Section 17 in The Petroleum And Minerals Pipelines (Acquisition Of Right Of User In Land) Act, 1962
17. Power to make rules.—
(1)The Central Government may by notification in the Official Gazette, make rules for carrying out the provisions of this Act.(2)In particular and without prejudice to the generality of the foregoing power, such rules may prove for all or any of the following matters namely:—(a)the places at which and the manner in which the substance of the notification may be published under sub‑section (3) of section 3;(b)the time within which and the manner in which the amount of compensation may be deposited under sub‑section (1) of section 11.(3)Every rule made under this Act shall be laid as soon as may be after it is made before each House of Parliament while it is in session for a total period of thirty days which may be comprised in one session or in two or more successive sessions, and if before the expiry of the session immediately following the session or the successive sessions aforesaid, both Houses agree in making any modification in the rule or both Houses agree that the rule should not be made, the rule shall thereafter have affect only in such modified form or be of no effect, as the case may be, so, however, that any such modification of annulment shall be without prejudice to the validity of anything previously done under that rule.
