Section 168(1) in The Himachal Pradesh Land Revenue Act, 1953
(1)The Financial Commissioner may, in addition to the other rules which may be made by him under this Act, make rules consistent with this Act and any other enactment for the time being in force-(a)fixing the number and amount of the instalments, and the times and places and the manner, by at and in which any sum other than rent or land revenue which is payable under this Act or of which a record has been made thereunder is to be paid;(b)fixing the dates on which profits are to be divisible by Nambardar or other persons by whom they are realised on behalf of co-sharers;(c)Prescribing the fees to be charged for the service and execution of processes issued by Revenue Officers and Revenue Courts, the mode in which those fees are to be collected, the number of persons to be employed in the service and execution of those processes, and the remuneration and duties of those persons;(d)regulating the procedure in cases where persons are entitled to inspect records of Revenue Officers, or records or papers in the custody of village officers, or to obtain copies of the same and prescribing the fees payable for searches and copies;(e)prescribing forms for such books, entries, statistics and accounts as the Financial Commissioner thinks necessary to be kept, made or compiled in revenue offices, or submitted to any authority;(f)declaring what shall be the language of any of those offices; and,(g)generally for carrying out the purposes of this Act.
