- This Act shall not by its own operation take effect in any province or place. But [the Government] [In sections 4, 5, 6, 7, 8, 12, 13, 15, 16, 17, 26, 36, 42, 43 and 44 the words 'the Government' substituted for the words 'His Highness the Maharaja Bahadur in Council' by Act X of 1996.] by an order to be published in the Jammu and Kashmir Government Gazette may extend the whole or any part of this Act to any Province or place, and the whole or such portion of this Act as shall be specified in such order shall thereupon take effect in such province or place.(2)When the whole or any part of this Act shall have been so extended [the Government] [In sections 4, 5, 6, 7, 8, 12, 13, 15, 16, 17, 26, 36, 42, 43 and 44 the words 'the Government' substituted for the words 'His Highness the Maharaja Bahadur in Council' by Act X of 1996.] may, from time to time, by notification in the Jammu and Kashmir Government Gazette, make rules consistent with this Act;(a)to regulate the procedure to be followed by Magistrates and police officers in the discharge of any imposed upon them by or under this Act;(b)to prescribe the time, manner and conditions within and under Which claims compensation under section 16 arc to be made, particulars to be stated in such claims, the manner in which the same are to be verified, and the proceedings (including local enquiries if necessary) which are to be taken consequent thereon; and(c)generally, for giving effect to the provisions of this Act.(3)All rules made under this Act may from time to time be amended, added to or cancelled by [the Government.] [In sections 4, 5, 6, 7, 8, 12, 13, 15, 16, 17, 26, 36, 42, 43 and 44 the words 'the Government' substituted for the words 'His Highness the Maharaja Bahadur in Council' by Act X of 1996.]
