Section 73 in The Rajasthan Court Fees and Suits Valuation Act, 1961
73. Power of State Government to make rules.
(1)The State Government may. by notification in the official Gazette, make rules to provide for the following matters, namely: -(a)the supply of stamps to be used under this Act.(b)the number of stamps to be used for denoting any fee chargeable under this Act.(c)the keeping of accounts of all stamps used under this Act.(d)the circumstances in which stamps may be held to be damaged or spoiled,(e)the circumstances and manner in which, and the authorities by which, allowance for used, damaged or spoiled stamps may be made,(f)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,(g)generally for carrying out the purposes of this Act.(2)All rules made under this Act shall be laid, as soon as may be after they are so made, before the House of the State Legislature, while it is in session, for a period of not less than fourteen days which may be comprised in one session or in two successive sessions and, if. before the expiry of the session in which they are so laid or of the session immediately following, the House of the State Legislature makes any modification in any of such rules or resolves that any such rule should not be made, such rule shall thereafter have effect only in such modified form or be of no effect, as the case may be, so however that any such modification or annulment shall be without prejudice to the validity of anything previously done thereunder.
