Section 12(6) in Karnataka Tax on Entry of Goods Act, 1979
(6)The State Government and the Commissioner may, from time to time, issue such orders, instructions and directions to all officers and persons employed in the execution of this Act as they may deem fit for the administration of this Act and all such officers and persons shall observe and follow such orders, instructions and directions of the State Government and the Commissioner :Provided that no such orders, instructions or directions shall be issued so as to interfere with the discretion of any appellate authority in the exercise of it appellate functions.
