Pepper Exported from Cochin Act, 1868 [Repealed]
(Received the assent of the Governor General on the 24th January 1868.)
PREAMBLE
Whereas Act No. III of 1861 (to provide for the collection of duty of customs on pepper exported by sea from the British port of Cochin) provides that a duty of fifteen rupees a candy shall be levied on all pepper exported by sea from the British port of Cochin; and whereas the Indian Customs Duties' Act, 1867, provides that a duty of three per cent, shall be levied on pepper exported from British India; and whereas the Governments of Travancore and Cochin have recently reduced the duty on pepper exported from their ports, from rupees fifteen to rupees nine per candy; and whereas it is expedient that the duty leviable on pepper so exported from the said port should not exceed the said reduced duty; It is hereby enacted as follows:
Section 1. Duty leviable on pepper exported by sea from Cochin
In lieu of the duty prescribed by the said Acts or either of them, there shall be levied a duty not exceeding nine rupees a candy on all pepper exported by sea from the said port of Cochin; and the Governor of Fort St. George in Council may from time to time determine the exact rate of duty to be levied under this Act.
Section 2. Act to be read with Act No. III of 1861
This Act shall be read with and taken as part of the said Act No. III of 1861.