Section 47 in The United Provinces Minor Irrigation Works Act, 1920
47. Power of State Government to make rules.
(1)The [State Government] [Substituted by A.O.1950.] may, after previous publication make rules to carry out the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing power such rules may be made as to all or any of the following matters, namely:(a)the nature, scope and extent of works to be undertaken under this Act;(b)the conduct of an inquiry under Section 3 and other matters relating to the preparation of a draft scheme;(c)the publication and service of notices under Sections 4 and 11;(d)the particulars and documents to be embodied in or submitted with a draft scheme;(e)the rates leviable from owners and the method of assessing the same and time of payment;(f)the officer to whom an appeal shall lie under Section 20;(g)the procedure to be adopted in proceedings held under Section 24 for the enhancement or abatement of rent;(h)the remuneration of persons collecting sums for the [State Government] [Substituted by A.O.1950.] under Section 29 or 30 and their indemnification against expenses properly incurred in collection;(i)the delegation by the [State Government] [Substituted by A.O.1950.] of any powers conferred upon it under this Act.(3)In making any rule under this section the [State Government] [Substituted by A.O.1950.] may declare that a breach of such rule is punishable under this Act.(4)All rules made under this section shall be published in the [Official Gazette] [Substituted by A.O.1937.], and, on such publication, shall have effect as if enacted in this Act.
