(Received the assent of the Governor General on the 5th July 1870).
An Act to enable the Government of India to exempt goods from Customs duties.
PREAMBLE
For the purpose of enabling the Governor General of India in Council to exempt goods from duties of customs; It is hereby enacted as follows:
The said Governor General in Council may from time to time, by notification in the Gazette of India, exempt any goods imported or exported into or from British India, or into or from any specified port or place therein, from the whole or any part of the duties of customs to which they are liable under the Indian Customs Duties' Act, 1870, or any other law for the time being in force relating to such duties,
Power to cancel exemption. and may, by like notification, cancel any such exemption.