Section 15(1) in The Punjab Motor Vehicles Taxation Act, 1924
(1)The [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may after previous publication make [rules for the purpose of carrying into effect the provisions of this Act.] [For rules see notification No. 7083, dated 18th March, 1925, Punjab Gazette, 1925, Part I, page 177; No. 8576 dated 18th March, 1926, Punjab Gazette, 1926, Part I, page 254, and No. 18617, dated 14th June, 1926, Punjab Gazette, 1926, Part I, page 583.]
