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THE CHHATTISGARH STHANIYA KSHETRA ME MAL KE PRAVESH PAR KAR (SANSHODHAN) ADHINIYAM, 2002
THE CHHATTISGARH STHANIYA KSHETRA ME MAL KE PRAVESH PAR KAR (SANSHODHAN) ADHINIYAM, 2002
Act 13 of 2002
An Act further to amend the Chhattisgarh Sthaniya Kshetra Me Mal Ke Pravesh Par Kar Adhiniyam, 1976 (No. 52 of 1976).
Be it enacted by the Chhattisgarh Legislature in the Fifty-third Year of the Republic of India as follows:-
Short title and Commencement.
1. (1) This Act may be called the Chhattisgarh Sthaniya Kshetra Me Mal Ke Pravesh Par Kar (Sanshodhan) Adhiniyam, 2002 (No. 13 of 2002).
(2) It shall come into force from the date of publication in the Gazette.
Amendment of Schedule I.
2. In Schedule 1 of the Chhattisgarh Sthaniya Kshetra Me Mal Ke Pravesh Par Kar Adhiniyam, 1976 (No. 52 of 1976) hereinafter referred to as the Principal Act), for the entry in column (2) against Serial No. 1, the following shall be substituted:-
Goods specified in Schedule 1 of the Vonijyik Kar Adhiniyam except the goods specified in entries 4, 14 (excluding sugarcane) 15 and Atta, Maida, Suji, wheat bran specified in entry 5.
Amendment of Schedule II.
3. In Schedule II of the Principal Act.
(1) in Serial number 10(b) the words “and gudaku” shall be deleted and after entry 10(b) following entry shall be inserted:
(c) Gudakhu
(2) for Serial Numbers 22 and 27 following shall be substituted:-
22 (a) Pan Masala containing Tobacco on which additional excise duty is levied or leviable under the Central Excise Tariff Act, 1985 (No. 5 of 1986).
(b) Pan Masala not included in sub-entry (a)
27(a) Fly ash bricks
(b) Bricks excluding fly ash bricks fire bricks and fire clay.
(3) in Serial No. 41 in column (2) the words ‘Hydrogenated Vegetable Oil” shall be omitted.
(4) after serial No. 41 following entry shall be inserted.
41-A (i) Hydrogenated vegetable oil manufactured in India.
(ii) Hydrogenated vegetable oil not manufactured in India.
(5) after serial No. 58 following entry shall be inserted
59 Atta, maida, suji and wheat bran
Amendment in Schedule III.
4. In Schedule III of the Principal Act,
(1) in column (2) of Serial number 1 for words “and Schedule II”, the words. “Schedule II and other entry of this Schedule” shall be substituted.
(2) after entry I following entry shall be inserted:
2. Cane basket, drill rod and P.V.C. Casing pipe.
