Section 83(7) in The Calcutta Improvement Act, 1911
(7)[ After the commencement] [Sub-section (7) inserted by the Government of India (Adaptation of Indian Laws) Order, 1937.] of [the Constitution] [Words substituted by the Adaptation of Laws Order, 1950.], a tax on passengers by railway shall only be leviable under this section if it [was lawfully levied] [Words substituted by the Adaptation of Laws Order, 1950.] immediately before that date, and shall only be leviable until provision to the contrary is made by [Parliament] [Words substituted by the Adaptation of Laws Order, 1950.],Customs duty on Jute.
