Section 26(2) in The Jammu and Kashmir General Sales Tax Act, 1962
(2)In particular and without prejudice to the generality of the foregoing powers, such rules may provide for-(a)all matters expressly required or allowed by this Act to be prescribed;(b)the maimer in which the turnover shall be ascertained and the tax shall be assessed, levied or collected ;(c)[ Omitted.] [Clause (c) Omitted by Act XIII of 1969.](d)the instalments by which the tax shall be paid ;(e)granting of licences and certificates to dealers and agents and imposing of conditions applicable to, and fee payable for such licences and certificates(f)the submission of returns, the production of documents and the attendance of persons and their examination on oath or affirmation ;(g)the duties and powers of officers appointed for the purpose of enforcing the provisions of this Act;(h)the general regulation of the procedure to be followed and the forms to be adopted in proceedings under this Act.
