Section 197(2) in Karnataka Land Revenue Act, 1964
(2)In particular and without prejudice to the generality of the foregoing power, such rules may be made,-(a)regulating the appointment of Revenue Officers and Survey Officers and the exercise by them of their powers;(b)prescribing the terms and conditions subject to which a Village Accountant holds office under section 16;(c)prescribing the language other than Kannada or English, in which the evidence is to be taken down in a formal inquiry in any district or part of a district under section 33;(d)prescribing the manner of conducting inquiries other than formal or summary inquiries under section 37;(e)prescribing conditions subject to which Benches of the Tribunal may have sittings at places other than its headquarters under section 42;(f)prescribing the mode, form and manner in which appeals under Chapter V shall be drawn up and presented;(g)prescribing the period within which an application for revision may be made under section 56;(h)prescribing the purposes for which land liable to the payment of land revenue may or may not be used, and regulating grant of permission to use agricultural land for non-agricultural purposes;(i)regulating the disposal under section 69 of land and other property vesting in the State Government;(j)regulating the disposal of forfeited land;(k)prescribing the terms and conditions on which, and the period for which unoccupied unalienated land may be granted;(l)[ amount of fine and compounding amount leviable under sections 95 and 96 which may be different for different areas or different contraventions or for different purposes for which the diversion or use of the land is made;] [Substituted by Act 10 of 1985 w.e.f. 8.6.1984.](m)regulating the division of survey numbers into subdivisions and the fixing of the assessment of sub-divisions under section 109;(n)regulating the conduct of surveys and settlements of land revenue and prescribing the notice to be given under section 122 before the introduction of the settlement;(o)regulating the construction, laying out, maintenance and repair of boundary marks;(p)prescribing the records, registers, accounts, maps and plans, to be maintained for the purpose of this Act and the manner and forms in which they shall be prepared and maintained;(q)prescribing the manner in which the assessment or survey number and sub-division thereof shall be based on their classification value;(r)prescribing the manner in which inquiry is to be held under section 118;(s)determining the manner in which the average yields of crops of land is to be ascertained by the Settlement Officer;(t)prescribing the manner in which the Settlement Report shall be published under section 119;(u)prescribing the manner in which and the places at which the notice inviting objections to the settlement proposals shall be published under sub-section (2) of section 119;(v)regulating the preparation, maintenance and revision of the record of rights and the registers of mutations and disputed cases and prescribing the forms in which they are to be prepared and the officers by whom the said records and registers are to be maintained, tested and revised;(va)[ prescribing the procedure for preparation, maintenance and issue of patta book and the fee, if any, payable for its preparation, issue and maintenance, and matters relating thereto;] [Inserted by Act 23 of 1982 w.e.f. 15.7.1982.](w)regulating the exercise by prescribed officers and Revenue Officers of the powers of a Survey Officer and the assessment of costs and expenses under section 131;(x)prescribing the times and places at which and the persons to whom land revenue shall be payable and the instalments in which it may be paid;(y)prescribing the form and contents of a notice of demand, the costs recoverable for such notice and the officers by whom such notices shall be issued;(z)prescribing the procedure and the manner of distraint of movable property and the officers or class of officers competent to make such distraint;(aa)prescribing the form of summons and other processes, notices, orders and proclamations to be issued or made by Revenue Officers and the manner of their service;(bb)prescribing the procedure for the attachment and sale of property and the confirmation and setting aside of sales of immovable property under Chapter XIV;(cc)regulating the manner of publication of notices and proclamations of attachment and sale of property;(dd)regulating the manner in which the cost and expenses incidental to the attachment and sale of property shall be determined;(ee)prescribing the manner of payment of deposit and of the purchase money of the property sold for arrears of land revenue or other public demands recoverable as such arrears;(ff)determining the circumstances in which precautionary measures for securing the land revenue under section 188 may be taken;(gg)regulating the procedure for the transfer of cases from one Revenue Officer to another;(hh)for the grant of certified copies and fixing the payment of fees for inspection and grant of certified copies of records and other registers;(ii)fixing the amount of and the manner in which fee, if any, leviable on memorandum of appeals or applications for revision may be levied;(jj)any other matter which has to be or may be prescribed for the effective enforcement of the Act.
