Section 17 in The Himachal Pradesh Public Premises and Land (Eviction and Rent Recovery) Act, 1971
17. Power to make rules.
(1)The State Government may, by notification in the Official Gazette, make rules1not inconsistent with this Act, prescribing all matters which by this Act are required or permitted to be prescribed or which are necessary or convenient to be prescribed for carrying out or giving effect to this Act.(2)In particular, and without prejudice to the generality of the preceding sub-section, such rules may provide for all or any of the following matters, namely:-(a)the form of any notice required or authorised to be given under this Act, and the manner in which it may be served;(b)the holding of inquiries under this Act;(c)the procedure to be followed in taking possession of public premises;(d)the manner in which damages for unauthorised occupation may be assessed and the principles which may be taken into account in assessing such damages;(e)the manner in which appeals may be preferred and the procedure to be followed in appeals; and(f)any other matter which has to be or may be prescribed.(3)All rules made under this Act shall as soon as may be after they are made, be laid before the State Legislature and shall be subject to such modifications as the State Legislature may make during the session in which they are so laid or the session immediately following.
