(Received the assent of the Governor General on the 21st April 1874).
An Act to amend the Law relating to Salt.
PREAMBLE
For the purpose of amending the law relating to Salt in Ganjam, Orissa and the Central Provinces; It is hereby enacted as follows:
In modification of Act No. XXIV of 1869, section two, the price to be paid to the Local Government for Salt manufactured under the orders of the Governor of the Presidency of Port St. George in Council, and sold at any place within the District of Ganjam, shall he such sum not exceeding two rupees four aunas for every maund of three thousand two hundred tolas weight of Salt as the Governor General in Council may from time to time fix for such place.
In modification of Bengal Act No. VII of 1864, section nine, a duty shall he paid on Salt manufactured at any place in the Division of Orissa by persons licensed under that Act, at such rate not exceeding three rupees four annas, and not less than two rupees four annas, per maund of three thousand two hundred tolas weight as the Governor General in Council may from time to time fix for such place.
The duty leviable under Act No. VII of 1864, section two, may he levied by way of a mileage rate on
(a.) Salt imported from the Presidency of Bombay into any part of the territories under the administration of the Chief Commissioner of the Central Provinces, and
(b.) Salt which having been so imported is afterwards moved from one place to another.
And the Governor General in Council may from time to time fix, for the purposes of this section, the rate per maund per mile, and the places at which and the mode in which such rate shall he levied.
The provisions of sections six and seven of Act No. XIV of 1843 shall apply as if the duties therein-mentioned were the duty leviable under the said Act No. VII of 1864 as modified by section three of this Act and as if the orders referred to in the said section six of Act No. XIV of 1843 were orders issued under the said Act No. VII of 1864 or under section three of this Act.