Section 9 in The Bihar Tax on Entry of Goods into Local Areas for Consumption, Use or Sale Therein Act, 1993
9. Power to make Rules.
(1)The State Government may by notification in the official Gazette and subject to the condition of previous publication make Rules for carrying out the purpose of this Act.Provided that if the State Government is satisfied that circumstances exist which render it necessary to take immediate action, it may dispense with previous publication of any Rule to be made under this Section.(2)In particular and without prejudice to the generality of the foregoing power, such rule may be made or provide for all or any of the matters expressly required or allowed by this Act to be made or provide for all or any of the matters expressly required or allowed by this Act to be prescribed by Rules.(3)In making any Rules the State Government may direct that for a breach thereof the prescribed authority may in the prescribed manner impose a penalty not exceeding one thousand rupees and when a breach is continuing one a penalty not exceeding rupees twenty-five for every day of default during the continuance of the breach.(4)Every Rule made under this Act shall be laid as soon as may be after it is made before the Houses of the State Legislature while it is in session for a total period of fourteen days which may comprise of in one session or in two consecutive sessions and if before the expiry of the session in which they are so laid or of the session immediately following both Houses agree in making any modifications in the Rule or resolve that such Rule should not be made, such rule shall thereafter have effect only in such modified form or be of no effect, as the case may be, so however that such modification or annulment shall be without prejudice to the validity of anything previously done or omitted to be done under the Act.
