106. Power for Financial Commissioner to make rules.—
(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 the time being in force—
(a) determining, notwithstanding anything in any record-or-rights, the number and amount of the
instalments and the times by and at which rent is to be paid;
(b) for the guidance of Revenue-officers in determining, for the purposes of this Act, the amount of
the land-revenue of any land;
(c) prescribing, for all or any of the territories to which this Act extends the periods during which in
proceedings held under this Act, a Revenue-officer or Revenue Court is not, except for reasons of
urgency to be recorded, to issue any process of arrest against, tenant or against a landowner who
cultivates his own land;
(d) regulating the procedure in cases where persons are entitled to inspect records of Revenue-
officer or Revenue Courts, or to obtain copies of the same, and prescribing the fees payable for
searches and copies ;
(e) prescribing forms for such books, entries, statistics and accounts as the Financial Commissioner
thinks necessary to be kept, made or compiled in Revenue-officers or Revenue Courts or submitted to
any authority;
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(f) declaring what shall be the language of any of those offices and Courts, and determining in what
cases persons practising in those officers and Courts shall be permitted to address the presiding
officers thereof in English; and
(g) generally for the guidance of Revenue-officers and other persons in matters connected with the
enforcement of this Act.
(2) Until rules are made under clause
(a) of sub-section
(1), rent shall be payable by the instalments
and at the times by and at which it is 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 Local Government.
