The Fourth Schedule
[See Section 74 (1)]
I. Modified form of Section 3 of the Union Duties of Excise (Distribution) Act, 1953
3. Distribution of a part of the Union duties of excise among the States.-
(1) During the first half of the financial year commencing on the Ist day of April, 1956, there shall be paid out of the Consolidated Fund of India to each of the State specified in column 1 of the Table below such percentage of the distributable Union duties of excise for the half year as is set out against it in column 2:
Table
| State | Percentage |
| Andhra..... | 5.92 |
| Assam..... | 2.61 |
| Bihar.... | 11.60 |
| Bombay..... | 10.37 |
| Hyderabad..... | 5.39 |
| Madhya Bharat.... | 2.29 |
| Madhya Pradesh.... | 6.13 |
| Madras..... | 10.30 |
| Mysore..... | 2.84 |
| Orissa.... | 4.22 |
| Patiala and East Punjab States Union... | 1.00 |
| Punjab.... | 3.66 |
| Rajasthan.... | 4.41 |
| Saurashtra..... | 1.19 |
| Travancore-Cochin.... | 2.68 |
| Uttar Pradesh.... | 18.23 |
| West Bengal.... | 7.16 |
(2) During the second half of the said financial year, there shall be paid out of the Consolidated Fund of India to each of the States specified in column 1 of the Table below such percentage of the distributable Union duties of excise for the half year as is set out against it in column 2 and such additional percentage, if any, of the said duties as is set out against it in column 3:
| State | Percentage | Additional percentage |
| Andhra Pradesh... | 9.03 | .. |
| Assam... | 2.61 | .. |
| Bihar... | 11.60 | .. |
| Bombay... | 12.57 | 1.19 |
| Kerala... | 1.49 | 2.42 |
| Madhya Pradesh... | 6.25 | .. |
| Madras... | 8.39 | 0.26 |
| Mysore... | 2.90 | 2.62 |
| Orissa... | 4.22 | .. |
| Punjab... | 4.66 | .. |
| Rajasthan... | 4.40 | .. |
| Uttar Pradesh... | 18.23 | .. |
| West Bengal... | 7.16 | .. |
(3) For the purposes of this section-
(a) the first half and the second half of the financial year commencing on the Ist day of April, 1956, shall be deemed to be the first seven months and the remaining five months, respectively, of that financial year;
(b) the distributable Union duties of excise for the first half and for the second half of the said financial year shall be deemed to be seven-twelfths and five-twelfths, respectively, of the distributable Union duties of excise for that financial year.
