Section 1(2) in The Terminal Tax (Assessment and Collection) on the Goods Exported from Madhya Pradesh Municipal Limits, Rules, 1996
(2)These rules shall come into force in a Municipal Corporation, Municipal Council and Nagar Panchayat on such date on which such Municipal Corporation under clause (o) of sub-section (2) of Section 132 of Madhya Pradesh Municipal Corporation Act, 1956 and Municipal Council or Nagar Panchayat under clause (xvi) of sub-section (1) of Section 127 of Madhya Pradesh Municipalities Act, 1961, impose the terminal tax on goods exported from the municipal limits :Provided that where the Corporation or Council has already imposed the said lax, these rules shall come into force from the date of publication of these rules, in the "Madhya Pradesh Rajpatra".
