Section 57(2) in Gujarat Irrigation and Drainage Act, 2013
(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for all or' any of the following matters, namely(a)the form of application for grant of licence under subsection (2) of section 51, the particulars to be contained in such application and the fees to be accompanied with such application;(b)the form of licence and terms and conditions for grant of licence under section 51;(c)the form for furnishing information by the holder of an agricultural land and the form of certificate under section 52;(d)the manner of preferring appeal and the fees payable with such appeal under section 54;(e)the depth of the tubewells, artesian wells or borewells which shall not exceed for extracking ground water, and the rules for construction thereof under section 50; and also the terms and conditions for issuance of licence therefore;(f)any other matters which is required to be, or may be, prescribed under this chapter.
