(1)The State Government may make rules generally for the purpose of carrying into effect the provisions of this Code.(2)In particulars and without prejudice to the generality of the foregoing powers such rules may provide for-(i)the terms and conditions of service of the President and members of the Board of Revenue constituted under Section 3;(ii)the prescription of the duties of Superintendents of Land Records and Assistant Superintendents of Land Records;(iii)regulation of assessment of land revenue on diversion of land to other purposes and imposition of premium under Section 59;(iv)assessment on unassessed land under Section 60;(v)formation of survey numbers and villages under Section 68 and the minimum extent of survey numbers comprising land used for agricultural purposes;(vi)division of survey numbers into sub-divisions and apportionment of the assessment of survey number among the sub-divisions of a survey number under Section 70;(vii)prescription of records in which area and assessment of survey numbers and sub-divisions of survey numbers shall be entered under Section 71;(viii)the manner of dividing a village into two or more villages or uniting two or more villages into one or constituting village or altering the limits of a village under Section 73;(ix)the necessary inquiry which shall be completed and the form in which and the particulars with which the proposals for assessment rate shall be forwarded under Section 77;(x)the manner in which notice of assessment shall be given under Section 82;(xi)the manner of inquiry into the profits of agriculture and into the value of land used for agriculture and non-agricultural purposes under Section 87;(xii)the regulation of the conduct of revenue survey or settlement under Section 91-A;(xiii)regulation of division of lands in urban areas into plot numbers, recognition of existing survey numbers as plot numbers, reconstitution of plot numbers or formation of new plot numbers under Section 93;(xiv)the manner of dividing plot numbers into sub-divisions and apportioning the assessment of plot number among the sub-divisions; and the limits either of area or of land revenue or both in any local area for recognition of sub-divisions under Section 94;(xv)prescription of records under Section 95;(xvi)prescription of other special purposes under Section 96;(xvii)the manner of publishing the standard rates under Section 97;(xviii)(a)the manner of keeping record of all registered sales and leases of lands under Section 98(1), and(b)determination of the average annual letting value of lands under Section 98(2);(xix)prescription of other duties of patwaris under sub-section (2) of Section 104;(xx)prescription of other duties of Revenue Inspectors under Section 106;(xxi)prescription of other particulars under Section 107 (2);(xxii)the prescription of the form of, and the additional particulars to be entered in the papers to be included in the record of rights under Section 108;(xxiii)form of acknowledgement to be given by patwari under Section 109;(xxiv)(a)prescription of register under Section 110(1) for entering acquisition of rights reported under Section 109;(b)prescription of other persons and authorities to whom written intimation shall be given under Section 110(3);(xxv)(a)prescription of other land records under Section 114(1).(b)prescription of fee on the payment of which Rasid Bahi shall be provided under Section 114(2) and the prescription of entries which it shall contain;(xxvi)the regulation of requisition of assistance under Section 120;(xxvii)preparation, maintenance and revision of land records under Section 121;(xxvii-a) manner in which objection shall be disposed of by Tahsildar under Section 123 (3);(xxviii)(a)specification of, and manner of construction and maintenance of, boundary marks of villages and survey numbers or plot numbers under Section 124(3); and(b)the manner of distribution of the cost of construction of new boundary marks among the holders of lands under Section 124 (4);(xxix)the manner of demarcating boundary marks between a village road, village waste or land reserved for communal purposes and the land adjoining it and the manner in which they shall be kept in repair and renewed;(xxx)the procedure of demarcating the boundaries of survey numbers, sub-divisions, or plot numbers, the nature of boundary marks' and the levy of fees under Section 129;(xxxi)the dates on which and the instalments in which land revenue shall be payable and the persons to whom and the places whereat such instalments shall be paid under Section 140;(xxxii)the form in which receipt shall be given under Section 142;(xxxiii)the regulation of remission or suspension of land revenue under Section 144(1);(xxxiv)the guidance of Revenue Officers in issuing notices of demand under Section 146 and executing the processes specified in Section 147(xxxv)prescription of the form of application1 for grant of annuity, the time within which such application shall be made and the conditions of such grant under Section 160;(xxxvi)the regulation of reduction of revenue during the currency of settlement under Section 161;(xxxvii)x x x(xxxviii)prescription of the ceiling limits of land under Section 165,(xxxix)prescription of the manner in which land forfeited under Section 166 shall be selected and demarcated and land revenue fixed on land left with transferee;(xl)regulation of the procedure in disposing of claims to be placed in possession of a holding under Section 170;(xl-a) the form and manner in which information shall be notified to Sub-Divisional Officer under sub-section (1) of Section 170-B,(xli)regulation of grant or refusal of permission to a bhumiswami for diversion of his holding or any part thereof under Section 172,(xlii)regulation of relinquishment of rights by a bhumiswami under Section 173;(xliii)prescription of the terms and conditions on which a person may be put in possession of an abandoned holding under Section 176(2);(xliv)(a)regulation of partition of holdings sand apportionment of assessment, under Section 178(2); and(b)x x x(xlv)guidance of Revenue Officers with regard to applications for purchase of right in trees under Section 179 (2);(xlvi)x x x(xlvii)prescription of the manner of selection and demarcation of land allowed to be resumed by a bhumiswami under Section 189 and the fixation of land revenue on it and fixation of rent in respect of land left with the occupancy tenant;(xlviii)prescription of the manner and the form in which amount of compensation shall be deposited by an occupancy tenant payable to his bhumiswami under Section 190(5);(xlviii-A) prescription of time within which an application under subsection (1) of Section 191 shall be made;(xlix)the regulation of the procedure in disposing of claims to be placed in possession of an occupancy holding which has been transferred under Section 197;(l)prescription of the manner of selection and demarcation of land vesting in the State Government and the fixation of land revenue on the land reserved by the bhumiswami under Section 198 (4);(li)the form and the manner in which the receipt for rent shall be given under Section 199;(lii)the regulation of assessment of increase and reduction in land revenue required or permitted under Chapter XV;(liii)the regulation of appointment of patels under Section 222(1), the manner of distribution of duties of the office of patel where there are two or more patels in a village, fixation of remuneration of a patel, and prescription of additional duties of patel under Section 224 and his removal from office under Section 226 and the appointment of a substitute under Section 228;(liv)the regulation of the sanitation of villages, the burial of the carcasses of animals, the protection and fencing of wells, the upkeep of village roads and like matters of village self-government for villages not included within the area of a municipality or a municipal corporation, or a notified area committee or a Gram Panchayat;(lv)(a)the appointment punishment, suspension and dismissal of Kotwars,(b)the prescription of the duties and mode of supervision of Kotwars;(lvi)(a)the regulation of procedure for the establishment of a Gram Sabha under Section 232,(b)the manner in which a Gram Sabha shall acquire, hold or transfer property movable and immovable, enter into contracts, etc., under Section 232(4), and(c)sums to be recovered as fees and other incomes by a Gram Sabha;(lvii)prescription of the record to be maintained under Section 233;(lviii)the manner in which the wishes of the villagers shall be ascertained under Section 234 (2);(lix)(a)regulation of setting apart of unoccupied land for the exercise of nistar rights under Section 237 (1); and(b)other purposes for the exercise of nistar rights under Section 237 (l)(k);(c)regulation of diversion of unoccupied land under Section 237 (3).(lx)(i)The categories of persons for whom priority will be given for granting of tree planting and tree pattas;(ii)the manner of selection of such persons to whom tree planting permit and tree pattas to be granted;(iii)the extent of land to be earmarked;(iv)the terms and conditions for granting of tree planting permit and tree pattas;(v)the form of the tree planting and the tree patta;(vi)the extent of usufructuary rights under the tree planting permit and the tree patta.(lxi)the regulation of the cutting of trees under Section 240 (1), and of control, management, felling or removal of the forest growth under Section 240 (3);(lxii)prescription of the manner of proclaiming an order published under Section 241 and regulation of the felling or removal of trees thereunder;(lxiii)(a)the manner of ascertaining and recording the customs in regard to matters specified in Section 242 (1); and(b)the manner of publication of record of customs under Section 242 (2);(lxiv)prescription of the manner of disposal of sites in the abadi area under Section 244;(lxv)regulation of fishing, catching hunting or shooting of animals in villages and removal of any materials from land belonging to the State Government under Section 249;(lxvi)(a)prescription of the form of application under Section 251 (2); and(b)the regulation of the use of water from tanks under Section 251 (6);(lxvii)the regulation of procedure of the Gram Sabha in calling upon persons residing in the village to perform labour under Section 252;(Ixviii)prescription of standards of cultivation and management under Section 255;(lxix)prescription of conditions for inspection and grant of copies of records, maps and land records under Section 256;(lxx)generally for the guidance of Revenue Officers and all other persons in proceedings under this Code;(lxxi)any other matter which has to be or may be prescribed.(3)All rules made under this section shall be subject to the condition of previous publication.(4)All rules made under this Code shall be laid on the table of the Legislative Assembly and shall be subject to such modifications as the Legislative Assembly may make.
