(3)Nothing in this section shall authorize the levy by 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.] of any duty which, as between goods manufactured or produced in the [State] [Substituted by paragraph 4(1), ibid for the word Province.] and similar goods not so manufactured or produced, discriminates in favour of the former, or which, in this case of goods manufactured or produced outside the [State] [Substituted by paragraph 4(1), ibid for the word Province.], discriminates between goods manufactured or produced in one locality and similar goods manufactured or produced in another locality.]
