Section 92 in The West Bengal Non-Agricultural Tenancy Act, 1949
92. Rules. -
(1)the [State] [Word substituted for the word 'Provincial' by the Adaptation of Laws Order. 1950.] Government may, subject to the condition of previous publication, make rules for carrying out the purposes of this Act.(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 manner in which the landlord or the tenant may apply to the Court under sub-section (2) of section 8 ;(b)the determination of a fair and equitable rent referred to in sub-section (3) of section 11 ;(c)the limit of enhancement of rent referred to in sub-section (1) of section 19 and the manner of determination of rent referred to in sub-section (2) of that section ;(d)the forms of the notices and the amount of the process fees referred to in section 23 ;(e)the manner of making a survey and preparing a record-of-rights in pursuance of an order under section 27 and the procedure to be followed and the powers to be exercised by Revenue Officers when an order under the said section is made ;(f)the form of a settlement rent-roll referred to in section 29, the manner of preparing the same and the particulars to be specified therein ;(g)the division of a tenancy and the apportionment of the rent under clause (b) of section 30 ;(h)the manner and period of publication of a draft settlement rent-roll under sub-section (1) of section 31 and the disposal of objections under that sub-section ;(i)the Revenue authority referred to in sub-section (1) of section 32 ;(j)the publication of the date of confirmation of a settlement rent-roll under sub-section (3) of section 32 and the place and times of inspection of such roll;(k)the Revenue authority referred to in sub-section (1) of section 33, the manner of presentation of appeals to such authority and the Board of Revenue and the periods within which such appeals shall be presented under the said sub-section ;(l)the settlement of rents referred to in section 38 ;(m)the manner of payment or tender of rent by postal money-order under section 44 ;(n)the forms to be used generally or for any particular local area or class of cases for the receipt and counterfoil referred to in section 46 and for the statement of account referred to in sub-section (2) of section 47 and the particulars to be specified in such receipt, counterfoil and statement;(o)the cost of transmission of the money deposited in the cases referred to in clauses (a) and (b) of sub-section (1) of section 51 and the amount of the fee referred to in clause (d) of sub-section (2) of that section ;(p)the manner of publication of the general notice referred to in subsection (2) of section 59 ;(q)the form of, the particulars to be contained in, and the manner of verification of, applications referred to in sub-section (2) of section 67;(r)the amount of process fee referred to in the second proviso to subsection (1) of section 72 and the amount of fee referred to in sub-section (3) of that section ;(s)the manner of service of notice issued under this Act where the mode of such service is not provided in this Act.
