This Act may be called the Customs Tariff (Amendment) Act, 1982

[Amendment of the First Schedule.] Rep. by the Repealing and Amending Act, 1988 (19 of 1988),s. 2 and the First Schedule (w.e.f. 31-3-1988).

Theamendment made by clause (a) of section 2 in Heading No. 73.15 of the First Schedule to the principalAct, in so far as it relates to the standard rate of duty on circles, angles, shapes and sections of stainlesssteel shall be deemed to have, and to have always had, effect on and from the 1st day of January, 1981,but during the period commencing from that day and ending with the date of introduction of the CustomsTariff (Amendment) Bill, 1982 in the House of the People--

(a) such circles, angles, shapes and sections shall be deemed to have been exempt from so muchof the duty of customs leviable thereon under the said First Schedule as amendment by the saidamendment as is in excess of the rate of 220 per cent. ad valorem;

(b) the rate of auxiliary duty of customs chargeable on such circles, angles, shapes and sectionsshall be, and shall be deemed to have been, the same as that chargeable on sheets falling undersub-heading No. (2) of the said Heading No. 73.15.