Section 19 in Himachal Pradesh Road Infrastructure Protection Act, 2002
19. Power to make rules.
(1)The State Government may, by notification, in the Official Gazette, make rules for carrying out the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing power, such rule may provide for all or any of the following matters, namely:-(a)the form of any notice required or authorized to be given under this Act and the manner in which it may be served;(b)the conduct of proceedings under this Act;(c)the distribution and allocation of work to prescribe authority and the transfer of any preceding pending before a prescribed authority to another prescribed authority;(d)the manner in which the damage resulting from acts of prohibited activities may be assessed and the principles which may be taken into account in assessing such damages;(e)the manner of the laying out of means of access to road infrastructure;(f)the manner in which permission under this Act, may be granted or refused and fees to be charged; and(g)any other matter, which may be prescribed.(3)All rules made under this section shall be subject to the condition of previous publication.(4)[ Every rule made under this section shall be laid, as soon as may be after it is made, before the Legislative Assembly, while it is in session for a total period of ten days which may be comprised in one session or in two or more successive sessions, and it, before the expiry of the session in which it is so laid or the successive sessions, and it, before the expiry of the session in which it is so laid or the successive sessions aforesaid, the Legislative Assembly agrees in making any modification in the rule or agrees that the rule should not be made, the rules shall thereafter have effect only in such modified from 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 under that rule] [Sub-section (4) substituted vide H.P. Act No. 14 of 2006.]
