act 018 of 1866 : Customs Duty on Saltpetre Act, 1866 [Repealed]

Customs Duty on Saltpetre Act, 1866 [Repealed]

ACTNO. 18 OF 1866

03 December, 1867

Repealed by Act 8 of 1868

Passed by the Governor-General of India in Council.

(Received the assent of the Governor-General on the 24^th March 1866.)

An Act to alter the Customs duty on the export of Saltpetre.

PREAMBLE

Whereas it is expedient to alter the duty of Customs on Saltpetre exported by sea from any port in British India; It is enacted as follows:

Section 1. New Schedule of Export duties substituted for Schedule B to Act No. XXV of 1865

In lieu of the Schedule B annexed to Act No. XXV of 1865 (to amend the Law relating to the duties of Customs on goods exported and imported by Sea) the following Schedule shall be substituted (that is to say):

Schedule B.

Rates of duty to be charged upon goods exported by Sea to any foreign port as defined in The Consolidated Customs' Act from any port in British India.

1. Bullion and Coin	Free.
2. Precious Stones and Pearls	Free.
3. Horses and other living animals	Free.
4. Rum	Free.
5. Spirits	Free.
6. Tobacco and all preparations thereof	Free.
7. Cotton Wool	Free.
8. Flax	Free.
9. Hemp	Free.
10. Books	Free.
11. Maps, Prints, and Works of Art.	Free.
12. Teak Timber	Free.
13. Coal	Free.
14. Iron	Free.
15. Jute	Free.
16. Coffee	Free.
17. Tea	Free.
18. Sugar	Free.
19. Wool	Free.
20. Hides and Skins, raw	Free.
21. Raw Silk and Silk Chussum	Free.

22. Grain and Pulse, two annas the Indian maund		of forty seers of eighty
23. Indiga, three Rupess the Indian maund		tolahs to the seer.
24. Lac Dye and Shell Lac, four per cent, ad valorem.
25. All country articles not enumerated or named above, three per cent, ad valorem.

Section 2. This Act to be read with Act No. XXV of 1865

This Act shall he read with, and taken as part of, Act No. XXV of 1865.