Section 30(2) in Telangana Tax on Professions, Trades, Callings and Employments Act, 1987
(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for the fees payable in respect of any applications to be made, forms to be supplied, certificates to be granted and appeals and applications for revision to be made under this Act and also any applications for certified copies of documents filed and orders made under this Act.
