21. Power of Chief Controlling Revenue Authority to make rules.
(1)The Chief Controlling Revenue Authority may, with the previous sanction of the State Government, make rules consistent with this Act, to provide for or regulate all or any of the following matters, viz:(a)the fees chargeable for serving and executing processes issued by the Chief Controlling Revenue Authority and by the Revenue Courts established within the local limits of its jurisdiction;(b)the remuneration of the persons necessary to be employed for the service and execution of such processes;(c)the fixing by Collectors of the number of persons necessary to be employed for the service and execution of such processes;(d)the guidance of the Collectors, in exercise of the powers conferred on them by sub-section (iii) of Section 19-H;(e)the supply of stamps to be used under this Act;(f)the number of stamps to be used for denoting any fee chargeable under this Act;(g)the keeping of accounts of all stamps used under this Act;(h)the circumstances in which stamps may be held to be damaged or spoiled;(i)the circumstances in which and the manner in which, allowance for used, damaged or spoiled stamps may be made; and(j)the regulation of the sale of stamps to be used under this Act, the persons by whom alone such stamps may be sold and the duties and remuneration of such persons ;Provided that, in the case of stamps used under Section 3 in a High Court, such rules shall be made with the concurrence of the Chief Justice of such Court.Powers of State Government to make rules. - (I-A) The State Government may make rules to carry out generally the purposes of this Act.Publication of rules. - (2) All rules made under this section shall be published in the official Gazette, and on such publication, shall have effect as if enacted in this Act.
