Section 20 in Karnataka Ground Water (Regulation for Protection of Sources of Drinking Water) Act, 1999
20. Power to make rules.
(1)The Government may by notification and 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 provide, for,-(a)the form of application under sub-section (2) of section 3 and the fees to be paid in respect of such application;(b)the conditions and restrictions under clause (b) of sub-section (4) of section 3;(c)the form of application under sub-section(2) of section 7 and the fees to be paid for such application;(d)the restrictions and conditions under clause (b) of sub-section (4) of section 7;(e)the manner of applying for payment of compensation under section 12 and payment of fees for applying for payment of compensation;(f)any other matter for which rules have to be made or are necessary.(3)Every rule made under this Act shall be laid, as soon as may be, after it is made, before each House of the State Legislature while it is in session, for a total period of thirty days, which may be comprised in one session or in two or more successive sessions, and if before the expiry of the session in which it is so laid or the session or sessions immediately following, both Houses agree in making any modification in the rule or both Houses agree that the rule should not be made the rule shall thereafter have effect only in such modified form or be of no effect, as the case may be; so, however, that any modification or annulment shall be without prejudice to the validity of anything previously done under that rule.
