17. Power to make rules.-
(1) The Chief Commissioner may make rules to carry out the purposes of this Act.
(2) In particular and without prejudice to the generality of the foregoing power such rules may provide for all or any of the following matters, namely : -
(a) the form in which applications under sub-section (1) of section 6 shall be made and the information to be furnished in such applications ;
(b) the regulation of the laying out of means of access to roads ;
(c) the fees to be charged for the grant and renewal of licences under section 12 and the conditions governing such licences.
(3) All rules made under this section shall be subject to the condition of previous publication, which publication shall be made in the Official Gazette and in at least two newspapers printed in a language other than English; and the date to be specified under clause (3) of section 23 of the General Clauses Act, 1897 (10 of 1897) shall not be less than two months from the date on which the draft of the proposed rules was published.
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