31^st March, 2003

Notification No. 27/2003 - Central Excise

            In exercise of the powers conferred by sub-section (1) of section 5A of the Central Excise Act, 1944 (1 of 1944), the Central Government, being satisfied that it is necessary in the public interest so to do, hereby exempts castor oil cake falling under heading No. 23.01 of the First Schedule to the Central Excise Tariff Act, 1985 (5 of 1986), when manufactured from indigenous castor oil seeds on indigenous plant and machinery by a unit in special economic zone, which was in existence and functioning in a free trade zone before conversion of the said free trade zone into special economic zone with effect from the 1^st day of November, 2000 and brought to any other place in India in accordance with the provisions of Export and Import Policy from whole of duty of excise leviable thereon under section 3 of the said Central Excise Act.

2.         This notification shall come into force on the 1^st day of April, 2003.

Explanation.- For the purposes of this notification,

(i)         "Export and Import Policy" means the Export and Import Policy, 2002-2007 published by the Government of India in the Ministry of Commerce and Industry vide notification No. 1 ( RE-2003) /2002-2007, dated the 31^st March, 2003;

(ii)         " free trade zone" and "special economic zone" have the same meaning as assigned to them respectively in clauses (i) and (iii) to Explanation 2 of sub-section (1) of section 3 of the Central Excise Act, 1944 (1 of 1944).

D. S. Garbyal
Under Secretary to the Government of India

F. No. 305/45/2003-FTT