Section 22(2) in Karnataka Motor Vehicles Taxation Act, 1957
(2)In particular and without prejudice to the generality of the foregoing power, the State Government may make rules for all or any of the following purposes, viz.,(a)to prescribe the manner in which the tax shall be paid;(b)to prescribe the form of any [taxation card] [Substituted by Act 38 of 1976 w.e.f. 1.1.1977];(bb)[ to prescribe the manner and procedure in respect of sale of vehicle for recovery of tax under sub-section (2) of section 11A;] [Inserted by Act 32 of 1987 w.e.f. 13.11.1987](c)to prescribe the authority to which, the time within which and the manner in which an appeal may be made under section 15, the fees to be paid in respect of such appeal and the conduct and hearing of such appeal;(d)to prescribe the conditions in which duplicate [taxation cards] [Substituted by Act 38 of 1977 w.e.f. 1.1.1977] may be granted and the fee payable for such grant.
