Section 9 in The West Bengal Public Land (Eviction Of Unauthorised Occupants) Act, 1962
9. Power to make rules.
(1)The State Government may, by notification, make rules for carrying out the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing power the State Government may make rules with respect to all of any of the following matters, namely :-(a)the forms and the manner of service of notices under this Act;(b)the procedure to be followed and the fees, if any, payable in appeals under section 7;(c)any other matter which may be or is required to be prescribed.
