Section 47(2) in The United Provinces Minor Irrigation Works Act, 1920
(2)In particular and without prejudice to the generality of the foregoing power such rules may be made as to all or any of the following matters, namely:(a)the nature, scope and extent of works to be undertaken under this Act;(b)the conduct of an inquiry under Section 3 and other matters relating to the preparation of a draft scheme;(c)the publication and service of notices under Sections 4 and 11;(d)the particulars and documents to be embodied in or submitted with a draft scheme;(e)the rates leviable from owners and the method of assessing the same and time of payment;(f)the officer to whom an appeal shall lie under Section 20;(g)the procedure to be adopted in proceedings held under Section 24 for the enhancement or abatement of rent;(h)the remuneration of persons collecting sums for the [State Government] [Substituted by A.O.1950.] under Section 29 or 30 and their indemnification against expenses properly incurred in collection;(i)the delegation by the [State Government] [Substituted by A.O.1950.] of any powers conferred upon it under this Act.
