002 and on which duty has become leviable with effect from 1st March, 2002, at the rate of 4% ad valorem, subject to the conditions specified in that notification or, as the case may be, at the rate of 16% ad valorem. |
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(2) |
Granite falling under heading No. 68.07 manufactured by units which would have been eligible for exemption from duty whether in whole or in part under Notification No. 8/2001-Central Excise or No. 9/2001-Central Excise, dated the 1st March, 2001, as they existed before 1st March, 2002 and granite falling under heading No. 68.07 manufactured by units which would have been eligible for exemption whether in whole or in part if such exemption had not been withdrawn under Notification No. 8/2002-Central Excise or, as the case may be, under Notification No. 9/2002-Central Excise, both dated the 1st March, 2002. |
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(3) |
Woven fabrics of cotton, falling under Chapter 52, when subjected to any one or more of the following processes, namely: |
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(a) |
flanellete raising; |
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(b) |
stentering; |
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(c) |
damping on grey and bleached sorts; |
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(d) |
back filling on grey and bleached sorts; |
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(e) |
singeing, that is to say, burning away of knots and loose ends in the fabrics; |
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(f) |
cropping or buta cutting; |
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(g) |
curing or heat setting; |
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(h) |
padding, that is to say, applying starch or fatty material on one or both sides of the fabric; or |
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(i) |
expanding, |
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if such fabrics are processed in a factory which does not have the facilities (including plant and equipment) for carrying out bleaching, dyeing or printing or any one or more of these processes with the aid of power or steam and such fabrics were exempt from whole of the duties leviable thereon under the First Schedule to the Central Excise Tariff Act, 1985 (5 of 1986) and the First Schedule to the Additional Duties of Excise (Goods of Special Importance) Act, 1957 (58 of 1957), immediately prior to 1st March, 2002 and on which duties have become leviable with effect from 1st March, 2002, at the rate of 12% ad valorem. |
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(4) |
Woven fabrics of man-made fibres, falling under Chapter 54 or Chapter 55, when subjected to any one or more of the following processes, namely: |
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(a) |
singeing, that is to say, burning away of knots and loose ends in the fabrics; |
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(b) |
padding, that is to say, application of natural starch to one or both sides of the fabrics; |
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(c) |
back filling, that is to say, application of starch to one side of the fabrics; |
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(d) |
cropping, that is to say, cutting away mechanically of loose ends from the fabrics; or |
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(e) |
the process of blowing (steam pressing) carried out on woven fabrics of acrylic fibre, |
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if such fabrics are processed in a factory which does not have the facilities (including plant and equipment) for carrying out bleaching, dyeing or printing or any one or more of these processes with the aid of power or steam, and such fabrics were exempt from whole of the duties leviable thereon under the First Schedule to the Central Excise Tariff Act, 1985 (5 of 1986) and the First Schedule to the Additional Duties of Excise (Goods of Special Importance) Act, 1957 (58 of 1957), immediately prior to 1st Match, 2002 and on which duties have become leviable with effect from 1st March, 2002, at the rate of 12% ad valorem. ; |
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(c) |
after Rule 12, the following rule shall be inserted, namely: |
1st March, |
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12-A. Filling of return in respect of specified goods on which excise duty has been imposed on and from the 1st March, 2002. Notwithstanding anything contained in Rule 12, every assessee shall submit, in respect of goods specified in the Annexure to Rule 8-A, to the Superintendent of Central Excise a return for the months of March, April and May, 2002, in the form specified by notification by the Board, of production and removal of the said goods and other relevant particulars, by the 10th day of June, 2002. . |
2002 |