Section 18 in The Land Acquisition (East Punjab) Amendment Act, 1948
18. Power to make rules.
(1)[State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may make such rules as appear to it to be necessary or expedient for putting into effect the provisions of this Act.(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for -(a)the authority by whom and the manner in which the register shall be prepared and maintained;(b)the form and contents of the register;(c)the form of application under section 5 and the manner in which and the authority to whom such application shall be submitted;(d)the form of medical certificate;(e)the conditions and restrictions subject to which a registered smoker may manufacture, possess or smoke prepared opium;(f)regulating the disposal of things confiscated under section 15; and(g)the payment of rewards out of fines imposed under this Act.
