106. Powers of Financial Commissioner to make rules.
(1)The Financial Commissioner may, in addition to the other rules which may be made by him under this Act, 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 of any land;(c)prescribing, for all or any of the territories to which this Act extends, the periods during which in proceedings held under this Act, a Revenue Officer or Revenue Court is not, except for reasons of urgency to be recorded, to issue any process of arrest against a tenant or against a landowner who cultivates his own land;(d)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;(e)prescribing forms for such books, entries, statistics and accounts as the Financial Commissioner thinks necessary to be kept, made or complied in Revenue Officers or Revenue Courts or submitted to any authority;(f)declaring what shall be the language of any of those offices and Courts and determining in what cases persons practising in those offices and Courts shall be permitted to address the presiding officers thereof in English; and(g)generally for the guidance of Revenue Officers and other persons in matters connected with the enforcement of this Act.(2)Until rules are made under clause (a) of Sub-section (1), rent shall be payable by the instalments and at the times by and at which it is now payable.(3)Rules made by the Financial Commissioner under this or any other section of this Act shall [be made subject to the control of] [Substituted for the words 'shall not take effect until they have been sanctioned by' by the Decentralization Act, 1914 (4 of 1914).] the [State] Government.[106A. Licensing of petition-writers in Revenue Courts and Revenue Offices. - (1) No person shall practise as petition-writer in any Revenue Court or Revenue Office, unless he has been licensed under rules made under this Act.(2)A person who contravenes the provisions of Sub-section (1) shall be liable to the prescribed penalty, which shall not exceed fifty rupees in any case.(3)The Financial Commissioner may, from time to time, make rules consistent with this Act and other enactments for the time being in force;(i)declaring what persons shall be permitted to act as petition writers in the Revenue Courts and Revenue offices;(ii)regulating the issue, suspension and revocation of licences to such person, the fees payable for the issue of licences, the conduct of business by them and scale of fees to be charged by them; and(iii)providing for the penalty that may be imposed under Sub-section (2), the authority who shall be competent to impose penalty under that Sub- section and the authority to whom an appeal against an order of refusal to issue a licence or suspension or revocation of licence or imposition of penalty shall lie.]
