Section 7 in The Haryana Government Electrical Undertakings (Dues Recovery) Act, 1970
7. Power to make rules.
(1)The State Government may, by notification, make rules generally 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 the bill for various dues payable by a debtor to a Government electrical undertaking;(b)the amount of scale of penalty payable on non-payment of such dues by the due date;(c)the form and costs of notice of demand, the mode of the service thereof and the costs of recovery;(d)the form of the certificate under sub-section (2) of section 6; and(e)any other matter which has to be or may prescribed.(3)Every rule made under this section shall be laid down as soon as may be after it is made before the House of the State Legislature while it is in session for a total period of ten days which may be comprised in one session or in two or more successive sessions, and if before the expiry of the session in which it is so laid or the successive sessions aforesaid, the House agrees in making any modification in the rule or the House agree that the rule should not be made, the rules shall thereafter have effect only in such modified form or be of no effect, as the case may be; so however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under rule.
