Section 17 in The Barakar Electric Supply Installations Acquisition Act, 1981
17. Power to make rules. -
(1)The State Government may, by notification, 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 matters which may be, or are required to be, prescribed or made by rules.
