Section 9(1) in The M.P. Sthaniya Kshetra Me Mal Ke Pravesh Par Kar Adhiniyam, 1976
(1)The State Government may, by notification, amend Schedule II and Schedule III and thereupon each of the said Schedules shall stand amended accordingly :Provided that the rate of tax in respect of any goods specified therein shall not exceed twice the rate of tax specified in the Schedules.
