(i)duty [or extra license fee and other chargeable levies] [Inserted by Punjab Act No. 3 of 2016, dated 28.3.2016.] shall not to be so imposed or any article which has been imported into India and was liable on importation to duty under the Indian Tariff Act, 1894, or the [See Customs Act, 1878 ;] [See now the Customs Act, 1962.]
