9. Additional import duty on bountyfed articles. 1[
(1) Where any country or territory pays, or bestows, directly or indirectly, any bounty or Subsidy upon the manufacture or production therein or the exportation therefrom of any article, then, upon the importation of any such article into India, whether the same is imported directly from the country of manufacture, production or otherwise, and whether it is imported in the same condition as when exported from the country of manufacture or production or has been changed in condition by manufacture, production or otherwise, the Central Government may, by notification in the Official Gazette, impose,-
(i) if the article is not otherwise chargeable with' duty under the provisions of this Act, a duty or
(ii) if the article is otherwise so chargeable, an additional duty, not exceeding the amount of such bounty or subsidy: Provided that the Central Government may, pending the determination in accordance with the provisions of this section and the rules made thereunder of the amount of such bounty or grant, impose a duty or additional duty under this sub- section not exceeding the amount of such bounty or subsidy as provisionally estimated by it and if such duty or additional duty exceeds such bounty or subsidy as so determined,-
(a) the Central Government shall, having regard to such determination and as soon as may be after such determination, reduce such duty or additional duty; and
(b) refund shall be made of so much of such duty or additional duty which has been collected as is in excess of the duty or additional duty as so reduced.];
(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).
(3) Every notification issued under sub- section (1) shall, as soon as may be after it is issued, be laid before each House of Parliament.