(1)The State Government may by notification in the official Gazette, make rules to carry out generally the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing power such rules may be made for regulating,-(a)the supply and sale of stamps and stamped papers,(b)the persons by whom alone such sale is to be conducted,(c)the duties and remuneration of such persons, [x x x] [Omitted by Act 12 of 1975 w.e.f. 1.5.1975](d)the fines which shall in no case exceed five hundred rupees, to be incurred on breach of any rule:(e)[ the manner of holding inquiry under section [45A(2) and (3)] [Inserted by Act 12 of 1975 w.e.f. 1.5.1975]; and(f)the time within which an appeal shall be preferred and the manner in which such appeal shall be heard and disposed of by the [Deputy Inspector General of Registration of the Department of Registration and Stamps.] [Substituted by Act 8 of 2003 w.e.f. 1.4.2003]](g)[ regulating the Constitution of Central Valuation Committee and other subcommittees in the sub-districts and districts and procedure for the estimation, publication and revision of market value guidelines of properties under section 45- B] [Inserted by Act 8 of 2003 w.e.f. 1.4.2003]Provided that such rules shall not restrict the sale of [fifteen naye paise, ten naye paise or five naye paise] [Substituted by Act 29 of 1962 w.e.f. 1.10.1962] adhesive stamps.(3)[ Every rule made under this section shall be laid as soon as may be after it is made before each House of the State Legislature while it is in session for a total period of thirty days which may be comprised in one session or in two successive sessions, and if before the expiry of the session in which it is so laid or the session immediately following both Houses agree in making any modification in the rule or both Houses agree that the rule should not be made, the rule shall thereafter have effect only in such modified form or be of no effect, as the case may be; so however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule.] [Substituted by Act 29 of 1962 w.e.f. 1.10.1962]
