Section 17 in The Gujarat Water and Gas Pipelines (Acquisition of Right of User in Land) Act, 2000
17. Power to make rules.
(1)The State Government may, by notification in the Official Gazette, make rules for carrying out the purpose of this Act.(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:--(a)the places at which and the manner in which the substance of the notification may be published under sub-section (3) of section 3;(b)the time within which and the manner in which the amount of compensation shall be deposited under sub-section (1) of section 11;(3)All rules made under this section shall be laid for not less than thirty days before the State Legislature as soon as possible after they are made and shall be subject to rescission by the State Legislature or to such modifications as the State Legislature may make during the session in which they are so laid or the session immediately following.(4)Any rescission or modification so made by the State Legislature shall be published in the Official Gazette, and shall thereupon take effect.
