(1)The Financial Commissioner may, in addition to the other [rules which may be made by him under this Act, make rules consistent with this Act and any other enactment for time being in force -] [For rules under section 155, see Punjab Gazette Extraordinary, Ist March, 1888, pages 3, 53, 86; Punjab Gazette, 1890, Part I, page193; ibid 1901, Part III, page 1030; ibid, 1906, Part I, page 1057; Part II, page 1411.](a)fixing the number and amount of the instalments, and the times and places and the manner, by, at and in which any sum other than rent or land-revenue which is payable under this Act or of which a record has been made thereunder is to be paid;(b)fixing the dates on which profits are to be divisible by headmen or other persons by whom they are realized on behalf of co-sharers ;(c)prescribing the fees to be charged for the service and execution of processes issued by Revenue-officers and Revenue Courts, the mode in which those fees are to be collected, the number of persons to be employed in the service and execution of those processes, and the remuneration and duties of those persons ;(d)[ regulating the procedure in cases where persons are entitled to inspect records of Revenue-officer, or records or papers in the custody of village-officers, or to obtain copies of the same, and prescribing the fees payable for searches and copies [including postage and any prescribed additional charge when a copy is supplied by post] [For rules under section 155 (1) (d), see Punjab Gazette Extraordinary, Ist March, 1888, pages 3, 53, 86; Punjab Gazette, 1890, Part I, page193; ibid 1901, Part III, page 1030; ibid, 1906, Part I, page 1057; Part II, page 1411.] ;(e)prescribing forms for such books, entries, statistics and accounts as the Financial Commissioner thinks necessary to be kept, made or compiled in revenue office, or submitted to any authority ;(f)[ declaring what shall be the language of any of those offices and determining in what cases persons practising in those offices shall be permitted to address the presiding officers thereof in English ; and [For rules under section 155(1) (f) and (g), see Notification No. 76, Punjab Gazette (Extra), Ist March, 1888, p. ibid ; 1906 ; Part III, page 1411.](g)generally for carrying out the purpose of this Act.](2)Until rules are made under clauses (a) and (b) of sub-section (1) the sums therein referred to shall be payable by the instalments at the time and places, and in the manner by, at and in which they are now payable.(3)Rules made by the Financial Commissioner under this or any other section of this Act, shall not take effect until they have been sanctioned by the [State Government] [Substituted for the words 'Provincial Government' by the Adaptation of Laws Order, 1950.] [-] [The words 'and rules under clause (c) of sub-section (1) shall not take effect until they have also been confirmed by the Governor-General in Council' were repealed by the Decentralization Act, 1914 (4 of 1914).].
