Section 8 in The Orissa Rural Employment, Education and Production Act, 1992
8. Power to make Rule.
(1)The State Government may, by Notification, make Rules for carrying out the provisions of this Act.(2)In particular, and without prejudice to the generality of the foregoing power, such Rules may provide for -(a)the manner of calculation of average annual income from mineral-bearing lands for the purposes of Sub-section (4) of Section 3;(b)submission of returns and other relevant information as may be necessary for the purposes of Sub-section (2) of Section 4; and(c)all other matters which may be, or are required to be, prescribed under this Act.(3)In making any Rule, the State Government may direct that a breach thereof shall be punishable with fine not exceeding five hundred rupees and when the breach is a continuing one, with daily fine not exceeding twenty rupees during the continuance of the breach [and that such fine shall, without prejudice to any other mode of recovery, be recoverable as an arrear of land revenue] [Added vide Orissa Gazette, Extraordinary No.1579-Dated/6.12.1993- Notification No.15273-Legislative-Dated/6.12.1 993.] .
