19. [ Power to State Government to make rules. [[Section 19 substituted by W.B. Act 19 of 1959. Original Section 19 was as under :-
'19. Power to Local Government to make rules. - (1) The Local Government may make rules for carrying out the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing power the Local Government may make rules -(a)regulating the collection of taxes which may be imposed under this Act and the payment thereof to the Commissioners, and(b)prescribing the method of examination by auditors under section 14 of the accounts kept by the Commissioners.'.]](1)The State Government may, after previous publication, make rules, for carrying out the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing power the State Government may make rules -(a)for regulating the collection of taxes which may be imposed under this Act and the payment thereof to the Commissioners;(b)for prescribing the method of examination by auditors under section 14 of the accounts kept by the Commissioners;(c)for the safe and convenient use of the new Howrah Bridge and the approaches thereto and any tramway constructed thereon;(d)for the passage of boats and vessels under or through the new Howrah Bridge.]
