Section 11 in The Punjab Tax on Entry of Goods into Local Areas Act, 2000
11. Power to make rules.
- The State Government may, by notification in the Official Gazette, subject to the condition of previous publication, make rules for carrying out the purposes of this Act:Provided that, if the State Government is satisfied that circumstances exist which render it necessary for him to take immediate action, it may dispense With the of previous publication of any rule to be made under this Act.
