Section 9 in The Maharashtra Value Added Tax Act, 2002
9. Amendment of Schedule.
(1)The State Government may, from time to time, by notification in the Official Gazette, -(a)amend the Schedule by adding or modifying or deleting any entry therein and thereupon the Schedule shall stand amended accordingly for the purpose of levy of tax;(b)provide for reducing or enhancing the rates of tax or for specifying the rates of tax where NIL rates are specified, and thereupon the Schedule shall stand amended for the purposes of this Act:[* * *] [This proviso was deleted by Maharashtra 14 of 2005 (w.e.f. 1-4-2005), Section 8(1)(i).][* * *] [[Proviso was deleted by Maharashtra Act 7 of 2010 (w.e.f. 18-2 2010), Section 2.Prior to deleted the 'Proviso' was read as under'Provided that, no notification which provides for enhancement of rate of tax shall be issued after the expiry of the period of two years from the appointed day and not more than one such notification shall be issued within such period.']](2)The provisions contained in [sub-section (6)] [The word, brackets and figure were substituted by Maharashtra 14 of 2005 (w.e.f 1-4-2005), Section 8(2).] of section 83 regarding rules made by the State Government shall apply mutatis mutandis to any notification issued under sub-section (1) as they apply to the rules made by the State Government.
