Section 15 in The West Bengal Irrigation (Imposition of Water Rate) Act, 1974
15. Power to make rules.
(1)The State Government may make rules for carrying out the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely :-(a)the manner of publication of notifications issued under this Act;(b)the form and manner of preparation and publication of assessment list under sub-sections (1) and (3) of section 8;(c)the contents of a petition of appeal under section 8 and the fees, if any, to be paid on such petition and the procedure to be followed in such appeal;(d)the manner of remission of water rate under section 9;(e)the manner of, and the amount of fees payable for, supplying copies under section 10;(f)the appellate authority to whom appeals under sub-section (3) of section 13 shall lie and the procedure to be followed by the appellate authority; and(g)any other matter which may be or is required to be prescribed under this Act.
