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(1) (a) Item 10(1) is repealed;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 31st 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 31st 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(3) (a) Item 11(1) is repealed;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 31st 1936."