Exempting Timber from Import-duty Act, 1868 [Repealed]
ACTNO. 11 OF 1868
04 February, 1868
Repealed by Act 14 of 1870
Passed by the Governor General of India in Council.
(Received the assent of the Governor General on the 2nd April 1868).
An Act to exempt Timber and Woods from Import Duty.
PREAMBLE
Whereas it is expedient to exempt timber and woods imported by sea into British India from the duties of customs chargeable thereon; It is hereby enacted as follows:
Section 1. Seaborne timber exempt from import duty
Notwithstanding anything contained in The Indian Customs' Duties' Act, 1867 , no duties of customs shall be chargeable on timber and woods imported by sea into British India.