182. State Government empowered to prescribe forms and rules.
- The [State] [Substituted by Adaptation of Laws Order for 'Provincial'.] Government may from time to time make, and when made, from time to time alter, add to or cancel, any rules not inconsistent with the provisions of this Act,[* * * * *] [Clauses (a), (b), (c), (e), (h) and (b) omitted by the Bihar and Orissa L.S.G. Act, 1885 (Bengal Act 3 of 1885).](d)prescribing forms of accounts to be kept by the Collector under this Act;(f)fixing the dates for payment of instalments of cess under Sections 42 and 57.[* * * * *] [Clauses (a), (b), (c), (e), (h) and (b) omitted by the Bihar and Orissa L.S.G. Act, 1885 (Bengal Act 3 of 1885).](i)and generally for the purposes of this Act.Such rules shall be published in the [Official Gazette] [Substituted by the P.O. for the words 'Calcutta Gazette'.] and shall thereupon have the force of law.
