Section 12 in Administration of Mayurbhanj State Order, 1949
12. Continuance of existing taxes, duties, fees, etc.
- Until other provisions to the contrary are made by or under this order,' all taxes, duties, ceases or fees, which immediately before the commencement of this order were being lawfully levied in the State under any law for the time being in force in that State shall continue to be levied :Provided that duties on the entry or exit of goods into or from the State and bethi, begari, mangan, or other customary dues shall cease to be levied from the date of the commencement of this order.
