Salt (Amendment) Act, 18691
| [Act No. 24 of 1869] | [10th December, 1869] |
Passed by the Governor General of India in Council.
An Act to enhance the price of Salt in the Presidency of Pori St. George and the duty on Salt in the Presidency of Bombay.
Preamble.- Whereas it is expedient to enhance the price of salt manufactured and sold in the Presidency of Port St. George and the duty leviable on salt manufactured in or imported into the Presidency of Bombay; It is hereby enacted, as follows;-
1 Received the assent of the Governor General on the 10th December 1869.
1. Repeal of enactments.- Act No. VI of 1844 (for abolishing the levy of Transit or Inland Customs Duties, for revising the Duties on Imports and Exports by Sea, and for determining the price at which Salt shall be sold for home consumption within the territories subject to the Government of Fort St. George), sections 44 and 45, and Act No. VII of 1861 (to empower the Governor General in Council to increase the rate of duty leviable on Salt manufactured in, or imported into, any part of the Presidency of Bombay), Act No. XIX of 1866 (to enhance the price of Salt manufactured and sold under the orders of the Governor of the Presidency of Fort St. George in Council), and the Ordinance to enhance the duty on salt in the Presidencies of Madras and Bombay, dated the fourth day of October 1869, are hereby repealed.
2. Price of salt in Madras.- The price to be paid to the Local Government for salt manufactured and sold under the orders of the Governor of the Presidency of Port St. George in Council for consumption within the territories subordinate to that Presidency, shall be two rupees for every maund of three thousand two hundred tolas weight of salt;
Duty on Sato in Bombay.- And an excise duty of one rupee and thirteen annas per maund of three thousand two hundred tolas shall be levied on salt manufactured in, and a Customs duty of one rupee and thirteen annas per maund of three thousand two hundred tolas shall be levied on salt imported either by sea or by land into, any part of the Presidency of Bombay.
3. Saving of duty in Sindh.- Nothing hereinbefore contained shall affect any duty now leviable on salt in the Province of Sindh.