Section 48 in Bihar and Orissa Public Demands Recovery Act, 1914
48. Power of Board of Revenue to make Rules as to procedure.
(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.(2)Such Rules shall not be inconsistent with the provisions in the body of this Act, but subject thereto, may, in particular and without prejudice to the generality of the power conferred by sub-section (1), provide for all or any of the following matters, namely -(a)the signature and verification of requisition made under Section 5;(b)the Certificate Officers to whom such requisition should be addressed;(c)the case in which such requisition shall not be chargeable with a fee;(d)the service of notices issued under Section 7, the service of other notices or processes issued under this Act and the manner in which service may be proved;(e)the signing and verification of petitions, under Section 9, denying liability;(f)the transfer of such petitions to other officers for disposal;(g)the scale of charges to be recovered under Section 17, clause (c);(h)the maintenance and custody while under attachment, of live stock and other movable property, the fees to be charged for such maintenance and custody, the sale of such live-stock and property, and the disposal of the proceeds of such sale;(i)the registers, books and accounts to be kept by Certificate Officers, and the inspection thereof by the public;(j)the fee to be charged for the inspection of the register or certificates maintained under Rule 55, in Schedule II;(k)the recovery of expenditure on the certificate establishment by the levy of costs under Section 17, clause (b), and Section 54;(l)the recovery of poundage fees;(m)the forms to be used under this Act.
