Section 14 in The Abolition Of Jagirs And Land Reforms Act, 1953 (Bhopal)
14. Rules.
(1)The State Government may make rules to carry out all or any of the purpose of this Act.(2)In particular, and without prejudice to the generality of the foregoing power, the State Government may make rules to provide for-(a)the form in which an application for a licence under this Act may be made;(b)the form in which, and the conditions subject to which, a licence may be granted under this Act;(c)the fees to be levied for the grant of licences;(d)the procedure to be followed by the Licensing Authority in considering the applications for licences, anti the issue of licences.(e)the manner in which a complaint shall be made of any offence punishable under this Act.(3)The rules under sub-sections (1) and (2) shall be made after consultation with the Licensing Authority.
