Section 13 in The Benares Family Domains Act, 1904
13. Power to make rules.
(1)The [State Government] [Substituted by the ALO 1950 for 'Provincial Government' which had been Substituted by the ALO 1937 for 'Local Government'.] may make rules to carry out any of the purposes and objects of this Act.(2)In particular, and without prejudice to the generality of the foregoing power, such rules may-(a)prescribe the method of ascertaining the annual value of land and of determining whether a tenant is holding land at a nominal rate of rent or not;(b)provide for the determination of the class to which a tenant belongs in cases where the character of the tenure of land is doubtful;(c)prescribe by whom the rate shall be assessed and collected, and what instalments and at what times the amounts due under sections 6 and 7 shall be payable; and(d)regulate the procedure in all cases under this Act.(3)All rules made by the [State Government] [Substituted by the ALO 1950 for 'Provincial Government' which had been Substituted by the ALO 1937 for 'Local Government'.] under this Act shall be published in the [Official Gazette] [Substituted by the ALO 1950 for 'Gazette'.] and shall thereupon have effect as if enacted in this Act.
