Section 11(2) in The Orissa Rural Infrastructure and Socio-Economic Development Act, 2004
(2)In particular, and without prejudice to the generality of the foregoing powers, such rules may provide for all or any of the following matters, namely(a)In the matter of determination of annual value of mineral bearing land under clause (a) of Section 2;(b)appointment and manner of appointment of appellate authority under clause (b) of Section 2;(c)determination of tax under proviso to Sub-section (2) of Section 3 in respect of mineral bearing land in which mineral has not been produced;(d)appointment of committee under Sub-section (3) of Section 3;(e)submission of returns and other relevant information as may be necessary for the purposes of Sub-section (1) of Section 4;(f)payment of tax where a person holds mineral bearing land for more than one mineral under proviso to Sub-section (1) of Section 4;(g)assessment of tax by the notified authority under Sub-section (3) of Section 4;(h)delegation of powers, duties and functions of the notified authority under Sub-section (2) of Section 6; and(i)all other matters which may be, or are required to be, prescribed under this Act.
