Section 18 in Punjab Package Deal Properties (Disposal) Act, 1976
18. Power to make rules.
(1)The State Government may, by notification in the official Gazette, make rules to carry 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 scale according to which a standard acre is to be converted into ordinary acres ;(b)the terms and conditions under which package deal property may be disposed of or the transferred under section 4;(c)the form and manner in which and the time within which an application for the transfer of property may be made by an occupant and the particulars which it may contain;(d)the procedure for the transfer of property and the manner of realisation of the sale-proceeds;(e)procedure for valuation of any property forming part of the package deal property;(f)the principles of assessment of damages of package deal property under unauthorised occupation;(g)the powers, functions and duties of the Tehsildar (Sales) and Naib Tehsildar (Sales);(h)the form and manner in which records and books of accounts may be maintained;(i)the form and manner in which appeals, revisions or other applications may be preferred or made under this Act and the procedure for hearing such appeals, revisions or other applications;(j)the fees payable in respect of appeals, revisions or other applications made under this Act;(k)the power vested in Civil Court which may be exercised by an officer appointed under this Act;(l)any other matter which is to be or may be prescribed under this Act.(3)Every rule made under this section shall be laid, as soon as may be after it is made, before the House of the State Legislature while it is in session for a total period of ten days which may be comprised in one session or in two or more successive sessions, and if, before the expiry of the session in which it is so laid or the successive session aforesaid, the House agrees in making any modifications in the rule or the House agrees that the rule should not be made, the rule shall thereafter have effect only in such modified form or be of no effect, as the case may be; so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done or omitted to be done under that rule.
