Section 22 in Kerala Survey and Boundaries Act 1961
22. Power to make rules.
(1)The Government may, after previous publication in the Gazette make rules to carry out the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing power, such rules may -(a)prescribe for different localities the unit of survey, the such divisions thereof and the description of survey marks and provide for the maintenance repair and renewal of such marks.(b)Provide for the collection and record of any information in respect of any land which has been or is about to be surveyed ;(c)Define the classes of officers to be appointed to do duty under this Act and the powers to be exercised by such officers;(d)Prescribe and regulate the procedure to be followed those officers in the conduct of proceedings under this Act ;(e)Provide for the publication of all notifications issued under this Act, and for the form, issue and service of all orders, communications and notices to be issued, communicated, given or served under this Act ;(f)Prescribed the form of application under section 5 and the fees to be paid along with such application ;(g)Regulate the furnishing of survey marks, labour and other matters necessary to surveys notified under this Act and the recovery of charges incidental thereto where they are recoverable ;(h)Provide for the appointment of all charges directed to be appointed by this Act and for the determination of the cost of labour [or the cost for the determination of the cost of labour] [Inserted by Act No. 23 of 1972.] the survey marks used in any such survey ;(i)Prescribed the fees payable for processes issued and copies granted under this Act ; and(j)Prescribe the manner in which arbitrators are to be appointed and regulate the procedure to be followed by them.(3)All rules made under this section shall be laid before the Legislative Assembly for a period of not less than fourteen days as soon as possible after they are made, and shall be subject to such modifications as the Legislative Assembly may make during the session in which they are so laid or the session immediately following.
