Section 17 in Uttar Pradesh Roadside Land Control Act, 1945
17. Power to make rules.
(1)The State Government may make rules to carry out the purpose of this Act.(2)In particular and without prejudice to the generality of the foregoing power such rules may provide for all or any of the following matter, namely-(a)the form in which applications under Sub-section (1) of section 6 shall be made and the information to be furnished in such applications;(b)principles according to which applications under Sub-section (1) of Section 6 shall normally be disallowed by the Collector.(c)the regulation of the laying out of means of access to roads:(d)the fees to be charged for the grant and renewal of licences under Section 12 and the conditions governing such licences.(3)All rules made under this section shall be subject to the condition of previous publication in the official Gazette and the date to be specified under Clause(3) of Section 23 of the United Provinces General Clauses Act, 1904, shall not be less than two months from the date on which the draft of the proposed rules was published.The Schedule[Referred to in Section 9 (iii)]Modification in the Land Acquisition Act, 1894 ( 1 of 1894) (hereinafter called 'The said Act,')
