Section 18 in Bihar Underground Pipelines (Acquisition of Right of User in Land) Act, 2011
18. Power to make rules.
(1)The State Government may, by notification in the Official Gazette, make rules for carrying out the purposes of this Act.(2)Every rule made under this Act shall be laid, as soon as may be, after it is made, before the House of the State Legislature, while it is in session.
