Section 39 in The Bhopal Debt Redemption Act, 1955
39. Power to make Rules.
(1)The State Government, may, by notification in the Official Gazette, make rules for carrying out provisions of this Act.(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for-(a)the form in which the declaration under sub-section (1) of Section 4 may be made;(b)the form and contents of an application for amending a decree of the court under Section 13;(c)the principles for determining net profits realised by the mortgagee under Section 14(1);(d)determining the transferable property of the debtor and his paying capacity for purposes of fixing instalments under Section 16;(e)the form of receipt referred to in sub-section (1) of Section 17;(f)the multiple referred to in sub-section (2) of Section 23 for determining the value of land;(g)the terms and conditions on which and the form in which self-liquidating usufructuary mortgages may be granted under the provisos to sub-section (1) of Section 24 and the principles for the determination of the amount required to be paid by the debtor for redemption of such mortgage before the expiry of the period of mortgage;(h)the determination of rateable shares of the land for the grant of simultaneous mortgages to holders of unsecured decrees as required in clause (c) of Section 25;(i)the forms of certificates of transfer and mortgage referred to in Section 26;(j)the manner in which an account of the loan advanced to an agriculturist or a workman is to be maintained by the creditor;(k)the form in which and the date on which the creditor is required to supply the statement of account under clause (c) of sub-section (1) of Section 30;(l)the manner in which the copies of entries of accounts may be certified for purposes of admitting in evidence;(m)the specification of the seal of a Tribunal; and(n)any other matter not specifically provided herein and for which such rules may be considered necessary.
