(1)The Financial Commissioner may, in addition to the other rules which may be made by him under this Act, make rules consistent with this Act and any other enactment for time being in force] [For rules under section 155, see Punjab Gazette Extraordinary, Ist March, 1888, pp. 3, 53, 86; Punjab Gazette, 1890, Part I, p.193; ibid 1901, Part III, p. 1030; ibid, 1906, Part I, p. 1057; Part II, p. 1411.] -(a)fixing the number and amount of the instalments, and the times and places and the manner, by, at and in which any sum other than rent or land-revenue which is payable under this Act or of which a record has been made thereunder is to be paid;(b)fixing the dates on which profits are to be divisible by headmen or other persons by whom they are realized on behalf of co-sharers ;(c)prescribing the fees to be charged for the service and execution of processes issued by Revenue-officers and Revenue Courts, the mode in which those fees are to be collected, the number of persons to be employed in the service and execution of those processes, and the remuneration and duties of those persons ;(d)[ regulating the procedure in cases where persons are entitled to inspect records of Revenue-officer, or records or papers in the custody of village-officers, or to obtain copies of the same, and prescribing the fees payable for searches and copies [including postage and any prescribed additional charge when a copy is supplied by post] [For rules under section 155 (1) (d), see Punjab Gazette Extraordinary, Ist March, 1888, pp. 3, 53, 86; Punjab Gazette, 1890, Part I, p.193; ibid 1901, Part III, p. 1030; ibid, 1906, Part I, p. 1057; Part II, p. 1411.] ;(e)prescribing forms for such books, entries, statistics and accounts as the Financial Commissioner thinks necessary to be kept, made or compiled in revenue office, or submitted to any authority ;(f)[ declaring what shall be the language of any of those offices and determining in what cases persons practising in those offices shall be permitted to address the presiding officers thereof in English ; and [For rules under section 155(1) (f) and (g), see Notification No. 76, Punjab Gazette (Extra), 1st March, 1888, p. ibid ; 1906 ; Part III, page 1411.](ff)[ declaring the persons who shall be permitted to act as petition writers in the Revenue Courts and offices of Revenue Officers;(i)issue, suspend or revoke licences;(ii)impose a penalty under sub-section (2) of Section 154-A; and(iii)hear appeals against the order passed by the competent authority specified for the purposes of sub-clauses (i) and (ii);](fff)regulating the issue, suspension and revocation of licences to the persons declared as petition writers under clause (ff) and the conduct of business by them and the scale of fees to be charged by them; and(ffff)specifying the authority competent to -(g)generally for carrying out the purpose of this Act.](2)Until rules are made under clauses (a) and (b) of sub-section (1) the sums therein referred to shall be payable by the instalments at the time and places, and in the manner by, at and in which they are now payable.(3)Rules made by the Financial Commissioner under this or any other section of this Act, shall not take effect until they have been sanctioned by the [State Government] [Substituted for the words 'Provincial Government' by the Adaptation of Laws Order, 1950.] [-] [The words 'and rules under clause (c) of sub-section (1) shall not take effect until they have also been confirmed by the Governor-General in Council' were repealed by the Decentralization Act, 1914 (4 of 1914).].[156. Rules to be made after previous publication. - The power to make any rules under this Act is subject [-] [For provision concerning the making of rule after previous publication see General Clauses Act, 1897 (10 of 1897), Section 23.] to the condition of the rules being made after previous publication.]
