Section 37(2) in The Chota Nagpur Rural Police Act, 1914
(2)In particular, and without prejudice to the generality of the foregoing power, such rules may-(a)prescribe the manner in which the assessment under Sections 6 and 7 is to be made;(b)regulate the alteration of assessment under Section 9,(c)[ x x x] [Substituted for the original sub-section by B. & O. Act 3 of 1922, Section 2(2),Schedule II, in areas in which the provisions of Part Ill of that Act are declared to be force.](d)regulate the duties and procedure of Panchayats;(e)fix the penalty to be levied under Section 16;(f)prescribe form for use under Section 16 or Section 26.
