Section 18 in The Hyderabad Record of Rights in Land Regulation, 1358 Fasli
18. Rules:
(1)Government may, by notification, make rules not inconsistent with the provisions of this Regulation to carry out the purposes and objects thereof and for the guidance of all persons in matters connected with the enforcement of this Regulation.(2)In particular and without prejudice to the generality of the foregoing power, such rules may be made-(a)regulating the division of survey numbers into sub-division and the fixing of the assessment of sub-divisions under Section 9;(b)regulating the construction; laying out, maintenance and repair of boundary marks;(c)regulating the compilation, maintenance and revision of the record of rights and the register of mutations, disputed cases and tenancies, and providing for the forms in which they are to be compiled and the officers by whom the said records and registers are to be tested and revised;(d)regulating the exercise by officers appointed in this behalf and by Revenue Officers of the powers of Survey Officer and the assessment of costs and expenses under Section 10;(e)providing for the mode, form and manner in which appeals under this Regulation shall be drawn up and presented;(f)regulating the records, registers, accounts, maps and plans to be maintained for the purposes of this Regulation and the maimer and forms in which they shall be prepared and maintained;(g)providing for any matter which is to be or may be prescribed.(3)In making a rule under this section Government may direct that a breach of the same shall, without prejudice to any other consequences of such breach, be punishable with fine not exceeding five hundred rupees.(4)The power to make rules under this section shall be subject to the condition of previous publication.
