Section 32(2) in The Bihar Public Irrigation and Drainage Works Act, 1947
(2)In particular and without prejudice to the generality of the foregoing powers, the [Provincial] [Substituted by A.L.O. as State.] Government may make Rules -(a)to prescribe -(i)the authority to whom objections referred to in clause (a) of subsection (1) of Section 3 shall be presented and who shall enquire into such objections under sub-section (3) of that Section and make a report on the objections to the Provincial Government under Section 4; and(ii)the manner of publication and the particulars that may be prescribed under the said sub-section;(b)to prescribe the fee to be paid on an objection made under clause (a) of sub-section (1) of Section 3 or under Section 7;(c)to prescribe the documents and the particulars referred to in Section 6;(d)to prescribe the manner in which the particulars of any modification of a sanctioned work shall be published under Section 7;(e)to prescribe the authority to whom appeals under sub-section (4) of Section 8 shall lie;(f)to prescribe the manner in which a survey shall be made and a register prepared under sub-sections (1) and (2) of Section 18 or subsection^) of Section 19 and the particulars which such register shall contain;(g)to prescribe the manner in which and the period for which a draft register shall be published under sub-section (3) of Section 18 or subsection (1) of Section 20;(h)to prescribe the authority to whom the Collector shall forward his recommendations under sub-section (4) of Section 18 or sub-section (2) of Section 20;(i)to prescribe the manner in which the register shall be published under sub-section (4) of Section 18;(j)to prescribe the authority to whom appeals under sub-section(3) of Section 20 shall lie;(k)to prescribe the manner in which a register shall be finally published under Section 21;(l)to prescribe the manner in which a notification issued under subsection (1) of Section 22 shall be published and the period for which it shall be published under sub-section (2) of the said Section;(m)to prescribe the manner in which objections made under sub-section (2) of Section 22 shall be considered;(n)to prescribe the rate of interest, if any, under sub-section (1) of Section 23;(o)to prescribe the rate of interest under sub-section (1) of Section 25;(p)to prescribe the authority to whom, the manner in which and the date on which sums due from any person shall be paid under sub-section (1) of Section 26;(q)to regulate the supply of water from any public irrigation work; and(r)to regulate the grant of remission of cess when the supply of water from any public irrigation work is insufficient for the lands entered in a register with reference to such work.
