57. Power of Central Government to amend Schedules.-
(1)Subject to the provisions of this section, the Central Government may, by notification,(a)amend the First Schedule;(b)amend the Second Schedule or the Third Schedule:Provided that penalty or civil penalty specified in such Schedules shall be not exceeding ten crore rupees.(2)Any amendment made under sub-section (1) shall have effect as if enacted in this Act and shall come into force on the date of the notification, unless the notification otherwise directs.
