Section 24 in The West Bengal Premises Requisition And Control (Temporary Provisions) Act, 1947
24. Power make rules.
(1)The [State] [Word substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may make [rules] [For West Bengal Premises Requisition and Control Rules, 1947 See Notification No. 3775-L.A. (PW) dated the 11.5.48, published in the Calcutta Gazette, Extraordinary, Part I, pages 261-264.] for carrying out the purposes 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 of service of the orders referred to in sub-sections (2) and (3) of section 3;(b)the form and manner of service of notice referred to in section 4;(c)the form and manner of service of notice referred to in sub-section (1) of section 7;(d)the procedure to be followed in arbitrations and appeals under section 11, the period within which such appeals are to be filed, the principles to be followed in apportioning the costs of proceedings before the arbitrator and on appeal and the fees to be paid to experts and assessors appointed under that section;[* * * * * * * * * * *] [[Clauses (e) and (f) omitted by W.B. Act 7 of 1954, which were as under :-'(e) the form and manner of service of the notice to the Collector referred to in section 17; and(f)the form of permit referred to in sub-section (3) of section 18.'.]]
