Section 45(2) in Jharkhand Building (Lease, Rent & Eviction) Control Act, 2011
(2)In particular and without prejudice to the generality of the foregoing powers, such rule may provide for all or any of the following matters, namely:(a)the form, the manner and the time in which particulars of tenancy have to be filed before the Controller under proviso to sub-section 92 of section 4;(b)the manner in which an application is made to the Controller to fix standard rent under section 12 ;(c)the form in which receipt for payment of rent is issued by the landlord under sub-section (1) of section 15 ;(d)the manner of eviction of a person unauthorisedly in occupation of a building by the Collector under sub-section (2) of section 19(e)the manner of depositing rent under sub-section (5) of section 26;(f)the manner of holding enquiry by the Controller under section 33;(g)charging or remitting of costs and fees under this Act and fixing of the amount or the scale of such costs and fees;(h)the manner of exercising the powers of revision by the Commissioner under section 37; and(i)any other matter by this Act required or expressly or impliedly authorized to be prescribed.
