(2)In particular and without prejudice to the generality of the foregoing power, the [State Government] [Words 'Provincial Government' substituted for the words 'Local Government' by the Government of India (Adaptation of Indian Laws) Order, 1937, and thereafter the word 'State' substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] may make rules to provide for all or any of the following matters, namely :-(a)the manner in which the average increase in the outturn of agricultural produce shall be estimated under section 8 and the manner of hearing objections under sub-section (1) of that section;(b)the persons or classes of persons who shall, for the purposes of sub-section (1) of section 10, be deemed to be occupiers of land;(c)the manner in which the net increase in the profits and the net value of the estimated increase in outturn shall be estimated under sub-section (3) of section 10;(d)the proportion of improvement levy payable under sub-section (5) of section 10 by different classes of "adhiars", "bargadars" or "bhagdars" and by the persons whose land is cultivated by such "adhiars", "bargadars" or 'bhagdars";(e)the determination of the amount of improvement levy payable under section 11 and the manner in which objections under subsection (1) of that section shall be made;(f)the annual allocations to be made under section 12 in respect of each improvement work;(g)the form and manner of preparation and publication of a statement under section 13 and its republication under subsection (1) of section 15;(h)the form and contents of the notice of demand under section 14 and of a revised notice of demand under sub-section (2) of section 15 and the manner of service of such notice;(i)the manner in which a statement republished under sub-section (1) of section 15 may be added to or altered, and the form and manner of publication of a supplementary statement under section 16;(j)the procedure to be followed by the appellate and revisional authorities mentioned in sections 17 and 37;(k)the manner of, and the amount of fees payable for, supplying copies under section 19;(l)the grant of abatement or remission of the improvement levy under section 20;(m)the manner of collection of the improvement levy and interest under sub-section (1) of section 21;(n)the date of payment of improvement levy under sub-section (2) of section 21;(o)the manner of refund of improvement levy under section 22;(p)the procedure and conduct of officers and persons authorised under sub-sections (1) and (2) of section 24;(q)the offer of compensation, and the manner of assessment by the Collector of damage, under sub-section (3) of section 24;(r)the exercise of powers under sub-section (1) of section 25 to enforce the making and delivery of statements and production of documents;(s)the period within which persons shall not have any right to a supply of water under section 29;(t)the manner in which objections shall be called for and dealt with under section 30;(u)the issue of orders under sub-section (2) of section 32 for the modification of obstructions to the free passage' of water through or over land;(v)the procedure to be followed by the Collector under sub-section (1) and sub-section (3) of section 36;(w)the transfer of disputes for decision under sub-section (3) of section 36; and(x)the grant of compensation under section 36.The Schedule[See sub-section (1) of section 27.]
