Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com BOMBAY ABKARI ACT, 1878 5 of 1878 [19th September, 1878] CONTENTS 29A. Saving for duties being levied at commencement of the 3[the Constitution SCHEDULE 1 :- SCHEDULE BOMBAY ABKARI ACT, 1878 5 of 1878 [19th September, 1878] 29A. Saving for duties being levied at commencement of the 3[the Constitution :- (1) Until provision to the contrary is made by the 1[Parliament by law], the 2[State] Government may continue to levy any duty to which this section applies which it was lawfully levying immediately before the commencement of 3[ t h e Constitution] under this Chapter as then in force. (2) The duties to which this section applies are- (a) any duty on intoxicants which are not excisable articles within the meaning of this Act; and (b) any duty on an excisable article produced outside India and imported into the 4[State] whether across a customs frontier as defined by the Central Government or not. (3) Nothing in this section shall authorise the levy by the 2[State] Government of any duty which, as between goods manufactured or produced in the 4[State] and similar goods not so manufactured or produced, discriminates in the favour of the former,7 xxxxx 1. These words were substituted for the words and figures 'Part III 'of the Government of India Act, 1935 These words were substituted for the words 'Central Legislature' by the Adaptation of Law Order, 1950. 2. This word was substituted for the word 'Provincial', These words were substituted for the words and figures 'Part III 'of the Government of India Act, 1935 These words were substituted for the words 'Central Legislature' by the Adaptation of Law Order, 1950.. 3. These words were substituted for the words 'Central Legislature' by the Adaptation of Law Order, 1950. 4. This word was substituted for the word 'Provincial', This word was substituted for the word 'Provincial', These words were substituted for the words and figures 'Part III 'of the Government of India Act, 1935 These words were substituted for the words 'Central Legislature' by the Adaptation of Law Order, 1950. 7. The words beginning with the words 'or which' and ending with the words another locality' were omitted, This word was substituted for the word 'Provincial', This word was substituted for the word 'Provincial', These words were substituted for the words and figures 'Part III 'of the Government of India Act, 1935 These words were substituted for the words 'Central Legislature' by the Adaptation of Law Order, 1950. SCHEDULE 1 SCHEDULE