40. [ Power to amend Schedules. [ Substituted by Act 36 of 1964, Section 21, for Section 40 (w.e.f. 19.12.1964), which was inserted by Act 36 of 1956, Section 28. Original Section 40 was repealed by Act 35 of 1950, Section 2 and Sch.I.]
(1)The appropriate Government may, if it is of opinion that it is expedient or necessary in the public interest so to do, by notification in the Official Gazette, add to the First Schedule, any industry, and on any such notification being issued, the First Schedule shall be deemed to be amended accordingly.(2)The Central Government may, by notification in the Official Gazette, add to or alter or amend the Second Schedule or the Third Schedule and on any such notification being issued, the Second Schedule or the Third Schedule, as the case may be, shall be deemed to be amended accordingly.(3)Every such notification shall, as soon as possible after it is issued, be laid before the Legislature of the State, if the notification has been issued by a State Government, or before Parliament, if the notification has been issued by the Central Government.][THE FIRST SCHEDULE] [First to Fourth Schedules substituted by Act 36 of 1956, Section 29, for the Schedule (w.e.f. 10.3.1957)][See section 2(n)(vi)]INDUSTRIES WHICH MAY BE BE DECLARED TO BE PUBLIC UTILITY SERVICES UNDER SUB-CLAUSE (VI) OF CLAUSE (N) OF SECTION 2
