Act 047 of 1965 : Union Duties of Excise (Distribution) Amendment Act, 1965

Section 1. Short title and commencement

1. Short title and commencement.-(1) This Act may be called the Union Duties of Excise (Distribution) Amendment Act, 1965.

(2) It shall come into force on the 1st day of April, 1966.

Section 2. Amendment of long title

2. Amendment of long title.-In the long title of the Union Duties of Excise (Distribution) Act, 1962 (3 of 1962) (hereinafter referred to as the principal Act), for the words, figures and letters "dated the 14th day of December, 1961" the words, figures and letters "dated the 12th day of August, 1965" shall be substituted.

Section 3. Amendment of Section 2

3. Amendment of Section 2.-In Section 2 of the principal Act, for the words and figures "on each of the articles specified in the Schedule to this Act, as defined in the First Schedule to the Central Excises and Salt Act, 1944", the words, brackets and figures "and of the duties of excise levied and collected under the Mineral Products (Additional Duties of Excise and Customs) Act, 1958 (27 of 1958)" shall be substituted.

Section 4. Substitution of new section for Section 3

4. Substitution of new section for Section 3.-For Section 3 of the principal Act, the following section shall be substituted, namely:-

"3. Distribution of a part of Union duties of excise among the States.-During each financial year commencing on and after the 1st day of April, 1966, there shall be paid out of the Consolidated Fund of India to each of the States specified in column 1 of the Table below such percentage of the distributable Union duties of excise as is set out against it in column 2:-

Table

Section 5. Omission of Schedule

5. Omission of Schedule.-The Schedule to the principal Act, shall be omitted.