Section 17(2) in The M.P. Sugarcane (Purchase Tax) Act, 1961
(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.
