(1)The [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may, by notification in the Official Gazette, make rules for carrying out the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing provision such rules may be made for all or any of the following matters:-(a)the date on or before which the statement of accounts of its undertaking shall be rendered by the company to the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government under subsection (1) of section 3; the date up to which such statement shall be made and the particulars which it shall contain; and(b)the maximum price at which copies of statement of accounts shall be sold under sub-section (2) of section 3;(c)[ the generation, transmission, supply and use of gas; [These clauses and sub-section (3) were inserted by Born 13 of 1950, Section 7.](d)the maximum amount of the testing charge to be paid to the company under sub-section (2) of section 7D or of section 7H;(e)the manner of granting new connections under section 7G;(f)the form of application and the fees to be paid with the application under section 71;(g)the fees to be paid for the services of the Inspector under section 7K;(h)the reconnection charges to be paid to the company under sections 7J, 7L and 7N;(i)the installation, fixing of meters or fittings and their inspection and maintenance;(j)the inspection of measuring and recording instruments;(k)any other matter which is to be or may be prescribed.(3)The power to make rules under this Act shall be subject to the condition of previous publication.]NotificationsThe Bombay Gas (Fixation Of Price Limit) Rules, 1967G. N. J. & L. D., No. GCS.1167/48190-Elec.II,dated 29th August, 1967 (M. G., Part IV-B, pages 2135) - In exercise of the powers conferred by section 6 of the Bombay Gas Supply Act, 1939 (Bombay IX of 1939),and of all other powers enabling it in that behalf in accordance with the recommendations of the Advisory Committee constituted under Government Resolution, Industries and Labour Department, No GCS. 1066/49888-Elec. II, dated the 6th September, 1966 and in supersession of all rules issued in this behalf, the Government of Maharashtra hereby makes the following rules, the same having been previously published as required by sub-section (3) of section 11 of the said Act, namely :-
