Section 9 in The M.P. Sthaniya Kshetra Me Mal Ke Pravesh Par Kar Adhiniyam, 1976
9. [ Amendment of Schedules II and III. [Substituted by Act No. 36 of 1997 (w.e.f. 1-10-1997).]
(1)The State Government may, by notification, amend Schedule II and Schedule III and thereupon each of the said Schedules shall stand amended accordingly :Provided that the rate of tax in respect of any goods specified therein shall not exceed twice the rate of tax specified in the Schedules.(2)No notification enhancing the rate of tax, shall be issued under sub-section (1) without giving in the Gazette such previous notice as the State Government may consider reasonable, of its intention to issue such notification.(3)Every notification issued under sub-section (1) shall, as soon as may be, after it is issued be laid on the table of the Legislative Assembly.]
