Section 22(2) in Assam Forest (Removal And Storage of Forest Produce) Regulation Act, 2000
(2)In particulars 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 and conditions of licence under Section 3 and Section 5 and the fees payable therefor ;(b)the form and manner in which application for licence under Section 4 may be made and the fees payable therefor ;(c)the fees payable for appeal under Section 6 ;(d)the form of register, report or return to be maintained and submitted by the licensee ;(e)the conditions for storing, stocking and the manner of marking and identifying the forest produce of different categories in the trading depots ;(f)the manner in which the inspection of forest produce and of documents maintained by licensee shall be carried out ;(g)the routes by which the forest produce shall be transferred to a place outside the State ;(h)the terms and conditions for setting up or establishment of trading depots ;(i)the manner in which the right of access to documents and the right to entry conferred by Section 9 may be exercised ;(j)the manner in which a check-post or barrier may be set up or erected and the form of documents under Section 13 ;(k)the procedure and manner for payment of fees under this Act and of money payable because of composition of offence under Section 15 ;(l)the amount of levy or duty and the manner for payment of such levy or duty for forest produce removed out of the State ;(m)any other matter which is to be or may be prescribed.
