Section 17(1) in The Maharashtra Tax on Entry of Motor Vehicles into Local Areas Act, 1987
(1)The State Government may, by notification in the Official Gazette, and subject to the condition of previous publication, make rule for carrying out the purposes 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 the previous publication of any rule to be made under this section.
