23. Power to reduce rate of tax and to amend Schedules. - (1) The State Government may by notification in the Official Gazette reduce any rate of tax specified in Schedule II or III in respect of any entry (or part thereof) in the said Schedules; and may, by like notification,-
(a)omit or amend any entry (or part thereof) in the said Schedules but not so as to enhance the rate of tax in any case;(b)transpose any entry (or part thereof) from one of the said Schedules to another;(c)transpose any entry (or part thereof) from Part A to Part B of Schedule II or vice versa:and thereupon, the Schedule shall be deemed to have been amended accordingly.(2)Every notification issued under sub-section (1) shall be laid for not less than thirty days before the State Legislature as soon as possible after it is issued and shall be subject to rescission by the State Legislature or to such modification as the State Legislature may make, during the session in which it is so laid or the session immediately following. Any rescission or modification so made by the State Legislature shall be published in the Official Gazette and shall thereupon take effect.
