Section 8 in Andhra Pradesh Land Encroachment Act, 1905
8. Power to make rules:-
The State Government may make rules or orders either generally or in any particular instance,-(a)regulating the rates of assessment, rent or fee leviable under Section 3 ;(b)regulating the imposition of penalties under Section 5 ;(c)declaring that any particular land or class of lands which are the property of Government shall not be open to occupation;(d)regulating the service of notices under this Act.Such general rules or orders shall be made only after previous publication.
