Section 57 in Gujarat Irrigation and Drainage Act, 2013
57. Power to make rules.
(1)The State Government may, by notification in the Official Gazette, make rules for carrying out the purposes of this Chapter.(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for all or' any of the following matters, namely(a)the form of application for grant of licence under subsection (2) of section 51, the particulars to be contained in such application and the fees to be accompanied with such application;(b)the form of licence and terms and conditions for grant of licence under section 51;(c)the form for furnishing information by the holder of an agricultural land and the form of certificate under section 52;(d)the manner of preferring appeal and the fees payable with such appeal under section 54;(e)the depth of the tubewells, artesian wells or borewells which shall not exceed for extracking ground water, and the rules for construction thereof under section 50; and also the terms and conditions for issuance of licence therefore;(f)any other matters which is required to be, or may be, prescribed under this chapter.(3)The power to make rules conferred by this section shall be subject to the condition of the rules being made after previous publication:Provided that if the State Government is satisfied that circumstances exist which render it necessary to take immediate action, it may dispense with the previous publication of any rules to be made under this section.(4)All rules made under this section shall be laid for not less than thirty days before the State Legislature, as soon as possible after they are made and shall be subject to rescission by the State Legislature or to such modification as the State Legislature may make during the session in which they are so laid or the session immediately following.(5)Any rescission or modification so made by the State Legislature shall be published in the Official Gazette, and shall thereupon take effect.
