(1)The [State Government] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] may make rules, consistent with this Act, regulating any matter in regard to which any power is, by this Act, conferred upon the [State Government] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.], or upon any officer of the [Government, and generally to carry out the purposes of this Act.] [Substituted for the word 'Crown' by the Adaptation of Laws Order, 1950.](2)Without prejudice to the generality of the power conferred by sub- section (1), rules made under this Act may provide for the levy of a rate imposed upon land in consideration of its protection from sand or flood.(3)All rules made under sub-section (1) shall be so made after previous publication in the Official Gazette.
