Import of Cotton (Agra) Act, 1855 [Repealed]
ACTNO. 35 OF 1855
12 February, 1856
Repealed by Act 8 of 1868
Passed by the Legislative Council of India.
(Received the assent of the Governor General on the 14th December 1855.)
An Act to abolish the levy of Customs Duty on the import of Cotton into the North-Western Provinces of the Presidency, of Bengal.
Whereas it is expedient to remove all restrictions to the importation of Cotton into the North-Western Provinces in the Bengal Presidency: It is enacted as follows:
Section 1. Portion of Act repealed
So much, of Section II Act No. XIV of 1843 as prescribes, the levy of duties of Customs on the import of Cotton, uncleaned or cleaned, into the North-Western Provinces of the. Presidency of Bengal, is hereby repealed.
Section 2. Repeal of so muck of Schedule of Act XIV 1836 as allows a drawback
So much of Schedule B. Act No. XIV of 1836 as allows a drawback of the land-frontier duty paid upon Cotton-wool is hereby repealed from the first day of July 1856.