Section 15(2) in M.P. High Speed Diesel Upkar Adhiniyam, 2018
(2)In particular and without prejudice to the generality of the foregoing power, the State Government may make rules prescribing -(a)the form and the manner in which the returns shall be filed;(b)the form and the manner in which and the period before which cess shall be paid;(c)the form in which the order of assessment shall be passed;(d)the form in which notice of demand shall be issued.
