Section 47 in Gujarat Irrigation and Drainage Act, 2013
47. Power to make rules.
(1)The State Government may, by notification in the Official Gazette, make rules for carrying out the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:-(a)the proceedings of any officer who under any provision of this Act, is required or empowered to take action in any matter;(b)the matters in which, the officers to whom and the conditions subject to which, the orders and decisions given under any provision of this Act and not expressly provided for as regards appeal, shall be appealable;(c)the manner of construction and maintenance of a field-channel under section 15;(d)the amount of any charge to be made under this Act;(e)form of application, fees to be paid with application, conditions for grant of permission for supply of water under section 16;(f)matters under section 24, in which the decision of Appellate Authority shall be final;(g)charges payable for unauthorised use of water under section 31;(h)charges payable for wastage of water under section 32;(i)manner and timelimit of payment of instalments,the authority to whom payment made; rates of interest payable and the period within which interest shall be paid under section 36;(j)the maimer of appeal, fees and the authority to whom appeal shall lie under section 43;(k)any other matter which is or may be provided by rules under this Act.(3)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 modification as the State Legislature may make during the session in which they are so laid or the session immediately following.(4)Any rescission or modification made by the State Legislature shall be published in the Official Gazette, and shall thereupon take effect.
