| [Repealed by Act 32 of 1934, S. 13 and Sch.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 8th April, 1932.) |
An Act to provide funds to enable Government to continue wireless broadcasting in India, by increasing the import, duties leviable on wireless reception apparatus.
Whereas it is expedient to provide funds to enable Government to continue wireless broadcasting in India, by increasing the import duties leviable on wireless reception apparatus; It is hereby enacted as follows:-
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 Indian Tariff (Wireless Broadcasting) Amendment Act, 1932.
1 Repealed by Act 32 of 1934, S. 13 and Sch. III.
2. Amendment of Schedule II, Act VIII of 1894:- 2[* * *]
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Prior to repeal by Act 32 of 1934, Section 2 read as:
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1[2. Amendment of Schedule II, Act VIII of 1894.- In Schedule II to the Indian Tariff Act, 1894 (VIII of 1894),-
(a) Item No. 43 shall be re-numbered as Item No. 42B; and.
(b) after Item No. 42B, as so re-numbered, the following, heading and item shall be inserted, namely:-
"HARDWARE, IMPLEMENTS AND INSTRUMENTS.
| 43 | Wireless reception instruments and apparatus, and component parts, thereof, including all electric valves, amplifiers and loud-speakers which are not specially designed for purposes other than wireless reception or are not original parts of and imported along with instruments or apparatus so designed. | Ad valorem | 50 per cent"] |
1 This section came into effect on 12th March, 1932, by virtue of a declaration inserted in the Bill under the Provisional Collection of Taxes Act, 1931 (XVI of 1931).
2 Repealed by Act 32 of 1934, S. 13 and Sch. III.
3. Bar of operation of section 4, Indian Finance (Supplementary and Extending) Act, 1931:- 2[* * *]
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Prior to repeal by Act 32 of 1934, Section 3 read as:
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1[3. Bar of operation of section 4, Indian Finance (Supplementary and Extending) Act, 1931.- Notwithstanding-anything contained in section 4 of the Indian Finance (Supplementary and Extending) Act, 1931 (VIII of 1894), the additional duty of customs imposed by that section shall not be levied on wireless reception apparatus comprised in Item No. 43 of Schedule II to the Indian Tariff Act, 1894, as inserted by section 2 of this Act.]
1 This section came into effect on 12th March, 1932, by virtue of a declaration inserted in the Bill under the Provisional Collection of Taxes Act, 1931 (XVI of 1931).
2 Repealed by Act 32 of 1934, S. 13 and Sch. III.