12. Power to State Government to vary taxes, etc., and make exceptions.
- The [State Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950.] may, by notification, subject to the provisions of section 8 -(i)vary the rates at which the taxes [* * *] [Words 'and other payments' omitted by W.B. Act 19 of 1959.] leviable under that section are to be paid ;(ii)exempt all or any classes of persons on whom, or of vehicles or goods on which, taxes are leviable under that section from payment thereof:Provided that the [State Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950.] may by notification cancel or modify any order made under this section.
