Section 21A(1) in Himachal Pradesh Passengers and Goods Taxation Act, 1955
(1)The State Government may, [***] by notification, add to or delete therefrom any goods specified in column (2) of the Schedule or amend the rate of additional goods tax specified in column (3) thereof and thereupon the said [Schedule-II] [Substituted for the word 'Schedule' vide Act No. 20 of 1997 w.e.f. 14-8-1997.] shall stand amended accordingly:Provided that the rate of the additional goods tax shall not be increased at any one time by more than 50% of the rate specified in the [Schedule-II] [Substituted for the word 'Schedule' vide Act No. 20 of 1997 w.e.f. 14-8-1997.].
