Section 35(2) in The Bengal Agricultural And Sanitary Improvement Act, 1920
(2)In particular, and without prejudice to the generality of the foregoing power, the [State Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950, respectively.] may make rules-(a)fixing the rate of interest to be paid, and the dates from and to which interest on all recoverable deposits, or advances are to be paid under sub-clause (e) of clause (2) of section 2;(b)fixing the amount of the costs of the work involved in a scheme in excess of which such scheme shall be deemed to be a major scheme, and prescribing the circumstances under which the Collector may certify a scheme to be a major scheme;(c)prescribing the manner of publication of a notice under section 6, a copy of the final statement of cost and the map under section 18, sub-section (2), and a copy of the detailed statement under section 20, sub-section (1), and prescribing the time within which objections and suggestions are to be made under section 6;(d)prescribing the manner in which the objections or suggestions referred to in section 7 and section 10, sub-section (1), shall be considered;(e)prescribing the manner in which a scheme may be modified, if necessary, under section 5, sub-section (2), and clause (b) of subsection (1) of section 8;(f)determining the constitution of the committee referred to in section 9, and regulating the conduct of business at meetings of the committee;(g)prescribing the manner and conditions for financing and distributing the cost of the work involved in a scheme under section 8, sub-section (1), and section 10, sub-section (2);(h)prescribing the manner in which the Engineer shall prepare the map under clause (b) of section 17;(i)prescribing the manner in which the Collector shall determine the rates at which the cost of a scheme shall be recoverable under clause (iii) of sub-section (1) of section 18, and the instalments, if any, by which such cost shall be recovered;(j)prescribing the manner in which the Collector shall recover costs under section 21, and arrears under section 22;(k)prescribing the conditions subject to which lands and works shall vest in a local authority, or person under section 29;(I)for the maintenance of works under section 30;(m)determining the manner in which the sums referred to in section 31 shall be administered;(n)prescribing the forms of accounts, surveys, plans, maps, estimates, statements, and reports;(o)regulating the powers and duties of any officer, or person under this Act.
