Section 38 in The United Provinces Estates Act, 1920
38. Power to make Rules.
(1)The State Government may, after previous publication, make rules for carrying out the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing provisions, the State Government may make rules for all or any of the following matters ;(a)the procedure to be followed in submitting an application to the State Government under this Act ;(b)the form and contents of such application and the documents, if any, by which such application shall be accompanied ;(c)the issue and service of notices ;(d)the form of any declaration to be made under this Act ;(e)the maintenance and correction of the list mentioned in section 7 ;(f)the procedure to be adopted by the Collector or the Deputy Commissioner under sub-section (2) of section 30 ;(g)the payment or recovery of any expenses incurred in, or in connexion with, proceedings held under this Act ;(h)the period or periods for which and the restrictions and conditions subject to which, leases of the nature mentioned in the proviso to sub-section (1) of section 34 may be sanctioned by the Collector or the Deputy Commissioner.(i)the circumstances in which and the conditions subject to which, a premium or fine may be taken under sub-section (4) of section 34 on a lease, other than a lease for an agricultural purpose ;(j)the method in which the land revenue deemed to be payable on revenue-free land upon which land revenue has not been nominally assessed shall be determined.(3)Rules made under clause (e) of sub-section (2) may require a report to be made by any person becoming or ceasing to be an estate-holder to such authority as may be prescribed therein, and may prescribe a penalty for failure to make such report and the mode in which such penalty may be recovered.
