| [Act 1 of 1975] | [6th March, 1975] |
An Act further to amend the Indian Tariff Act, 1934
Be it enacted by Parliament in the Twenty-sixth Year of the Republic of India as follows:-
1. Short title and commencement.-(1) This Act may be called the Indian Tariff (Amendment) Act, 1975.
(2) It shall be deemed to have come into force on the 1st day of January, 1975.
2. Amendment of First Schedule.-In the First Schedule to the Indian Tariff Act, 1934 (hereinafter referred to as the principal Act),-
(a) in Items Nos. 28(35), 28(38), 28(38-A), 28(39), 28(40), 28(40-A) and 28(41), in the last column headed "Duration of protective rates of duty", for the figures "1974", wherever they occur, the figures "1977" shall be substituted;
(b) in Item No. 28(38-B),-
(i) in the third column headed "Nature of duty", for the word "Revenue", wherever it occurs, the word "Protective" shall be substituted;
(ii) in the last column headed "Duration of protective rates of duty", against (a) and (b), the word, figures and letters "December 31st, 1977" shall be inserted;
(c) for Item No. 28(40-B), the following Items shall be substituted, namely:-
| 1 | 2 | 3 | 4 | 5 | 6 | 7 |
| 28(40-B) | The following dye-intermediates, namely,- | |||||
| (1) 2:6 diamino-anthraquinone, | ||||||
| (2) O-nitro anisole, | ||||||
| (3) I-chloro anthraquinone, | ||||||
| (4) Anthraquinone-I-sulphonic acid sodium salt- | ||||||
| (a) of British manufacture; | Revenue | 50 per cent. ad valorem. | .. | .. | .. | |
| (b) not of British manufacture; | Revenue | 60 per cent. ad valorem. | .. | .. | .. | |
| 28(40-C) | The following dye-Intermediates, namely,- | |||||
| (1) I-amino-anthraquinone, | ||||||
| (2) O-chloro aniline, | ||||||
| (3) P-chloro aniline, | ||||||
| (4) P-nitro anisole, | ||||||
| (5) 5-Chloro-o-toluidine, | ||||||
| (6) 1:4 diamino anthraquinone, | ||||||
| (7) Peri acid, | ||||||
| (8) 2:5 dimethyl-4-chlorophenyl thioglycolic acid, | ||||||
| (9) Amino Iso G-acid- | ||||||
| (a) of British manufacture; | Protective | 50 per cent. ad valorem. | .. | .. | December 31st, 1977, | |
| (b) not of British manufacture. | Protective | 60 per cent. ad valorem. | .. | .. | December 31st, 1977." |
(d) After Item No. 28(41), the following Item shall be inserted, namely:-
| 1 | 2 | 3 | 4 | 5 | 6 | 7 |
| 28(42) | The following dye-intermediates, namely,- | |||||
| (1) M-chloro-para-xylene, | ||||||
| (2) Ortho nitro-toluene, | ||||||
| (3) Ortho tolidine, | ||||||
| (4) Para nitro-toluene- | ||||||
| (a) of British manufacture; | Protective | 50 per cent. ad valorem. | .. | .. | December 31st, 1977, | |
| (b) not of British manufacture. | Protective | 60 per cent. ad valorem. | .. | .. | December 31st, 1977." |
(e) in Item Nos. 46(a), 46(b), 46(1), 47 and 48, in the last column headed "Duration of protective rates of duty", for the figures "1974", wherever they occur, the figures "1979" shall be substituted.
3. Repeal and saving.-(1) The Indian Tariff (Amendment) Ordinance, 1974 (Ordinance 15 of 1974) is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken under the principal Act, as amended by the said Ordinance, shall be deemed to have been done or taken under the principal Act as amended by this Act.