Section 87(2) in Tripura Value Added Tax Act, 2004
(2)Without prejudice to the generality of the foregoing power, such rules may, in particular, prescribe(a)all matters required by this Act to be prescribed;(b)the classes and duties of officers appointed for the purpose of enforcing the provisions of this Act;(c)the procedure to be followed and the forms to be adopted in proceedings under this Act;(d)the intervals at which and the manner in which, the tax under this Act shall be payable;(e)the dates by which and the authority to whom returns shall be furnished;(f)the manner in which refunds shall be made;(g)the fees, if any, for petitions, certificates and other matters;(h)the nature of accounts to be maintained by a dealer or transporter and(i)for any other matter necessary for giving effect to the purpose of this Act.
