If the Bill seeks to make a provision for any of the matters specified in sub-clauses (a) to (f) of clause (1) of Article 199 of the Constitution it can not be introduced or moved except on the recommendation of the Governor and the notice must be accompanied by such recommendation. If a Bill, which if enacted and brought into being would involve expenditure from the Consolidated Fund of the State, it shall not be passed by the Vidhan Sabha unless the Governor has recommended to it, its consideration and it must, therefore, be accompanied by an order of the Governor to the effect. But such recommendation is not necessary if the Bill provides for the imposition of fines or other pecuniary penalties or for the demand or payment of fee for license or fees for services rendered, or if it provides for the imposition, abolition, remission, alteration or regulation of any tax by any local authority or body for local purposes.
