Section 89 in The Himachal Pradesh Tenancy and Land Reforms Act, 1972
89. Powers of the Financial Commissioner and the State Government to make rules.
(1)The Financial Commissioner may make rules consistent with this Act and any other enactment for the time being in force -(a)determining, notwithstanding anything in any record-of-rights, the number and amount of the instalments and the times by and at which rent is to be paid;(b)for the guidance of Revenue Officers in determining, for the purposes of this Act, the amount of the land revenue and value of crop or rent of any land;(c)regulating the procedure in cases where persons are entitled to inspect records of Revenue Officers or Revenue Courts, or to obtain copies of the same, and prescribing the fees payable for searches and copies;(d)prescribing forms of such books, entries, statistics and accounts as the Financial Commissioner thinks necessary to be kept, made or compiled in Revenue Offices or Revenue Courts or submitted to any authority;(e)declaring what shall be the language of any of these offices and courts;(j)generally for the guidance of Revenue Officers and other persons in matters connected with the enforcement of this Act;(g)the form and language of applications and notices under Chapters III and IV; and(h)the manner in which those applications and notices are to be signed and attested.(2)The State Government shall make rules for the purposes of sections 66, 69, and [73] [Substituted for the figure '74' by section 13 of the Himachal Pradesh Tenancy and Land Reforms (Amendment) Act No. 15 of 1976.] and in respect of other matters to be prescribed by it under the preceding Chapters.
