Section 12(1) in Madhya Pradesh Vidyut Shulk Adhiniyam, 2012
(1)The State Government may, by notification, amend the Schedule and thereupon the said Schedule shall stand amended accordingly;Provided that no notification, by which the rate of duty is enhanced, shall be issued without giving in the Madhya Pradesh Gazette such previous notice as the State Government may consider reasonable of its intention to issue such notification.
