Act 002 of 1935 : Indian Tariff (Amendment) Act, 1935

Preamble

Indian Tariff (Amendment) Act, 1935¹

[Act No. 2 of 1935]

[11th April, 1935]

Passed by the Indian Legislature.

An Act to amend the Indian Tariff Act, 1934, for certain purposes.

Whereas it is expedient to amend the Indian Tariff Act, 1934 (XXXII of 1934), for the purposes hereinafter appearing; It is hereby enacted as follows:-

1 Received the assent of the Governor General on the 11th April, 1935.

Section 1. Short title and commencement

1. Short title and commencement.- (1) This Act may be called the "Indian Tariff (Amendment) Act, 1935".

(2) It shall come into force on such date as the ¹[President] in Council may, by notification in the Gazette of India, appoint.

1 A.L.O., 1950 [C.O. 4], dt. 26-1-1950 (w.e.f. 26-1-1950).

Section 2. Amendment of the First Schedule Act XXXII of 1934

2. Amendment of the First Schedule, Act XXXII of 1934.- In the First Schedule to the Indian Tariff Act, 1934 (XXXII of 1934),-

(1) (a) Item 10(1) is repealed;

(b) after Item 10 the following Item shall be inserted, namely:-

"10(1)

Wheat

Protective

Rs. 1-8 per cent

March 31^st 1936.";

(2) after Item 10(1); the following new item shall be inserted namely:-

"10(2)

Broken rich

Protective.

Twelve annas per Indian maund of lbs. avoirdupois weight

March 31^st 1936.";

(3) (a) Item 11(1) is repealed;

(b) after Item 11 the following Item shall be inserted namely:-

"11(1)

Wheat flour.

Protective.

Rs. 1-8 per cent.

March 31^st 1936."