Section 12 in Madhya Pradesh Vidyut Shulk Adhiniyam, 2012
12. Power of State Government to amend Schedule.
(1)The State Government may, by notification, amend the Schedule and thereupon the said Schedule shall stand amended accordingly;Provided that no notification, by which the rate of duty is enhanced, shall be issued without giving in the Madhya Pradesh Gazette such previous notice as the State Government may consider reasonable of its intention to issue such notification.(2)Every notification issued under this section shall, as soon as may be after it is issued, be laid on the table of the Legislative Assembly and the provisions of Section 24-A of the Madhya Pradesh General Clauses Act, 1957 (No. 3 of 1958) shall apply thereto as they apply to a rule.
