Section 9(1) in The Bihar Tax on Entry of Goods into Local Areas for Consumption, Use or Sale Therein Act, 1993
(1)The State Government may by notification in the official Gazette and subject to the condition of previous publication make Rules for carrying out the purpose of this Act.Provided that if the State Government is satisfied that circumstances exist which render it necessary to take immediate action, it may dispense with previous publication of any Rule to be made under this Section.
