Bare Act - The Medicinal And Toilet Preparation (Excise Duties) Act, 1955

CONTENTS
Sections	Particulars
	Preamble
1	Short title, extent and commencement.
2	Definitions.
3	Duties of excise to be levied and collected on certain goods.
4	Rebate of duty on alcohol, etc. supplied for manufacture of dutiable.
5	Recovery of sum due to Government.
6	Certain operations to be subject to licences.
7	Offences and Penalties.
8	Power of Courts or order forfeiture.
9	Power to Arrest.
10	Power to summon persons to give evidence and produce documents.
11	Officers required to assist excise officers.
12	Owners or occupiers of land to report manufacture of contraband.
13	Punishment for connivance at offences.
14	Searches and Arrests how to be made.
15	Disposal of persons arrested.
16	Inquiry how to be made by excise officers against arrested persons.
17	Vexatious Search, Seizure, etc. by excise officer.
18	Failure of excise officers on duty.
19	Power to make rules.
20	Bar of suits and limitation of suits and other legal proceedings.
21	Repeals and savings.
	The Schedule