(1)The Government may, after previous publication, make rules to enforce this Act.(2)A rule may be general for all irrigation works or may be special for one or more irrigation works as the Government may direct.(3)Without prejudice to the generality of the foregoing power, rules may be made regarding the following matters:-(a)the cases in which the officer to whom and the conditions subject to which, order or decision given under provisions of this Act and not expressly provided for as regards appeal, shall be appealable;(b)the person by whom, the time, place or manner at or in which anything for the doing of which provision is made in this Act shall be done;(c)the amount of any charge to be made under this Act;(d)the manner in which and the officers by whom complaints as to the inadequacy of means of crossing shall be investigated under section 12;(e)the manner in which water-courses shall be excavated and maintained with or without taccavi loans; the mode of advancing taccavi loans; for the aforesaid purpose and the period of their recovery;(f)the manner in which bunding operations for lands irrigated by irrigation works shall be conducted by pattadars or Government agency with or without taccavi loans and the period of recovery of any loans which may be granted;(g)the manner of the extension, or repairs of, or the prevention of damage to kuntas under the control of a Revenue officer may be undertaken without reference to the Government;(h)regulating the period of opening or closure of channels, distributaries and sub-distributaries of irrigation works;(i)[ XXX [Clauses (i) and (j) were omitted by Andhra Pradesh Adaptation of Laws Order, 1957.](j)XXX](k)the procedure for determining compensation payable under section 60 and appointing Irrigation Patwaris under section 61 and fixing their salaries and other emoluments;(l)fixation of ayacut Tahbandi to supply water for the purpose of Part III.(m)[ XXX] [Clause (m) omitted by Andhra Pradesh Adaptation of Laws Order, 1957.]
