264. Power to make rules to carry out objects of Act - (1) The [State] Government may make [Rules], to carry out the object of this Act.
(2)In particular and without prejudice to the generality of sub-section (1), the [State] Government may make Rules,-[(i) to prescribe the particulars to be contained in the notice, and the period within which the landlord may make the application under sub-section (1) of Section 13;](ia)to prescribe the particulars to be specified in pursuance of clause (a) of sub-section (1) of Section 28, in applications for enhancement of the rent of occupancy holdings;(ii)to limit the enhancement of the rent of occupancy holdings under Section 29;(iii)to prescribe particulars to be specified, in pursuance of clause (j) of Section 31, in applications for increase of rent in respect of increase in the area of land held by occupancy-Raiyat,(iv)to prescribe particulars to be specified, in pursuance of clause (h) of Section 34 applications for the reduction of rent paid by occupancy-Raiyats;[(iva) to prescribe the particulars of remittances to be entered in the register to be maintained under sub-section (2) of Section 53 and the manner in which the deposit shall be paid to the payer or the payee;](v)to prescribe the manner in which the possession of land should be given under Section 46, sub-section (4), Section 50, sub-section (2), Section 71 or Section 73, sub-section (3);(vi)to prescribe the manner in which landlords shall send notices to the Deputy Commissioner under Section 73, sub-section (2);(vii)to prescribe the manner in which rents shall be settled under Section 85;(viii)to prescribe the officer to whom and the manner in which appeals shall lie from orders or decisions passed by Revenue Officer under Section 61, Section 85, Section 87, Section 89, Chapter XIII, Chapter XIV, Chapter XV or Section 252;(ix)to regulate the transfer of cases to Civil Courts under the First Proviso to Section 87 [and the proviso to Section 139;(x)to prescribe the manner in which record-of-rights shall be revised in pursuance of a direction given under Section 98;](xi)to declare the restrictions or modifications (if any) subject to which the provisions of Chapter XII shall apply to the revision of record-of-rights of the settlement of rents in pursuance of a direction given under Section 98;(xii)to prescribe particulars to be contained in a record prepared under Section 106;(xiii)to prescribe the form of statements to be prepared under Section 111, clause (1);(xiv)to prescribe the manner in which copies of entries in records prepared under Chapter XV shall be served under Section 129;(xv)to regulate the exercise of the right conferred by Section 140 to bring collective suits or make collective applications;(xvi)to prescribe the Court by which decrees or orders passed by a Deputy Commissioner under this Act may be executed;(xvii)to prescribe the form of applications for the execution of decrees or orders passed by a Deputy Commissioner under this Act;(xviii)to prescribe the manner of executing decrees or orders referred in Section 195;(xix)to prescribe the manner of dealing with sale-proceeds under Section 205, sub-section (2);(xx)to prescribe the manner of service of notices, summons and other processes, and of publication of notices, issued under this Act;(xxi)to declare by what person and in which manner the cost of serving processes issued by a Deputy Commissioner or Revenue Officer under this Act shall be paid;(xxii)to regulate the procedure to be followed by Revenue Officer in the discharge of any duty imposed upon them by or under this Act, and may, by such rules, confer upon any such officer,-(a)any power exercised by a Civil Court in the trial of suits;(b)power to enter upon any land, and to survey, demarcate and make a map of the same, and any power exercisable by any officer under the Bengal Survey Act, 1875 (Bengal Act 5 of 1875); and(c)power to cut and thresh the crops on any land and weigh the produce, with a view to estimating the capabilities of the soil;[(xxiii) to prescribe the forms to be used under this Act;](xxiv)to prescribe the procedure to be followed and the information to be given by any party or applicant in any proceeding under this Act;[(xxv) to prescribe any other matter by this Act required, or expressly or impliedly authorised, to be prescribed.]
