Section 49 in The Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947
49. Rules.
(1)The [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may, by notification in the Official Gazette and subject to the condition of previous publication, make rules for the purpose of giving effect to the provisions of this Act.(2)In particular, and without prejudice to the generality of the foregoing powers such rules may provide for-(ai)[ the manner in which addition to the rent shall be made under sub-section (1) of Section 10-D;] [This clause was inserted by Bombay 61 of 1953, Section 20.](aai)[ the rules subject to which compensation may be determined by the Collector under sub-section (1) of Section 17-D] [Clause (aai) was inserted by Gujarat 30 of 1986, Section 16 (1).](aaai)[ the terms and conditions for providing accommodation to tenants under clause (b) of sub-section (1) of Section 17-D] [Clause (aaai) was inserted by Gujarat 26 of 2001, Section 6 (w.e.f. 30-3-2001).]:(i)the form and the manner in which a receipt is to be given under sub-section (1) of Section 26;(ii)the manner in which rent recoverable according to any calendar other than the British Calendar before the coming into operation of this Act shall be calculated and charged in terms of the British Calendar under sub-section (2) of Section 27;(iii)the procedure to be followed in trying or hearing suits, proceedings (including proceedings for execution of decrees and distress warrants), applications, appeals and execution of orders;(iv)the manner in which inquiries shall be made summarily under sub-section (2) of Section 41;(v)[ levy of court-fees in suits, appeals, proceedings and applications instituted before the State Government, Court, Controller or Collector.] [Clause (v) was substituted by Gujarat 30 of 1986, Section 16 (2).](3)[ The power to make rules conferred by this section is subject to the condition of the rules being made after previous publication.(4)All rules made under this section shall be laid for not less than thirty days before the State Legislature as soon as possible after they are made and shall be subject to rescission by the State Legislature or to such modifications as the State Legislature may make during the session in which they are so laid, or the session immediately following.(5)Any rescission or modification so made by the State Legislature shall be published in the Official Gazette and shall thereupon take effect.] [These sub-sections were inserted by Gujarat 57 of 1963, Section 20.]
