Section 87 in The Himachal Pradesh Town and Country Planning Act, 1977
87. Powers to moke rules.
(1)The State Government may, after previous publication, 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-(i)other categories of officers which may be appointed under section 3(1);(ii)the form and manner of publication of notice inviting objections and suggestions under section 8(1);(iii)the manner of publication of the regional plan under section 9(2);(iv)the manner of publication of an existing land use map under section 15(1) for inviting objections and suggestions;(v)the regulation of the forms and contents of interim development plan under section 17;(vi)the manner of publication of the draft development plan under section 19(1)(vii)the manner of publication of public notice under section 20(4);(viii)the documents and plans which shall accompany the information under section 28(1);(ix)(a)the form of application under section 30(1), the particulars which such application shall contain and the documents which shall accompany such application;(b)the fee which shall be accompanied with the application under section 30(2);(x)the form in which permission shall be granted under section 31(3);(xi)the manner of communication of order under section 31(4),(xii)the manner in which the appeal shall be made and the fees which shall accompany such appeal under section 32(1);(xiii)the time within which, the manner in which and the documents together with which a notice shall be served under section 35(1);(xiv)the manner in which amount in lieu of expenditure incurred after the grant of permission may be assessed under section 37( 1);(xv)the manner in which an application shall be made-under section 39(3);(xvi)the manner of publication of declaration under section 52(2);(xvii)the form in which and the manner in which the town development schemes in draft form shall be published under section 52(3);(xviii)the manner in which the final town development scheme shall be published under section 52(7);(xix)the terms and conditions subject to which the land shall vest in the Town and Country Development Authority under section 58;(xx)(a)the form in which and the manner in which a notice shall be published under section 61(1);(b)the form in which a notice shall be issued under section 62(4);(xxi)the terms and conditions subject to which the Town and Country Development Authority may issue debentures or borrow money under section 65;(xxii)the terms and conditions subject to which loans may be raised under section 72(2); and(xxiii)any other matter for which rules may be made,
