Constitution of India, 1949
207.Special provisions as to financial Bills.-
(1) A Bill or amendment making provision for
any of the matters specified in sub-clause (a) to (f) of clause (1) of article
199 shall not be introduced or moved except on the recommendation of the
Governor, and a Bill making such provision shall not be introduced in a
Legislative Council:
Provided that no recommendation shall be
required under this clause for the moving of an amendment making provision for
the reduction or abolition of any tax.
(2) A Bill or amendment shall not be deemed to
make provision for any of the matters aforesaid by reason only that it provides
for the imposition of fines or other pecuniary penalties, or for the demand or
payment of fees for licenses or fees for services rendered, or by reason that
it provides for the imposition, abolition, remission, alteration or regulation
of any tax by any local authority or body for local purposes.
(3) A Bill which, if enacted and brought into
operation, would involve expenditure from the Consolidated Fund of a State
shall not be passed by a House of the Legislature of the State unless the
Governor has recommended to that House the consideration of the Bill.