Section 47(2) in The Orissa Public Demands Recovery Act, 1962
(2)Such rules shall not be inconsistent with the provisions of this Act, but, subject thereto, may, in particular and without prejudice to the generality of the power conferred by Sub-section (1), provide for all or any of the following matters, namely :(a)the signature and verification of requisitions made under Section 4;(b)the Certificate Officers to whom such requisition should be addressed;(c)the cases in which such requisitions shall not be chargeable with a fee;(d)the service of notices issued under Section 6 the service of other notices or processes issued under this act and the manner in which such service may be proved;(e)the signing and verification of petitioners, under Section 8 denying liability;(f)the transfer of such petitions to other offices for disposal;(g)the scale of charges to be recovered under Clause (c) of Section 14;(h)the procedure to be followed in attachment of property, movable or immovable;(i)the maintenance and custody, while under attachment, of livestock and other movable property, the fees to be charged for such maintenance and custody, the sale of such livestock and property, and the disposal of the proceeds of such sale;(j)the registers, books and accounts to be kept by Certificate Officers, and the inspection thereof by the public;(k)the fee to be charged for the inspection of the register of certificates maintained under Rule 55 in Schedule II;(l)the recovery of expenditure on the certificate establishment by the levy of costs under Clause (b) of Section 14 and Section 53;(m)the recovery of poundage fees; and(n)the forms to be used under this Act.
