Section 30(2) in Karnataka Tax on Entry of Goods Act, 1979
(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for,-(a)all matters expressly required or allowed by this Act to be prescribed;(b)the assessment to tax in respect of a business which is discontinued or the ownership of which has changed ;(b1)[ the procedure for assesment of Central and State Government Departments, statutory bodies and local authorities;] [Inserted by Act 7 of 1997 w.e.f. 1.4.1997](c)the assessment to tax in respect of a business owned by minors and other incapacitated persons or by persons residing outside the State of Karnataka ;(d)the assessment of tax under this Act of any [goods] [Substituted Act 15 of 1992 w.e.f. 1.5.1992] which have escaped assessment.(e)procedure for registration of dealers under section 4 ;(f)refund of tax collected if the [goods] [Substituted Act 15 of 1992 w.e.f. 1.5.1992] has not been consumed, sold or used within the local area ;(g)compelling the submission of returns and the production of documents and enforcing the attendance of persons and examining them on oath or affirmation ;(g1)[ specifying the class of dealers who need not furnish statement under section 7;] [Inserted by Act 28 of 1985 w.e.f. 10.9.1985](h)the duties and powers of officers appointed for the purpose of enforcing the provisions of this Act ;(i)generally regulating the procedure to be followed, and the forms to be adopted in proceedings under this Act;(j)any other matter including levy of fees for which there is no provision or no sufficient provision in this Act and for which provisions is, in the opinion of the State Government, necessary for giving effect to the purposes of this Act.
