(1)Until provision to the contrary is made by the [Parliament by law] [These words were substituted for the words 'Central Legislature' by the Adaptation of Laws Order, 1950.], the [State] [This word was substituted for the word 'Provisional', by the Adaptation of Laws Order, 1950.] Government may continue to levy any duty to which this section applies which it was lawfully levying immediately before the commencement of [the Constitution] [These words were substituted for the words and figures 'Part III of the Government of India Act, 1935', by the Adaptation of Laws Order, 1950.] under this Chapter as then in force.
