The Department of Excise and taxation shall make all out efforts to implement the provisions of these rules. However, in public and administrative interest and to serve the financial interest of the State, in case certain amendments are required to be made in these rules, the same shall be made with the prior approval of the Chief Ministers, Punjab. All such cases where financial implications are involved amendments in these rules shall be made in consultation with the department of Finance.] [Added by Notification No. G.S.R. 16/P.A. 1/1914/S.59/Amd. (119)/2009, dated 26.2.2009 (w.e.f. 2.4.1956).]
