Section 2(f) in The Terminal Tax (Assessment and Collection) on the Goods Exported from Madhya Pradesh Municipal Limits, Rules, 1996
(f)"Schedule" means the rale determined, subject to the maximum rate described in the scheduled appended to these rules, under Section 133 of the Madhya Pradesh Municipal Corporation Act, 1956 or Section 129 of the Madhya Pradesh Municipalities Act. 1961, as the case may be.
