Section 20(2) in The Chhattisgarh Sthaniya Kshetra Me Mal Ke Pravesh Par Kar Adhiniyam, 1976
(2)In particular and without prejudice to the generality of the foregoing power, the State Government may make rules prescribing-(a)[ [***] [Omitted by Act No. 22 of 1977 (w.e.f. 1-5-1977).];(b)[ the manner in which set off shall be adjusted under the first proviso to sub-section (1) of Section 3;] [Substituted by Act No. 22 of 1977 (w.e.f. 1 -5-1977).](c)[ (i) the conditions and restrictions under the first proviso to sub-section (1) of Section 4; [Inserted by Act No. 36 of 1997 (w.e.f. 1-10-1997).](ii)the restrictions and conditions subject to which a registered dealer shall be entitled to set off or refund under the second proviso to sub-section (1) of Section 4 and the proportion in which he shall be entitled thereto;](d)[ ***] [Omitted by Act No. 22 of 1977 (w.e.f. 1-5-1977).](e)[ the manner in which details shall be specified under sub-section (1) of Section 7;] [Substituted by Act No. 24 of 1978 (w.e.f. 1-10-1978).](ee)[ (i) the terms and conditions on which the registered dealer may compound the liability and the manner in which composition money shall be estimated under sub-section (1) of Section 7-A; [Substituted by Act No. 22 of 1977 (w.e.f. 1 -5-1977).](ii)The time within which and the manner in which the composition money shall be paid under sub-section (2) of Section 7-A;(iii)The particulars and the manner in which the names of dealers and particulars shall be published under sub-section (3) of Section 7-A;](f)[ (i) the authority by which and the manner in which the assessment and collection of entry lax shall be made under sub-section (1) of Section 12; [Inserted by Act No. 36 of 1997 (w.e.f. 1-10-1997).](ii)the authority to which, the period within which and the manner in which an appeal or revision shall lie under sub-section (2) of Section 12;](g)[ ***] [Substituted by Act No. 22 of 1977 (w.e.f. 1-5-1977).](h)[ ***] [Substituted by Act No. 22 of 1977 (w.e.f. 1-5-1977).](i)[ ***] [Substituted by Act No. 22 of 1997 (w.e.f. 1-5-1997).](j)the form in which and the authority to which declaration shall be furnished under proviso to Section 21;(k)Any other matter which has to be or may be prescribed.
