(2)Where any produce specified in the First Schedule is exported [by land or inland water] [Substituted by act 49 of 1966, Section 4, for "by land" (retrospectively)], the duty of customs leviable under this Act on such produce shall be assessed and collected by such authority and in such manner as may be prescribed, and, until so prescribed, such duty of customs shall be levied and collected in accordance with the law in force immediately before the commencement of this Act.
