(1)The Government after consultation with the Board, may, by notification in the Official Gazette, make rules to carry out the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing powers, such rules may provide for all or any of the following matters namely, removal of any telegraph line, electric line, street or any structure erected on a drain or water works without the written permission of the Board.(3)Every rule made under this Act, shall be laid as soon as may be after it is made or issued, before the Legislative Assembly of the National Capital Territory of Delhi, while it is in session for a total period of thirty days which may be comprised in one session, or in two or more successive sessions.
