Section 29(1) in The Bihar and Orissa Excise Act, 1915
(1)United provision to the contrary is made by the [Parliament] [Substituted by A L.O., 1937.], the [State Government] [Substituted by A.L.O., 1950.] 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.
