Notification 58/2008-CE, dated 07-12-2008 Amendment Certain Notifications

1.

23/2003-Central Excise, dated the 31st March, 2003

In the said notification, in the Table, -

(i)      against Sr. No. 5, for the entry in column (4), the entry “In excess of “Nil”

Explanation.- The value of the goods shall be determined in terms of section 4 of the Central Excise Act.” shall be substituted;

(ii)    against Sr. No. 5A, for the entry in column (4), the entry “In excess of amount equal to 4% of duty of excise specified in the First Schedule to the Central Excise Tariff Act, 1985( 5 of 1986).

Explanation.- The value of the goods shall be determined in terms of section 4 of the Central Excise Act.” shall be substituted;

(iii)   against Sr. No. 6, for the entry in column (4), the entry “In excess of amount equal to 4% of duty of excise specified in the First Schedule to the Central Excise Tariff Act, 1985( 5 of 1986).

Explanation.- The value of the goods shall be determined in terms of section 4 of the Central Excise Act.” shall be substituted;

(iv)  against Sr. No. 7, for the entry in column (4), the entry “In excess of “Nil”

Explanation.- The value of the goods shall be determined in terms of section 4 of the Central Excise Act.” shall be substituted;

(v)    against Sr. No. 7A, for the entry in column (4), the entry “In excess of amount equal to 4% of duty of excise specified in the First Schedule to the Central Excise Tariff Act, 1985( 5 of 1986).

Explanation.- The value of the goods shall be determined in terms of section 4 of the Central Excise Act.” shall be substituted.

2.

29/2004-Central Excise, dated the 9th July, 2004

In the said notification, in the Table, in column (4),-

(i)      for the entry “8%”, wherever it occurs, the entry “4%” shall be substituted;

(ii)    for the entry “4%”, wherever it occurs, the entry “Nil” shall be substituted.

3.

3/2005-Central Excise, dated the 24th February, 2005

In the said notification, in the Table, against S. No.73, for the entry “8%” in column (4), the entry “4%” shall be substituted.

4.

3/2006-Central Excise, dated the 1st March, 2006

In the said notification, in the Table, in column (4), -

(i)      for the entry “14%”, wherever it occurs, the entry “10%” shall be substituted;

(ii)    for the entry “8%”, wherever it occurs, the entry “4%” shall be substituted.

5.

4/2006-Central Excise, dated the 1st March, 2006

In the said notification, in the Table, in column (4), -

(i)      for the entry “12%”, wherever it occurs, the entry “8%” shall be substituted;

(ii)    for the entry “8%”, wherever it occurs except for the entry occurring against S. No. 22 and 27, the entry “4%” shall be substituted;

(iii)   for the entry “Rs.220 per tonne”, wherever it occurs, the entry “Rs.145 per tonne” shall be substituted;

(iv)  for the entry “Rs.370 per tonne”, wherever it occurs, the entry “Rs.250 per tonne” shall be substituted;

(v)    for the entry “Rs.350 per tonne”, wherever it occurs, the entry “Rs.230 per tonne” shall be substituted;

(vi)  for the entry “12% of retail sale price”, wherever it occurs, the entry “8% of retail sale price” shall be substituted;

(vii) for the entry “Rs.250 per tonne”, wherever it occurs, the entry “Rs.170 per tonne” shall be substituted;

(viii)           for the entry “14% or Rs.400 per tonne, whichever is higher”, wherever it occurs, the entry “10% or Rs.290 per tonne, whichever is higher” shall be substituted

(ix)  for the entry “14% of the value of such gold potassium cyanide excluding the value of gold used in the manufacture of such goods”, wherever it occurs, the entry “10% of the value of such gold potassium cyanide excluding the value of gold used in the manufacture of such goods” shall be substituted;

(x)    for the entry “14% of the value of material , if any, added and the amount charged for such manufacture”, wherever it occurs, the entry “10% of the value of material , if any, added and the amount charged for such manufacture” shall be substituted.

6.

5/2006-Central Excise, dated the 1st March, 2006

In the said notification, in the Table, in column (4), -

(i)      for the entry “14%”, wherever it occurs, the entry “10%” shall be substituted;

(ii)    for the entry “12%”, wherever it occurs, the entry “8%” shall be substituted;

(iii)   for the entry “8%”, wherever it occurs, the entry “4%” shall be substituted.

7.

6/2006-Central Excise, dated the 1st March, 2006

In the said notification, in the Table, in column (4), -

(i)      for the entry “24%”, wherever it occurs, the entry “20%” shall be substituted;

(ii)    for the entry “24% + Rs.15,000 per unit”, wherever it occurs, the entry “20% + Rs.15,000 per unit” shall be substituted;

(iii)   for the entry “14%”, wherever it occurs, the entry “10%” shall be substituted;

(iv)  for the entry “14% + Rs.10,000 per chassis”, wherever it occurs, the entry “10% + Rs.10,000 per chassis” shall be substituted;

(v)    for the entry “12%”, wherever it occurs, the entry “8%” shall be substituted;

(vi)  for the entry “12% + Rs.10,000 per chassis”, wherever it occurs, the entry “8% + Rs.10,000 per chassis” shall be substituted;

(vii) for the entry “8%”, wherever it occurs, the entry “4%” shall be substituted.

8.

10/2006-Central Excise, dated the 1st March, 2006

In the said notification, in the Table, in column (4), for the entry “8%”, wherever it occurs, the entry “4%” shall be substituted.

9.

49/2006-Central Excise, dated the 30th December, 2006

In the said notification, in the Table, in column (4), for the entry “12%”, wherever it occurs, the entry “8%” shall be substituted.

10.

2/2008-Central Excise, dated the 1st March, 2008

In the said notification, in the Table, in column (3), -

(i)      for the entry “14%”, wherever it occurs except for the entry occurring against S. No. 14, 16 and 18, the entry “10%” shall be substituted;

(ii)    for the entry “14% + Rs.10,000 per chassis”, wherever it occurs, the entry “10% + Rs.10,000 per chassis” shall be substituted.