Section 18 in The Himachal Pradesh Roadside Land Control Act, 1968
18. [Power to make rules. [The Rules framed vide Not No 9-91/69-PWD dated the 14th August, not (Appended).]
(1)The Government may make rules] to carry 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 form in which applications and plans under sub-section (1) of section 6 shall be made and the information to be furnished in such applications;(b)principles according to which applications under sub-section (1) of section 6 shall normally be allowed or disallowed by the Collector;(c)the regulation of the laying out of means of access to roads;(d)the fees to be charged for the grant and renewal of licences under section 11 and the conditions governing such licences;(e)the principles and conditions under which applications for permission or licence under this Act may be granted or refused;(g)the form and manner in which the register referred to in sub-section (4) of section 6 shall be maintained;the procedure to be followed in hearing appeals under section 7, the fees to be paid in respect of. and the documents which shall accompany, such appeals;(h)the horizontal distance for the purpose of section 3, for any specified roads; and(i)any other matter which 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 section shall be laid before the Legislative Assembly as soon as may be after they ore made.
