Section 63 in Telangana Mining Settlements Act, 1956
63. General provisions regarding bye-laws.
(1)All bye-laws for which provision is made under this Act shall be made by the Board at a special meeting and shall be consistent with this Act and with the rules made thereunder.(2)A bye-law may be general for the whole area under the jurisdiction of the Board or special for any part of such area, as the Board may direct.(3)No bye-law shall take effect until it has been confirmed by the Government.(4)No bye-law shall take effect until it has been published in the manner prescribed.(5)In making any bye-law the Board may direct that a breach thereof shall be punishable with fine which may extend to five hundred rupees, and where the breach is a continuing one, with further fine which may extend to twenty rupees for everyday after the first during which the breach is proved to have been persisted in.
