Section 39(2) in Bengal Public Demands Recovery Act, 1913
(2)Such rules shall not be inconsistent with the provisions in the body of this Act, but subject thereto, may, in particular, and without prejudice to the generality of the power conferred by sub-section (1), provide for all or any of the following matters, namely:(a)the signature and verification of requisitions made under section 5;(b)the Certificate Officers to whom such requisitions should be addressed;(c)the cases in which such requisitions shall not be chargeable with a fee;(d)the service of notices issued under section 7, the service of other notices or processes issued under this Act, and the manner in which service may be proved;(e)the signing and verification of petitions, under section 9, denying liability;(f)the transfer of certificates, proceedings in execution of certificates and petitions under section 9 denying liability from one Certificate Officer to another for disposal;(ff)the manner of calculating interest referred to in section 16, clause (a);(g)the scale of charges to be recovered under section 16, clause (c);(h)the maintenance and custody, while under attachment, of livestock and other movable property, the fees to be charged for such maintenance and custody, the sale of such livestock and property, and the disposal of the proceeds of such sale;(i)the registers, books and accounts to be kept by Certificate Officers, and the inspection thereof by the public;(j)the fee to be charged for the inspection of the register of certificates maintained under rule 59 in Schedule II;(k)the recovery of expenditure on the certificate establishment by the levy of costs under section 16, clause (b) and section 45;(l)the recovery of poundage fees;(m)the forms to be used under this Act.
