Section 15 in The Punjab Village Common Lands (Regulation) Act, 1961
15. Power to make rules.
(1)The State Government may, by notification in the Official Gazette, make rules for carrying out the purposes of this Act.(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for -(a)the principles on which and the extent to and the manner in which the inhabitants of the village shall make use of the lands vested or deemed to have been vested in a panchayat;(b)the maximum and minimum area to be leased to any single person;(c)the prescribing of forms for such books, entries, statistics and accounts as may be considered necessary to be kept, made or compiled in any office or submitted to any authority;(d)determining the principles on which and the manner in which compensation may be paid under sub-section (2) of Section 3;(e)the terms and conditions on which the use and occupation of any such land is permitted;(f)the manner and circumstances in which any such land may be disposed of, transferred or sold;(g)the purposes for which any such land may be given free of charge;(h)the regulation of procedure where a panchayat is sued in its representative capacity;(i)the manner and the order of priority in which the excess area shall be utilised by the Collector under sub-section (1) of Section 5;(j)the officer by whom and the manner in which the area of shamlat deh referred to in sub-section (2) of Section 5 shall be demarcated; and(k)any other matter which can be or may be prescribed.
