Section 35 in The M.P. Nagariya Sthawar Sampatti Kar Adhiniyam, 1964
35. Power to make Rules.
(1)The State Government may, after previous publication in the 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,-(i)other officers to be appointed under clause (d) of sub- section (2) of Section 3;[i-a) (i) the building the annual letting value whereof has to he determined in accordance with the provisions of [clause (a)] [Inserted by M.P. Act No. 17 of 1966.] of Section 5;(ii)the factors to be taken into consideration in determining the annual letting value of a land or building under sub-clause (c) of clause (ii) of Section 5;](ii)the procedure to be followed in the preparation and publication of the provisional assessment list, and the final assessment list, and the particulars to be contained therein;(iii)the form, particulars and the manner of service of notices including notices of demand, under this Act;(iv)the circumstances and conditions under which the assessment list may be amended under this Act;(v)[ the manner in which the transferors shall give notice and the period during which he shall continue to be liable for the payment of tax under clause (iii) of sub-section (3) of Section 10] [Substituted by M.P. Act No. 17 of 1966.];(vi)the form of objections under this Act;(vii)the manner of authentication of the Association list;(viii)the procedure to be followed in all proceedings including proceedings in respect of escaped assessment under this Act;[(viii-a) the particulars of a notice and the manner in which such notice shall be given under Section 13] [Inserted by M.P. Act No. 17 of 1966.];(ix)(a)the manner of preferring appeal under sub-section (2) of Section 15;(b)manner in which appeal shall be preferred and verified under sub-section (4) of Section 15;(x)the places at which the tax may be realised the number of instalments thereof and the dates on which the same shall fall due;(xi)the manner of the relation of the tax;(xii)the value of the court-lee stamps which an appeal or application for revision shall bear under Section 27; and(xiii)the matters which are to be or may be prescribed under the Act.(3)All rules made under this Act, shall, as soon as may be after they made, be laid on the table of the Legislative Assembly.
