Section 17 in Bihar Tax on Professions, Trades, Callings and Employments Act, 2011
17. Power to amend Schedule.
(1)The Government may, by notification, alter, add to or cancel any item or entry in the Schedule.(2)Every notification issued under sub-section(1) shall, as soon as it is published, be laid before the State Legislature for a total period of fourteen days which may be comprised in one or more sessions.(3)References made in this Act to the Schedule, or any Entry or item thereof, shall be construed as references to the Schedule or, as the case may be, the Entry or item thereof as for the time being amended in exercise of the powers conferred by this section.
