(1)The State Government may, after previous publication, by notification, make rules for carrying out the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for the following matters:—(i)Deleted;(ii), (iii), (iv) Deleted;(v)the manner of registering surrenders of tenancies in the office of the Tahsildar under sub-section (1) of section 25(vi)the manner and the form in which a receipt is to be given by the landlord under sub-section (3) of section 33;(vii)Deleted;(viii)the period within which the price shall be deposited with the Tahsildar under sub-section (3) and the form of certificate to be issued under sub-section (4) of section 39;(ix)the form of application to the Tahsildar under sub-section (1) of section 40;(x)the form of application to the Tahsildar under section 41;(xi)the form of application to the Tahsildar under section 42;(xii)the form of public notice under sub-section (2) of section 48A;(xiii)the number of instalments in which the amount payable under the bonds may be paid under section 51;(xiv)Deleted;(xv)the period within which and the form in which declaration under section 66 is to be filed;(xvi)the enquiry to be made by the Tribunal and the period within which the statement is to be filed under sub-section (3) of section 67;(xvii)the inquiry to be made under section 85;(xviii)the form of application to the Registrar under section 89;(xix)the other particulars to be prescribed under section 90;(xx)the enquiry to be made under section 91;(xxi)the conditions to be satisfied for withdrawal from membership under sub-section (3), and the restrictions and conditions to be prescribed under sub-section (4) of section 92;(xxii)the manner of giving notice to a Co-operative Farm under section 95;(xxiii)the rights and privileges to which a member of a Co-operative Farm is entitled, the obligations and liabilities to which he is subject and the duties he is bound to discharge under section 97;(xxiv)the extent and manner of contributions by a member to a Cooperative Farm under section 98;(xxv)the terms and conditions for admission of members to a Cooperative Farm under section 100;(xxvi)the concessions and facilities to be given to a Co-operative Farm to be prescribed under section 102;(xxvii)the court-fees to be prescribed under section 123;(xxviii)the nature and extent of legal assistance to be given to tenants under section 127 and the conditions subject to which such assistance may be given;(xxix)the returns to be furnished by the Deputy Commissioner and other officers entrusted with powers or functions under this Act, the forms in which books, entries and accounts shall be kept by the Deputy Commissioner and such other officers;(xxx)the correction of errors and omissions in orders or decisions under this Act;(xxxi)the fees payable for the grant of certificate, the inspection of records, the grant of copies or in respect of any function performed by any authority under this Act;(xxxii)the method of serving notices and orders under this Act;(xxxiii)any other matter expressly required or allowed by this Act to be prescribed;(xxxiv)generally regulating the procedure to be followed and the forms to be adopted in proceedings under this Act;(xxxv)the fines which may extend to fifty rupees to be incurred for contravention of any rule made under this Act;(xxxvi)any other matter for which there is no provision or no sufficient provision in this Act and for which provision is, in the opinion of the State Government, necessary for giving effect to the purposes of this Act.(3)In making rules under this section, the State Government may provide that a contravention of any rule shall be punishable with fine which may extend to one hundred rupees.(4)A rule under this Act may be made with retrospective effect and when such rule is made the reasons for making the rule shall be specified in a statement laid before both Houses of the Legislature. Subject to any modification made under section 140, every rule made under this Act shall have effect as if enacted in this Act.
