Act 006 of 1917 : Tariff (Amendment) Act, 1917

Section 1. Short title and retrospective effect

1. Short title and retrospective effect.-(1) This Act may be called the Indian Tariff (Amendment) Act, 1917.

(2) It shall be deemed to have come into force on the first day of March, 1917, and any sums due on account of new duties leviable thereunder, or of any deficiency between the duties which have been paid and the duties which are leviable thereunder, shall be deemed to be duties short levied within the meaning of Section 39 of the Sea Customs Act, 8 of 1878, and that Act shall apply accordingly.

Section 2. Amendment of Schedule II, Part II, of Act 8 of 1894

2. Amendment of Schedule II, Part II, of Act 8 of 1894.-In Schedule II of the Indian Tariff Act, 1894, as subsequently amended (hereinafter called the said Act)-

(i) For item 50 the following shall be substituted, namely:-

(ii) Item 51 is hereby repealed.

(iii) For item 107 the following shall be substituted, namely:-

YARNS AND TEXTILE FABRICS

"107 Yarns and Textile Fabrics, that is to say:-

Cotton piece-goods, thread other than sewing or darning thread, and all other manufactured cotton goods not otherwise specified;

Flax twist and yarn, and manufactures of flax;

Haberdashery and millinery;

Hemp manufactures;

Hosiery;

Jute twist and yarn, and jute manufactures excluding second-hand or used gunny bags (see No. 24);

Silk yarn, noils and warps, silk thread, silk piece-goods and other manufactures of silk;

Woollen yarn, knitting wool and other manufactures of wool including felt;

All other sorts of yarns and textile fabrics not otherwise specified."

Section 3. Amendment of Schedule III of Act 8 of 1894

3. Amendment of Schedule III of Act 8 of 1894.-In Schedule III of the said Act-

(i) For item I the following shall be substituted, namely:-

(ii) For item 2 the following shall be substituted, namely:-