(2)In particular and without prejudice to the generality of the foregoing power. the State Government may make rules for all or any of the following matters.-(a)the manner in which the notification may be published in the village at the headquarters of the tehsil and district under sub-section (2) of section 6;(b)the other places at which copies of map may be kept for inspection under section 7;(c)the form of application and its contents under sub-section (2) of section 8;(d)the manner of publishing the notification under section 15;(e)die conditions on which and the amount of rent or charge on payment of which encroachments may be made on a highway;(f)fixation of the date on which the betterment charges shall be payable under section 48 and instalments together with the rate of interest and the period within which such instalments shall be paid under the proviso to the said section:(g)the conditions on which any land may be relinquished or delivered in exchange in favour of the State Government under section 49;(h)rules subject to which a highway or portion of it may be closed to traffic or any class or traffic or the number and speed or weight of vehicles using the highway may be regulated under section 51;(i)rules subject to which plying of vehicles may be prohibited under section 52;(j)the prevention of obstruction of view of persons using highways and of annoyance, danger or injury to the public;(k)the prevention of obstruction encroachment and nuisance on or near and of damages to highway:(l)the proper maintenance of boundary marks, demarcating highway boundaries and building and control lines;(m)the prescription of various forms of applications required to be made and the forms of notices and bills required to be served on persons, the charges to be made for the supply of copies of maps, and the rent or other charges to be imposed or levied under the provisions of this Act;(n)the general guidance of the Highway Authority in the discharge of its functions under this Act;(o)regulation or diversions of existing rights of access;(p)the manner in which the notice or bills may be served or presented; and(q)any other matter which is to be or may be prescribed. (3) Every rule made under this section shall be laid, as soon as may be after it is made, before the 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 successive sessions and if, before the expiry of the session in which it is so laid or the session immediately following, the State Legislature agrees in making any modification in the rule or agrees that the rule should not be made, the rule shall thereafter have effect only in such modification or annulment shall be without prejudice to the validity of anything previous done under that rule.
