Central Government Act
Section 9(2) in The Customs Tariff Act, 1975
(2) The[ amount of any such bounty or subsidy] 1 as aforesaid shall, from time to time, be ascertained, determined, and declared by the Central Government, after such inquiry as it may consider necessary and the Central Government may, by notification in the Official Gazette, make rules for the identification of such articles and for the assessment and collection of any 1[ duty or additional duty, as the case may be,] imposed upon the importation thereof under sub- section (1).