Section 18 in The East Punjab Refugees Rehabilitation (Buildings and Building sites) Act, 1948
18. Power to make rules.
(1)The [State] Government may make [rules] [For rules, see East Punjab Government Notification No. 3308-Section dated 17.9.1948, published in East Punjab Gazette, 1948, Part I, pages 782-92.] consistent with this Act for the carrying out any of its purposes.(2)In particular and without prejudice to the generality of the foregoing powers the [State] [Substituted by the Adaptation of Laws Order, 1950, for the word 'Provincial'.] Government may make rules regulating or determining all or any of the following matters :-(i)the forms of the notices to be served under this Act and the method of service of such notices;(ii)the method of payment and the place of the payment of the instalments or other dues payable under this Act;(iii)the terms and the conditions on which any property is to be sold, leased or transferred under this Act;(iv)the amenities which may be provided by the [State] [Substituted by the Adaptation of Laws Order, 1950, for the word 'Provincial'.] Government;(v)the terms and conditions under which the transfer of any right in any building or building site is to be permitted;(vi)the terms and the conditions on breach of which the building site or the building may be resumed;(vii)the form and the method of filing appeals or applications under this Act and the method of presentation of and the court-fee leviable on such applications and appeals; and(viii)conditions with regard to the buildings to be erected on sites sold or leased under this Act.
