Section 17 in The M.P. Sugarcane (Purchase Tax) Act, 1961
17. Power to make rules.
(1)The State Government may make rules for carrying out the purposes of this Act.(2)Without prejudice to the generality of the foregoing power, such rules may provided for-(a)[ the date on which, the place at which, the instalments and the manner in which the tax shall be paid by the owner of a factory under sub-section (2) of Section 3] [Inserted by M.P. 26 of 1965.];(b)collecting any information or statistics for the purposes of this Act;(c)[ the manner of and the form in which, the authority to whom, the period for which and the date by which the return shall be furnished under sub-section (1) of Section 3-A] [Substituted by M.P. 24 of 1962.];(d)[ the form of notice to be served under sub-section (3) of Section 3-B; [Substituted by M.P. 24 of 1962.](d-1) the manner in which tax shall be assessed and collected;(d-2) the procedure for the other matters (including fees) incidental to the disposal of appeal];(e)the matters which are to be and may be prescribed.(3)All rules made under this Act shall be laid on the table of the Legislative Assembly.
