Section 15 in M.P. High Speed Diesel Upkar Adhiniyam, 2018
15. Power to make rules.
(1)The State Government may make rules carry out the purposes of this Act.(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.(3)All rules made under this section shall be laid on the table of the Legislative Assembly.
