(1)The Government may, by notification in the Gazette, make rules for the purpose of carrying into effect the provisions of this Act.(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for -(a)all matters expressly required or allowed by this Act to be prescribed;(b)the proportion in which the amount payable under sub-section (1) of section 4 may be paid in cash or in bonds;(c)the extent and manner of interim payments under section 6;(d)the manner in which rolls have to be prepared under section 9;(e)the time within which objections and claims have to be filed under sub-section (3) of section 10;(f)the fees to be paid in respect of applications and appeals under this Act.(3)Every rule made under this Act and every order issued under section 28 shall be laid as soon as may be after it is made or issued before the Legislative Assembly while it is in session for a total period of fourteen days which may be comprised in one session or in two successive sessions, and if before the expiry of the session in which it is so laid or the session immediately following, the Legislative Assembly makes any modification in the rule or order or decides that the rule or order should not be made or issued, the rule or order shall thereafter have effect only in such modified form or be of no effect, as the case may be; so however that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule or order.
