Section 48(1) in Bihar and Orissa Public Demands Recovery Act, 1914
(1)The Board of Revenue may, after previous publication and with the previous sanction of the State Government, make Rules, regulating the procedure to be followed by persons making requisitions under Section 5 and by Collectors and Certificate Officers acting under this Act, and may be such Rules, alter, add to or annul any of the Rules in Schedule II.
