Section 23 in The Bihar Irrigation and Flood Protection (Betterment Contribution) Act, 1959
23. Power to make Rules.
(1)The State Government may, after previous publication, make Rules not inconsistent with this Act for carrying out the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing power, the State Government may make Rules to provide for all or any of the following matters, namely: -(a)the manner in which petition under Section 6 or an appeal under Section 7 or a revision under Section 8 shall be preferred and heard;(b)the manner in which notice of demand under Section 5 shall be prepared and served and the demand realised;(c)the grant of suspension, abatement or remission of betterment contribution;(d)the circumstances and the manner in which refund, if any, of the betterment contribution shall be allowed;(e)the manner in which betterment contribution shall be apportioned among different owners; and(f)any other matter which is required to be or which may be prescribed under this Act.
