Section 24(2) in The M.P. Motoryan Karadhan Adhiniyam, 1991
(2)In particular and without prejudice to the generality of the foregoing powers such rules may provide for all or any of the following matters namely :-(a)[ the form of declaration and the time within which declaration shall be filed under sub-section (1) or (2) of Section 8 and the form in which and the time within which the intimation of determination of tax shall be given under sub-section (3) or (4) of Section 8;] [Substituted by M.P. Act No. 10 of 1993 (w.e.f. 10-10-1992).](b)the manner in which the payment of tax shall be made under Section 10;(c)the form of token which shall be granted under clause (a) of sub-section (1) of Section 12;(d)[x x x] [Omitted by M.P. Act No. 2 of 2003.](c)[x x x] [Omitted by M.P. Act No. 2 of 2003.](f)the form and manner in which, the rates at which the conditions subject to which the refund shall be made under sub-section (1) and the rate of interest payable under sub-section (3) of Section 14;(g)the form in which the notice shall be served under sub-section (1) of Section 15;[(g-i) the form of intimation to the Magistrate under clause (a) of sub-section (7) of Section 16;] [Inserted by M.P. Act No. 27 of 1999.](h)the time within which, the manner in which and the authority to which appeal may be preferred under Section 20;(i)the manner in which the register shall be maintained under Section 22;(j)any other matter which is to be or may be prescribed.
