Section 47(2) in Gujarat Irrigation and Drainage Act, 2013
(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:-(a)the proceedings of any officer who under any provision of this Act, is required or empowered to take action in any matter;(b)the matters in which, the officers to whom and the conditions subject to which, the orders and decisions given under any provision of this Act and not expressly provided for as regards appeal, shall be appealable;(c)the manner of construction and maintenance of a field-channel under section 15;(d)the amount of any charge to be made under this Act;(e)form of application, fees to be paid with application, conditions for grant of permission for supply of water under section 16;(f)matters under section 24, in which the decision of Appellate Authority shall be final;(g)charges payable for unauthorised use of water under section 31;(h)charges payable for wastage of water under section 32;(i)manner and timelimit of payment of instalments,the authority to whom payment made; rates of interest payable and the period within which interest shall be paid under section 36;(j)the maimer of appeal, fees and the authority to whom appeal shall lie under section 43;(k)any other matter which is or may be provided by rules under this Act.
