Section 177(2) in The Delhi Municipal Corporation Act, 1957
(2)The [Government] [Substituted by Delhi Act 12 of 2011, section 2(b) for "Central Government" (w.e.f. 13-1-2012)] may, by notification in the Official Gazette, vary from time to time, the rates specified in that Schedule, in relation to any goods or classes of goods so, however, that where the rates are increased, the increased rate shall not be more than treble the rates so specified.
