(1) This Act may be called the Customs Duties and Cesses (Conversion to Metric Units) Act, 1960.

(2) It shall come into force on such date2 as the Central Government may, by notification in the Official Gazette, appoint.

3[Repealed]

4[Repealed]

5[Repealed]

6[Repealed]

7[Repealed]

8[Repealed]

9[Repealed]

10[Repealed]

Nothing contained in this Act shall be deemed to affect the validity of any notification, rule or order issued under any of the enactments amended thereby and in force immediately before the commencement of this Act merely by reason of the fact that the rate of any customs duty or cess specified therein has been expressed in terms of annas, pice or pies or with reference to any weight or measure other than a standard mass or measure under the Standards of Weights and Measures Act, 1956 (89 of 1956) and every such notification, rule or order shall, until altered, repealed or amended by the Central Government or other competent authority, continue to have effect as if this Act had not been passed.

Schedule

(See Section 4)

11[Repealed]

1. Repealed by Act 2 of 2018, S. 2 and Sch. I, dated 8-1-2018.

2. 1-10-1960, vide Notification No. S.O. 2348, dated 23-9-1960, Gazette of India, Extraordinary, Part II, Section 3(ii), p. 545.

3. Repealed by Act 52 of 1964, Section 2 and Schedule I.

4. Repealed by Act 52 of 1964, Section 2 and Schedule I.

5. Repealed by Act 52 of 1964, Section 2 and Schedule I.

6. Repealed by Act 52 of 1964, Section 2 and Schedule I.

7. Repealed by Act 52 of 1964, Section 2 and Schedule I.

8. Repealed by Act 52 of 1964, Section 2 and Schedule I.

9. Repealed by Act 52 of 1964, Section 2 and Schedule I.

10. Repealed by Act 52 of 1964, Section 2 and Schedule I.

11. Repealed by Act 52 of 1964, Section 2 and Schedule I.