Section 27 in The Jammu and Kashmir Apartment Ownership Act, 1989
27. Power to make rules.
(1)The Government may, by notification in the Government Gazette make rules to carry out the provisions of this Act.(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely :-(a)the purposes, other than the purposes specified in section 2, for which any malty-stored building may be utilised ;(b)the type of independent uses, other than the uses specified in clause (c) of section 3, which may be made of an apartment ;(c)the community and commercial facilities which may be included in common areas and facilities under sub-clause (vii) of clause (j) of section 3 ;(d)the scales of composition fees which may be paid under section 8 for the breach of the terms and conditions of any lease or sub-lease ;(e)the scales in accordance with which compensation, to be paid for the ejectment of any apartment owner from his apartment, shall be determined as required by sub-section (7) of section 8 ;(f)the form and manner in which, and the period within which, an instrument referred to in clause (b) of section 9, shall be executed and registered ;(g)the form in which the Register of Deeds of Apartments under the Jammu and Kashmir Apartment Ownership Act, 1988 and the index relating thereto shall be kept and the particulars which such Register shall contain as required by sub-section (2) of section 14 ;(h)any other matter which is required to be, or may be prescribed.
