Section 14 in The Bihar Displaced Persons Government Premises (Rent Recovery and Eviction) Act, 1954
14. Power to make Rules.
(1)The State Government may, be notification in the Official Gazette, 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 form of notice and the manner in which it may be served;(b)the procedure to be followed in taking possession of Government premises;(c)the manner in which damages for unauthorised occupation may be assessed;(d)the manner in which appeals may be preferred and the procedure to be followed in appeals;(e)the fees to be paid on petitions and memorandums of appeal; and(f)any other matter which has to be, or may be, prescribed.
