27A. Savings for duties being levied at commencement of the Constitution.
(1)Until provision to the contrary is made by Parliament, the State Government may continue to levy any duty of which this section applies which it was lawfully levying immediately before the commencement of the 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;(b)any duty on an excisable article produced outside India and imported into the [State] [Substituted by M.P Act No. 23 of 1958.] whether across a customs frontier as defined by the Central Government or not;[Omitted] [Omitted by M.P. Act No. 23 of 1958.](3)Nothing in this section shall authorise the levy by the State Government of any duty which, as between goods manufactured or produced in the [State] [Substituted by M.P. Act No. 23 of 1958.], and similar goods not so manufactured or produced discriminates in favour of the former, or which, in the case of goods manufactured or produced outside the [State] [Substituted by M.P. Act No. 23 of 1958.], discriminates between goods manufactured or produced in one locality and similar goods manufactured or produced in another locality.
