Customs Duties Act, 1863 [Repealed]
(Received the assent of the Governor General on the 16th May 1863.)
PREAMBLE
An Act to amend Act XI of 1862 (to amend Act X of 1860, to amend Act VII of 1859, to alter the Duties of Customs on Goods imported or exported by Sea.)
Whereas it is expedient further to amend the law lating to Customs' Duties; It is enacted as follows:
Section 1. Duty to be charged on Iron, and on Wines, Beer, Porter, &c
In lieu of the Customs' Duties authorized in Act XI of 1862 (to amend Act X of 1860, to amend Act VII of 1859, to alter the Duties of Customs on Goods imported or exported by Sea), to be charged on Iron, on Wines and Liqueurs, and on Porter, Ale, Beer, Cider, and other similar fermented Liquors when imported by Sea, there shall be levied and collected on the aforesaid articles, when imported by Sea, the following Duties of Customs: that is to say:
| On Iron (which shall not he taken to include ironmongery, cutlery, or hardware) |
|
One per cent, ad valorem: |
| On Wines and Liqueurs |
|
One Rupee the Imperial gallon: |
| And on Porter, Ale, Beer, Cider and other similar fermented liquors |
|
One Anna the Imperial gallon. |
Section 2. Act to have effect from 1st May 1863
This Act shall be deemed to have had and to have effect as if it had actually passed and received the assent of the Governor General on the first day of May 1863.