Section 42 in The M.P. Prakoshtha Swamitva Adhiniyam, 2000
42. Powers to make rules.
(1)the Government may, subject to the condition of previous publication by notification in the Official Gazette make rules to carry out the provisions of this Act.(2)In particular and without prejudice to the generality of the foregoing powers, such rules may provide for all or any of the following matters, namely :-(a)the manner in which the percentage of undivided interest of each apartment in a building parts of which are put to non-residential use, should be determined, under the proviso to sub-section (2) of Section 4;(b)the scales of composition fees which may be paid under sub-section (3) of Section 12 for the breach of the terms and conditions of any lease or sub-lease;(c)the form and manner in which an instrument referred to in clause (b) of Section 9 shall be executed and registered;(d)the form in which the register of deeds of apartments and the index relating thereto shall be kept and the particulars which such register shall contain as required by sub-section (3) of Section 17;(e)the model bye-laws of the association of apartment owners under sub-section (1) of Section 21;(f)powers of a Civil Court which may be conferred on the Competent Authority under sub-section (2) of Section 34;(g)the form and manner in which an appeal against an order of the Competent Authority has to be preferred to an Appellate Authority, under sub-section (2) of Section 35; and(h)any other matter which is required to be or may be prescribed
