(6)The expression "administration" and the expressions "owner" and "inland steam-vessel" as used in this section, have the same meanings as in the Indian Railways Act, 1890, and the Indian Steam-vessels Act, [1917], respectively.[(7) After the commencement] of [the Constitution], a tax on passengers by railway shall only be leviable under this section if it [was lawfully levied] immediately before that date, and shall only be leviable until provision to the contrary is made by [Parliament],Customs duty on Jute.
