Indian Tariff (Amendment) Act, 19201
| [Act No. 7 of 1920] | [25th February, 1920] |
| [Repealed by Act 6 of 1921, S. 2(2) and Schedule-II] | [25th February, 1920] |
Passed by the Indian Legislative Council.
An Act further to amend the Indian Tariff Act, 1894.
Whereas it is expedient further to amend the Indian Tariff Act, 1894 (8 of 1894); It is hereby enacted as follows:-
1 Received the assent of the Governor General on the 25th February, 1920.
1. Short title.- This Act may be called the Indian Tariff (Amendment) Act, 1920.
2. Amendment schedule II, Act VIII, 1894.- In Schedule II of the Indian Tariff Act, 1894 (VIII of 1894), as subsequently amended, for item 45 the following shall be substituted, namely:-
| "45 | Subject to the exemptions specified in No. 10- (1) Firearms other thau pistols, including gas and air-guns and rifles. (2) Barrels for the same, whether single or double. (3) Pistols, including automatic pistols and revolvers. (4) Barrels for the same, whether single or double. (5) Main springs and magazine springs for firearms, valorem, including, gas guns and which rifles. (6) Gun stocks and breech blocks. (7) Revolver-cylinders, for each cartridge they will carry. (8) Actions (including skeleton and waster) breech bolts and their heads, cocking pieces and locks (for muzzle loading arms). (9) Machines for making, loading, or closing cartridges for rifled arms. (10) Machines for capping cartridges for rifled arms. | Each Each Each Each Each Each Each Each Ad valorem. Ad valorem. | Rs. 15 15 15 15 5 3 2 1 20 per cent 20 per cent | or 20 per cent, ad valorem, which ever is higher. |