(2)Save as provided in the foregoing clause, with the previous sanction of the State Government any other tax which [State Legislature] [Substituted for the word 'under rules made under clause (a) of sub-sections (3) of section 80-A of the Government of India Act, a local authority may be authorized to impose by any law made by the local legislature without the previous sanction of the Governor-General' by the Government of India (Adaptation of Indian Laws) Order 1937.] has power to impose in the State under the [Constitution] [Substituted for 'Government of India Act, 1935' by the Adaptation of Laws (Third Amendment) Order, 1951.].[(2-A) Notwithstanding anything contained in this Act, on and with effect from the commencement of the Punjab Municipal (Amendment) Act, 2006, no octroi shall be levied, except on electricity, petrol and diesel :Provided that the additional excise duty, levied in lieu of octroi on liquor under any other provision of law, shall continue to be levied:] [Substituted by Punjab Act No. No. 26 of 2006.][Provided further that on and with effect from the commencement of the Punjab Municipal (Amendment) Act, 2012, no octroi shall be levied on petrol and diesel.] [Inserted by Punjab Act No. 8 of 2012, dated 16.7.2012.]
