Section 12 in The Bihar Restoration and Improvement of Degraded Forest Land Taxation Act, 1992
12. Power to make Rules.
- The State Government may, by notification in the Official Gazette, make Rules for carrying out all or any of the purposes of this Act without prejudice to the generality of the provisions of this Act and such Rules may provide for all or any of the following matters:-(a)Guidelines, Forms and procedures wherever required;(b)Fees, taxes and lump-sum taxes and its enhancement as and when necessary to meet the objective;(c)Any other matter which has to be or may be prescribed under the provisions of this Act.
