Act 022 of 1931 : Heavy Chemical Industry (Protection) Act, 1931

Preamble

[Repealed by Act 32 of 1934, S. 13 and Sch. III]

[Passed by the Indian Legislature.]

(Received the assent of the Governor General on the 1st of October 1931.)

An Act to provide for the protection of the heavy chemical industry.

Whereas it is expedient, in pursuance of the policy of discriminating protection of industries in British India with due regard to the well-being of the community, to provide for the protection of the heavy chemical industry; It is hereby enacted as follows:-

Section 1. Short title

1. Short title:- ¹[* * *]

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Prior to repeal by Act 32 of 1934, Section 1 read as:

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1. Short title.- This Act may be called the Heavy Chemical Industry (Protection) Act, 1931.

1 Repealed by Act 32 of 1934, S. 13 and Sch. III.

Section 2. Amendment of Schedule II, Act VIII of 1894

2. Amendment of Schedule II, Act VIII of 1894:- ¹[* * *]

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Prior to repeal by Act 32 of 1934, Section 2 read as:

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2. Amendment of Schedule II, Act VIII of 1894.- In the Second Schedule to the Indian Tariff Act, 1894 (VIII of 1894)-

(a) Item No. 14A shall be omitted, and

(b) in Part VII and before Item No. 142, the following heading and Item shall be inserted, namely:-

"Chemicals, Drugs and Medicines.

141B	Heavy Chemicals, the following:-
	(1) Acid, hydrochloric ….	Rs. 2-9-0 per cwt.
	(2) Acid, nitric-
	having a density at 15°C. of not more than 142 grammes per cubic centimetre;	Rs. 3-10-0 per cwt.
	having a density at 15°C. of more than 142 grammes per cubic centimetre.	Rs. 5-3-0 per cwt.
	(3) Acid, sulphuric ….	Rs. 1-4-0 per cwt.
	(4) Alum, namely, ammonia alum, potash alum or soda alum.	Rs. 15 per cwt.
	(5) Aluminium sulphate or hydrated aluminium sulpnate including ???-ferric and alum cake-
	containing not more than 0.01 per cent, of iron;	As. 13 per cwt.
	containing more than 0.01 per cent, of iron;	As. 9 per cwt.
	(6) Copper sulphate or hydrated copper sulphate.	Rs. 3 per cwt.
	(7) Magnesium chloride …	As. 7 per cwt.
	(8) Magnesium sulphate or hydrated magnesium sulphate-
	containing not more than 50 per cent, of magnesium sulphate;	Rs. 1-4-0 per cwt.
	containing more than 50 per cent, of magnesium sulphate.	Rs. 2-8-0 per cwt.
	(9) Sodium sulphate or hydrated sodium sulphate-
	containing not more than 50 per cent, of sodium sulphate.	As. 6 per cwt.
	containing more than 60 per cent, of sodium sulphate.	As. 13 per cwt.
	(10) Sodium sulphide or hydrated sodium sulphide.	Rs. 1-7-0 pet cwt.
	(11) Zino chloride or zinc chloride solution:	Rs. 4-5-0 per cwt.
	Provided that the duty on any article included in this item shall in no case be loss than the duty which would be charged if the article were included in Part V of this Schedule."

1 Repealed by Act 32 of 1934, S. 13 and Sch. III.

Section 3. Duration

3. Duration:- ¹[* * *]

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Prior to repeal by Act 32 of 1934, Section 3 read as:

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3. Duration.- The amendments made by section 2 shall, in so fair as they relate to heavy chemicals other than magnesium chloride, have effect only up to the 31st day of March, 1933, and, in so far as they relate to magnesium chloride, shall have effect only up to the 31st day of March, 1939.

1 Repealed by Act 32 of 1934, S. 13 and Sch. III.

Section 4. Power to increase duty on magneslum chloride

4. Power to increase duty on magneslum chloride:- ¹[* * *]

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Prior to repeal by Act 32 of 1934, Section 4 read as:

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4. Power to increase duty on magneslum chloride.- If the Governor General in Council is satisfied, after such inquiry as he thinks necessary, that magnesium chloride chargeable with duty under Item No. 141B, as above inserted in the Second Schedule to the Indian Tariff Act, 1894, is being imported into British India at such a price as is likely to render ineffective the protection intended to be afforded by such duty to the manufacture of magnesium chloride in India, he may, by notification in the Gazette of India, increase such duty to such extent as he thinks necessary.

1 Repealed by Act 32 of 1934, S. 13 and Sch. III.