29A. Saving for duties being levied at commencement of the Constitution.
(1)Until provision to the contrary is made by the Parliament, the State Government may continue to levy any duty to which this section applies which it was lawfully levying immediately before the commencement of the Constitution under this Chapter as then in force.(2)The duties to which this section applies are-(a)any duty on intoxicants which are not excisable articles within the meaning of this Act;(b)any duty on an excisable article produced outside India and imported into the State whether across a customs frontier as defined by the Central Government or not;(c)any duty on medicinal or toilet preparations of the alcohol.(3)Nothing in this section shall authorise the levy by the State Government of any duty which, as between goods manufactured or produced in the State 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 discriminates between goods manufactured or produced in one locality and similar goods manufactured or produced, in another locality.
