Section 10 in The Punjab Village Common Lands (Regulation) Act, 1953
10. Power to make rules.
(1)The State Government may, by notification in the Official Gazette, make rules for carrying out the purposes of this Act.(2)In particular and without prejudice to the generality of the fore- going power, such rules may provide for -(a)the principles on which, the extent and manner in which the inhabitants of the village shall make use of the lands vested in a panchayat;(b)the maximum and minimum area to be leased to any single persons;(c)prescribing the forms for such books, entries, statistics and accounts as may be considered necessary to be kept, made or compiled in any office or submitted to any authority;(d)the terms and conditions on which the use and occupation of any land vested in a panchayat in permitted;(e)the manner and circumstances in which any land may be disposed of, transferred or sold;(f)the purposes for which any land may be given free of charge;(g)any other matter which can be or may be prescribed.
