Acts › The Tobacco Duty (Town of Bombay) Act, 1857The Tobacco Duty (Town of Bombay) Act, 1857 21 sections.
Open in Lexace · Ask the AI Section 1 — Laws Repealed. Section 2 — Municipal Duty on Tobacco intended for consumption in Bombay. Section 3 — Municipal when payable. Section 4 — Duty if not paid on importation, to be paid on removal from warehouse for consumption. Section 5 — Bombay a warehousing port for Tobacco. Section 6 — Power for collection and enforcing payment of the Municipal Duty. Section 7 — Tobacco not to be imported otherwise than by Sea. Landing places to be prescribed. Section 8 — Exemption from Duty. Section 9 — Permit necessary for removal of Tobacco. Proviso. Section 10 — No Permit for removal from warehouse of less than a bale. Proviso. Section 11 — License for retail sale of Tobacco. Section 12 — What to be deemed a retail sale. Section 13 — Retail sale to be only at the place mentioned in the license. Name of licensed dealer to be affixed to shop. Section 14 — Monthly returns of stock to be made by retail dealers. Section 15 — Retail dealer to made entry in a book, of weight, &c., of all Tobacco received. Inspection of book. Section 16 — Search-warrant. Section 17 — Power to arrest and detain. To search vehicles, &c., Section 18 — Confiscation of Tobacco illegally imported, removed, & e. Mitigation of penalty. Section 19 — Penalty for illegal importation, removal, sale, or possession. Revocation of license. Section 20 — Levy of fines, adjudication, and sale of confiscations. Section 21 — Interpretation. Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.