(2)[An excise duty [* * * ] [Substituted by paragraph 3 of, and Schedule IV to, the Government of India (Adaptation of Indian Laws) Order, 1937 for the words A duty.]] at such rate or rates as the [State Government] [Substituted by paragraph 4(1) of the Adaptation of Laws Order, 1950 for the words Provincial Government, which were earlier substituted by paragraph 4(1) of the Government of India (Adaptation of Indian Laws). Order, 1937 for the words Local Government.] may direct, may be imposed, either generally or for any specified local area, on any tan drawn under any license granted under section 14 [ * * * ] [The word, figure and brackets, sub-section (1) omitted by section 17(2)(b), ibid.].
