Section 18A(3) in Tamil Nadu Prohibition Act, 1937
(3)Nothing in this section shall authorize the levy of any duty which, as between goods manufactured or produced in the [State] [This word was substituted for the word ' Province ' by the Adaptation Order of 1950.] 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] [This word was substituted for the word 'Province' by the Adaptation Order of 1950.], discriminates between goods manufactured or produced in one locality, and similar goods manufactured or produced in another locality.]
