Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com TRANSFORMER OIL (ADDITIONAL DUTY) RULES, 1978 CONTENTS 1. Short title and commencement 2. Levy of additional duty TRANSFORMER OIL (ADDITIONAL DUTY) RULES, 1978 In exercise of the powers conferred by sub-section (3) of section 3 of the Customs Tariff Act, 1975 (51 of 1975), the Central Government hereby makes the following rules, namely :- 1. Short title and commencement :- (1) These rules may be called the Transformer Oil (Additional Duty) Rules, 1978. (2) They shall come into force on the date of their publication in the Official Gazette. 2. Levy of additional duty :- For the purpose of sub-section (3) of section 3 of the Customs Tariff Act, 1975 (51 of 1975), the additional duty leviable on Transformer Oil falling within Chapter 27 of the First Schedule to the said Act, when imported into India, shall be equal to such portion of the excise duty for the time being leviable on the raw material commonly known as Transformer Oil base stock or Transformer Oil feedstock as is equivalent to a duty of excise of one thousand and fifty-five rupees and twenty-five paise per metric tonne, that is to say, nine hundred rupees per kilolitre at fifteen degrees of centigrade thermometer on indigenous Transformer Oil.