Section 7A(2) in The Maharashtra Tax on Entry of Motor Vehicles into Local Areas Act, 1987
(2)If the Commissioner has issued any notification under this section, then with a view to promote effective compliance and ensuring compatibility with the automated system, he may provide for amendments to be made to the forms or may introduce new forms of returns, applications, annexures or any other document which is required to be transmitted or submitted electronically.] [Section 7A was inserted by Maharashtra 8 of 2012, Section 14 (w.e.f. 1-5-2012).]
