Section 24 in The West Bengal Additional Tax and One-Time Tax on Motor Vehicles Act, 1989
24. Power to make rules.
(1)The State Government may, subject to the condition of previous publication, make rules for carrying out the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the matters which may be, or are required to be, prescribed by rules.
