Section 20 in Kerala Tax on Entry of Goods Into Local Areas Act, 1994
20. Power to amend the schedule.
(1)[The Government may, be Notification in the Gazette, add, omit or amend any entry in the schedule to this Act, but not so as to enhance the rate in any case.(2)Where a notification has been issued under sub-section (I), there shall, unless the notification is in the meantime rescinded, be introduced in the Legislative Assembly as soon as may be, but in any case during the next session of the Assembly following the date of issue of the notification a Bill to give effect to the addition, omission or amendment of the entries in the Schedule specified in the notification and the notification shall cease to have effect when such Bill becomes law, whether with or without modification, but without prejudice to the validity of anything previously done there under. Provided that if the notification under sub-section (I) is issued when the Legislative Assembly is in session, such a Bill shall be introduced in the Assembly during that session.Provided further that where for any reason a Bill as aforesaid does not become law within six months from the date of its introduction in the Legislative Assembly, the notification shall cease to have effect on the expiration of the said period of six months.
