Section 14 in The Tamil Nadu Additional Assessment and Additional Water-Cess Act, 1963
14. Power to make rules.
(1)The Government may make rules to carry out the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for-(a)all matters expressly required or allowed by this Act to be prescribed;(b)the unit for the purposes of assessment under this Act;(c)the production of documents; and(d)the holding of inquiries and the enforcement of the attendance of persons at such inquiries and their examination on oath oi affirmation.
