Section 101 in Bombay Irrigation (Gujarat Amendment) Act, 1976
101. Power to make rules.- (1) The State Government may, by notification in the Official Gazette and after previous publication, make rules to carry out the provisions of this Part.
(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following mailers, namely:-(a)the form of application for the grant of it licence under section 95, the particulars to be contained in such application and the fees to be Accompanied with such application;(b)the form of licence to be granted under section 95;(c)the form in which information may be furnished by the holder of an agricultural land under section 96 and the form of certificate to be granted under that section;(d)the authority to which an appeal may be preferred under section 98, the period within which such appeal shall be preferred and the value of court-fee stamps which such appeal shall bear;(e)the maimer of construction of tubewells, artesian wells or bore wells exceeding forty-five metres in depth;(f)any other matter which is required to be, or may be, prescribed.(3)All rules made under this section shall be laid for not less than thirty days before the State Legislature, as soon as may be after they are made and shall be subject to rescission by the State Legislature or such modification as the State legislature may make during the session in which they are so laid or the session immediately following.(4)Any rescission or modification so made by the State Legislature shall be published in the Official Gazette and shall thereupon take effect.THE SCHEDULE[See section 93(1)]Areas
